DELHI AND LONDON BANK LIMITED Vs. OLDHAM

JUDGEMENT

(1.) THIS was an appeal from a decision of the Judicial Commissioner of Oudh, affirming a decree of the District Judge of 'Luck-now, whereby a suit was dismissed on the ground that A. Lawson, who had signed and verified the plaint, was not a person duly authorized to do those acts, or either of them.

(2.) THE plaint was filed on the 2nd of May, 1889, and by it the Appellants sought to recover from the Respondents Rs. 21,275, said to be due to them on a promissory note.

(3.) THE verification was in these words: "I, Plaintiff above-named, do hereby declare that what is hereby stated is true to my knowledge and belief. (Signed) A. Lawson, Acting Manager. Delhi and London Bank, Limited, Lucknow."