Madras High Court
Thambi Alias Giri vs V.M.Duraisamy on 25 August, 2008
Author: G.Rajasuria
Bench: G.Rajasuria
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 25.08.2008 C O R A M THE HONOURABLE MR.JUSTICE G.RAJASURIA A.S.No.971 of 1992 1. Thambi alias Giri 2. Ravichandran .. Appellants Vs. 1. V.M.Duraisamy 2. V.M.Marudhachalam 3. Devanna Gounder (died) 4. N.Easwaran 5. Karuppathal 6. D.Palanisamy 7. D.Chinnasamy (died) 8. Palaniammal alias Mani 9. Saraswathi 10.Kavitha 11.Arjunan .. Respondents R4 impleaded as per order of this Court dated 07.04.2004 made in C.M.P.No.8067/2004 RR5 to 8 brought on record as L.Rs of the deceased third respondent vide order of Court dated 17.04.2007 made in C.M.P.Nos. 10535 to 10537/2006 RR9 to 11 brought on record as Lrs of the deceased 7th respondent vide order of Court dated 26.02.2008 made in C.M.P.No.1772/2007 Appeal filed as against the judgment and decree dated 10.12.1991 passed in O.S.No.619 of 1986 on the file of the Principal Subordinate Judge, Coimbatore. For Appellants : Mr.K.M.Santhanagopalan For respondents: Mr.V.Manohar for RR1,2,5, 6 and 9 JUDGMENT
Animadverting upon the dismissal of the suit for partition and for cancellation of sale deeds vide judgment dated 10.12.1991 passed by the learned Principal Subordinate Judge, Coimbatore, this appeal is focussed. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.
2. Broadly but briefly, narratively but precisely, the case of the plaintiff as stood exposited from the amended plaint could be portrayed thus:
The deceased Sundara Gounder during his life time, obtained "A" and "B" scheduled properties allotted in his favour in the partition, which emerged between his co-sharers and himself on 05.12.1965. The plaintiffs 1 and 2 are the sons of the said Sundara Gounder and obviously Sundara Gounder and the plaintiffs constituted a Hindu Joint Family and the said properties happened to be the joint family properties. Sundara Gounder was addicted to intoxicating drinks and he lead an immoral life. He incurred debts for his immoral and illegal purposes without caring for the family welfare. Taking undue advantage of Sundara Gounder immoral habits, fictitious pro-notes were got executed from him by some persons and some of them also managed to obtain decrees as against Sundara Gounder based on such false promissory notes. Since those debts were incurred by Sundara Gounder only to meet his immoral purposes and not for family necessity, those debts would not bind the plaintiffs. Only the debts incurred by Palani Gounder, the grand father of the plaintiffs, would be binding on the plaintiffs. The said Sundara Gounder and his mother Janaki Ammal who was given life estate in a portion of the said Joint family properties executed the sale deed in favour of defendants 1 and 2, in respect of "A" Scheduled property. The first plaintiff was a minor at the time of such execution of the sale deed but he was cited therein as a eo-nomine party and the second plaintiff was in the womb of his mother Rajammal. There had been no necessity at all for executing such a sale deed in respect of the "A" scheduled properties of the plaint and the sale proceeds were not utilised for the benefit of the Joint family. The said Sundara Gounder executed another sale deed in respect of the "B" scheduled house property on 20.10.1975 in favour of D3, wherein both the plaintiffs have been cited as eo- nomine parties and that sale was effected not for any family necessity or for the benefit of the plaintiffs and the sale proceeds were not utilised for the welfare of the minors or for the joint family. Sundara Gounder and the plaintiffs 1 and 2 had 1/3rd share each in the suit properties. Consequently, the plaintiffs issued their lawyer's notices to the defendants, which evoked replies from them with false allegations. The "A" scheduled property was capable of fetching an income of Rs.20,000/- per annum. Accordingly, the plaintiffs prayed for partition and for allotment of 2/3 rd share in their favour in the suit properties after cancellation of the sale deeds.
3. Per contra, denying and refuting, gainsaying and impugning, the allegations/averments in the plaint, the defendants 1 and 2 filed the written statement, the pith and marrow of it, would run thus:
The deceased Sundara Gounder was not addicted to intoxicating liquor and he did not lead an immoral life. For discharging the legitimate debts incurred by him for the welfare of the family and also for discharging his father Palanisamy Gounder's debt, the "A" schedule property was sold in favour of D1 and D2. In fact, Sundara Gounder, incurred debs by borrowing money from Co-operative Agricultural Credit Society, Varadayampalayam and from other persons for meeting the family necessities. One Ramasamy Gounder filed the suit O.S.No.1874 of 1969 before the District Munsif Court, Coimbatore and obtained a decree as against Sundara Gounder. It was D1, who discharged the said debt. One Unnammal also obtained a decree in O.S.No.1814/69 before the District Munsif Court, Coimbatore as against Sundara Gounder and that debt was also discharged by D1. The deceased Sundara Gounder and his brother jointly borrowed money and executed pro-notes in favour of third parties and the defendants 1 and 2 discharged those debts. In the sale deed in favour of D1 and D2, those facts are found set out. Those debts were not illegal debts and the loan documents are not cooked-up documents. The plaintiffs are bound by the debts of Sundara Gounder. It is false to state that D2 was in the womb at the time of emergence of the sale deed in favour of D1 and D2. In fact, Sundara Gounder was not able to cultivate the suit properties sold to D1 and D2, for various reasons. He shifted his residence to Tiruvannamalai to engage himself in agricultural operations and there he was living with his family members. Till his death, he maintained his wife and children. Accordingly, they prayed for the dismissal of the suit.
4. D3 filed the written statement, challenging the averments/allegations in the plaint by setting out various grounds, the warp and roof of them would run thus:
D3 purchased the "B" scheduled property of the plaint from Sundara Gounder and his sons, for a valid consideration of Rs.3,000/-. Sundara Gounder and his family was heavily indebted. Sundara Gounder could not discharge the promissory note debt for Rs.4,000/- in favour of one Kullappa Gounder and D3 was requested to discharge the said debt and accordingly, D3 discharged the debt and he got the pro-note from Kullappa Gounder. Inasmuch as Sundara Gounder was constrained to face the predicament of suits for recovery of money being filed as against him, in respect of the debts incurred by him, he sold the suit property in favour of D3 for the purpose of discharging his loans. Sundara Gounder shifted his residence to Tiruvannamalai and he continued to maintain his family and he did not lead a wavered life or indulged in immoral activities. Accordingly, he prayed for the dismissal of the suit.
5. The trial Court framed the relevant issues. During trial, on the side of the plaintiffs, P.Ws.1 to 4 were examined and Exs.A1 and Ex.A10 were marked. On the side of the respondents D.Ws.1 to 7 were examined and Exs.B1 to Ex.B19 were marked. The trial Court ultimately dismissed the suit as against the plaintiffs.
6. Being aggrieved by and dissatisfied with the judgment and decree of the trial Court, the plaintiffs filed this appeal on various grounds, the quintessence of them would run thus:
(i) The judgment and decree of the trial Court is against law, weight of evidence and all probabilities of the case.
(ii) Even though there was no iota or shred of evidence to prove the alleged debts incurred by Sundara Gounder, the trial Court simply believed the version of the defendants and dismissed the suit.
(iii) The defendants have not proved that Exs. A2 and A3 sale deeds relating to the suit properties emerged for improving the family necessities.
(iv) The loan dues towards Tirupur Land mortgage bank and agricultural Co-operative society are less than Rs.3,700/- and there had been no necessity at all for executing such sale deeds.
(v) As per Exs.B13 to B16, the Court decrees, the total amount payable was only Rs.7,782/- and nothing more and that Sundara Gounder had no necessity to sell the suit property for family needs.
(vi) The alleged pro-note itself to the tune of Rs.22,609/- as found set out in Ex.A2 is not proved to be a genuine one.
(vii) Exs.B6, B8 and B9 were not proved in the way known to law.
(viii) The debt, allegedly due to Chinna Marudhar Gounder was not proved by producing the relevant promissory note and the alleged debts referred to in Exs.B6, B7, B8 and B9 were not proved to have been incurred for family necessity and there had been no such necessity at all for the family.
(ix) The trial Court failed to note that Sundara Gounder in fact sacrificed the necessity of the minors shares in the joint family property without any legal necessity.
(x) The Court below did not appreciate the oral evidence adduced but the plaintiffs and the defendants in proper perspective.
(xi) The sale consideration found specified in those sale deeds are inadequate and insufficient and such a significant fact was not noted by the lower Court.
(xii) The trial Court failed to appreciate that the debts contemplated in Exs.B6 and B7 amount to Rs.16,224/- was a joint debt of Sundara Gounder and his brother and there had been no justification for appropriating the entire amount allegedly due under Exs.B6 and B7, from out of the sale consideration?
Accordingly the plaintiffs prayed for setting aside the judgment and decree of the trial Court and for decreeing the original suit.
7. The plaintiffs also filed CMP No.3589 of 2007 seeking permission to raise additional grounds and my learned Predecessor permitted the plaintiffs to raise such grounds:
8. The additional grounds of appeal would run thus:
The lower court simply relied on the recitals as contained in Ex.A2 and Ex.A5, in the absence of evidence aliunde to prove such recitals. The recitals in those documents might at the most bind the parties to the documents and not others. However, in this case, the plaintiffs who were minors cannot be made to be bound by such recitals. The lower court failed to note the fact that the burden of proof was on the alienees to prove the genuineness of the sale deeds in their favour and also the fact that for legal necessity and for the benefit of the joint family members, the properties were sold. But absolutely, no evidence was available before the trial Court. In the absence of any evidence demonstrating that the father as Kartha of the family exercised his discretion as a prudent Manager at the time of alienation, the lower Court simply held those sales as valid.
9. The points for consideration are as to:
(i) whether the properties sold under Exs.A2 and A3, the sale deeds emerged for legal necessity and for the welfare of the joint family including the then minors?
(ii) Whether the alienees of the suit properties, viz., the defendants discharged their burden in proving that such sales were effected in their favour purely for the legal necessity and on the joint family and also the welfare of the then minors in the co-parcenery?
(iii) Whether the debts contemplated in Ex.A2 and Ex.A3 were incurred for any immoral or illegal purpose of Sundara Gounder?
(iv)Whether there is any infirmity in the judgment and decree of the trial Court?
10. Heard the learned counsel appearing for the parties.
C.M.P.No.203 of 2008:-
11. The appellants also filed C.M.P.No.203 of 2008 to receive an additional document, viz., Registration copy of the sale deed in favour of respondent No.4 executed by the third respondent dated 26.05.1993.
12. The gist and kernel of the plea of the appellants/plaintiffs for reception of additional document is based on the fact that the said document, viz., Registration copy of the sale deed dated 26.05.1993 would evince and evidence that during the pendency of the suit R3 and his sons sold certain properties, which are forming part of the suit properties.
13. I am of the considered opinion that such a document could rightly be permitted to be filed and marked for the reason that the Court could take note of the changes, which occurred during the pendency of the suit for proper adjudication of the matter comprehensively. Order 41 Rule 27 of CPC is wide enough to permit such a document to be filed and marked. Accordingly, the said additional document shall be marked as Ex.A11 in continuation of Exs.A1 to A10 already marked during trial on the side of the plaintiffs/appellants.
14. C.M.P.No.1300 of 2008: This petition has been filed by the contesting defendants 1 and 2/respondents herein under Order 41 Rule 27 C.P.C. for adducing additional evidence by getting marked the certified extract of the date of birth dated 10.7.2008 relating to the second plaintiff, namely, Ravichandran, for the purpose of proving that as on the date of emergence of Ex.A2-the sale Deed dated 18.2.1970, executed by the said Sundaram and his mother Janakiammal in favour of Duraisamy and Marudhachalam, the defendants 1 and 2 herein, the second plaintiff was not at all born and that too in view of the fact that in the plaint the plaintiffs having averred that the second plaintiff was in the womb at the relevant time, but during trial it was alleged as though the second plaintiff was nine months old baby.
15. The plaintiffs, by filing counter, would oppose the entertaining of such document on various grounds, the gist and kernal of them would be to the effect that such birth extract cannot be entertained as evidence and that too when already the trial Court vide its order dated 5.8.1991 declared the second plaintiff as one attained majority, based on the undisputed fact that P2 was born on 10.5.1969 and not based on any such birth extract, as it is now sought to be filed as additional evidence. At this juncture I am of the considered opinion that in matters of this nature, where the plaintiffs themselves did choose to come forward with prevaricative stands so as to say one in the plaint and another during trial, there is no harm in permitting the defendants to adduce additional evidence in the form of the certified extract of the birth certificate of the second plaintiff.
16. The learned counsel for the plaintiffs filed memo, enclosing the certified copy of the affidavits and petitions, including the order passed by the lower Court thereon in I.A.Nos.705/91, 706/91 and 1569 of 1991, and submit that the trial Court accepted the second plaintiff's contention that he was born on 10.5.1969 as per the xerox-copy of his SSLC Mark List and Transfer Certificate and not based on any birth extract, similar to the one which is sought to be filed by the defendants before this Court.
17. It is also apparent that the birth extract is not a cooked up document and it was duly signed by the authority concerned and there is no necessity for formally entertaining any oral evidence to prove the same. The birth extracts issued by the appropriate authority could be taken as evidence . The perusal of the birth extract would show that a male was born to the said Sundaram Gounder and Rajammal the mother of P2 on 21.7.1970. It is also well known practice in Tamil Nadu that normally at the time of registering the birth of a child the name is not given and subsequently only steps are taken to get the name incorporated in the birth register. However, in this case, the name had not been got registered subsequently, but the circumstances would clearly exemplify that the said couple gave birth only to P2 and none else, during the relevant date i.e. on 21.7.1970. Accordingly, the said birth extract is marked as Ex.B20 in continuation of the aforesaid Ex.B1 to B19 already marked during trial. The significance of Ex.B20 would be discussed infra at the appropriate stage.
18. Point No(i), (ii) & (iii):- The pith and marrow of the argument of the learned counsel for the plaintiffs is that the burden of proof that the alienations made by the deceased Sundaram Gounder-the father of the plaintiffs, as per Ex.A2 and Ex.A7-the Sale Deeds was on the alienees, namely, D1 and D2, were purely for the purpose of legal necessity or for the then minor plaintiffs' welfare or for preserving the family properties; but in this case, no such evidence was let in; each and every debt referred to in Ex.A2 and A3 should have been proved by the alienees that those debts were real and genuine debts, incurred for the aforesaid genuine purpose and that they were discharged duly and mere probabilities would not be sufficient to hold that such sales were effected genuinely.
19. Per contra, the learned counsel for the defendants 1 and 2 would contend that such sales were effected purely for the purpose of legal necessity, family necessity and for discharging the genuine debts incurred and not for any immoral purpose.
20. The learned counsel on both sides in unison would agree to the legal proposition that the burden of proof is on the alienees, who purchased properties, to prove that such sales were effected for legal necessity or for family necessity or for preserving the property or for the welfare of the then minors. Both sides cited numerous decisions, which would be dealt with infra and all those decisions would posit the aforesaid proposition of law only. It is therefore just and necessary to analyse the evidence available on record in the light of the trite proposition of law.
21.The learned counsel for the plaintiffs filed in brief, written submissions in brief, reply submission and also the submissions regarding the defects in the judgment of the lower Court.
Factual Background:-
22. The gist and kernel of the facts would run thus:
The first plaintiff is the son of Sundaram Gounder born through his deceased first wife; the second plaintiff was born to the same Sundaram Gounder through his second wife Rajammal; consequent upon the death of Palanisamy Gounder his sons, namely, Sundaram Gounder, Velusamy @ Mani and Palanisamy Gounder's wife Janakiammal got the family property divided among themselves as per Ex.A1-the Partition Deed dated 5.12.1965. The properties described in the 'A' Schedule of Ex.A1 were allotted to Sundaram Gounder, which comprised of Garden lands, measuring an extent of 3.89 acres in Survey No.199 Kattampatti Vilalge, along with Well and a 7.5 H.P. Electric Motor Pumpset, and 5 Anganam tiled Saalai, situated in it. Under the same said 'A' Schedule of properties, a residential house, bearing door No.2/1 4= Anganams and 4 Anganam Thatched Kottam South of the house with the vacant space, measuring North to South 15 = cubits and East to West 15= Cubits with half right in the Well. Whereas, as per Ex.A1 the 'B' Schedule property in Survey No.168/1 with electric Motor Pump Set was allotted to Velusamy, the brother of Sundaram Gounder. As per the 'C' Schedule of properties in Ex.A1, an extent of 2 acres in Survey Number 199 was given to the said Janakiammal for life and the absolute right in favour of Sundaram Gounder. She was also given with three anganam tiled house to the South of the house of Sundaram Gounder and one anganam thatched kottam with the right to use the Well on its Western side for her life and thereafter to be owned absolutely by Sundaram Gounder.
23. The description of properties as set out supra is warranted for the purpose of having a clear idea as to whether the sales as contemplated in Ex.A2 and A3 were sold for adequate consideration and also for genuine purposes. It is therefore just and necessary to analyse Ex.A2 and Ex.A3 and the circumstances under which those Sale Deeds emerged.
24. Ex.A2-the Sale Deed dated 18.2.1970 was executed by Janakiammal, wife of Palanisamy Gounder and her son namely, the said Sundaram Gounder on his behalf and on behalf of his minor child, namely, the first plaintiff aged 4 years in favour of D1 and D2, selling the entire agricultural lands allotted to Janakiammal and Sundaram Gounder, as per Ex.A1-the Partition Deed.
Discussion relating to P2 whether he was in existence as on the date of emergence of Ex.A2:
25. At this juncture it is worthwhile to deal with to the contentious issue as to whether the second plaintiff Ravichandran was alive as on the date of emergence of Ex.A2 i.e. 18.2.1970.
26. Ex.B20 the birth extract as set out above, is relating to the second plaintiff-Ravichandran, who was born on 21.7.1970; which is incommensurate with the plaint averment that P2 was not born as on the date of Ex.A2 and there is no reference to the existence of P2-Ravichandran, in Ex.A2 also. Had really Ravichandran been alive and in existence as a child of nine months old, certainly in Ex.A2, while referring to P1 as a minor boy of 4 years old, P2 also would have been referred similarly. On the plaintiffs side it was unsuccessfully and unsatisfactory attempted to be explained and expounded by arguing that the existence of P2 was not referred to in Ex.A2 because P2 was a tender aged child. Such an argument is neither here nor there. Having chosen to refer to P1-a small boy of 4 years old as the co-nominee party in the Sale Deed Ex.A2, there could have been no rhyme or reason for allegedly having left out P2 on the ground that P2 was only a 9 months old baby.
27. It is a trite proposition of law that Civil cases should be adjudicated based on preponderance of probabilities. Here such probabilities are in favour of the defendants case, inasmuch as P2 was not in existence as on the date of execution of the Sale Deed Ex.A2, his name is not found in that Sale Deed. Over and above that, the plaintiffs also candidly and categorically stated in the plaint that as on the date of execution of Ex.A2, P2 was not yet born. However, subsequently, during trial they relied on Ex.A10-the certificate issued by the Headmaster of the School, in which P2 studied, to the effect that Ravichandran was born on 10.5.1969. In fact, at the appellate stage, on the plaintiffs' side, they have also field in the typed set of papers, the copy of School Record Sheet, copy of School Admission and the Certificate issued by the Headmaster concerned just to highlight that as revealed by Ex.A10-P2 was born on 105.1969, so to say nine months anterior to the emergence of Ex.A2. The core question arises as to whether Ex.B20-the birth extract of P2 or Ex.A10-the Birth Certificate issued by the School Headmaster, based on School records, should be taken into consideration.
28. I am of the considered opinion that in the facts of this case, the birth extract Ex.B20 is more reliable than the School Certificate. It is also to be highlighted that as per Indian Evidence Act, Ex.A10, the Certificate issued by the Headmaster was not proved by examining the Headmaster concerned or the School authorities. At this juncture, my mind is redolent with the following decision of the Honourable Supreme Court.
1975(2) SCC 564- LALA SATYANARAIN PRASAD VS. GADADHAR RAM, certain excerpts from it would run thus:
"7. The High Court rightly did not place any reliance on the certificate. The truth of the contents of the certificate could not be proved by a clerk who only proved the handwriting on the certificate. The Head Master, who issued the certificate, was not examined. The original admission register on the basis of which the certificate was given was not proved. The clerk, who proved the handwritings of the certificate, could not say who made the original entry in the admission register."
29. It is therefore clear from the above cited precedent that Ex.A10 cannot be taken as one proved as per law. However as per Section 74 of the Indian Evidence Act, Ex.B20 could be taken as the Public Document. Section 74 of the Indian Evidence Act is extracted hereunder for ready reference:-
Section 74. Public documents.- The following documents are public documents:-
(1) documents forming the acts or records of the acts-
(i) of the sovereign authority,
(ii) of official bodies and tribunals, and
(iii) of public officers, legislative, judicial and executive, of any part of India or of the Commonwealth, or of a foreign country;
(2) public records kept in any State of private documents."
30. A bar perusal of it would reveal that documents and records kept and maintained by the Public officials, as per law, are public documents. As such, it is crystal clear that birth registers are to be treated as Public documents and there could be no doubt about it. Section 76 and 77 of the Indian Evidence Act are also extracted here under for ready reference.
"Section 76.Certified copies of public documents . - Every public officer having the custody of a public document, which any person has a right to inspect, shall give that person on demand a copy of it on payment of the legal fees therefor, together with a certificate written, at the foot of such copy that it is a true copy of such document or part thereof, as the case may be, and such certificate shall be dated and subscribed by such office with his name and his official title, and shall be sealed, whenever such officer is authorised by law to make use of a seal; and such copies so certified shall be called certified copies.
Explanation.- Any officer who, by the ordinary course of official duty, is authorised to deliver such copies, shall be deemed to have the custody of such documents within the meaning of this section.
Section 77. Proof of documents by production of certified copies. - Such certified copies may be produced in proof of the contents of the public documents or parts of the public documents of which they purport to be copies."
31. A mere perusal of those Sections also would clearly highlight that Ex.B20-the Certified copy issued by the authority concerned under his signature and seal could be taken as evidence. Hence, in view of the circumstances that in Ex.A2 there is no mentioning about P2; that in the plaint also there is a candid admission that P2 was not born as on the date of emergence of Ex.A2 and that Ex.B20 also would speak to the effect that P2 was born on 21.7.1970, I have no hesitation in holding that P2 was not yet born as on the date of emergence of Ex.A2.
32. The core question arises as to whether the existence or otherwise of P2, as on the date of execution of Ex.A2 is having any bearing on the maintainability of the suit filed by P2, in challenging the alienations effected under Ex.A2.
33. The learned counsel for the defendants would contend that since P2 was not yet born as on the date of emergence of Ex.A2, he had no right to challenge the alienations made under the said sale. Whereas, the learned counsel for the plaintiffs would advance his argument that the controversy relating to the date of birth of P2 should be taken as one disappeared in oblivion or relegated itself to an insignificant position because even as per Ex.B20, if it is taken that P2 was born on 21.7.1970, nontheless he should be taken as the one in the womb of the mother Rajammal as on the date of emergence of Ex.A2 dated 18.2.1970 and that even a child in the womb is entitled to co-parcenary property rights and his filing of the suit as P2, challenging the alienations made under Ex.A2 cannot be doubted legally. Both sides cited decisions in support of their respective propositions and hence it is just and necessary to refer to those precedents.
34. The learned counsel for the defendants would place reliance on the decision of the Honourable Apex Court reported in AIR 1975 SC 498-C.KRISHNA PRASAD V. C.I.T. BANGALORE, an excerpt from it would run thus:
"8.The share which a coparcener obtains on partition of ancestral property is ancestral property as regards his male issue. They take an interest in it by birth, whether they are in existence at the time of partition or are born subsequently. Such share, however, is ancestral property only as regards hi male issue. As regards other relations, it is separate property, and if the coparcener dies without leaving male issue, it passes to his heirs by succession (see p.272 of Mulla's Principles of Hindu Law 14thEd.). A Person who for the time being is the sole surviving coparcener is entitled to dispose of the coparcenary property as it is were his separate property. He may sell or mortgage the property without legal necessity or he may make a gift of it. I a son is subsequently born to him or adopted by him, the alienation whether it is by way of sale, mortgage or gift, will nevertheess stand, for a son cannot object to alienations made by his father before he was born or begotten (see p.320 ibid). In view of the above it cannot be denied that the appellant at present is the absolute owner of the property which rell to his share as a result of partition and that he can deal with it as he wishes. There is admittedly no female member in existence who is entitled to maintenance from the above mentioned property or who is capable of adopting a son to a deceased coparcener. Even if the assessee-appellant in future introduces a new member into the family by adoption or otherwise, his present full ownership of the property cannot be affected. Such a new member on becoming a member of the coparcenary would be entitled to such share in the property as would remain undisposed of by the assessee. In order to determine the status of the assessee for the purpose of income-tax, we have to look to the realities as they exist at present and it would not be correct to project in to the matter future possibilities which might or might not materialise. This would indeed amount to speculation and the same is not permissible. Excursions to the realm of speculation may be legitimate and justified when one is engaged i the study of philosophy and metaphysics; they are wholly unwarranted when one is dealing with the mundane subject of the status of the asessee for the purpose of the income-tax assessment. For this purpose we have to look to facts as they exist and emerge from the record and not to what they may or may not be in future. As things are at present in the instant case, there can in our view be hardly any doubt that the assessee is an individual and not a family."
35. Placing reliance on the above said decision, the learned counsel for the defendants 1 and 2 has developed his argument that since P2 was not yet born as on the date of emergence of Ex.A2, he had no right to file the suit, challenging the sale contemplated in that Sale Deed.
36. Whereas, the learned counsel for the plaintiffs would correctly cite the decision of the Hounable Apex Court, reported in 1964(4) SCR 497-GURAMMA BHRATAR CHANBASAPPA DESHMUKH AND ANOTHER V. MALAPPA, an excerpt from it would run thus:-
" . . . . . . . . The relevant principles are well settled. A coparcener, whether he is natural born or adopted into the family, acquires an interest by birth or adoption, as the case may be, in the ancestral property of the family. A managing member of the family has power to alienate for value joint family property either for family necessity or for the benefit of the estate. An alienation can also be made by a managing member with the consent of all the coparceners of the family. The sole surviving member of a coparcenary has an absolute power to alienate the family property, as at the time of alienation there is no other member who has joint interest in the family. If another member was in existence or in the womb of his mother at the time of the alienation, the power of the manager was circumscribed as aforesaid and his alienation would be voidable at the instance of the existing member or the member who was in the womb but was subsequently born, as the case may be, unless it was made for purposes binding on the member of the family or the existing member consented to it or the subsequently born member ratified it after he attained majority. If another member was conceived in the family or inducted therein by adoption before such consent or ratification, his right to avoid the alienation will not be affected: See Avdesh Kumar v. Zakaul Hassain, Chandramani v. Jambeswara; and Bhagwat Prasad Bahidar v. Debichand Bogra. In the instant case the impugned alienations were made at a time when the 4th defendant was in the womb i.e. At a time when Chanabasappa had only a limited right of disposal over the joint family property. The 4th defendant being in the womb, he could not obviously give his consent, nor ratify the alienations before the adoption of the 3rd defendant took place and he was inducted into the family. If the alienations were made by the father for a purpose not binding on the estate, they would be voidable at the instance of the 3rd or 4th defendant."
(emphasis supplied)
37. As such a deep study of the aforesaid two decisions would clearly highlight that even the child in the womb is entitled to question the alienations made by the father, after his birth, if such alienations were made while the child was in the womb. The decision of the Honourable Apex Court reported in 1964(4) SCC 497-GURAMMA BHRATAR CHANBASAPPA DESHMUKH AND ANOTHER V. MALAPPA supra no doubt squarely supports the plea of the plaintiffs on that count. Whereas the Honourable Apex Court's decision reported in 1975 SC 448 C.KRISHNA PRASAD V. C.I.T. BANGALORE supra is not on the point that a child in the womb had no right to challenge the alienations; but it is on a different point, as it is quite obvious. Accordingly, I am of the considered opinion that the maintainability of the suit at the instance of P2 cannot be challenged by the defendants on the sole ground that he was not yet born at the time of emergence of Ex.A2. But it is ex facie clear that even as per Ex.B20, P2 was in the womb of Rajammal. Ex.B20 would prove that P2 was born on 21.7.1970, whereas Ex.A2 was executed on 18.2.1970 from that if it is calculated, it is clear that P2 should have been in the womb of the mother at the time of execution of Ex.A2 dated 18.2.1970.
38. I would also like to refer to the definition of the term enventra sa mere as found defined in the Blacks Law Dictionary and it is extracted hereunder for ready reference:
"In its mother's womb. A term descriptive of an unborn child. For some purposes the law regards an infact en ventra as in being. It may take a legacy; have a guardian; an estate may be limited to its use, etc."
It is therefore also clear that a child in the womb has got rights as per jurisprudence also.
Continuation of Discussion on Ex.A2:-
39. Reverting back to the discussion relating to Ex.A2, I would like to refer to the recitals in it:
40. In Ex.A2, 12 antecedent debts are found set out.
41. Those 12 items of debts are totally amounting to Rs.34,033.22 and as per Ex.A2, the purchasers viz., the defendants 1 and 2 undertook to discharge those debts of Sundaram Gounder, the father of the plaintiffs. Ultimately, under Ex.A2, out of the total sale consideration of Rs.35,000/-, adjusting the said sum of Rs.34,033.22 towards debts of Sundaram Gounder to be discharged by D1 and D2, a sum of Rs.966.68/- was paid in cash by defendants 1 and 2 to Sundaram Gounder.
42. The plaintiffs would challenge such sale effected by Sundaram Gounder and his mother Janakiammal on the ground that Sundaram Gounder dissipated the wealth of the coparcenary due to his immoral and licentious activities and such sales were not effected for genuine purposes as contemplated under the Hindu Law; the pro-note debts referred to therein were all fictitious ones; the debts due to land mortgage and the Co-operative Bank were small and did not warrant the sale of the entire agricultural lands belonged to the Co-parcenary, as referred to supra, and that those properties were sold for a song. Accordingly, the plaintiffs contended that such sales under Ex.A2 would bind only the 1/3rd share of Sundaram in the coparcenary properties and not the remaining 2/3rd shares of the plaintiffs 1 and 2.
43. It is also the contention of the learned counsel for the plaintiffs that as per law, each and every alleged debt contemplated in Ex.A2 should have been proved as genuine debts as per Hindu Law and that those debts were discharged by utilising the sale consideration, in addition to proving that the alienees made adequate enquiries as to the genuine purpose of effecting sale in favour of them and that in this case absolutely there was no modicum or exiguous extent of evidence adduced in that connection. In support of the plaintiffs contention, various decisions have been relied on by the learned counsel for the plaintiffs, which would be discussed infra at the relevant stage.
44. Whereas the learned counsel for the defendants would cite the following decisions in support of his contention that the Court cannot expect the alienees to adduce evidence meticulously relating to the antecedent debts, after a long lapse of time; in this case, Ex.A2 emerged on 18.2.1970, whereas the suit itself was filed in the year 1986 and that the evidence available on record would exemplify that those debts are genuine debts as per Hindu Law and that the alienations were made purely for the purpose of discharging those debts. In support of his contention he relied on the following decisions
(i) AIR 1996 SC 2127 (Gangadharan vs. Janardhana Mallan and others), certain excerpts from it would run thus:
"14. Now coming to the decision of this Court in Radhakrishnadas v. Kaluram, (1963) 1 SCR 648: (AIR 1967 SC 574) this Court after referring to the Privy Council decision observed as follows:
It is well established by the decisions of the Courts in India and the Privy Council that what the alienee is required to establish is legal necessity for the transaction and that it is not necessary for him to show that every bit of the consideration which he advanced was actually applied for meeting family necessity. In this connection we may refer to two decisions of the Privy Council. One is Krishn Das v. Nathu Ram (AIR 1927 PC 37). In that case the consideration for the alienation was Rs.35,000/-. The alienee was able to prove that there was legal necessity only to the extent of Rs.3000/- and not for the balance. The High Court held that the alienation could be set aside upon the plaintiffs paying Rs.3,000/- to the alienee. But the Privy Council reversed the decision of the High Court observing that the High Court has completely misapprehended the principle of law applicable to a case of this kind. What the alienee has to establish is the necessity for the transaction. If he establishes that then he cannot be expected to establish how the consideration furnished by him was applied by the alienor. The reason for this, as has been stated by the Privy Council in some other cases, is that the alienee can rarely have the means of controlling and directing the actual application of the money paid or advanced by him unless he enters into the management himself."
This decision was followed by the Privy Council in Niamat Rai v. Din Dayal (ILR 8 Lahore 597: AIR 1927 PC 121) where at pp.602 and 603 (of ILR Lah): (at p.123 of AIR) it was observed:
It appears from the judgment of the learned Judges of the High Court that if they had been satisfied that the whole of the Rs.38,400 paid out of the sale proceeds was paid in discharge of debts incurred before the negotiation of sale, they would have been of opinion that the sale ought to have been upheld. With this conclusion their Lordships agree, but they are of opinion that undue importance was attached by the learned Judges to the question whether some of the payments were made in discharge of debts incurred in the interval between the negotiation of the sale and the execution of the sale deed. Even if there had been no joint family business, proof that the property had been sold for Rs.43,500 to satisfy pre-existing debts to the amount of Rs.38,000 would have been enough to support the sale without showing how the balance had been applied, as held by their Lordships in the recent case of Krishn Das v. Nathu Ram (AIR 1927 PC 37).
Both these decisions state the correct legal position, Mr Sinhas argument must, therefore, be rejected.
15. Again in Smt.Rani v. Shanthi Bala Devnath (1970) 3 SCC 722: (AIR 1971 SC 1028) it is observed as follows: (Paras 10 and 11 of AIR):
The onus of proving legal necessity may be discharged by the alienee by proof of actual necessity or by proof that he made proper and bona fide enquiries about the existence of the necessity and that he did that was reasonable to satisfy himself as to the existence of the necessity. The Court further observed regarding legal necessity as follows:
Recitals in a deed of legal necessity do not by themselves prove legal necessity. The recitals are, however, admissible in evidence, their value varying according to the circumstances in which the transaction was entered into. The recitals may be used to corroborate other evidence of the existence of legal necessity. The weight to be attached to the recitals varies according to the circumstances. Where the evidence which could be brought before the court and is within the special knowledge of the person who seeks to set aside the sale is withheld, such evidence being normally not available to the alienee, the recitals go to his aid with greater force and the court may be justified in appropriate cases in raising an inference against the party seeking to set aside the sale on the ground of absence of legal necessity wholly or partially, when he withholds evidence in his possession.
16. In view of the findings which, we have already extracted regarding adequacy of sale consideration, substantial portion having gone into the discharge of antecedent debts and enquiries made by the purchaser regarding legal necessity coupled with the fact that the alienation was challenged after 12 years from the date of alienation, we find no difficulty in coming to the conclusion that the High Court went wrong in upsetting the judgments of the trial court as well as the first appellate court. Even though the judgments of the Privy Council and of this Court were brought to the notice of the High Court, it unfortunately failed to give due consideration to the ratio laid down in those cases. The High Court simply observed as follows:
It may not be possible to lay down any strait-jacketed rule as to what proportion of the consideration should be shown to have been antecedent debt in order to sustain an alienation by a Hindu father.
17. We also do not agree with the contention of the learned Senior Counsel for the respondents that the High Court was justified in remanding the matter on the question of legal necessity. The purchasers have done their best to prove the legal necessity and substantial portion of the sale consideration that went into the discharge of the antecedent debts. The first appellate court has given a clear finding on this. Having regard to the long lapse of time when the suit was instituted, challenging the alienation, nothing more could be expected from the purchasers to prove the legal necessity and the application of sale consideration."
(emphasis supplied)
45. A mere perusal of the aforesaid judgment would highlight the fact that regarding legal necessity and family welfare, evidence of a high weightage which is fastidious in nature should not be expected by Court after such long lapse of time so as to reject in one way or other the plea that the sales were effected for necessities as contemplated under the Hindu Law. Put simply, the approach should not be negative In the cited precedent, after 12 years of such sale, the validity of the sale was sought to be challenged and in that context, the Hon'ble Apex Court enlightened the lower Court's as to the course to be adopted in analysing the evidence relating to sales effected for legal necessity and for family welfare and discouraged negative approach.
46. Here also, my discussion infra would indicate that as to how the best possible evidence available have been produced in support of the sales as contained in Ex.A2 and Ex.A3.
47. However, the learned counsel for the plaintiffs would cite the decision reported in (2006) 2 MLJ 87 (R.Sridharan and others vs. Ammaniammal and others) which is to the effect that there should be proof of utilisation of the sale proceeds for discharging the family debt but the Hon'ble Apex Court's decision cited supra would clarify as to what extent the proof could be expected. Here, the alienees adduced adequate evidence as discussed infra.
48. The Hon'ble Apex Court is clear on the point that after long lapse of time, so to say, in this case nearly after 16 years, the Court cannot be fastidious in expecting evidence over and above the evidence adduced in this case.
49. At this juncture, my mind is reminiscent with the famous maxim lex non cogit ad impossibilia - (the law does not compel a man to do that which he cannot possibly perform).
50. The learned counsel for the defendants 1 and 2 would cite a decision of the Hon'ble Apex Court reported in 1980 (2) SCC 387, (Arvind @ Abasaheb Ganesh Kulkarni and others vs. Anna @ Dhanpal Parisa Chougule and others) which would highlight the fact that the alienees are not duty bound to prove that the entire sale consideration was utilised for discharging the debt. The Hon'ble Apex Court also referred to the Privy Council decision and held that if the purchaser had acted honestly and such sale was for family necessity and that the price was not unreasonably low, the alienee was not bound to account for the utilisation of the whole price. An excerpt from the said decision is extracted here under for ready reference.
"............The Courts below appeared to think that notwithstanding the circumstance that there was legal necessity to a large extent it was incumbent on the second defendant to establish that he made enquiry to satisfy himself that there was sufficient pressure on the estate which justified the sale. We are unable to see any substance in the view taken by the courts below. When the mortgagee is himself the purchaser and when the greater portion of the consideration went in discharge of the mortgages, we do not see how any question of enquiry regarding pressure on the estate would arise at all. Where ancestral property is sold for the purpose of discharging debts incurred by the father and the bulk of the proceeds of the sale is so accounted, the fact that a small part of the consideration is not accounted for will not invalidate the sale. In Gauri Shankar v. Jiwan Singh1, it was found that Rs.500 out of the price of Rs.4000 was not fully accounted for and that there was legal necessity for the balance of Rs.3500. The Privy Council held that if the purchaser had acted honestly, if the existence of a family necessity for a sale was made out and the price was not unreasonably low, the purchaser was not bound to account for the application of the whole of the price. The sale was upheld. In Niamat Rai v. Din Dayal, the manager of a joint family sold family property for Rs.34,500 to satisfy pre-existing debts of the extent of Rs.38,000. It was held that it was sufficient to sustain the sale without showing how the balance had been applied."
Here my above discussion infra would exemplify that the alienees took all pains to adduce evidence relating to discharge of debts also.
51. However, the learned counsel for the plaintiffs would contend that the facts involved in the decisions cited on defendant's side are different from the facts involved in this case.
52. To the risk of repetition, without being tautologous, I would like to point out that this Court is concerned with the ratio decidendi as found emerged from the precedents and not exactly on the similitude of facts.
53. The precedent reported in 1990 (3) SCC 68 (Manibhai and others and Hemraj and others) is to the effect that if objection was not raised by the person concerned at the time of sale or shortly thereafter, then such person cannot veer round and impugn the sale. Here, my discussion infra would reveal that PW2 Rajammal, the mother of P2 was fully aware of the sales as per Ex.A2 and Ex.A3 even then, she did not object to it before or after such sale at least by issuing any notice.
54. A mere perusal of Ex.A5 dated 10.6.1984, Ex.A6 dated 17.6.1984 and Ex.A7 dated 28.7.1985 - the pre-litigation notices would speak volumes that shortly after the death of Sundara Gounder on 24.02.1984, such notices were sent. PW2 Rajammal breaking her silence subsequent to the demise of her husband by joining hands with her son P2 would raise untenable contentions.
55. The learned counsel for the defendants 1 and 2 cited the decision of the Division Bench judgment of the Hon'ble Andhra Pradesh High Court reported in AIR 1973 Andhra Pradesh 214 (Dasari Jayachandra Prasad and others vs. Dasari Venkata Subbaiah and others) in support of his contention.
56. The precedent reported in AIR 1978 SC 300 (Murarka Properties (P) Ltd.and another vs. Beharilal Murarka and others) cited by the learned counsel for D1 and D2 is to the effect that the question whether the sale was for the benefit of the family would depend upon the facts of each and every case. In the said decision, the following excerpt could be cited.
"7....... The facts disclose that the transactions were entered into not only by all the eight sons but also by all the adult coparceners of the eight branches. It cannot be denied that the transactions were the result of joint deliberations and unanimous decision of all the adult members. The evidence of the Solicitor who prepared the documents is that it was for necessity and with the object of preserving the property, the entire properties of the family were transferred to the company consisting of eight sons and their families alone."
(emphasis supplied) Here, as discussed infra, not only Sundara Gounder but also his mother joined with him in executing the Will Ex.A2 and Sundara Gounder's brother Velusamy who was examined by the plaintiffs' on their side also buttressed the cause of Sundara Gounder by attesting Ex.A2. Hence, in such a case, it cannot be held that those debts were for immoral purposes or for illegal purposes and that they were not for family necessity.
57. The learned counsel for the plaintiffs would argue that the factual bases of those decisions are different. As observed by me, the legal dictum is very much applicable in the facts and circumstances of this case.
58. The precedent reported in 1979 (1) SCC 98 (Venkatesh Dhonddev Deshpande vs. Sou.Kusum Dattatraya Kulkarni and others) is also on the point that for legal necessity, the property could be sold.
59. The learned counsel for D1 and D2 also cited the precedent of Hon'ble Apex Court reported in AIR 1964 SC 1425 (Virdhachalam Pillai v. Chaldean Syrian Bank Ltd., Trichur and another), an excerpt from it is extracted here under relating to antecedent debt, which has been found defined as under:
"Antecedent Debt in this context means a debt antecedent in fact as well as in time, i.e., the debt must be truly independent and not part of the mortgage which is impeached. In other words, the prior debt must be independent of the debt for which the mortgage is created and the two transactions must be dissociated in fact so that they cannot be regarded as part of the same transaction."
(emphasis supplied) For family legal necessity and for reasons contemplated under the Hindu Law, alienations of co-parcenery property could be made by the Kartha of the family. My discussion infra would show that all the debts are antecedent debts independent of the sale transactions. Here all the 12 debts referred to in Ex.A2 and also the debt referred to in Ex.A3 are all antecedent debts, within the definition of antecedent debt as found defined in the precedent cited.
60. The following decisions, which are cited by the learned counsel for the defendants 1 and 2 are also on similar lines.
(i) 1927 XXV L.W.789 (Privy Council) (Lingangowda and others vs. Basangowda and others)
(ii) AIR 1953 Madras 815 (Sreenivasan and others vs. Rangachari and others)
(iii) AIR 1960 SC 964 (Luhar Amrit Lal Nagji vs. Doshi Jayantilal Jethalal and others)
(iv) 1967(II) The Supreme Court Journal 811 (Faqir Chand vs. Sardarni Harnam Kaur (dead) rep.by her legal representatives and others)
(v) 1968(II) The Supreme Court Journal 231 (Sita Ram vs. Radha Bai and others)
(vi) (1981) 4 SCC 487 (K.C.Kapoor vs. Smt.Radhika Devi (dead) by LRs. and others)
(vii) AIR 1982 SC 84(Prasad and others vs. V.Govindaswami Mudaliar and others)
(viii) AIR 1985 Karnataka 273 (Mukkatira Devaiah and others vs. M.P.Raja Singh and others)
(ix) AIR 1988 SC 576 (Sunil Kumar and another vs. Ram Parkash and others)
(x) AIR 1997 SC 1686 (Sunder Das and others vs. Gajananrao and others)
(xi) (2005) 5 SCC 527 (Gayatri Devi and others vs. Shashi Pal Singh)
(xii) (2006) 2 SCC (Cri)632 (Ravinder Singh Gorkhi vs. State of Uttar Pradesh)
(xiii) (2006) 3 SCC 100 (Mayar (H.K.)Ltd.and others vs. Owners & Parties, Vessel M.V.Fortune Express and others)
(xiv) (2006) 4 SCC 476 (Saheb Khan vs. Mohd.Yousufuddin and others)
61. I am of the opinion that absolutely there is no quarrel over the propositions of law as found detailed in those decisions and in adherance to them alone, this case is being decided. Those decisions are on the point that the documents relied on by the plaintiffs should be proved strictly in accordance with law.
62. My discussion infra would indicate as to how in this case, after such long lapse of nearly a decade and a half, the defendants 1 and 2 adduced evidence to prove the genuineness of those documents.
63. It is therefore clear from the deep analysis of the precedents cited on either side that if there is a long lapse of time between the alienations and the date of filing of the suit, the alienees cannot be expected to prove meticulously all the details relating to the debts and the discharge of the same. To the risk of repetition without being tautologous, I would highlight that preponderance of probabilities would govern the adjudication in civil cases and neither of the parties could, for the purpose of achieving success in the letigative battle, try to ignore the aforesaid principle, which is based on robust common sense and pragmatism.
64. The learned counsel for the defendants would clinchingly and convincingly submit that no mother would join with the son by way of enabling the son to sell away the family properties so as to satiate his illegal and immoral needs. At this juncture it is worthwhile to highlight that Ex.A2 was admittedly attested by P.W.4-Muthusamy Gounder. As on the date of deposing before the Court i.e. on 22.11.1991, P.W.4-Muthusamy Gounder must have been a Sexagenarian so as to say above 60 years old. Forgetting for the moment that he attested consciously the registered Sale Deed Ex.A2 dated 18.2.1970, he simply for the purpose of supporting the plaintiffs, did choose to veer round and depose as though he was not aware of the contents of Ex.A2 and that the sale was effected not for genuine purpose etc. During cross-examination P.W.4 would state thus:-
@/ / / / / / bgha; gj;jpuj;jpy; ehd; ifbaGj;J nghlkhl;nld;/ Foj;J tpl;L jphpgtDf;F rg;nghl;L gz;zkhl;nld;/ Re;juk; $hdfp mk;khs; gz;zpaJ bjhpa[k;/ $hdfp mk;khs; bfsutkhf ,Ue;jhs;/ Re;juk; $hdfp fpuak; gz;zpaJ bjhpa[k;/ vj;jid U:gha;f;F // / / / / @ (emphasis supplied)
65. It is therefore crystal clear from his deposition that he consciously and knowingly attested Ex.A2 that it was a genuine document and such sale was effected by Janakiammal, a dignified mother as opined by PW4 himself and her son Sundaram for genuine purposes and only for the purpose of supporting the plaintiffs, P.W.4 turned turtle and had a volte-face and deposed falsely. The most disheartening feature to be noticed in P.W.'s deposition is that as per the recitals in Ex.A2, he was also one of the creditors, but he would say that he was not at all one among the creditors. The recitals in Ex.A2 would clearly exemplify that at that time, a debt to a tune of Rs.350/- under a pro-note was payable by Sundaram Gounder in favour of P.W.4. However, P.W.4 in his deposition, without having any regard for truth and fairness, would choose to deny the very debt payable by Sundaram Gounder in his favour in a nonchalant and cavalier fashion purely for the purpose of supporting the plaintiffs. Such a conduct on the part of P.W.4 has to be deprecated in unmistakable terms. Thus, it is quite clear that a creditor, who is in need of recovering his dues, would attest the sale that would be effected by the debtor in favour of 3rd parties, so that the creditor/attestor would be able to recover his money. In Ex.A2, the following excerpt is found:
@.............. gpd;Dk; 9/9/68 njjpapy; c& fpuhkk; K$uhtLf ghisaj;jpypUf;Fk; e";rg;g ft[z;lh; kfd; Kj;Jrhkpf; ft[z;lUf;F v';fspy; 2 yf;fkpl;lth; vGjpf; bfhLj;J ,Uf;Fk; 350 U: gpuhk;rhp nehl;Lf;F ehsJ tiu tl;lapy; Kd;dnk bry;yhtJ nghf mry; Jif U: 350 k; Mf nkny fz;l gpuhk;rhp nehl;Lf;F ,lkhd gj;jpuj;Jf;F@//// (emphasis supplied)
66. In fact Ex.B4 was got marked during the cross-examination of P.W.1(P2). When the pro note of the year 1968 was confronted to P.W.1 during cross, he admitted that the signature found on the stamps, was that of his father. Where upon it was marked as Ex.B4.
67. The learned counsel for the plaintiffs would contend that P.W.1 simply admitted that the said signature was resembling that of his father's signature and nothing more and that the pro-note was not duly marked. No doubt, in the deposition P.W.1 would state thus:
@/ / / / mg;gh ifbaGj;J gp/1 mg;gh ifbaGj;J khjphp cs;sJ// / / / / / /@
68. The lower Court while taking steps to assign Exhibit numbers could have taken care to assign number properly as to whether the marking of Ex.B4 is concerning the signature or the pro-note itself. But one fact is clear that P.W.1 himself admitted that it was his father's signature. In fact, in Ex.A2, the said pro-note is contemplated as one of the debts payable by Sundaram Gounder in favour of P.W.4-Muthusamy Gounder. P.W.4-Muthusamy in his deposition, during cross-examination, on seeing Ex.B4, would understand that it was the pro-note concerned, but deny the endorsement on the back of the said pro-note and his signature thereunder. Consequently, the said endorsement was marked as Ex.B9 through D.W.1(D1). The cumulative effect of the evidence is that the said pro-note was very much exhibited during trial and mere discrepancy in actual assigning of the Exhibit number would not enure to the benefit of the plaintiffs to contend that the pro-note is a non est. As has been already pointed out supra, P.W.4 is out and out a false witness, having no regard for truth and he went to the extent of resiling from his previous commitment in Ex.A2 and in such a case it is clear that he has deliberately uttered out falsehood for the purpose of supporting the plaintiffs that he was not the creditor as per the pro-note and that Ex.B9 was not his endorsement. The Court cannot throw the baby along with the bathe water. Technicalities are only hand maids of justice and that should not be allowed to govern the adjudicatory process. From this itself it is crystal clear that the plaintiffs, with the help of P.W.4, stoop down to the level of describing the father as an immoral man addicted to wavered life etc.
69. It is the contention of the plaintiffs that Janakiammal herself did not incur any debt. But the recitals in Ex.A2 would reveal that Palanisamy Gounder, the said Janakiammal's husband and father of the said Sundaram and Velusamy (PW2) incurred mortgage debt as revealed by Ex.B10. Ex.B11 is the no due certificate issued by the Tiruppur Co-operative Primary Land Development Bank Ltd., Tiruppur.
70. The conjoint reading of the evidence on record would unambiguously and unequivocally highlight that the loan No.10/6 was availed by the said Palanisamy Gounder during his life time and at the request of D1, such a certificate was issued to the effect that the loan was fully discharged on 15.7.1983. It is therefore clear that the loan incurred by the paternal grand father of the plaintiffs was discharged by selling the properties in Ex.A2. In fact, P.W.3- Velusamy, the brother of Sundaram, in his deposition would admit that the loan incurred by his father Palanisamy Gounder was a genuine one and in fact, P.W.3-Velusamy was one of the attesting witnesses to Ex.A2.
71. It is therefore crystal clear that along with Sundaram Gounder, his mother Janakiammal joined with him as one of the executants of Ex.A2 and that sale Deed was attested by P.W.3-Velusamy-the brother of Sundaram and also by the said P.W.4. The pelucid truthful picture, which emerges is that the mother Janakiammal and her son Sundaram jointly executed the sale deed Ex.A2, which was attested by none other than, one of the sons of the Janakiammal (P.W.3- Velusamy) along with the Sexagenarian P.W.4 and that too for discharging the debts including the one admittedly relating to the non-controversial genuine debt, namely, the mortgage debt, incurred by the said Palanisamy Gounder.
72. It is a trite proposition that the plaintiffs being the dominus litis should approach the Court with clean hands and there shall not be any falsehood on their part.
73. The above evidence discussed would unambiguously highlight that the plaintiffs did choose to approach the Court after fully knowing that their averments are not true in those aspects, which I have already adverted to supra.
74. The learned counsel for the plaintiffs would advance his argument to the effect that no steps have been taken by the alienees to summon the bank concerned to prove about the genuineness of Ex.B10 and as to who discharged the debt, etc. No doubt, Ex.A2 emerged on 18.02.1970 but Ex.B10 would reveal that on 15.07.1983, the mortgage debt was discharged. Under Ex.A2, the alienees 1 and 2 undertook to discharge the debts. Accordingly, there is no more debt. In the written submissions on the plaintiff's side, it is found averred, as though the said mortgage deed had been discharged by Sundaram himself. This in my opinion is totally untenable submission for the reason that in one breath the plaintiffs would state that the said Sundaram was leading an immoral life and indulging in profligacies and dissipated the co-parcenery property by selling them for a song in order to meet his immoral needs and that he left for Tiruvannamalai leaving the family high and dry, but, in another breath the plaintiffs contended as though Sundaram himself discharged the mortgage dues by 15.07.1983. Ex.B10 would clearly highlight that the Certificate was issued to Duraisamy and one cannot expect that to a non-member like Duraisamy (D1), the Land Mortgage Bank would acknowledge that it was Duraisamy who discharged it. As such, quite against the probabilities, the Court cannot expect evidence from the alienees.
75. It has been argued on the side of the plaintiffs that in the written statement, it was found averred that the land Mortgage bank loan was discharged by Sundaram. The Court has to understand the pleadings in the proper perspective. By stating so in para no.4 of the written statement what the defendants had conveyed is that by selling the land, the loan dues of the land mortgage bank were discharged. It should not be construed as though Sundaram himself went to Land Mortgage Bank and paid the dues and discharged it. But, he by selling his properties as per Ex.A2 made arrangements for discharge of the loan and accordingly, it was discharged and it amounts to Sundaram himself having discharged the debt only. In such a case, such sort of arguments as put forth on the side of the plaintiffs cannot be countenanced and upheld. Simply because, the alienees took time up to 15.07.1983 to discharge the land mortgage bank loan there is no presumption that Ex.A2 is not a genuine document. But, on the other hand, it would speak to the effect that the alienees stuck to their guns and their commitment and performed it in letter and spirit. Once, the land mortgage debt is admitted to be a genuine debt incurred by the grand father of the plaintiffs and that it was discharged, the question of non-production of the pass book relating to that debt does not arise.
76. Relating to item Nos.2,3,4 and 5 referred to in Ex.A2, the following are the details:
Item 2 - Rs. 446.38 Item 3 - Rs. 215.59 Item 4 - Rs.1109.76 Item 5 - Rs. 305.83
---------------
Total Rs.2077.56 =========
77. Exs.B11 and B12 are the receipts issued by the Varadayampalayam Co-operative Society, evidencing that D1 paid the dues, over which absolutely, there is no doubt. It appears during cross examination, it was suggested to DW1 as though he did not produce any other evidence to indicate that such debt was discharged and that there was no evidence to prove that Sundaram incurred such debts from the Co-operative Society. Such a plea, on the side of the plaintiffs is totally untenable as Exs.B11 and B12 would clearly indicate that the debtor was V.P.Sundaram only and that the amounts contemplated therein were paid by D1. In such a case, it is one other instance to demonstrate that the plaintiffs were bent upon taking frivolous pleas so as to get back, by hook or by crook, the properties, which were sold validly.
78. On the plaintiffs' side, it was sought to be argued as though DW1did not remember the dates when Sundaram borrowed such loans from the society. I am at a loss to understand as to how the plaintiffs could expect DW1 (D1) to detail and delineate from the memory all those details of debts. There is no semblance or miniscule extent of evidence to exemplify that still the debts are due towards the society. The evidence placed on record are clearly indicative of the fact that the alienees are not land grabbers intended to grab the land from Sundaram and abstain from discharging the debts.
79. Had really Sundaram been in need of money for his immoral and illegal purpose, he would not have got himself satisfied with the sum of Rs.966.68 received in cash out of the total sale consideration of Rs.36,000/- under Ex.A2. It is not for fun Sundaram sold away his land for a sum of Rs.966.68 ps without even expecting the alienees to discharge the debts.
80. To the risk of repetition, I would like to point out that there is no evidence at all to indicate that the debts undertaken were not discharged. Hence, in such a case, it is glaringly clear that Ex.A2 is a genuine sale deed.
81. The plaintiffs' own witness PW3 Velusamy the brother of deceased Sundaram would candidly and categorically depose that he also sold his share, which he got in the partition under Ex.A1 in view of the debts incurred by him. As such, there is considerable force in the arguments made by the learned counsel for the defendants that both the brothers, viz., Sundaram and Velusamy incurred debts and even though the family once happened to be a respectable family, it could not continue to be financially sound and earn income and thereupon only they sold the properties. In fact Palanisami Gounder, the father of Sundaram and Velusamy, himself, incurred debts, which would exemplify and demonstrate all were not well with the financial status of that family ever since Palanisami Gounder's days.
82. It is therefore crystal clear from the clinching documentary evidence that the debts 1 to 5 are not relating to any amounts borrowed from any private individual but from the land mortgage bank/Credit Society- organised firms and if those debts were incurred by Sundara Gounder alone for his immoral purposes as already highlighted supra, his mother, his brother and PW4 might not have helped Sundara Gounder for executing Ex.A2, the sale deed.
83. The sixth item of debts referred to in Ex.A2 was relating to a pro note dated 25.12.1976 for a sum of Rs.8,400/- as revealed by Ex.B6 executed by Sundaram and his brother Velusamy in favour of Govindasamy. The plaintiffs' own witness PW3 Velusamy himself would depose that Ex.B6 was executed by himself and his brother Sundaram in consideration of having received money from Govindasamy and as such, it is crystal clear that it is a genuine debt.
84. The recitals in it would reveal that such debt was incurred for deepening the well. A far fetched argument was advanced as though no Commissioner was appointed to verify as to whether actually, the well was deepened or not. The suit itself is of the year 1986 and it is not known as to how such an argument could be put forth relating to an event, which had taken place 20 years ago that it should have been got verified by appointing an Advocate Commissioner and no more elaboration is required on this aspect as the plaintiff's have bent upon taking pleas, which are highly far fetched and untenable legally.
85. Therefore, the sixth item of the debts is also proved to be a genuine debt. As such, in the written submissions what are all stated questioning Ex.B6 are totally against law and evidence and the deposition of their own witness PW3. The expectation on the plaintiffs' side that in the written statement all the details should have been set out is legally not tenable and neither here nor there, for the reason that the written statement cannot be an encyclopaedia of the details of evidence; only pleas should be found set out therein with some facts. Based on such pleas and broad facts, detailed evidence can be let in and that is the pith and marrow, the gist and kernel, the nitty gritty and the warp and woof of Order 8 of Civil procedure Code and quite antithetical to such well known propositions, submissions as made on the plaintiffs' side are for nothing, but to be rejected as unsustainable.
86. The expectation that the endorsement on Ex.B6 should have been proved through DW6 is once again not sustainable when the debt as contemplated under Ex.B6 is a genuine debt and that too, when there is proof to show that it was discharged also. Wherefore, the question of not proving such endorsements through PW6 does not arise. The defendants discharged their burden of proof. Had the plaintiffs thought that the endorsement in Ex.B6 was not genuine, then there is nothing to indicate as to what prevented the plaintiffs from cross examining DW6 Kullappa Gounder touching upon his signature as the attesting witness under that endorsement. As such, the plaintiffs cannot be permitted to pick deliberately some imaginary holes in the evidence of the defendants.
87. The seventh item of the loan referred to in Ex.A2 is relating to Ex.B7 the pro note dated 13.09.1969 for a sum of Rs.6,000/- executed by Sundaram and PW3 in favour of Govindasamy. Ex.B7 is also similar to that of Ex.B6 as here also Sundaram and his brother Velusamy (PW3) jointly borrowed the amount. On the plaintiffs' side they artificially tried to press into service the plea as though PW3 Velusamy borrowed a portion of the money for genuine purpose whereas Sundaram borrowed for his immoral purpose. The recitals in Ex.B7would falsify the stand of the plaintiff. The plaintiffs' witness PW3 would admit that Ex.B7 is the pro-note and in such a case, quite antithetical to the recitals in Ex.B7, the plaintiffs cannot be allowed to let in evidence through one of the executants, viz., PW3 himself that Sundaram alone borrowed his portion of the loan for immoral purpose. There cannot be any other clinching evidence than the evidence of PW3 himself to prove that Ex.B7 pro-note is a genuine pro-note and the debt contemplated therein is a genuine one. Throwing to winds Section 91 and 92 of Indian Evidence Act, the plaintiffs cannot take such pleas. The pro-note is expected to be in writing as per law and in such a case, certainly, the embargo contemplated under Section 91 and 92 of the Indian Evidence Act, would be applicable as against the plaintiffs also and that too, when they rely on the deposition of their own witness PW3. By no stretch of imagination, in this factual matrix, could be held that the alienees had not proved the genuineness of the pro-notes and the debts contemplated therein.
88. The contention that relating to the debts incurred by PW3 and Sundaram, jointly, the plaintiffs 1 and 2 cannot be made to bear the burden relating to PW3's portion of the debt, in the facts and circumstances of this case is not well founded as PW3 would depose that he discharged his portion of the debts without exhibiting any receipt or endorsement signed to the effect by the creditor. Admittedly, PW3 attested Ex.A2 but PW3 has not explained about this discrepancy. However, PW3 himself would, of his own accord, depose that the joint debt was incurred after partition between Sundaram and himself. It was for deepening the well in the suit property. He had not chosen to explain as to why then there should be joint debt. Sundaram himself is not alive to speak about what understanding emerged among PW3 Velusamy, Sundaram and their mother while indicating those joint debts also in Ex.A2. However, it clearly proves that those debts are genuine debts and were discharged. Merely because, it is contended that for PW3's portion of debts, plaintiffs 1 and 2 are not liable, would not cut at the root of Ex.A2. Sundaram thought it fit to discharge the debts genuinely.
89. In Ex.B7 at the back of it, it is clearly stated that the debt also was discharged by D1 Duraisamy and there is nothing to indicate and convey that still the debt survives.
90. The eighth item of debts in Ex.A2 is concerning the loan of Rs.3,000/- as evidenced by Ex.B8, the pro-note dated 20.04.1968, which PW1 himself admitted that the signature found on the same is that of his father, which was marked as Ex.B3. The recitals in Ex.B8 would reveal that on 20.04.1968, a sum of Rs.3,000/- was borrowed by him for deepening the well and for other family expenses.
91. The argument advanced on the side of the plaintiffs is that no steps have been taken to prove that the well was deepened. The same ratiocination and reasons adhered to for rejecting such an argument supra relating to one other debt would be applicable for this also.
92. After a lapse of nearly 20 years, no one could expect a Commissioner to be appointed to visit the suit properties concerned and find out as to whether 20 years before the well was deepened or not. I am of the considered opinion that no expert on earth could ever gather any evidence relating to such facts, after such lapse of two decades. The expectation that the promisee under Ex.B8 should have been examined before the Court to prove the genuineness is nothing but an attempt to obfuscate and side track the issue.
93. The 9th item of debts in Ex.A2 is relating to the pro-note dated 09.09.1968 executed by Sundaram for Rs.350/- in favour of P.W.4 Muthusamy Gounder. Exs.B4 and B9 are relating to this debt and already my discussion referred to them and the reasons adverted to above would also be applicable for treating these documents as genuine ones. Regarding the debt of Rs.2,000/- incurred by Sundaram, borrowed from Chinna Marudamalai Gounder, which is referred to in Ex.A2, the plaintiffs would contend that the discharged pro-note has not been filed and there is no proof for it and that the sum of Rs.2,375/- relating to such debt, cited as part of the sale consideration, should be taken as nonest. In respect of which, I am of the considered opinion that relating to all other items, D1 produced documentary evidence and simply because for one item, he could not produce documentary evidence, the entire case of the defendants cannot be taken as false. In fact the quintessence of the decision of the Hon'ble Apex Court referred to supra would be to the effect that once the Court is satisfied that the debts were for genuine purpose and the sale effected was not fraught with illegality, the said sale cannot be set aside.
94. Ex.B13 would reveal that one Unnammal obtained a decree as against Sundaram on 18.12.1969 in O.S.No.1814 of 1969 for recovering a sum of Rs.4,786.21 ps with interest. For discharging this debt also, the properties under Ex.A2 were sold and this is a clinching piece of evidence. Even then, without any legal basis the plaintiffs have chosen to doubt it.
95. Ex.B14 is the discharge receipt issued by the said decree holder Unnammal relating to the decree of the District Munsif Court, Coimbatore in O.S.No.1814 of 1969 and the order passed by the Court thereon to the effect that the decree holder prayed for recording the full satisfaction, whereupon the Court also recorded the full satisfaction. The certified copy of the Court order would be conclusive that such debt was discharged. Even then the plaintiffs quite antithetical to the provisions of the Indian Evidence Act, would try to doubt the genuineness of such decreetal debt and the discharging of the same.
96. Ex.B16 would reveal that Sundaram was proceeded against by Ramasami in O.S.No.1874 of 1969 before the District Munsif Court Coimbatore and subsequently, the decree debt was discharged, whereupon the Court recorded full satisfaction and such contents are quite admissible in evidence.
97. Relating to Ex.B18, the pro-note debt, DW6 Kullappa Gounder the promisee would candidly and categorically depose that a sum of Rs.4,000/- was lent by him to Sundaram and as revealed by Ex.B19, Sundaram himself made endorsement on the pro-note Ex.B18 to the effect that a sum of Rs.3,400/- was paid towards interest and principal and it is quite obvious from a mere mathematical calculation that the said endorsment in Ex.B19 could be taken only as the amount paid towards interest and a part of the principal. DW6 would further depose that after Sundaram selling away his house property to Devanna Gounder, the purchaser discharged the debt.
98. DW5 Palanisamy, the son of Devanna Gounder referred to in Ex.B17, would depose before the Court that Devanna Gounder after purchasing under Ex.B17, the house property for a sum of Rs.3,000/- as undertaken by him, discharged the Ex.B18 debt by paying a sum of Rs.2,600/- to DW6 out of the sale consideration of Rs.3,000/- and that the remaining sum of Rs.4,000/- was already paid to Sundaram. As such, here the evidence of DW5 and DW6 clinchingly had proved the pro-note debt under Ex.B18 as well as the valid sale contemplated under Ex.B17 and also the effective discharge of the loan under Ex.B18.
99. By no stretch of imagination, it could be taken that pro-note debt Ex.B18 was a fictitious debt and that Ex.B17 was not for a genuine purpose. No doubt, certain discrepancies are sought to be highlighted by the plaintiffs. PW6 in his cross-examination would state as though he made endorsement under Ex.B19 itself and handed over it to Devanna Gounder. But, there is no endorsement to that effect under Ex.B18 or Ex.B19.
100. Simply because, relating to endorsement, there are discrepancies in the evidence of DW5 and DW6, the genuine transactions cannot be doubted. There is nothing to demonstrate that Devanna Gounder's son Palanisamy DW5 and DW6 Kullappa Gounder had aided and abetted Sundaram in his alleged immoral activities. As such all the debts referred to in Ex.A2 as well as in Ex.A3 have been proved to be genuine debts and there is no indication at all that Sundaram incurred those debts for immoral purpose and that he frittered away the properties.
101. The entire analysis of evidence would clearly indicate that Sundaram incurred debts at various points of time and he being unable to discharge in entirety, the debts by his own earnings, did choose to sell away those properties as otherwise, he would have been put in civil prison or would have been badly treated by the creditors and consequently, his family reputation would have been set at nought.
102. Ex.A8 is the charge sheet dated 9.9.1983 filed by the police under Section 4 (1) (A) of the TNP Act as against Sundaram for he having transported 5 litres of ID Arrack on 25.08.1982 at about 18.45 hours from Karuvalur Mettupalayam to Main Road and that there is nothing to show that he led an immoral life.
103. The learned counsel for the defendants also by drawing the attention of this Court to the deposition of Rajammal would argue that Rajammal, the mother of P2 would candidly admit that two months after Sundaram having been married to her, he started drinking. But all the debts referred to in Ex.A2 emerged quite anterior to his marriage with Rajammal. As such Rajammal and obviously the second plaintiff are not competent to speak about the alleged immorality of Sundaram Gounder at the time of he having incurred those debts.
104. The witnesses examined on defendant's side would speak well off Sundaram only and not ill of him. PW3, the brother of Sundaram would artificially depose as though Sundaram sold the properties for immoral purpose, forgetting that he himself was one of the attestors to Ex.A2 as already highlighted supra. If as per PW3, his brother Sundaram sold the property for immoral purpose, it is not known as to why then PW3 himself should sell away all his properties as admitted by him during the cross examination.
105. Rajammal herself would state that Sundaram left for Tiruvannamalai and he used to visit them and she also tried to get maintenance from him as he failed to maintain her. Precisely, the evidence of Rajammal, the mother of P2 is to the effect that even at the time of effecting the sale by Sundaram, she was aware of the alleged fact that Sundaram was selling away his properties for immoral purpose. If that be so, absolutely, there is no rhyme or reason found set out either in the plaint or in her deposition any convincing reason as to why she as guardian of P2 had not taken steps to get those sale or sales set aside. Indubitably and incontrovertibly, only after the death of Sundaram, the original suit was came to be filed.
106. The learned counsel for the defendants 1 and 2 would convincingly argue that Rajammal deliberately refrained from filing the suit, during the life time of Sundaram; had she filed so, Sundaram would have certainly appeared before the Court and explained and expounded about the genuineness of the debts incurred by him and the sales effected by him for necessities as contemplated under the Hindu Law.
107. The learned counsel for the plaintiffs would argue that as per law, the plaintiffs here, who were the then minors, at the time of alienations, had the right to file the suit within three years from the date of their attaining majority and accordingly, if viewed, the suit is well within limitation.
108. Here the point is not as to whether the suit is barred by limitation or not and that is not the issue here. But the core question and the nub of the apple of discord is relating to the conduct of PW1 Rajammal in joining with P1 and her minor son P2, in filing the suit, so to say, as on the date of filing of the suit, P1 attained majority and P2 was still a minor and she represented him. It is therefore clear, that even as on the date of filing of the suit, P2 did not attain majority. But, Rajammal waited for the death of Sundaram and immediately, thereafter, she representing P2 filed the suit, which clearly shows that she avoided conveniently Sundaram being examined before the Court and not that she was impuissant on the ground that P2 was minor and that she was a poor lady.
109. In civil matters, I would reiterate that circumstances would not lie. A fortiori the circumstances as found exposited from the evidence would clearly exemplify that the suit is a vexatious suit filed by the plaintiffs with the help of Rajammal, so as to get back, by hook or by crook, the alleged 2/3 rd share of the plaintiffs from the defendants.
110. The learned counsel for the plaintiffs would refer to the judgment of the trial Court and virtually submit a long list of defects as found by him in the trial Court's judgment. This Court being the first Appellate Court, which is expected to look into all the aspects of the case and decide the lis can very well de hors the defects pointed out by the learned counsel for the plaintiffs, could decided au courant with law and au fait with facts and evidence.
111. Here, I have independently adhering to a posteriori approach and not a priori one, considered all the aspects of the oral and documentary evidence and arrived at the conclusion that the suit is a vexatious suit.
112. Regarding the framing of the issues, etc., the learned counsel for the plaintiffs would find fault with the lower Court, but the fact remains that the parties understanding the real controversy in the matter adduced voluminous evidence and in such a case merely by picking holes here and there in the method and manner of issues having been framed by the lower Court and the nature of the reasons furnished by the trial Court, the plaintiffs cannot try to achieve success in this litigation.
113. Rajammal, ever since 1970 till 1986, so to say, for about 16 years kept quite, even though she was grouchy in complaining that her husband deserted her and did not maintain her and even drove her to the extent of approaching the Panchayatars for obtaining maintenance. Even PW3 Velusamy would clearly state that there was matrimonial dispute between Rajammal and Sundaram. It is also her case that it was she, who brought up P2 by toiling and moiling like anything, when they had fallen on the thorns of life. In such a case, if her case was really true, she would have instituted the suit without waiting for sixteen long years and that too instituting legal proceedings shortly after the death of Sundara Gounder. This clearly demonstrates the mala fide intention on the part of Rajammal in engineering this suit in stricto sensu legally Rajammal by citing P2 alone as a party could have challenged the entire alienation long ago, if at all she had a good cause. But, she did not do so, obviously in view of the fact that she had no genuine case.
114. The learned counsel for the defendants would correctly and convincingly argue that in view of the defendants 2 and 3 had discharged their burden of proof as alienees of the properties, the burden of proof got shifted to the plaintiffs that such sales were effected for illegal purpose or avyavakarika purpose. But they, have not done so.
115. From the decisions cited supra, it is clear that the burden of proof is not static, but is ambulatory in nature. No doubt, D1 to D3 as the alienees had the initial burden to prove the nature of the sales that the sales were effected for the purposes as contemplated under the Hindu Law. But once, they discharged their burden, it is the bounden duty of the plaintiffs to establish that those debts were incurred for immoral purpose.
116. As already highlighted supra, absolutely, there is no plausible evidence much less convincing evidence to exemplify that those debts were incurred by Sundaram for illegal purposes. Here the debts referred to are not one or two pro-note debts, but debts towards land mortgage Bank, Co-operative Society, including the debts incurred by the plaintiffs' grand father and joint debts incurred by PW3 Velusamy and Sundaram etc. In such a case, I am of the considered opinion that the suit is totally untenable.
117. The learned counsel for the plaintiffs would contend that the sale price contemplated in the sale deed are meagre and it tantamounts to those properties being sold for a song. Very correctly, the learned counsel for the defendants would tarpedo such an argument by pointing out that PW3 Velusamy and Sundaram, both got their respective shares and under Ex.B2 Sundaram sold those agricultural lands for a sum of Rs.35,000/-; whereas Velusamy himself sold his share of properties in a sum of Rs.42,000/- and in such a case, it is not known as to how, it would lie in the mouth of the plaintiffs to contend that the properties were sold for a song.
118. On the plaintiff's side, it is stated that DW2 is the friend of D1 and D2 from childhood and it is axiomatic that because DW2 is the friend, his evidence cannot be eschewed or looked askance at or labelled as dubious one and discarded as a partisan one.
119. DW2 Krishna Gounder would speak about the circumstances relating to this case by pointing out that Sundara gounder borrowed loan for deepening the well in his property as there had been no rain at the relevant point of time and because of want of income and consequential poverty and lack of income only, he was constrained to sell his properties and not due to his bad habits. There is no reason to doubt this testimony also.
120. The evidence of DW3 was also attempted to be impugned by the plaintiffs on the ground that DW3's brother's son was married to the daughter of one of the defendants. Once again, I would observe that based on such fact only, his evidence cannot be discarded, unless his evidence is fraught with falsities. He would also speak well off Sundaram and not ill of him. Nothing has been suggested either to DW2 or DW3 drawing to their attention any instances touching upon the alleged immoral conduct of Sundaram. Simply impeaching the creditability of the witnesses would not enure to the benefit of the plaintiffs.
121. The learned counsel for the defendants also would appositely submit that neither in the plaint nor in the evidence any specific events have been attributed against Sundaram and the same were proved and in such a case, bald allegations that he lead an immoral life fraught with profiligacies would not be sufficient to find fault with him.
122. DW4 Muthu Gounder, one other witness also would speak about the fact that Sundara Gounder sold the land for his legal necessities and not for any illegal purposes. DW4 had no axe to grind in the matter at all.
123. The evidence of DW7 Murugasamy Gounder, who attested Ex.B17 was to the effect that Sundaram had no bad habits. However, his evidence is sought to be challenged by pointing out that he is the co-brother of D3. As has been already pointed out above, simply because, he is a relative of the defendants, his evidence cannot be discarded and that too, in the absence of any evidence to show that Sundara Gounder was leading a wavered life.
124. The evidence of PW1 (P1) and PW2 are quite antithetical to the evidence discussed supra and they miserably failed to substantiate their allegations and as held supra, they were incompetent to speak about even the very bald averments in the plaint relating to the alleged past immoral conduct of Sundaram and about the purpose of the debts incurred by him earlier to Ex.A2.
125. Out of the 12 debts found set out in Ex.A2, most of the debts were proved as spotlighted and highlighted above, meticulously even as per the high standard of proof expected by the plaintiffs and in such a case such evidence cannot be labelled as patchy evidence or insufficient evidence. The decisions of the Hon'ble Apex Court referred to already, would realising that evidence alienations cannot be inserted upon over and above what in the given circumstances the alienees could produce, laid down the law that draconian and negative approach should not be adhered to by Courts.
126. Placing reliance on the precedents already cited supra, the learned counsel for the plaintiffs would argue that mere identification of the signatures of the executant Sundara Gounder would not enure to the proving of the execution of the documents.
127. I would like to reiterate the point that while considering the aforesaid decisions cited on the side of the learned counsel for the defendants 1 and 2, I have highlighted as to how after long lapse of time, the alienees cannot be expected to prove meticulously all aspects relating to the execution of the documents, and the contents of the documents as though the very documents themselves are being enforced in the present suit.
128. By placing reliance on the following decisions, viz.
(i) AIR 1960 Mysore 220 (Nagappa Chendappa Kolli vs. Nannibu)
(ii) AIR 1999 Gujarat 108 (Ashokkumar Uttamchand Shah vs. Patel Mohmad Asmal Chanchad)
(iii) (2004) 1 MLJ 301 (DB) (Veronica Thomas Rajkumar vs. Joseph John Peter Sandy and another)
(iv) AIR 1983 Bombay 1 (Om Prakash Berlia and another vs. Unit Trust of India and others)
(v) AIR 1954 Bombay 305 (Madholal Sindhu vs. Asian Assurance Co.Ltd.and others)
(vi) AIR 1957 Manipur 9 (Kangabam Bira Singh vs. Manipur Drivers' Union Co-operative Association Ltd.and others) the learned counsel for the appellants/plaintiffs would develop his argument that mere admission of signature in the pro-notes as that of his father by PW1 in his deposition during cross would not tantamount to proving the contents and de hors such admission, expert evidence should have been ushered in and proved as per the Indian Evidence Act.
129. Such an argument in my opinion is not sound for the reason that in some of the pro-notes as discussed supra, PW3 himself signed and as such regarding execution of those pro-notes and the contents of them, absolutely, there is no doubt. Further, the plaintiffs tried to put through PW3 Velusamy as though part of the debt incurred by Sundara Gounder was not for genuine purpose. Hence, in such a case, the question of proving the signature would not arise.
130. The question might arise as to whether any distinction could be made between a pro note or document sought to be enforced in a suit and a pro-note or document relied on as evidence to prove the legal family necessity in alienating the properties to discharge the debts contemplated in the said pro-note or document.
131. I am of the considered opinion that when a pro-note or a document of debt is being enforced within a reasonable time so to say, preferably within a short time from the date of emergence of the document or pro-note concerned, the evidence should be meticulously adduced in all aspects. But in matters of this nature, when a minor is trying to challenge the alienation after attaining majority, it could be in a hypothetical case, as long as 18 + 3 = 21 years, but in this case it is almost 16 years, no Court could expect the same sort of evidence that would be required to enforce such pro-notes and documents of debts. It all depends upon case to case; the provability and demonstrability of such documents depend upon the fact as to whether the alienees adduced evidence within their capacity or lackadaisical or malicious in withholding evidence.
132. My discussion supra would reveal as to how almost after 16 years from the date of emergence of Ex.A2 and 11 years from Ex.A3, the evidence that should be produced have been produced by the alienees, without any laches on their part. Paranthetically but not hypothetically, I make it clear that I do not even for a moment say that without any evidence or insufficient evidence, the case of the alienees in all cases should be upheld as true and correct.
133. Here after considering the oral and documentary evidence and the various circumstances only, I arrive at the conclusion that those debts are genuine ones.
134. The precedent reported in AIR 1968 Bombay 112 (Sir Mohammed Yusuf and another vs. D and another) by the learned counsel for the appellants in fact would support the case of the defendants only, as it would highlight that the Court cannot decide the case on small admissions here and there, when evidence is given after a long lapse of eight years and in such cases some allowances must be given for forgetfulness and lapse of memory.
135. The learned counsel for the plaintiffs, would try to put forth the point that the presumption under Section 118 of the Negotiable Instruments Act, would not enure to the benefit of alienees to prove that such pro notes executed by Sundara Gounder emerged for valid consideration. Here, in one breath the plaintiffs would state that those debts are fictitious ones and in another breath they would state that those debts emerged for illegal purposes.
136. Section 118 of the Negotiable Instruments Act, is not concerning legal purpose or illegal purpose of the loan transactions under the pro-note, but it would only highlight that there is a legal presumption that pro-note duly executed is supported by consideration. Here my discussion supra would demonstrate, as to how at different points of time for family necessity and for developing the land, those debts were incurred and that Sundara Gounder despite his effort to alleviate the penurious status of the family met with his waterloo and failed in his attempt and ultimately sold the house also under Ex.A3.
137. The decision reported in 1937 (1) MLJ P 543 (Anumolu Narayana Rao minor and another by their mother and guardian Anumolu Ramadevamma vs. Ghattaraju Venkatappayya and others) is on the point that the onus of proof is on the alienee to prove the existence of a genuine debt and thereupon alone, the question of pious obligation would arise.
138. AIR 1938 Allahabad 263 DB (Ragunandhan Sahu and others vs. Badri Teli and others) is on the point that the purpose for which the money borrowed by the father should be considered to arrive at the conclusion whether the said debt is a vyavakarika or Avyavakarika debts.
139. 1965 II MLJ 152( The Official Receiver, Kanpur and another vs. Abdul Shakoor and others) This decision is on the point that the onus of proof is on the alienee to prove that the debt was for pious obligations.
140. (2003) I MLJ 756 (Kamalammal vs. Minor Senthil and others). This decision is on the point that the liability of the son to discharge the debt of the father arises only if it is a Vyavakarika debt. Once it is not proved that the debt is a Vyavakarika debt, it should be considered as Avyavakarika debt.
141. The other cited precedents are:
(i) 2007 (10) SCC 571 (Suthodkumar and others vs. B.Namdeorao Mehthe and others);
(ii) 2003 (2) LW 303 (P.Subramania Chettiar vs. Amudham and others) and
(iii) (2004) 2 MLJ 35 (DB) (Chandrasekaran vs. Palaniswamy and others).
142. Placing reliance on those aforesaid decisions, the learned counsel for the appellants would submit that merely because in Ex.A2 and Ex.A3, there are recitals about some antecedent debts, there is no presumption that those antecedent debts are vyavakarika debts or debts incurred by Sundaram for legal necessity or for family necessity or for any of the purposes contemplated under the Hindu Law for alienation of the co-parcenery property by the Kartha.
143. Once the Court is satisfied that the alienations were made genuinely and not for immoral purpose, the natural corollary is that those alienations are for legal and other necessities as contemplated under the Hindu Law.
144. Here, the initial burden of proof on the alienees, was discharged by them by proving that those debts are for developing the land and for meeting the family expenses. The pertinent point, which I want to highlight is that, simply Sundara Gounder could not earn sufficiently, by exploiting the resources available in the land, there is no presumption that he should have been immoral. As per plaintiffs, Sundara Gounder might have been improvident but that it does not mean that he was immoral. In fact, what I could sense from the plea of the plaintiffs is that from the very fact that Sundara Gounder failed to generate income without incurring debts and maintain the family, he should be deemed to have lead a life fraught with proflicacies, licentious activities and other drinking habits, etc. Such a conclusion cannot be arrived at. Even in an extreme case, if a man is lazy as a Kartha of a family and not capable of exploiting the resources available in the landed properties and because of that he incurred debts, nonetheless those debts should be treated as debts incurred for legal necessity/family necessity and for the welfare of the family and they cannot be equated to that of avyavakarika debts. This vital understanding of the law is totally missing in the case of the plaintiffs.
145. What are all the plaintiffs could place before the Court is that Sundara Gounder during his life time incurred lot of debts and sold away the fertile lands and house. The core question arises as to whether that much piece of evidence would be sufficient. In fact, there is no clinching evidence to exemplify that those agricultural lands are fertile lands. But on the side of the alienees, the evidence was to the effect that from out of the agricultural lands, sufficient benefit could not be derived and that alone made them to deepen the well etc. Hence, in these circumstances, the contention on the side of the appellants cannot be countenanced and upheld as tenable.
146. The other following decisions have been cited by the learned counsel for the appellants by way of reiterating and stressing the points highlighted in the decisions already cited by him supra.
(i) ILR 36 Allahabad 187 (PC) (Brij Lal vs. Inda Kunwar);
(ii) 1942 MLJ 452 (Muddali Sreeramulu and another vs. Kawri Thandavakrishnayya and others);
(iii) AIR 1940 Privy Council 145 (Seth Kishori Lal and another vs. Bhawani Shankar and others);
(iv) 2006 (2) MLJ 87 (R.Sridharan and others vs. Ammaniammal and others);
(v) AIR 1966 Allahabad 315 (FB) (Duth Nath vs. Sat Narain Ram and others) and
(vi) AIR 1990 Orissa 226 (Handa Das vs Murlidhar Pati)
147. The tenor of the plaintiffs' plea and the arguments advanced on their side is on the footing that absolutely, there is no legal responsibility on the part of the plaintiffs to adduce any evidence at all and the burden is entirely on the alienees. I would like to reiterate that the burden of proof or onus probandi, is ambulatory. In view of the voluminous and clinching evidence highlighting the circumstances involved in this case having been adduced by the defendants 1 and 2, the burden of proof got shifted to the plaintiffs to prove that the debts incurred by Sundara Gounder were avyavakarika debts or for immoral purposes but the plaintiffs failed to adduce any evidence much less clinching evidence in that regard.
148. From the above precedents, it is crystal clear that once the alienees adduced reliable evidence that the debts were incurred by the father (here Sundara Gounder) qua Kartha of the family for necessities as contemplated under the Hindu Law, then the burden of proof is on the plaintiffs to prove that the debts were avyavakarika debts or immoral debts. But, absolutely there is no modicum or miniscule, exiguous or shred of evidence adduced on the side of the plaintiffs in that regard. What else could be expected in the circumstances relating to the genuineness of the Ex.A2, over and above these clinching circumstances. My mind is reminiscent of the legal adage that witnesses might lie but the circumstances will not lie. Here the circumstances are so clinching and convincing that Ex.A2 is a genuine sale deed emerged for the genuine purpose of discharging the real genuine antecedent debts. Accordingly, the points 1 to 3 are decided in favour of the defendants.
Point No.4:
149. In the result, I could see no infirmity in the conclusion arrived at by the trial Court in dismissing the suit. Accordingly, the judgment and decree of the trial Court are confirmed and the appeal is dismissed. However, there shall be no order as to costs.
25.08.2008 Index :Yes Internet:Yes msk/vj2 To The Principal Subordinate Judge Coimbatore G.RAJASURIA,J., msk/vj2 Pre-Delivery Judgment in A.S.No.971 of 1992
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