- (i) An application for amendments made under Order I, Rule 10, Order VI, Rule 17 or Order XXII of the Code shall also contain all consequential amendments. The application if it is not in accordance with these rules shall be liable to be rejected.(ii)When a party died pendente lite, a note to that effect shall be added against the name of party and necessary consequential amendment in the body of the petition or pleading shall also be made as prayed under sub-rule (i).(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 suppose party numbered as 3/1/1, 3/½, 3/1/3 and so on.
