High CourtsDivision Bench(1893) 07 MAD CK 0008

Venkatasubba and Another vs Appusundram

Madras High Court · Decided on 12 July 1893 · Citation: (1894) ILR (Mad) 92

HON’BLE JUDGES
Arthur J.H. Collins, C.J · Shephard, J

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2 paragraphs · 46 words
1.

We think the learned Judge was right. The section does not require that the writing should be made before the expiration of the period. It only

requires a writing as the mode of proving the fact of payment. The appeal must be dismissed with costs.