V A R ARUNACHELLAM CHETTYAR Vs. VSUBRAMANYA AIYAR

JUDGEMENT

(1.) WE are unable to agree with the Judge that the suit against the respondent is barred by limitation. Ex. 0 is relied on as an acknowledgment by 1 defendant. It is dated 15 July 1906 and it calculates interest due up to 16 July, the date following. It implies that there was a debt subsisting on that date for which interest was payable. That the 1 defendant so understood it is clear from his own deposition. He says When I signed Ex. C my idea was that I was signing an entry in the book as to interest and that I was liable for interest on an existing note." This shows that the respondent understood it in the sense which we have indicated. WE must, therefore, reverse the decree so far as the 1 defendant is concerned and pass a decree for the amount against him also. The decree will be modified accordingly. The appellant is entitled to his costs.