Section 10(2) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
(2)Where an application has been heard and disposed in default against the applicant, the latter may apply to the Claims Commissioner for any order to set aside it and if the applicant satisfies the Claims Commissioner that the notice was not duly served or he was prevented by any sufficient cause from appearing, the Claims Commissioner may make an order setting aside the dismissal in default, upon such terms as he thinks fit and shall appoint the day the proceeding with the application.
