1. Even assuming that Exhibit I operates as an acknowledgment within the meaning of Section 19 of the Limitation Act, (as to which we express no opinion), we see no reason to doubt the soundness of the principle upon which the judgment in the case reported in Krishna Pillai v. Rangasami Pillai I.L.R. 18 M 462 proceeded. Following that case we hold that this second appeal must be dismissed with costs.