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(A) Civil Procedure Code (5 of 1908) O. 22, R. 9— Appeal — Abatement of — Death of one joint decree-holder during pendency of appeal — Decree joint and indivisible — Non-substitution of deceased due to delay in filing application for substitution — Appeal abated 2010 AIR SCW 5071 and AIR 1962 SC 89, Relied on (Para 9,12)