Section 12(5) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(5)Notwithstanding anything contained in the foregoing sub-rules there shall be no abatement by reason of death of either party between the conclusion of the hearing and the pronouncement of the judgement, but judgement in such case be pronounced notwithstanding the death and shall give the same force and effect as if it had been pronounced before the death took place.
