Section 17(2) in The Limitation Act, Svt. 1995 (1938 A.D.)
(2)Where a person against whom, if he were living, a right to institute a suit or make an application would have accrued dies before the right accrues, the period of limitation shall be computed from the time when there is a legal representative of the deceased against whom the plaintiff may institute or make such suit or application.
