Section 147 in Rules of the High Court of Judicature for Rajasthan, 1952
147. Appeal by legal representative, assignee, etc.
- Whereby a decree or order which is appealable to the Court, the interest of-(a)legal representative as such of a decreased party to such decree or order, or(b)an assignee of a party to such decree or order by assignment subsequent to the date of the decree or order, or(c)a beneficiary in such property as was, at the date of such decree or order, vested in or in, the possession of a trustee, executor or administrator or a receiver or manager appointed by a Court, who as such was a party to such decree or order, or(d)a person whose interest arose after the date of such decree or order by reason of any creation or devolution of interest by, through, or from any party to such decree or order.is affected, and such legal representative, assignee, beneficiary or person desires to appeal therefrom, he may name himself in the memorandum of appeal as an appellant:He shall also present along with such memorandum of appeal an application for leave to make himself an appellant, accompanied by an affidavit stating such facts, as may be necessary to support his application:Provided that no such application shall be required, if legal representative, assignee, beneficiary or person, has already been made a party to any proceeding under the decree or order appealed from subsequent to the date on which it was passed. In such case, a note to that effect shall be made in the memorandum of appeal.
