PATIRAM BANKERJEE Vs. KANKNARRAH CO, LD

JUDGEMENT

(1.) Does the "disclosure" contemplated by Section 230 mean disclosure at the time the contract is made, or before enforcement ? Woodroffef, J.

(2.) If this was not a case of undisclosed principal on June 2nd, could it become a case of a disclosed principal in September ?]

(3.) Both Sub-clauses (2) and (3) of Section 230 contemplate that the principal should be disclosed before the completion of the contract: Lakshmandas v. Anna (1904) I.L.R. 17 Calc. 449, 454. The presumption does not arise, if disclosed is made subsequent to the contract. Jenkins, C.J.