Section 18(1) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(1)If an applicant or the respondent therein dies while the appeal or review application is pending and it cannot be proceeded with unless his legal representatives brought on record, the Tribunal shall adjourn further proceedings to enable the legal representative of the deceased to be made a party. If such legal representative fails to do so within a period of sixty days from the date of death of the appellant or review applicant if the appellant fails to file the petition making the legal representative as per the appeal or review application, shall abate as regards such deceased appellant or review applicant as the case may be.
