As per case facts, Edward Rock Paul filed an Arbitration Petition after his civil suit concerning his share in a property development was referred to arbitration. Following Edward's demise, his ... offspring from one union (Applicants) sought to be substituted as Petitioners, while his offspring from another union (Opponents), who were previously aligned against him, sought to be transposed. Edward's original claim involved disputes over property shares and alleged being short-changed. The question arose: who should represent Edward's estate and interests in the Arbitration Petition after his death, given the competing claims for substitution and transposition. Finally, the High Court ruled that the Applicants, Edward's offspring, who sought to pursue his interests and were supported by another heir, were the appropriate legal representatives. The claims of the Opponents, whose interests were aligned against Edward's in the original dispute, were rejected. An Arbitral Tribunal was constituted to adjudicate the disputes.