T SATHYANARAYANAMOORTHY Vs. MRAMIREDDY

JUDGEMENT

(1.) This is an appeal from the order of the District Judge of Kistna at Masulipatam, in A.S No. 327 of 1920, preferred against the order of the Court of the Subordinate Judge of Ellore, in E.P. No. 92 of 1919, in O.S. No. 80 of 1910.

(2.) The sole point for determination in this appeal is whether the learned District Judge has correctly held that the statement made by the appellant Exhibit A, amounted to an acknowledgment of liability, within the meaning of Section 19 of the Indian Limitation Act, so as to save the bar of limitation.

(3.) The statement is as follows: The debt due to the creditor, K. Basava Reddi was a mortgage-debt. It ripened into a decree. It was in O.S. No. 80 of 1910, on the file of the Ellore Sub-Court. He gave me a letter that ha would proceed against the mortgaged properties only and would not proceed against my person.