Section 6 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
6. Notice to the Opposite Party.
(1)Once the Tribunal is satisfied on the point mentioned in sub-rule (1) of rule 5 it shall cause to be issued to each person against whom an application for maintenance has been filed a notice in Form "C" directing them to show cause why the application should not be granted alongwith a copy of the application and its enclosures in the following manner:-(a)by hand delivery (Dasti) through the applicant if he so desires, else through a process server; or(b)by registered post with acknowledgment due.(2)The notice shall requires the opposite party to appear in person on the date ti be specified in the notice and to show cause in writing as to why the application should not be granted and shall also inform that in case he fails to respond to it the Tribunal shall proceed ex parte.(3)Simultaneously with the issue of notice under sub-rule (1) and (2) the applicants shall also be informed of the date mentioned in sub-rule (2) by a notice issued in Form "D".(4)The provision of Order V of the Code of Civil Procedure 1908, shall apply mutatis mutandis for the purpose of service of notice under sub-rule (2) and (3).
