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Judgment
3 paragraphs · 67 words
Parker, J.—The transmission of the money order was not in itself a tender, and the post office peon was not the agent of the judgment-
creditor. It is no doubt a hard case, but the order of the District Munsif was right. The order of the District Judge must be set aside and that of the
District Munsif restored. The appellant is entitled to his costs throughout.