Section 8(5) in Kerala Torts (Miscellaneous Provisions) Act, 1976
(5)Where, in any case to which sub-section (1) applies, one of the persons at fault avoids liability to any other such person or his personal representative on the plea that the claim is barred by limitation, he shall not be entitled to recover any damages or contribution from that other person or representative by virtue of that subsection.Explanation. - In this section, "fault" means negligence, breach of statutory duty or other act or omission which gives rise to a liability to tort or would, apart from this Act, give rise to the defence of contributory negligence; and "damage" includes loss of life and personal injury.
