(4)The liability of a legal representative under this section shall, be limited to the extent to which the estate of the deceased is capable of meeting the liability.Explanation. - For the purposes of this section ``Legal representative" means a person who in law represents the estate of a deceased person, and includes any person who intermeddles with the estate of the deceased and where a party sues or is sued in a representative character, the person on whom the estate devolves on the death of the party so suing or sued.'.
