Section 14 in The Orissa State Transport Appellate Tribunal Rules, 1993
14. Procedure in case of death of an appellant or an applicant.
(1)If any appellant or revision applicant dies while the appeal or revision application is pending and it cannot be proceeded with unless his legal representative is brought on record, the Tribunal shall adjourn further proceedings to enable the representative to apply for being made a party the appeal, or, as the case may be, to the revision application. If the legal representative fails to do so within ninety days from the date of such death of the appellant or revision applicant, the appeal or revision application shall abate as regards such deceased appellant or applicant, as the case may be.(2)If any respondent or opposite party dies during the pendency of an appeal or revision application and the same cannot be proceeded with without his legal representative being made a party, the appellant or applicant, as the case may be, shall, within ninety days of the death of the respondent or opposite party, apply to the Tribunal of joining the legal representatives as parties failing which the appeal or revision application shall abate as regards the deceased respondent or opposite party.(3)Notwithstanding anything contained in Sub-rule (1) there shall be no abatement of an appeal or revision application by reason of the death of any party between the conclusion of the hearing and passing of the order, and the order in such a case, so passed in such appeal or revision shall have the same force and effect as if it had been passed before the death took place.
