Section 33(3) in Telangana Public Conveyances Act, 1956
(3)On failure of either party to appear before the Magistrate in pursuance of a requisition under sub-section (1) or sub-section (2), or to attend the Court at any subsequent sitting to which the case may be adjourned, the Magistrate may decide the case ex-parte and his decision shall be binding on both parties.
