Madras High Court
Jada Ankamma vs Nadimpalle Rama Sastrulu on 23 February, 1883
Equivalent citations: (1883)ILR 6MAD281
JUDGMENT Innes, J.
1. All that is required by Section 20 of the Limitation Act of 1877 is that the fact of the payment should appear in the handwriting of the person making the same. It is not necessary that the appropriation of the payment to principal should appear in writing. That may be made to appear otherwise.