Section 2(11) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(11)"legal representative" means a person who in law represents the estate of a deceased person, and includes any person who inter-meddles 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;
