POST MASTER Vs. VIJAY SINGH CHOUHAN

JUDGEMENT

(1.) HEARD .

(2.) THE facts need no elaboration. It was stated that on 28.12.2001, money order for Rs.1,000 was sent but it was not delivered. The complaint was made and on 6.6.2002, a duplicate money order was sent but this position is being disputed by learned Counsel for respondent.

(3.) SINCE we are concerned with the maintainability of this appeal, reference to other facts is not being made. Section 48 of the Indian Post Office Act; 1898 provides protection to the Department against claims for loss of money order. Section 48 reads as follows: