(2)These numbers should not be changed, and in the event of death of a party during pendency of the suit or proceeding his heirs or representatives, if more than one, should be shown by sub-numbers. Where fresh parties are brought in, they are to be numbered consecutively to the plaintiffs or defendants, as the case may be, already in the suit. Where any party whose name is entered in the register of suits dies or fresh parties are added, the necessary correction should be made in the register forthwith.Note. - When heirs or representatives of deceased parties are brought on record by an appellate Court during the pendency of an appeal or by the original Court after the decree has been transferred for execution to another Court, the appellate or original Court, as the case may be, shall instruct the trial Court to which the decree has been transferred to make the necessary changes in the Civil Suit Register or the Register of Decrees, as the case may be.
