EMPEROR Vs. BALMAKUND

JUDGEMENT

(1.) This is an application in revision. The facts are undisputed and very simple. One Mr. Gotting sent a money order for Rs. 34, to the applicant Balmakund. Gotting intended that the Rs. 34 should go in part payment of a certain debt due on a bond. The money was received on the 14th of September, 1910, by Balmakund, who, in the usual way, signed in a duplicate receipt and delivered the same to the post office official. One receipt is in the following form: ACKNOWLEDGEMENT. This is a duplicate receipt which will be returned by the post office to the remitter. I acknowledge to have received payment of money order No. 8438, for the sum specified on the reverse. Date...1910. Signature (in ink) of payee, or thumb impression of payee if illiterate.

(2.) The reverse side is in the following form: ON POSTAL SERVICE. Amount of order (in figures)--Rs. 34-0-0. Name of remitter--Mr. A.W. Gotting. Address--Locomotive Department, Stamp of the office of issue--Mokamah, Patna.

(3.) The other receipt is in the following form: Received payment of the sum specified on the reverse. Dated....1910, Signature (in ink) of payee or thumb impression if payee is illiterate. Paid by me Rs....As... Signature and designation of official who paid the amount.