Section 14(1) in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009
(1)In case,-(i)the applicant (s) and the opposite parties do not agree for reference of their dispute to a Conciliation Officer as per rule 11, or(ii)the Conciliation Officer appointed under rule 11 sends a report under sub-rule (3) of rule 11, conveying inability to work out a settlement acceptable to both the parties, or(iii)no report is received from a Conciliation Officer within the stipulated time-limit of one month, or(iv)in response to the notice issued under sub-rule (1) of rule 13, one or both the parties decline to confirm the settlement worked out by the Conciliation Officer,the Tribunal shall give to both the parties an opportunity of leading evidence in support of their respective claims, and shall, after a summary inquiry as provided in sub section (1) of section 8, pass such order as it deems fit.
