Report No. 20
13. Obligation of hirer in respect of care to be taken of goods.-
(1) The hirer is, in the absence of a contract to the contrary,-
(a) bound to take as much care of the goods to which the hire-purchase agreement relates as a man of ordinary prudence would, under similar circumstances, take of his own goods of the same bulk, quality and value; and
[Cf. section 151, 1.C.A.]
(b) not responsible for the loss, destruction or deterioration of the goods, if he has taken the amount of care thereof described in clause (a).
[Cf section 152, I.C.A.]
(2) The hirer is liable to make compensation to the owner for any damage caused by allure to take care of the goods in accordance with the provisions of sub-section (1).
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