Kerala High Court
Pankajakshan Nair vs Shylaja Aged 31 Years on 27 January, 2009
"CR"
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
MONDAY, THE 16TH DAY OF JANUARY 2017/26TH POUSHA, 1938
Mat.Appeal.No. 361 of 2009 ( )
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AGAINST THE JUDGMENT IN OS 233/2000 of FAMILY COURT,KOLLAM
DATED 27-01-2009
APPELLANT/2ND DEFENDANT:
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PANKAJAKSHAN NAIR, AGED 78 YEARS,
S/O.VELAYUDHAN PILLAI, ANANDA BHAVAN,
OORUPOIKA CHERRY, AVANAVANCHERRY VILLAGE.
BY ADVS.SRI.P.SANTHALINGAM (SR.)
SRI.RAJESH. K.RAJU
RESPONDENT/PLAINTIFF/IST DEFENDANT:
-----------------------------------
1. SHYLAJA AGED 31 YEARS,
D/O.JANAMMA, S.K.V.MANDIRAM,
KOTTANKARA CHERY, KOTTANKARA VILLAGE,
KOLLAM TALUK.
2. PRADEEP CHANDRAN,
ANANDA BHAVANAM, OORUPOIKA CHERRY,
AVANAVANCHERRY.
R1 BY ADV. SMT.T.S.MAYA (THIYADIL)
R1 BY ADV. SMT.K.REENA
R1 BY ADV. SMT.C.VIJAYAKUMARI
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
05.01.2017, THE COURT ON 16-01-2017, DELIVERED THE FOLLOWING:
"CR"
A.M. SHAFFIQUE & K. RAMAKRISHNAN, JJ.
.......................................
Mat.A.No.361 of 2009
........................................
Dated this the 16th day of January, 2017.
JUDGMENT
K. Ramakrishnan, J:
The second defendant in OS.No.233/2000 on the file of the Family Court, Kollam is the appellant herein. The suit was filed by the first respondent herein for return of money and also gold ornaments, in the alternative, value of the gold ornaments and return of fridge or in the alternative, the value of the same which were said to have been entrusted to the defendants and utilized by them.
2. The case of the plaintiff in the petition was that the first defendant is the husband of the plaintiff and second defendant is her father-in-law. The marriage between the first defendant and the plaintiff was solemnized on 12.11.1996 at Mamoodu A.S. Auditorium as per Hindu custom. The plaintiff is a B.Sc.BEd degree holder. She has no capacity to procure children. She had no other physical, mental or sexual incapacity. She had made a matrimonial advertisement in the newspaper seeking for marital alliance stating these facts and fully knowing about these facts, the first defendant came forward to marry her. It is also alleged in the plaint that, at the time of marriage proposal itself, the first defendant informed that his procreation capacity is less and it can Mat.A.No.361 of 2009 2 be rectified by treatment and when it was advised by doctor, he is not interested to undergo tests and take medicines for the same as he has no belief that only if children were born, there should be completeness in the purpose of marriage and he expressed his willingness and readiness to marry the plaintiff. She was made to believe that he is a Graduate in B.Sc and also Postgraduate diploma in computer application and he was working as a Computer Engineer in Saudi Arabia. In connection with the marriage, the plaintiff's relatives entrusted Rs.50,000/- with the second defendant on the direction of the first defendant as share in her personal property and she was also given 54 sovereigns of gold ornaments and the relatives of the plaintiff's spent Rs.80,000/- for marriage expenses. After the marriage, the plaintiff resided along with the first defendant and discharged her duties as his wife at his house till 28.2.1997. As per custom, the plaintiff's relatives went to the defendants' house for Nallavathil ceremony and they entrusted a Kelvinator fridge having a capacity of 165 litres worth Rs.13,500/- and also Rs.10,000/- to the first defendant. Within one month from the marriage, the defendants appropriated the amount of Rs.50,000/- entrusted with the second defendant and Rs.10,000/- entrusted with the first defendant at the time of Nallavathil ceremony and 50 sovereigns of gold ornaments of the plaintiff. They sold Mat.A.No.361 of 2009 3 the same and appropriated the amount. According to the plaintiff, they also treated her cruelly demanding more dowry at least to bring Rs.5 lakhs. When she expressed her inability to raise the amount, they physically and mentally tortured her and also questioned her chastity and for lack of procreation capacity due to her illicit connection with other persons. She tolerated these aspects taking into consideration the sufferings that will have to be faced by her family members. She was under the impression that the first defendant will go to Saudi Arabia in connection with his employment. But even after the marriage, he did not go for employment. When it was questioned, he informed her that he had only a small job in Saudi Arabia and the period is over and he had come to the native place and he is not a Computer Engineer and he had no possibility of going back and getting an employment. He had openly humiliated her in the presence of the second defendant and other relatives of the defendants. She has been abused causing mental agony. She was working as a teacher in Navabharath English Medium School, Attingal from 1.1.1997. The first defendant had grabbed the entire salary and spent the amount for himself. On 4.3.1997 she found that he was having some powder in small packets and when enquired he told that it was brown sugar and he was selling the same secretly to the students in the premises of University College, Mat.A.No.361 of 2009 4 Thrivananthapuram. When she came to know about the illegal activities and when she was not amenable for the demand for Rs.5 lakhs, she was taken to her house and left there. The second defendant and his relatives supported the misdeeds of the first defendant. She filed OP(HMA).No.76/1999 against the first defendant for divorce. In spite of repeated demands made by her to the defendants to return the gold ornaments and money and fridge worth Rs.13,500/- they were not prepared to return the same. So she was compelled to file the above suit for realization of the above articles and money.
3. Though notice was served on the first defendant, he remained absent. So he was declared ex parte. The second defendant, who is the appellant herein, entered appearance and filed written statement contending as follows:
The suit is not maintainable. He is an unnecessary party to the proceedings. The plaintiff is not entitled to get any relief against him. He admitted the marriage between the plaintiff and the first defendant. He had also contended that he had no role in the conduct of marriage. While the first defendant was employed in Gulf country, he had contacted the plaintiff and arranged the marriage and fixed the marriage and only thereafter he was informed about the proposal for marriage. Since they consented for the marriage, he did not object the same. He denied the allegation that the Mat.A.No.361 of 2009 5 plaintiff has no physical or sexual infirmities. According to him, the plaintiff has no procreative capacity and as such she has no sexual capacity to consummate the marriage. He denied the allegation that the first defendant had informed the plaintiff that he has less procreative capacity and that it can be rectified through treatment. According to him, the first defendant has a degree in BCA. He denied the allegation of receiving any amount from the plaintiff or her relatives. He had further contended that the plaintiff alleged in the plaint that he had received Rs.50,000/- from the relatives only because he alone is having properties and she wanted to attach the property. He denied the allegation that the plaintiff had 54 sovereigns of gold ornaments at the time of marriage.
According to him, she had brought only small quantity of gold ornaments which she took away when she left the house. He did not know the actual quantity of the gold ornaments brought by her. He denied the allegation that the plaintiff's relatives has spent Rs.80,000/- towards the marriage. From the next day of the marriage itself, there was temperamental incompatibility between the spouses. He also denied the allegation that the plaintiff had brought a fridge and also paid Rs.10,000/- at the time of Nallavathil ceremony. According to him, her relatives brought only some sweets and nothing more on that occasion. He had served as a teacher for 30 years and he is a pensioner and his wife is also Mat.A.No.361 of 2009 6 a pensioner and they have income from their properties. There is no need for them to take the gold or money of the plaintiff. The allegations were made against him only to tarnish his image in the society and to grab the properties. He denied the allegation that defendants have jointly misappropriated the amount and the gold of the plaintiff. The first defendant has no employment now and there is no chance of getting any maintenance from her. So the second defendant has been impleaded unnecessarily with a view to force him to pay the amount and to grab the amount from him. He denied the allegation that there was any demand for dowry of Rs.5 lakhs and treating her cruelly as claimed in the plaint. He had also denied that the first defendant is engaged in illegal trafficking in drugs. The second defendant was the Vice Principal of Navabharath English Medium School and he procured the primary teacher's post to the plaintiff and she worked there till march 1998. Due to unauthorized absence thereafter, her service was terminated. While working as teacher, she was getting Rs.650/- per month as salary and she used the same for her purpose. She left the matrimonial home along with her ornaments and dress on her own accord. He denied the allegation that any member of his family had business in brown sugar and the first defendant had manhandled her. Due to difference of opinion between the plaintiff and the first defendant, she left the house on her own volition and Mat.A.No.361 of 2009 7 she filed an application for divorce which is pending before the Family Court. He is not liable to pay any amount. So he prayed for dismissal of the suit.
4. On the basis of the pleadings, following issues were framed by the court below:
i. Whether an amount of Rs.60,000/- was entrusted to the defendants by the plaintiff's father?
ii Whether a fridge belonging to the plaintiff is in the custody of defendants?
iii. Whether plaint B schedule gold ornaments were misappropriated by the defendants?
iv. Relief and costs?
5. The plaintiff was examined as PW1 and her father was examined as PW2 and Exts.A1 to A3 were marked on her side. The second defendant was examined as DW1 and no documents were marked on his side. After considering the evidence on record, the court below came to the conclusion that the plaintiff has proved that an amount of Rs.50,000/- was given to the second defendant as instructed by the first defendant on 3.11.1996 and an amount of Rs.10,000/- was given to the first defendant at the time of Nallavathil ceremony and those amounts were misappropriated by the defendants jointly and they are jointly and severally liable to return that amount. The court below Mat.A.No.361 of 2009 8 also found that at time of Nallavathil ceremony a Kelvinator fridge was entrusted to the defendants and the same has not been returned when she left the matrimonial home and thereby, they are liable to indemnify that amount to the plaintiff. The court below also came to the conclusion that 50 sovereigns of gold ornaments were misappropriated by the defendants jointly and they are liable to return the gold ornaments or its value as claimed namely Rs.1,70,000/- and decreed the suit as prayed for. Aggrieved by the same, the present appeal has been preferred by the appellant/second defendant before the court below.
6. Heard Sri.P. Santhalingam, learned senior counsel appearing for the appellant and Smt. Maya Thiyadil, learned counsel appearing for the first respondent. The second respondent remained absent.
7. Learned senior counsel appearing for the appellant argued that there is inconsistency in the evidence of Pws 1 and 2 and their pleadings. In the body of the plaint, it was not mentioned as to when the amount was entrusted and by whom it was entrusted. But in the cause of action portion, it was mentioned that on 2.11.1996 the amount of Rs.50,000/- was entrusted to the 2nd defendant by the father of the plaintiff and at the time of Nallavathil ceremony, an amount of Rs.10,000/- was entrusted to the 1st defendant and a Kelvinator fridge worth Rs.13,500/- was Mat.A.No.361 of 2009 9 also given. But at the time of evidence, her case was that an amount of Rs.50,000/- was entrusted on 3.11.1996. Though an application has been filed to amend the date as 3.11.1996 by filing IA.393/2007, the same was dismissed by the court below by order dated 5.5.2007 and that was not challenged as well. So there is inconsistency in the evidence and the pleadings and in such circumstances, the evidence of the plaintiff cannot be relied on for the purpose of fastening the liability on the second defendant. Further except vague allegations in the plaint that the gold ornaments and amounts were jointly misappropriated by the defendants, there is no proof of entrustment of the amount or the gold ornaments to the second defendant. Further, he was a teacher by profession and even after retirement, he was working in a private school in which he obtained employment for the first respondent also and as such there was no necessity for him to misappropriate the amount. In fact, the evidence will go to show that he had no role in the conduct of the marriage and in fact, he had only participated in the marriage as the marriage between the plaintiff and the first defendant was fixed by themselves and he did not object the marriage. He had no idea about the amount paid or the gold ornaments given. Further the court below should not have relied on Ext.A1 which is a photostat copy of the marriage register maintained by the community association. The Mat.A.No.361 of 2009 10 original of which has not been produced and it was not proved through the person who prepared the same as well. There is nothing mentioned in the plaint or at the time of evidence as to why the secondary evidence was pressed into service. So Ext.A1 should not have been relied on by the court for the purpose of proving the factum of giving gold ornaments and the amount as mentioned in Ext.A1. So in the absence of any legal evidence, the court below should not have mulcted the liability of return of the gold ornaments and the amount on the second defendant. He had relied on the decisions reported in Kashi Nath (Dead) Through LRs v. Jaganath (2003 (8) SCC 740), U Sree v. U. Srinivas (2013 (2) SCC 114), Dharmarajan and Others v. Valliammal and Others (2008 (2) SCC 741) and Janak Dulari Devi and another v. Kapildeo Rai and another (2011 (6) SCC
555) in support of his case.
8. On the other hand, learned counsel appearing for the first respondent submitted that Ext.A1 document was produced along with the plaint and it will become part of the pleadings and the genuineness of the document was not challenged in the written statement. Further when the document was marked through PW1, the marking was not objected and questions were put in respect of Ext.A1 to PW1, even at that time the genuineness of Ext.A1 was not challenged. Further the first defendant is a signatory to Mat.A.No.361 of 2009 11 Ext.A1 and he had not denied his signature in the document as well. So under such circumstances, the appellant is not now entitled to challenge the genuineness of Ext.A1 document. Further, his case was one of total denial. His evidence will go to show that he is not a trustworthy witness. He is pretending ignorance about so many things which is within his knowledge. Further, the evidence of Pws 1 and 2 coupled with Exts.A2 and A3 will go to show that the amounts were withdrawn from the accounts of the father and mother of the plaintiff just prior to the date of entrustment of the amount on the day of fixing the marriage and it was specifically deposed by PW1 that the amount was entrusted on 3.11.1996 to the second defendant and the amount of Rs.10,000/- and the Kelvinator fridge worth Rs.13,500/- was entrusted to the first defendant at the time of Nallavathil ceremony and both of them have jointly misappropriated. The defendants had no case that they were not residing together in the house. He had pretended ignorance about the quantity of gold ornaments given. He had no case that the gold ornaments were not given at all. So under such circumstances, the court below was perfectly justified in relying on the evidence oral and documentary and rightly came to the conclusion that the plaintiff had proved her case and decreed the suit as prayed for and there is no necessity for any interference. Mat.A.No.361 of 2009 12 She had also argued that by virtue of Section 14 of the Family Courts Act, the rigor of Evidence Act is not applicable in Family court proceedings and the Court below can rely on the secondary evidence as well. She had relied on the decisions reported in Narbada Devi Gupta v. Birendra Kumar Jaiswal and another (2003 KHC 1695), State of Kerala v. Saidali (1999 KHC 390), and Javer Chand and Others v. Pukhraj Surana (1961 KHC 752) in support of her case.
9. It is an admitted fact that on the basis of the matrimonial advertisement made by the first respondent who is the plaintiff in the Court below in the newspaper, the first defendant who is the second respondent herein accepted the proposal to marry her and the marriage was solemnized. The case of the plaintiff in the plaint was that before the marriage an amount of Rs.50,000/- was entrusted by the relatives of the plaintiff to the second defendant as instructed by the first defendant towards her share in the properties and 54 sovereigns of gold ornaments were given to her at the time of marriage. It is also her case in the plaint was that at the time of Nallavathil ceremony a Kevinator fridge worth Rs.13,500/- and an amount of Rs.10,000/- were entrusted to the first defendant and the amount of Rs.50,000/- and Rs.10,000/- were appropriated by the defendants jointly. According to her, 50 sovereigns of gold ornaments were Mat.A.No.361 of 2009 13 also entrusted to them and they were used for their purpose and when the relationship strained, she was sent out of matrimonial home. She filed a petition for divorce. Though she made a demand for return of the ornaments, fridge and the amount, but they were not returned. In the body of the plaint it is true that the date of payment of the amount or entrustment was not mentioned. But in the cause of action portion, it was mentioned that the amount was entrusted by the father of the plaintiff to the second defendant on 2.11.1996 and the marriage was solemnized on 12.11.1996. At that time she was provided with 54 sovereigns of gold ornaments and on 17.11.1996, on the date of Nallavathil ceremony, a Kelvinator fridge and Rs.10,000/- were entrusted to the first defendant. So it is clear from the cause of action portion that the amount of Rs.50,000/- was entrusted to the second defendant on 2.11.1996 and fridge and Rs.10,000/- were entrusted to the first defendant on 17.11.1996. But at the time of evidence, her case was that the amount was entrusted to the second defendant on 3.11.1996 and within a week of the marriage, fridge and Rs.10,000/- were entrusted to the first defendant in connection with the Nallavathil ceremony. It is also true that when an application has been filed for amendment of the date as 3.11.1996 instead of 2.11.1996 as IA.No.393/2007, the same was dismissed by the Family Court and Mat.A.No.361 of 2009 14 it was not challenged.
10. It may be mentioned here that the initial burden of proving the entrustment of gold ornaments and the amount is on the plaintiff. Once initial burden is discharged, there is an implied trust created between the plaintiff and the defendants and then the onus shifts to the defendants and it is for the defendants to prove that they have returned the gold ornaments and as to what happened to the same. In this case, the case of the second defendant/appellant was one of total denial.
11. Further, Section 14 of the Family Courts Act deals with the application of Evidence Act in Family Court proceedings which reads as follows:
"14. Application of Indian Evidence Act, 1872: A Family Court may receive as evidence any report, statement, documents, information or matter that may, in its opinion, assist it to deal with effectually with a dispute, whether or not the same could be otherwise relevant or admissible under the Indian Evidence Act, 1872".
12. It is clear from the section itself that the technicalities of Indian Evidence Act regarding the admissibility or relevancy of evidence are not strictly applicable to the proceedings under the Family Court. In the matrimonial disputes before the Family Court, a discretion has been given to the Court to rely on documents produced if the Court is satisfied that it is required to assist the Court to effectively deal with the dispute. Mat.A.No.361 of 2009 15
13. In the decision reported in Shivanand Damodar Shanbhag v. Smt. Sujata Shivanand Shanbhag (2013 AIR CC 1156 (BOM), the scope of section 14 of the Family Courts Act was considered by the Bombay High Court and it has been held that:
"Section 14 of the Family Courts Act provides for exception to the general rule of evidence regarding admissibility of statements and documents, if permissible by the Court etc. It has been so provided looking to the nature of the cases, which are decided by the Family Courts. The Court should not go into the technicality and should also take a decision on the material before it in a broad based manner".
" Section 14 of the Family Courts Act is a special legislation and the principles of admissibility of documents as provided under the Evidence Act are not relevant in such cases".
14. The same view has been reiterated by the Gauhati High Court in Narayan Roy v. Smt. Jamuna Dey (Roy) (2010 KHC 6519), wherein it has been held that:
"Section 14 of the Family Courts Act, 1984 stipulates that a family Court may receive as evidence any report, statement, documents, information or matter that may, in its opinion, assist it to deal effectually with a dispute, whether or not the same would be otherwise relevant or admissible under the Indian Evidence Act, 1872. The rigor of the Indian Evidence Act, therefore, is not to be applied in a proceeding before the family Court constituted under the 1984 Act".
Mat.A.No.361 of 2009 16
15. It is true in the decision reported in U. Sree v. U. Srinivas (2013 2 SCC 114) relying on the decisions reported in J. Yashoda v. K. Shobha Rani (2005 SCC 730), M. Chandra v. M. Thangamuthu (2010 (9) SCC 712) and H. Siddiqui v. A. Ramalingam (2011 (4) SCC 240), the Apex Court has observed that:
"Section 65 of the Evidence Act, however permits secondary evidence to be given of the existence, condition or contents of documents under the circumstances mentioned. The conditions laid down in the said section must be fulfilled before secondary evidence can be admitted. Secondary evidence of the contents of a document cannot be admitted without non-production of the original being first accounted for in such a manner as to bring it within one or the other of the cases provided for in the section".
"If the secondary evidence is admissible, it may be adduced in any form in which it may be available, whether by production of a copy, duplicate copy of a copy, by oral evidence of the contents or in another form. The secondary evidence must be authenticated by foundational evidence that the alleged copy is in fact a true copy of the original. It should be emphasised that the exceptions to the rule requiring primary evidence are designed to provide relief in a case where a party is genuinely unable to produce the original through no fault of that party". Mat.A.No.361 of 2009 17
16. It is also observed that:
"Though Section 65 of the Evidence Act permits the parties to adduce secondary evidence, yet such a course is subject to a large number of limitations. In a case where the original documents are not produced at any time, nor has any factual foundation been laid for giving secondary evidence, it is not permissible for the court to allow a party to adduce secondary evidence. Thus, secondary evidence relating to the contents of a document is inadmissible, until the non production of the original is accounted for, so as to bring it within one or other of the cases provided for in the section. The secondary evidence must be authenticated by foundational evidence that the alleged copy is in fact a true copy of the original".
17. It has been further held that:
"Mere admission of a document in evidence does not amount to its proof. Therefore, the obligation of the court to decide the question of admissibility of a document in secondary evidence before making endorsement thereon".
18. In the above case, an attempt was made to prove a copy of the letter said to have been sent by the wife to the father. The existence of which was denied by the father. So under such circumstances, the Apex Court has held that before relying on the copy of the document produced, the ingredients of Section 65 of the Evidence Act of adducing secondary evidence in the absence of primary evidence has to be established and in the absence of Mat.A.No.361 of 2009 18 such evidence, the secondary evidence adduced should not be relied on. The scope of Section 14 of the Family Court Act has not been considered by the Apex Court in this decision. No reference has been made to the scope of Section 14 of the Family Courts Act which excludes the rigor of Evidence Act in respect of relevancy or admissibility of the document in a proceedings before the Family Court.
19. In the decision reported in Dharmarajan and Others v. Valliammal and Others (2008 (2) SCC 741) it has been held that "a certificate issued by the Tahsildar cannot be relied on without examining the Tahsildar who issued the same". That was a case where the party wants to base his case on the basis of the certificate given by the Tahsildar and contents of that document can be proved only by examining the person who issued the same which has has not been done in that case.
20. There is no dispute regarding the proposition laid down in the decisions reported in Janak Dulari Devi and another v. Kapildeo Rai and another (2011(6) SCC 555), wherein it has been held that "evidence contrary to the pleadings cannot be relied on though such evidence however cogent but contrary to the pleadings cannot be relied on that purpose".
21. The same view has been reiterated in the decision reported in Kashi Nath (Dead) Through LRs v. Jaganath (2003 Mat.A.No.361 of 2009 19 (8) SCC 740), wherein it has been held that "when there is variance in the evidence and pleadings, such evidence cannot be relied on and adverse inference to be drawn when pleadings are evidence are self contradictory". That was a case where the evidence adduced on the side of the plaintiff was contrary to the pleadings mentioned in the plaint regarding certain aspect. So under such circumstances, the Apex Court has held that such an evidence cannot be relied on to prove the factum sought to be proved by the parties.
22. In the decision reported in Narbada Devi Gupta v. Birendra Kumar Jaiswal and another (2003 KHC 1695) wherein it has been held that:
"Mere production and marking of a document as exhibit by the Court cannot be held to be due proof, its execution has to be proved by admissible evidence. However, the situation is different where the documents are produced, they are admitted by the opposite party signatures on them are also admitted and they are marked thereafter as exhibits by the Court. Thereafter no further burden of proof on the defendant to lead additional evidence in proof of the writing and its due execution."
23. In the decision reported in State of Kerala v. Saidali (1999 (2) KLT 617) = (1999 KHC 390) it has been held that when documents were marked as exhibits without objection from the Mat.A.No.361 of 2009 20 opposite party, then the other party cannot raise objection that the document is not admitted in evidence.
24. In the decision reported in Javer Chand and others v. Pukhraj Surana (AIR 1961 SC 1655) = (1961 KHC 752), it has been held that:
"Once a document has been marked as an exhibit in the case and has been used by the parties in examination and cross examination of their witnesses, section 36 of the Stamp Act will come into operation. Once a document has been admitted in evidence, it is not open either to the Trial Court itself or to a Court of Appeal or Revision to go behind that order. Such an order is not one of those judicial orders which are liable to be reviewed or revised by the same court or a court of superior jurisdiction".
25. That was a case where an insufficiently stamped document was marked without any objection and in view of the bar under sections 35 and 36 of the Stamp Act, the Apex Court has come to the conclusion that once a document has been marked without objection and the same were relied on by the parties, then on a subsequent stage, the reliability or admissibility of the document cannot be challenged by the party who wants to challenge the same on the question of its admissibility. With these principles in mind, the facts in this case has to be considered.
26. The case of the plaintiff in the plaint was that in Mat.A.No.361 of 2009 21 connection with the marriage, at the time of fixation of marriage, an amount of Rs.50,000/- was entrusted to the second defendant, who is the appellant herein, as instructed by the first defendant by her father. This fact was denied by DW1. It is true that in the plaint their case was that the amount was entrusted on 2.11.1996. But at the time of evidence it was mentioned that it was entrusted on 3.11.1996 and though an application to amend the date was filed, it was dismissed and that was not challenged by the plaintiff. But that alone is not sufficient to disbelieve the evidence of Pws 1 and 2 on this aspect. Though the appellant had a case that he had no role in the fixation of marriage and he had attended the marriage only as a father, a reading of the evidence of Pws 1 and 2 namely the plaintiff and her father and the evasive statements given by DW1 on this aspect, will go to show that when he came to know about the arrangement of marriage between the plaintiff and the first defendant, he had participated in all the functions including fixation of marriage and the conduct of the marriage and he had conducted the marriage of the first defendant along with his relatives.
27. It is true that Ext.A1 is only a photostat copy of the marriage register maintained in the community organization of the plaintiff and the defendants namely Keralapuram Vellala Sabha, Kottankara, Chandanathoppu post. It was produced along Mat.A.No.361 of 2009 22 with the plaint. Once a document has been produced along with the plaint, it will form part of the plaint and the pleadings of the plaintiff. Nothing has been mentioned about the genuineness of Ext.A1 in the written statement filed by the second defendant. He had no case that Ext.A1 produced along with the plaint is a concocted document created for the purpose of the case. Further when PW1 was examined, this document was marked through her and there was no objection raised by the second defendant regarding the admissibility or genuineness of the document. Further certain questions have been put to PW1 regarding this aspect and PW1 had categorically stated that the nature of gold ornaments given and the amount paid were mentioned in Ext.A1 and this fact was not denied or challenged by DW1 by further cross examining PW1 or when he was examined as DW1 nothing was mentioned about genuineness of Ext.A1 or the contents thereof. Further it will be seen from Ext.A1 that the second defendant himself has signed in the place of the father of the first defendant. He had no case that he had not signed the document as well. This document was signed on the date of marriage namely 12.11.1996. So once a document has been produced along with the plaint as part of the pleadings and if there is no denial regarding the same in the written statement, then it can only be presumed that it was admitted by the defendants and the Mat.A.No.361 of 2009 23 consequences of not specifically denying the particulars as contemplated under Order 8 Rule 5 CPC will come into effect and it can only be presumed to be admitted.
28. Further once a document has been produced and marked and certain questions have been put regarding the same without any objection regarding the marking of the same and not even putting any question regarding the genuineness of the document especially when parties to the suits have affixed their signature in the document, then the defendants are estopped from later contending that Ext.A1 cannot be relied on as it is a photostat copy and it is an inadmissible document. So the dictum laid down in the decision reported in U. Sree v. U. Srinivas (2013 2 SCC
114) relied on by the counsel for the appellant is not applicable to the facts of this case.
29. Further PW2, the father of the plaintiff had produced Exts.A2 and A3 passbook of PW2 as well as his wife to prove that an amount of Rs.46,000/- and Rs21,000/- respectively were withdrawn some dates prior to the date of fixation of the marriage namely on 29.10.1996 and 28.10.1996 and according to PW2 this amount was used for giving the same to the second defendant. There is nothing to disbelieve the evidence of Pws 1 and 2 and entries in Ext.A1 regarding giving of Rs.50,000/- in connection of the marriage. Further it will be seen from the evidence of PWs1 and Mat.A.No.361 of 2009 24 2 that this amount was entrusted to the 2nd defendant at the time of fixation of marriage and there is nothing to disbelieve this aspect. So the Court below was perfectly justified in relying on the evidence of Pws 1, 2 and Exts.A1 to A3 and coming to the conclusion that Rs.50,000/- was to entrusted to the second defendant as instructed by the first defendant on the date of fixation of marriage and that amount was not returned as the defendants had no case that, that amount was returned to PW1 when she left the matrimonial home and rightly came to the conclusion that defendants 1 and 2 are jointly and severally liable to pay this amount to the plaintiff. Merely because there was some discrepancy in the date of entrustment of the amount, that alone is not sufficient to disbelieve the case of the plaintiff on this aspect as it was supported by Ext.A1 document, marriage certificate and also Exts.A2 and A3, the dates of withdrawal of amounts and the evidence of PW2 on this aspect. So it cannot be said that there is material inconsistency in the evidence of Pws 1 and 2 regarding the material aspect which disentitles relying on their evidence on that particular aspect as contended by the counsel for the appellant and the dictum relied on by the counsel for the appellant on this aspect are not strictly applicable to the facts of this case.
30. As regards the entrustment of the gold ornaments is concerned, it is true that except the interested testimonies of Pws Mat.A.No.361 of 2009 25 1 and 2, there is nothing on record to show as to when the articles were purchased. But it will be seen from Ext.A1, the details of the ornaments given were specifically mentioned and its quantity was shown as 54 sovereigns. The second defendant also had no case that the entries in Ext.A1 is a fabricated one. He had also no case that no ornaments were given but according to him, he was not aware of the quantity of the gold ornaments given. He pretended ignorance about the quantity of gold ornaments given and according to him, these gold ornaments were taken by PW1 when she left the matrimonial home. PW1 had categorically stated that after the marriage when she came to the house, the gold ornaments were entrusted to the second defendant and both the defendants have sold the same and misappropriated the amount for their purpose. Though PW2 had only hear say knowledge about the same, the entry in Ext.A1 in the absence of any specific denial regarding the entries therein, it can be only presumed that 54 sovereigns of gold ornaments were given to PW1 at the time of marriage.
31. It is quite natural that once the marriage is over and the bride has come to the house of the in-laws, there is possibility of the ornaments being entrusted to the elders as a trustee for keeping the articles during the subsistence of marriage. There is a duty cast on the defendants to disprove this fact and also to Mat.A.No.361 of 2009 26 prove the fact it was taken by the plaintiff at the time she left the house. The evasive statements given by DW1 on these aspects and also regarding the qualification of plaintiff and subsequent admission of the same, all these things will go to show that his evidence is not trustworthy and it cannot be believed and he is giving evasive statements to avoid his liability to return the gold ornaments. So under such circumstances, the Court below was perfectly justified incoming to the conclusion that the 50 sovereigns of gold ornaments claimed by the plaintiff were entrusted to the defendants and they have misappropriated the same and the same has not been returned to her and as such the defendants are jointly and severally liable to return 50 sovereigns of gold ornaments or Rs.1,70,000/- being its value and this Court do not find any reason to interfere with this finding.
32. But as regards the value of the fridge as well as amount of Rs.10,000/- entrusted on the date of Nallalvathil ceremony is concerned, the specific case of the plaintiff was that it was entrusted to the first defendant. It is not mentioned either in the plaint or at the time of evidence, when this amount was misappropriated by the second defendant and what is the role of the second defendant in the act of misappropriation. So under such circumstances there is nothing on record to show that the second defendant had got any role in misappropriating that Mat.A.No.361 of 2009 27 amount or the fridge and his liability to return the same. The plaintiff can very well realize the value of the same from the first defendant if it is not available from the first defendant and as such the finding of the Court below that the second defendant is also liable to pay the value of the fridge and also to Rs.10,000/- along with the first defendant appears to be unsustainable in law and the same to that extent is liable to be set aside and the second defendant is not liable for return of the fridge or its value or the amount of Rs.10,000/- entrusted at the time of Nallavathil ceremony to the first defendant . On all other respects, the judgment passed by the Court below is hereby confirmed.
So the appeal is allowed in part. The decree and judgment passed by the Court below making defendants 1 and 2 liable to pay the amount of Rs.50,000/- and also return of gold ornaments of 50 sovereigns or its value of Rs.1,75,000/- to the plaintiff and allowing the plaintiff to realize the same from the defendants personally or from their property is hereby confirmed. But the judgment passed by the Court below making the second defendant liable to return the fridge or its value of Rs.13,500/- and also an amount of Rs.10,000/- entrusted to the first defendant on the date of Nallvathil ceremonyalong with the first defendant is hereby set aside and the second defendant is not liable for the return of the fridge or the amount as claimed in the plaint and to that Mat.A.No.361 of 2009 28 extent the judgment passed against the second defendant is set aside. Considering the circumstances of the case, parties are directed to bear their respective costs in the appeal.
Sd/-
A.M. SHAFFIQUE, JUDGE.
Sd/-
K. RAMAKRISHNAN, JUDGE.
/true copy/ P.S to Judge cl