personal representative

noun

1. : one recognized as the representative of another party or his or her interests; specifically : an executor or administrator who may bring or be subject to an action or proceeding for or against a deceased person and his or her estate when a person who has brought an action for personal injury dies pending the action, such action may be revived in the name of his personal representative —Code of Virginia : an executor or administrator who may bring or be subject to an action or proceeding for or against a deceased person and his or her estate when a person who has brought an action for personal injury dies pending the action, such action may be revived in the name of his personal representative —Code of Virginia