Section 15 in The Railway Claims Tribunal (Procedure) Rules, 1989
15. Filing of reply and other documents by the respondents.
(1)Each respondent may file his reply to the application and copies of the documents on or before the date of hearing.(2)In reply filed under sub-rule (1), the respondent shall specifically admit, deny or explain the facts stated by the applicant in his application and state such additional facts as may be found necessary in his reply [* * *] [ The words " alongwith affidavit" omitted by G.S.R. 438(E), dated 21-4-1992 (w.e.f. 28-4-1992).].(3)[ When the respondent admits the facts stated in the application, the Tribunal may make order in this regard.] [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ][15-A. Filing of rejoinder. [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ]- The applicant intending to file rejoinder to the written reply filed by the respondent may do so with the permission of the Tribunal.
