Limitation Act, 1963
6. Legal disability –
Where a person entitled to institute a suit or make an
application for the execution of a decree is, at the time from which the
prescribed period is to be reckoned, a minor or insane, or an idiot, he may
institute the suit or make the application within the same period after the
disability has ceases, as would otherwise have been allowed from the time
specified therefor in the third column of the Schedule.
(2) Where such person is, at the time from which the prescribed
period it to be reckoned, affected by two such disabilities, or where, before
his disability has ceased, he is affected by another disability, he may
institute the suit or make the application within the same period after both
disabilities have ceased, as would otherwise have been allowed from the time so
specified.
(3) Where the disability continues upto the death of that
person, his legal representative may institute the suit or make the application
within the same period after the death, as would otherwise have been allowed
from the time so specified.
(4) Where the legal representative referred to in sub-section
(3) is, at the date of the death of the person whom he represents. affected by
any such disability, the rules contained in sub-sections (1) and (2) shall
apply.
(5) Where a person under disability dies after the disability
ceases but within the period allowed to him under this section, his legal
representative may institute the suit or make the application within the same
period after the death, as would otherwise have been available to that person
had he not died.
Explanation - For the purposes of this section
'minor' includes a child in the womb.
Notes - This section corresponds with section 6 of the
old Act with some changes.