62. Dismissal in default and restoration.- (1) If the petitioner fails to appear on the date fixed for hearing or if in the opinion of the 1* * Panchayat he shows negligence in prosecuting his suit, the 1* * Panchayat may dismiss the suit unless the defendant admits ail or any part of the claim, when it shall be decreed accordingly.
(2)A 1* * Panchayat shall restore a suit dismissed for failure to appear, if, within fifteen days from the date of such dismissal, or such further period which for sufficient cause the 1* * Panchayat may allow, the plaintiff satisfies the 1* * Panchayat that he was prevented by any sufficient cause from appearing; but no order of dismissal shall be set aside without notice to the defendant if it has been passed after his appearence before the 1* * Panchayat.A fee of one rupee shall be paid on every such application for restoration.
