Section 149 in Rules of the High Court of Judicature for Rajasthan, 1952
149. Appointment of legal representative of decreased party after the filing of the appeal.
- Where after a memorandum of appeal has been presented to the Court, any appellant or any party interested in the maintenance of an objection filed under rule 22 of Order XLI of the Code, is informed that any person who is arrayed as a party in such appeal or objection had died before the memorandum of appeal was presented, but after the decree or order appealed from was passed, he may subject to the law of limitation make an application for an order that the memorandum of appeal be amended by substituting for the person who is dead, his legal representative. The application shall be accompanied by an affidavit stating such facts, as may be necessary to support the application;
