Section 14(2) in The Orissa State Transport Appellate Tribunal Rules, 1993
(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.
