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    Jada Ankamma v. Nadimpalle Rama Sastrulu

    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.

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    Jada Ankamma v. Nadimpalle Rama Sastrulu
    (Feb 23, 1883)