SATYA NARAYAN TODI Vs. SUREKHA CHOWDHURY

JUDGEMENT

(1.) This is an appeal from the decree dated 10th March, 1970 passed by Deb J. in a hire-purchase action.

(2.) In the cause title of the plaint the plaintiff has been described as follows:

(3.) In the body of the plaint the plaintiff has been described as partner of Todi Financing Corporation. It is also stated therein that by a hire-purchase agreement in writing dated 8th July, 1965, duly executed by the plaintiff and the defendants Nos. 1 and 2 at the plaintiff's place of business, the plaintiff agreed to take on hire a Chevrolet Motor Bus which was the property of the plaintiff on terms and conditions stated in the said paragraphs. In fact, the plaintiff proceeded on the basis that the plaintiff was still the proprietor of Todi Financing Corporation.