Section 15 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
15. Filing of reply and other documents by the respondents.
(1)Each respondent intending to contest the application shall file in triplicate the reply to the application and documents relied upon in paper-book form with the Registrar within one month of the service of notice of application on him.(2)The respondent shall, in the reply filed under sub-clause (1), specifically admit, deny or explain the fact stated by the applicant in his application and may also state such additional facts as may be found necessary for substantiating his cause and reach to a just decision of the case.(3)The reply shall be signed and verified as a written statement by the respondent or any other person duly authorised by him in writing in the same manner as provided for in Order VI, Rule 15 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908).(4)The documents referred to in sub-clause (1) shall also be filed along with the reply and the same shall be marked as R1, R2, R3 and so on.(5)The respondent shall also serve a copy of the reply along with documents as mentioned in sub-clause (1) on the applicant or agent or his legal practitioner, if any, and file proof of such service with the Registrar.(6)The Tribunal may allow filing of the reply after the expiry of the period specified in sub-clause (1).
