Section 80(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)Where any person fails to file a statement under sub-rule (1) or to appear when summoned under sub-rule (2) or fails to disclose particulars when examined under that sub-rule, he shall be liable, without prejudice to any other penalties to which he may be liable, to have his defence, if any, struck out and to be placed in the same position as if he had not defended the application,
