Section 12 in The Railway Claims Tribunal (Procedure) Rules, 1989
12. Notice to opposite party.
(1)The Tribunal shall issue [notice in Form VII] [ Substituted by G.S.R. 787(E), dated 2-12-2002, for " notice" (w.e.f. 2-12-2002).] to the respondent to show cause against the application on a date of hearing to be specified therein. Such [notice in Form VII ] [Substituted by G.S.R. 787(E), dated 2-12-2002, for " notice" (w.e.f. 2-12-2002). ]shall be accompanied by a copy of the application.(2)If the respondent does not appear on the date specified in the [notice in Form VII] [Substituted by G.S.R. 787(E), dated 2-12-2002, for " notice" (w.e.f. 2-12-2002). ] or appears and admits the claim, the Claims Tribunal shall forthwith proceed to dispose of the application.(3)If the respondent contests the claim it may file a reply along with copies of such documents on which it relies on or before the date of hearing and such reply and copies of documents shall form part of the record.
