Section 12(6) in Tamil Nadu Regulation of Rights And Responsibilities of Landlords And Tenants Rules, 2019
(6)On the date of hearing or any other day to which hearing may be adjourned, it shall be obligatory for the parties or their agents to appear before the Rent Tribunal. If appellant or his agent fails to appear on such date, the Rent Tribunal may, in its discretion, either dismiss the appeal or decide it on the merits of the case. If respondent or agent fails to appear on such date, the Rent Tribunal shall proceed ex-party and shall decide the appeal on its merits.
