K.M.U.R. Ulagappa Chetty vs Ramanathan Chetty and Another

Coutts Trotter, J.—I think that the decision in Sowcar Lodd Govinda Doss v. Muneppa Naidu 4 M.L.T. 341 is in conflict with that in Arunachala Reddi v. Subba Reddi 17 M.L.J. 393; 3 M.L.T. 7 and the authorities therein referred to. Apart from authority I am very strongly of opinion myself that the case in Sowcar Lodd Govinda Doss v. Muneppa Naidu 4 M.L.T. 341 cannot possibly be supported, as it amounts pro tanto to a repeal of the Negotiable Instruments Act. I therefore, think that the present suit was unsustainable, being a suit on a promissory note which had not been endorsed to the plaintiff, and I must hold that the District Munsif was wrong in decreeing the plaintiff''s suit. I allow the petition and dismiss the suit with costs here and in the Court below. Civil Revision Petition No. 132 of 1915 follows, but there will be no order as to costs in that case.