Section 18 in The Railway Claims Tribunal (Procedure) Rules, 1989
18. Action on application for applicant's default.
(1)Where on the date fixed for hearing of the application or on any other date to which such hearing may be adjourned, the applicant does not appear when the application is called for hearing, the Tribunal may, in its discretion, either dismiss the application for default or hear and decide it on merit.(2)Where an application has been dismissed for default and the applicant files an application within thirty days from the date of dismissal and satisfies the Tribunal that there was sufficient cause for his non-appearance when the application was called for hearing, the Tribunal shall make an order setting aside the order dismissing the application and restore the same :Provided, however, where the case was disposed of on merits the decision shall not be re-opened except by way of review.
