statute of repose

| \ -ri-ˈpōz \ | statute of re·pose

1. : a statute that bars a cause of action after a period of time running from a particular act (as the delivery of a product) or event even if the cause of action has not accrued (as upon discovery of a defect) the statute of repose began to run upon completion of the house even though the defect was not discovered for several years