BALMAKUND Vs. EMPEROR

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 a receipt in duplicate and delivered the same to the Post, Office official. One receipt is in the following form: Acknowledgment 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. 3&3S for the sum specified on the reverse. Signature (in ink) of payee, or thumb impression of payee if illiterate.

(2.) The reverse aids is in the following form: On Postal Service, Amount of: order (in figures) Rs. 34, Name of remitter M.A.W. Gotting, Address, Locomotive Department,

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