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Judgment
As far as we can see, the suit was dismissed on the mere ground that a witness, viz., the assignor, said that the plaintiff was a benamidar for
Mahomed Ibray Ravuthan. Assuming that to be true, we do not think it is sufficient ground for dismissing the suit. We are not aware that it has ever
been held that a benamidar may not sue in his own name to recover a debt. Provided that the defendant is not in any way prejudiced and is
allowed to raise any defence which would avail him against the person really entitled, there seems to be no objection to such a suit. It might even
be necessary in the interests of the defendant to have the real party joined. Here it does not appear that any objection was taken by the defendant.
We must reverse the decree and remand the suit for disposal on the merits. Costs to abide the result.