Section 12(2) in The Railway Claims Tribunal (Procedure) Rules, 1989
(2)If the respondent does not appear on the date specified in the [notice in Form VII] [Substituted by G.S.R. 787(E), dated 2-12-2002, for " notice" (w.e.f. 2-12-2002). ] or appears and admits the claim, the Claims Tribunal shall forthwith proceed to dispose of the application.
