Section 6 in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
6. Notice to the Opposite Party.
(1)Once the Tribunal is satisfied on the points mentioned in sub-rule (1) of rule 5, within 7 (seven) working days from the date of receipt of the application by the Tribunal, it shall cause to be issued to each person against whom an application for maintenance has been filed, a notice in Form ' C ' directing them to show cause why the application should not be granted, along with a copy of the application and its enclosures, in the following manner: -(a)by hand delivery (Dasti) through the applicant if he/she so desires else through a process server, or(b)by registered post with an acknowledgement due.(2)The notice shall require the opposite party to appear in person, on the date to be specified in the notice and to show cause, in writing as to why the application should not be granted and shall also inform that, in case he/she fails to respond to it, the Tribunal shall proceed ex-parte.(3)Simultaneously with the issue of notice under sub-rules (1) and (2), the applicant(s) shall also be informed of the date mentioned in sub-rule (2), by a notice in Form 'D'.(4)The provisions of Order V of the Code of Civil Procedure, 1908, shall apply mutatis mutandis, for the purpose of service of notice under sub-rules (1) (2) and (3).(5)The Tribunal shall have all the powers of a Civil Court for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and of compelling the discovery and production of documents and material objects and for such other purposes as may be prescribed; and the Tribunal shall be deemed to be a Civil Court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973. (2 of 1974)
