Section 24 in The Limitation Act, Svt. 1995 (1938 A.D.)
24. Suit for compensation for act not actionable without special damage.
- In the case of a suit for compensation for an act which does not give rise to a cause of action unless some specific injury actually results therefrom, the period of limitation shall be computed from the time when the injury results.IllustrationA owns the surface of a field. B owns the sub-soil. B digs coal thereat without causing any immediate apparent injury to the surface; but at last the surface subsides. The period of limitation in the case of a suit by A against B runs from the time of the subsidence.
