Madras High Court
Maramittath Narayanan Nambudri vs Mayilkakhodath Narayanan Nambudri on 21 July, 1891
Equivalent citations: (1896)6MLJ499
ORDER Parker, J.
1. 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.