Section 26 in The Railway Claims Tribunal (Procedure) Rules, 1989
26. Substitution of legal representatives.
(1)In the case of death of a party during the pendency of the proceedings before Tribunal, the legal representatives of the deceased party may apply within ninety days of the date of such death for being brought on record.(2)Where no application is received from the legal representatives within the period specified in sub-rule (1), the proceedings shall abate:Provided that for good and sufficient reasons shown, the Tribunal may allow substitution of the legal representatives of the deceased.
