Section 10(c) in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
(c)Default and amendment of claim or defence:Default on the part of the claimant or to communicate his statement of claim under section 23(1) empowers the Tribunal to terminate the proceedings. The failure of the respondent to communicate his defence would be taken as admission of the claim of the petitioner and the proceedings would continue to its logical end. There is, however, provided in the provision under section 23 that either party may amend or supplement his claim or defence during the course of the proceedings unless otherwise agreed by the parties.
