25. Default of a party. Unless otherwise agreed by the parties, where, without showing sufficient cause,-
(a) the claimant fails to communicate his statement of claim in accordance with sub- section (1) of section 23, the arbitral tribunal shall terminate the proceedings;
(b) the respodent fails to communicate his statement of defence in accordance with sub- section (1) of section 23, the arbitral tribunal shall continue the proceedings without treating that failure in itself as an admission of the allegation of the allegation by the claimant;
(c) a party fails to appear a an oral hearing or to produce documentary evidence. the arbitral tribunal may continue the proceedings and make the arbitral award on the evidence before it.