S.D. Inderchand vs Baghavandass Reddiar and Another

S.M. Abdul Wahab, J.—This Second Appeal has been preferred by the defendant.

The suit was for recovery of Rs. 27,951.47 towards principal and interest due on a handloan by a receipt dated 29.1.1970.

The plaintiffs have stated in the plaint that on 28.1.1979 the defendant telephoned to him and requested him for a handloan of Rs. 20,000 and

the amount should be sent through his clerk Subramaniam next day on 29.1.1979. The defendant sent a letter through his clerk Subramaniam

requesting the first plaintiff to send Rs. 15,000. Subramaniam informed the first plaintiff that the defendant wanted to send whatever amount was

available. After taking an acknowledgement from Subramaniam, the plaintiff sent Rs. 19,558 to the defendant. As the transaction was a

commercial one, the plaintiff claimed interest at 15% per annum. Since the money was paid by the second plaintiff, the wife of the first plaintiff, she

has filed the suit along with her husband.

The defendant contended that there was no telephone call on 28.1.1979. The defendant was not at Maduranthakam from 17.1.1979 to

31.1.1979. The letter produced along with the plaint was written on 29.1.1978. Subramaniam who signed the receipt was not in defendant''s

service. Subramaniam was running a cycle shop. Though the first plaintiff and defendant were friends they fell out. The letter is a fabricated one and

used to make a false claim as the defendant could not oblige to the request of the plaintiffs. The letter used was an unutilised and old letter of the

year 1978, but no amount was paid. The plaintiff had already filed three suits during the year 1980 and 1981 against the defendant. There was no

mention about the suit in the notice or in the suit. The suit is vexatious and fraudulent.

The trial court found that the defendant did not borrow Rs. 19,558 from the plaintiffs and Ex. A-1 voucher is a forged and altered document.

Hence, the suit was dismissed. On appeal, the District Judge, Chengalpattu, reversed the judgment and decree of the trial court and decreed the

suit as prayed for. Hence, the defendant has preferred this second appeal in this Court.

The main contention urged by the learned Counsel for the appellant Mr. S. Sadasharam, is that the voucher dated 28.1.1979 was a forged one

and no amount was paid under the said document. He also contended that the old letter dated 28.1.1978 has been created and used for the

purpose of creating Ex. A-1.

The learned Counsel for the respondents Mr. T.V. Krishnamachari, on the other hand contended that the first Appellate Court who is the final

court of facts has found that Ex. A-1 was a genuine one and decreed the suit and this Court will not interfere with the finding of the lower Appellate

Court.

The document Ex. A-1 contains correction. The year at the top of Ex. A-1 is corrected as ""79"" from ""78"". The bottom, immediately after the

signature is also torn. The said document is prepared in a letter head of the defendant, but only a portion of the letter head is there. The contents of

the letter appear to have been written in a different ink compared with the date. The date is in thick blue ink while the contents are in light blue ink.

So these facts create some suspicion about the genuineness of the said document. The next vital factor is whether the endorsement at the back of

Ex. A-1 is also a genuine one i.e., whether Ex. A-2 reflects the real transaction. Ex. A-2 was signed by one V. Subramaniam on 29.1.1979. The

date is mentioned both at the top of the endorsement and also at the bottom of the signature. The endorsement states that Rs. 19,558 only was

received from Bagavandass Reddiar.

The learned Counsel for the appellant contended that V. Subramaniam, was never in his employment. V. Subramaniam, who has signed at the

back of Ex. A-1 was not examined. On the other hand, the defendant has examined one Subramania Pillai, who was his clerk, as D.W. 2., who

alone was used to be sent to the plaintiff. D.W. 2 has categorically denied that it is not his signature and he did not receive any money from the

plaintiff on 29.1.1979.

To rebut the contention that V. Subramaniam was also an employee of the defendant, the plaintiff has produced Exs. A. 3 A. 6 and A. 7. Ex.

A-3 is an affidavit filed in O.S. No. 281 of 1981, i.e., the present suit, before the Principal Sub Judge, Chengalpattu. In the said affidavit, the

defendant has stated that Subramaniam was not his clerk and the document Ex. A-1 was a forged one. This affidavit has been filed by the plaintiff

on 17.9.1982. On 10.11.1981 itself in the very same suit another affidavit has been filed by Subramaniam, i. e, Ex. A-4. In paragraph No. 1 of the

said affidavit it is stated that Subramaniam was employed as commercial clerk under the petitioner/defendant and the affidavit was sworn by

Subramaniam for his employer S.D. Inderchand. This affidavit has been filed in support of the petition for adjournment. Therefore, the learned

Counsel for the respondents contended that the defendant is a lier. From Ex. A-4 itself there is a clear admission that Subramaniam was a clerk.

Further, it is contended that when the defendant examined as D.W. I has admitted that on 29.1.1978 he sent Ex. A-1 in his full letter head

through Subramaniam. Since the defendant himself has admitted as mentioned above, the case of the defendant that the defendant had nothing to

do with V. Subramaniam, whose signature is found in Ex. A-2 is falsified. But we have to read the entire chief examination. In the latter portion of

the chief-examination, he has stated that he did not send Ex. A-1 through Subramaniam as stated by the plaintiffs. This statement is also clarified in

the cross-examination, wherein he has stated that V. Subramaniam went to Madras on 10.11.1981 for purchase of cycle parts and he requested

him to get down at Chengalpattu to contact the lawyer in his house for taking an adjournment. He had also obtained a medical certificate and sent

the same to the advocate through V. Subramaniam. But Subramaniam said next day that petition was filed for adjournment. Thereafter he paid him

Rs. 10 as batta. He has added that the statement of Subramaniam in Ex. A-4 that he was his commercial clerk was wrong. His evidence does not

seem to be strange, artificial or unbelievable. The defendant has already stated that Subramaniam is running a cycle shop and it is probable that

when the said Subramaniam, went to Madras, the defendant requested him to contact the advocate and take an adjournment. It can also be taken

notice in a situation like this that for the purpose of taking an adjournment affidavits are prepared in the name of strangers unconnected with the

parties to the suit, but for the purpose of showing the connection between the person who swears to the affidavit and the party, some relationship is

stated in the affidavit. In addition to the aforesaid circumstances, one other statement made by the defendant is also worth noticing. In the written

statement itself, the defendant has stated that Ex. A-2 has been created with the help of Subramaniam, who had recently developed animosity

against the defendant. In his evidence also the defendant has stated that it was not correct to state that with a view to avoid the examination of

Subramaniam he has stated that the said Subramaniam was not in his employment. He has further stated that Subramaniam wanted Rs. 5,000 for a

business and he refused. Hence there arose some animosity between him and the said Subramaniam.

It is true that the signature of V. Subramaniam is found in Ex. A-2. Hence, he is an important witness. When the defendant has categorically

denied that he was not his clerk, nothing prevented the plaintiff from summoning and examining the said V. Subramaniam. To contend that since

Subramaniam was the employee of the defendant and therefore he would not support the case of the plaintiff and on account of that the plaintiff

need not summon and examine the said V. Subramaniam, is not correct.

The plaintiffs'' case is that apart from Subramania Pillai the defendant had another clerk by name V. Subramaniam. But when the said case is

denied and when the writing and the signature is also disputed, the burden is upon the person who relies upon the writing and the signature to prove

the genuineness of the endorsement. Since the plaintiffs have not discharged the burden they cannot take shelter like contending that Subramaniam

who made the endorsement and signed was the employee of the defendant and he would not speak the truth and give evidence against him.

The evidence of P.W. 1, the first plaintiff contains unbelievable statement, which cannot be believed. When the letter i.e., Ex. A-1 itself

mentions only Rs. 15,000, there is no necessity for payment of Rs. 19,558. He admits that he was not having money and yet he enquired his wife

as to whether she had any cash and he took out the money with her and counted to Rs. 19,558 and the said amount was sent through

Subramaniam. He has also admitted that he used to take promissory notes for the amount lent to the defendant. He has admitted that for the

amounts covered by O.S. Nos. 210 of 1980, 211 of 1980 and 199 of 1981, promissory notes were taken. He has further admitted that he would

not keep quiet for long time without taking a promissory note after lending the amount. Another significant admission by the first plaintiff is that on

previous occasions when Subramaniam brought two letters from the defendant for money, he did not pay the amounts to Subramaniam, but he

paid them straightaway to the defendant by going to his shop. Therefore, these facts go to show that normally the plaintiff was not in the habit of

paying money through V. Subramaniam, even after letters were sent through him by the defendant, but the amounts were paid directly to the

defendant by the first plaintiff going to the shop. But in the case of Subramania Pillai, he used to pay the amount to the said Subramania Pillai, when

the defendant sent letters to him. This is clearly proved by Ex. A-6, wherein we find the endorsement made by Subramania Pillai with his signature.

One more factor from the evidence of the plaintiff in the cross-examination that comes to light is that before filing the suit on earlier occasions, he

sent lawyer''s notice, but in the present case, he has not done so.

Therefore, in the aforesaid circumstances, I find that the trial court is justified in finding that Exs. A. 1 and A. 2 are forged one and rightly

dismissed the suit. The reasons given by the lower Appellate Court in reversing the said finding are not acceptable. The lower Appellate Court has

found that the defendant has admitted that Subramaniam, who signed Ex. A-2 was his commercial clerk. Further, the lower Appellate Court says

that Ex. A-1 mentions Subramaniam and not Subramania Pillai. This is also not correct. A close scrutiny of the name mentioned in Ex. A-1 with a

magnifying glass clearly shows that the name mentioned is Subramania Pillai and not Subramaniam. After the"" ""letter the"" ""letter"" ""and are clearly

visible. Thereafter there are two other letters also after "" "". Even though "" ""is not clearly visible, the last letter"" "" is seen. The trial court has given

reasons also for believing that the name is Subramania Pillai and not Subramaniam. But the lower Appellate Court has simply stated that a close

scrutiny of Ex. A-1 shows that it has been stated as Subramaniam and not Subramania Pillai is thoroughly wrong. After the letter "" "","" "" and "" "" are

visible and two more letters are also there. If it is Subramaniam, after the letter"" "" only one letter must be there. The next letter is"" "" and it do not

resumble the Tamil letter at all.

Another fact that we notice in Ex. A-1 is that the signing of the defendant is not in full. In Ex. A-6 after signing the last letter in the signature, the

defendant has drawn a line in continuation of the last letter from right to left. That line is not seen in Ex. A-1. It is also very clear that a portion of

Ex. A-1 is torn. This tearing of the bottom immediately after the signature goes to prove the contention of the defendant that in Ex. A-1 after

signing his signature he put the date also. But the plaintiff''s case is that there was no date at the bottom of the signature and the date was put only

at the top of Ex. A-1 in the date column. As we have noticed, in the beginning the date appears to be put later than the writing contained in Ex. A-

1, since the ink used for putting the date is thicker than the ink used for the writing of the letter. Further, there is a correction upon the figure ""8"" as

9"". Therefore it is clear, after some dispute arose, the plaintiff has used the old letter given to him on 28.1.1978, for the purpose of making a false

claim.

The learned Counsel for the respondents contended that no substantial question of law has arisen in this case and therefore, this Court need not

interfere with the finding of the lower Appellate Court. But when a document, which is the foundation for the suit is challenged and different

opinions are expressed by the courts below, this Court has to go into the reasons given by the courts below and if the reason given by one court is

acceptable, preferable to the other, this Court has to accept the view of the court whose reasons are acceptable to common sense.

The learned Counsel for the respondents cited the following decisions reported in (i) Kumarappa v. Manavala AIR 1918 Mad. 1 . and (ii)

Paras Nath Thakur v. Smt. Mohani Dasi AIR 1959 S.C. 1204 : (1961) 1 M.L.J. 31. and contended that the scope of Section 100 of Civil

Procedure Code, is very much limited and the High Court should not go into the question of facts. The first cited decision of the Full Bench is not

against the High Court considering the evidence. At page 16, one of the learned Judges, whose opinion has been accepted by the other two

judges, has held as follows:

While the reliability of evidence let in is for the lower Appellate Court, I think (with the greatest respect) that the value to be attached to the

evidence (provided it is not mere ""opinion"" evidence) supposing it is accepted as true and the relevancy of evidence are questions to be considered

by the High Court also.

Further in the said case, the question involved was whether a particular custom is existed or not.

The second cited decision is a case where the High Court has interfered with the concurrent finding of fact of the Courts below. In the said

case, the Apex Court holds that the findings of the High Court were open to serious criticism and must be held to be unsound. Therefore, in a case

where the Courts below concurrently found a fact and the High Court finds differently and the finding is open to serious criticism, the High Court

has certainly erred. But if the findings of the High Court were sound and were not liable for serious criticism, it can be inferred that the High Court

has not erred in such cases. Therefore, the said case is not helpful to the respondents.

The respondents finally contended that the Appellate Court was not justified in not awarding the cost after having found in favour of the

plaintiff. He also cited the following decisions reported in (1) T.S. Radhakrishnan Vs. The State Bank of India, Madras, ; and (2)Rangappa

Goundan (died) and Ors. v. Marappa Goundan 1958 M.N.N. 130 : (1958) 71 1 W. 451 : (1958) M.L.J. 188 and contended that the cost must

follow the event and for not awarding cost reasons must be given. But the lower Appellate Court has not given any such reason. But this contention

need not be considered at all as the finding of the lower Appellate Court has been reversed and the judgment and decree of the trial court has to

be restored.

For the foregoing reasons, the second appeal is allowed, the judgment and decree of the lower Appellate Court is set aside and the judgment

and decree of the trial court is restored and confirmed, with costs throughout.