Bachawat, J. - (1.) This is a suit for recovery of the monies due to the plaintiff bank in respect of an overdraft account which the defendant had with the Ranchi branch of the plaintiff bank. The defendant executed in favour of the plaintiff bank a promissory note dated 14-8-1948 and a letter of lien by way of security. In or about the month of October. 1949, the Ranchi branch of the plaintiff bank was closed and the books and papers of that branch of the plaintiff bank were transferred to its Head Office at No. 135, Canning Street, Calcutta.
(2.) By letter dated 20-2-1951, sent from Calcutta, Mr. H.N. Sen, attorney for the plaintiff bank demanded from the defendant repayment of the said loan either to the plaintiff bank or to him as its attorney.
(3.) By its reply dated 26-2-1951, the defendant repudiated the claim entirely.;