Section 215F(8) in The Punjab Motor Vehicles Rules, 1989
(8)If the statement for claiming compensation has treen given by the party, but subsequently commits default in appearance, in that case the provisions of order IX of the code of civil Procedure, 1908 (5 of 1908) shall apply:Provided that in case accident in question involves more than one vehicle and persons connected to ail such vehicles make claim for compensation, the police report treated as claim case, shall be presumed to be a claim case preferred by each of therein and the absence by any one or m6re of such parties, shall not prejudice the claim of the parry, which continues to appear.]
