Report No. 77

6.12. Legal representatives.-

One of the causes of long delay in the disposal of cases is the inordinate length of time which is consumed in bringing on record the legal representatives of a party who dies during the pendency of the case. The amendment made in Order )0(II, rule 4 of the Code of Civil Procedure and the insertion of rule 4A in that Order by Act 104 of 1976 may, to some extent, be helpful in relieving the difficulty.