11. Determination of amount due to creditor - [Section 16].
(1)On receipt of the statement of claims, the Claims Officer shall serve a notice [in Form O (1)] [Inserted by Notification No. 1644 L.R., dated 24.2.1960.] on the proprietor or tenure-holder of the estate or tenure together with a copy of the statement of claims filed by the creditor under Rule 10 and call upon the proprietor or tenure-holder to file a written statement within 15 days of the service of the notice or such further times as the Claims Officer may allow. If the claim is admitted by the proprietor or tenure-holder, the Claims Officer shall determine the principal and the interest in the manner provided in sub-section (2) of Section 16.(2)If the claim is not admitted, the Claims Officer shall give reasonable opportunities to both the parties for producing evidence and of being heard and then proceed to determine the principal and interest in the manner provided in subsection (2) of Section 16. If the proprietor or tenure-holder fails to submit his written statement without any just or reasonable ground within the period allowed by sub-rule (1), the Claims Officer may proceed to determine the claim ex-parte.(3)The Claims Officer shall record a summary of the evidence tendered and briefly state the reasons for coming to a decision regarding the principal amount and interest.(4)Save as is otherwise expressly provided in these Rules, the Claims Officer shall, in hearing and disposing of claims filed under Section 14, follow, so far as may be, the same procedure as is provided in the Code of Civil Procedure, 1908, for the hearing and disposal of suits;
