Section 118 in Tamil Nadu Co-operative Societies Rules, 1988
118. Procedure to be followed where the judgement-debtor dies before full satisfaction of decree.
(1)Where a judgement-debtor dies before the decree has been fully satisfied, an application under sub-rule (1) of rule 116 may be made against the legal representative of the deceased judgement-debtor and thereupon all the provisions of these rules shall, save as otherwise provided in this rule, apply as if such legal representative were the judgement-debtor.(2)Where the decree is executed against such legal representative, he shall be liable only to the extent of the property of the deceased judgement-debtor which has come to his hands and has not been duly disposed of and for the purpose of ascertaining such liability, the Registrar executing the decree may, of his own motion or on the application of the decree-holder, compel such legal representative to produce such accounts as he thinks fit.(3)Property in the hands of a son or other descendant who is liable under Hindu law for the payment of the debt of a deceased ancestor in respect of which a decree has been passed, shall be deemed to be the property of the deceased which has come to the hands of the son or other descendant as his legal representative.
