Section 123(5) in Jammu and Kashmir Panchayati Raj Rules, 1996
(5)If the plaintiff does not appear and his suit is dismissed for default or the defendant fails to appear and an ex parte decree is passed against him, such plaintiff or defendant may, within a period of one month from the date of such orders or decree, make an application for the restoration of suit after setting aside the order of dismissal or ex parte decree, as the case may be, and the Panchayati Adalat may make an order restoring the suit as aforesaid ; provided the applicant shows sufficient cause for his absence.
