60. Necessary parties in suits.- (1) Subject to the provisions of clauses (c) and (d) of section 55, the 1* * Panchayat shall add as parties to suit any persons whose prescence as parties it considers necessary for a proper decision thereof, and shall enter the names of such parties in the register of suits, and the suit shall be tried as between the parties whose names are entered in the said register:
Provided that when any party is added, notice shall be given to him and he shall be given an opportunity of appearing before the trial of the suit is proceeded with.(2)In all cases where a new party appears under the proviso to sub-section (1) during the trial of a civil suit, he may require that the trial shall begin de novo.(3)If the plaintiff or defendant in any suit dies before a case has been finally decided and the right to sue still survives, the suit shall, subject to the provision of clause (d) of section 55, be proceeded with at the instance, of or, against the legal representatives of the deceased plaintiff or the deceased defendant, as the case may be:Provided that application in this behalf has been presented to the 1* * Panchayat within thirty days of the death or within such further period as the 1* * Panchayat may, for sufficient cause, allow.
