86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
LEGAL REPRESENTATIVES' SUITS ACT, 1855
12 of 1855
27th March, 1855
An Act to enable Executors, Administrators or Representatives to sue and be sued for certain wrongs
3. Preamble WHEREAS it is expedient to enable executors, administrators or representatives in certain cases to sue and be sued in respect of certain wrong which, according to the present law, do not survive to or against such executors, administrators or representatives. It is enacted as follows :-
SECTION 01: EXECUTORS MAY SUE AND BE SUED IN CERTAIN CASES FOR WRONGS COMMITTED IN LIFETIME OF DECEASED
An action may be maintained by the executors, administrators or representatives of any person deceased, for any wrong committed in the lifetime of such person, which has occasioned pecuniary loss to his estate, for which wrong an action might have been maintained by such person, so as such wrong shall have been committed within one year before his death4[* * *]; and the damages when recovered, shall be part of the personal estate of such person: and further, an action may be maintained against the executors or administrators or heirs or representatives of any person deceased for any wrong committed by him in his lifetime for which he would have been subject to an action, so as such wrong shall have been committed within one year before such person’s death 5[* * *]; and the damages to be recovered in such action shall, if recovered against an executor or administrator bound to administer according to the English law, be payable in like order of administration as the simple contract debts of such person.
SECTION 02: DEATH OF EITHER PARTY NOT TO ABATE SUIT. PROVISO
No action commenced under the provisions of this Act shall abate by reason of the death of either party, but the same may be continued by or against the executors, administrators or representatives of the party deceased:
Provided that, in any case in which any such action shall be continued against the executors, administrators or representatives of a deceased party, such executors, administrators or representatives may set up a want of assets as a defence to the action, either wholly or in part, in the same manner as if the action had been originally commenced against them.
86540
103860
630
114
59824