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Hire-Purchase Act, 1972 27. Evidence of adverse detention is suit or application to recover possession of goods.- (1) Where, in a suit or application by an owner of goods which have been let under a hire-purchase agreement, to enforce a right to recover possession of the goods from the hirer, the owner proves that, before the commencement of the suit or application and after the right to recover possession of the goods accrued, the owner made a request in writing to the hirer to surrender the goods, the hirer's possession of the goods shall, for the purpose of the owner's claim to recover possession thereof, be deemed to be adverse to the owner. Nothing in this section shall affect a claim for damages for conversion.    |
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