misnomer

noun | \ ˌmis-ˈnō-mər \ | mis·no·mer

1. : the misnaming of a person in a legal document or proceeding (as in a complaint or indictment); specifically : the institution of proceedings against and service of process on the correct party using the incorrect name — compare idem sonans : the institution of proceedings against and service of process on the correct party using the incorrect name — compare idem sonans

   Note: Amendment of the pleadings is generally allowed in cases of misnomer.