Section 6(4) in The Limitation Act, Svt. 1995 (1938 A.D.)
(4)Where such representative is at the date of the death affected by any such disability, the rules contained in sub-sections (1) and (2) shall apply.Illustrations(a)The right to sue for the hire of a boat accrues to A during his minority. He attains majority four years after such accruer. He may institute his suit at any time within three years from the date of his attaining majority.(b)A right to sue accrues to X during his minority. After the accruer but while X is still a minor, he becomes insane. Time runs against X from the date when his insanity and minority cease.(c)A right to sue accrues to X during his minority. X dies before attaining majority, and is succeeded by Y, his minor son, Time runs against Y from the date of his attaining majority.
