- (i) An application for amendment made under Order I, Rule 10, Order VI, Rule 17 or Order XXII of the Code shall also contain a prayer for all consequential amendments. The presiding officer shall reject the application if it is not in accordance with law or these rules.(ii)When a party dies pendente lite a note to that effect shall be added against the name of the party and necessary consequential amendment in the body of the petition or pleading shall also be made as prayed for.(iii)When the heirs of a deceased party are substituted for him, they shall be entered and numbered as follows. If the serial number of the deceased party was say "3" his heirs will be numbered as - 3/1, 3/2, 3/3 and so on.If the party numbered as 3/1 dies, his heirs will be numbered as 3/1/1, 3/1/2, 3/1/3 and so on.
