Section 15 in The Orissa State Transport Appellate Tribunal Rules, 1993
15. Determination of legal representative.
(1)If a question arises in any appeal or revision application whether or not a person is the legal representative of a deceased appellant or applicant, such question may be determined by the Tribunal in summery, if necessary after taking evidence.(2)Whenever an order of abatement has been passed in a case where the appellant or applicant had died, his legal representative, and in a case where the respondent has died, the appellant or applicant may within sixty days from the date of such order apply to the Tribunal for setting aside the order of abatement and the Tribunal may, on sufficient cause being shown to its satisfaction, set aside the order of abatement and proceed with the appeal or revision application.(3)Where an application under Sub-rule (2) has been filed after sixty days from the date of the order the Tribunal may condone the delay on a separate application filed for the purpose, on being satisfied that he has just and sufficient reason for not making the application in time or that he has been prevented from making such application for good and sufficient reasons.
