Section 21(2) in The Limitation Act, Svt. 1995 (1938 A.D.)
(2)Acknowledgment or payment by one of several joint contractors etc. - Nothing in the said sections renders one of several joint contractors, partners, executors or mortgagees chargeable by reason only of a written acknowledgment signed or of payment made by, or by the agent of, any other or others of them.
