Section 8 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
8. Procedure in case of non-appearance of opposite party.
- In case, despite service of notice, the opposite party fails to show cause in response to a notice, the Tribunal shall proceed ex parte, by taking evidence of the applicant and making such other inquiry as it deems fit, and shall pass an order disposing of the application.
