Section 6 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
6. Procedure in case of non-appearance of the opposite party.
- In case, despite due service of notice, the opposite party fails to appear, the Tribunal may make an order that the matter be heard Ex parte.The Tribunal then, by taking evidence of the applicant and making such other inquiry as it deem fit, shall pass an order disposing of the application.
