Chattisgarh High Court
Ramawtaar Goenka vs Rajrang Lohiya And Another on 2 May, 2022
Author: Narendra Kumar Vyas
Bench: Narendra Kumar Vyas
Page 1 of 12
AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
SA No. 377 of 2008
Reserved on : 08.03.2022
Delivered on : 02.05.2022
Ramawtaar Goenka, S/o Late Kanhaiyalal Goenka, Aged About
48 Years, R/o Above Parvez Medical, Sadar Bazar, Tahsil &
District- Bilaspur (C.G.)
---- Appellant
Versus
1. Bajrang Lohiya, S/o Late R.K. Lohiya, Aged About 63 Years, R/o
Archana Cloth Stores, Sadar Bazar, Tahsil & District- Bilaspur
(C.G.)
2. Municipal Corporation Bilaspur, through the Commissioner,
Municipal Corporation, Bilaspur (C.G.)
---- Respondents
For Appellant : Mr. Ranbir Singh Marhas, Advocate.
For Respondents : None.
Hon'ble Shri Justice Narendra Kumar Vyas C.A.V. JUDGMENT
1. Heard on admission.
2. The second appeal has been filed by the appellant/plaintiff under Section 100 of the C.P.C. against judgment and decree dated 23.07.2008 passed by Eighth Additional District Judge (F.T.C.), Bilaspur (C.G.) in Civil Appeal No. 25-A/2008 (Bajrang Lohiya Vs. Ramawtaar & another) reversing the judgment and decree passed by Seventh Civil Judge Class-II, Bilaspur (C.G.) in Civil Suit No. 145A/2006 on 01.08.2007, which has been filed by the plaintiff for declaring document dated 30.01.1989 as forged, null and void document.
3. For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 145A/2006 which was filed Page 2 of 12 for declaring the document forged.
4. The brief facts, as reflected from the plaint averments, are that the plaintiff has filed a civil suit mainly contending that the State Government has constituted Bilaspur Development Authority, who used to develop residential and commercial areas after dividing into various plots as per various schemes floated by them. As per the scheme, Bilaspur Development Authority has floated the scheme to develop plot area about 118 acre land of commercial purpose situated between south direction of Vinoba Nagar, Ring Road No. 2 and Railway Line. Rate of plot was fixed at Rs. 25/- per sq.ft. by Bilaspur Development Authority. As per the rules, at the time of registration of plot, Rs. 2000/- per plot has been deposited. The plaintiff applied for two plots and deposited Rs. 4000/- through cheque bearing No. 709137. Registration No. 123 dated 06.09.1985 was allotted to the plaintiff. The plaintiff vide letter dated 13.08.1987 sought information from Chief Executive Officer, Bilaspur Development Authority regarding balance amount which has to be deposited by him for allotment of plot, but no information was provided to him in this regard. Thereafter, he made various attempts to obtain the above-stated information, but he could not succeed.
5. The State Government has merged Bilaspur Development Authority with Municipal Corporation Bilaspur/defendant No. 1, as such, all the assets and liabilities lies with defendant No. 1. The plaintiff wrote a letter dated 18.08.2003 requesting to Deputy Commissioner, Municipal Corporation Bilaspur for registration of the plots allotted to the plaintiff, wherein it has been informed by defendant No. 1 to the plaintiff vide letter dated 02.09.2003 that the plot which has been allotted to the plaintiff, has been allotted to defendant No. 2, as such, no plot can be allotted to the plaintiff. In the said letter, letter dated 30.01.1989 addressed to Estate Officer, Bilaspur communicated to the plaintiff was also enclosed, wherein, it has been stated that defendant No. 2 has committed fraud by putting false signature Page 3 of 12 of the plaintiff, accordingly, the plot has been allotted to defendant No. 2 whereas the plaintiff has not put any signature on the said letter.
6. The plaintiff has sought information from defendant No. 1 vide letter dated 15.03.2004 from defendant No. 2 with regard to allotment of plot to defendant No. 2, but neither defendant No. 2 has given any information in this regard nor defendant No. 1 has taken any action against defendant No. 2, therefore, the plaintiff has sent legal notice to defendant No. 1 under Section 401 of the Municipal Corporation Act. Even after expiring the period prescribed under the Municipal Corporation Act, no action has been taken, which has necessitated the plaintiff to file suit. On the basis of such pleading, the plaintiff has prayed that the document dated 30.01.1989 is forged one. The action of Bilaspur Development Authority on the basis of forged document dated 03.05.1989 prepared by defendant No. 2, be declared as null and void. The amount which was credited in favour of defendant No. 2 be also delivered as void ab initio.
7. Defendant No. 1 has filed its written statement denying the allegation made in the plaint contending that in pursuance of the letter written dated 18.08.2003 by the plaintiff, reply has already been given to the plaintiff. The registration amount Rs. 4000/- has been adjusted in favour of defendant No. 2 and accordingly, lease has been allotted in favour of defendant No. 2, there is no right in favour of the plaintiff and no action is required to be taken on their part. It has been further contended that notice dated 17.05.2004 as required under Section 401 of the Municipal Corporation Act, has also been sent to defendant whereas the plaintiff has filed the present suit on 07.12.2004, therefore, the suit is barred by limitation as provided under the Municipal Corporation Act, as such, the suit may kindly be dismissed on this count alone.
8. Defendant No. 2 has filed its written statement denying the contention made by the plaintiff contending that the plaintiff has Page 4 of 12 given consent on 30.01.1989 in favour of defendant No. 2 for allotment of plot and on his consent only, the plot has been allotted to defendant No. 2. It has been further contended that in pursuance of the consent letter dated 30.01.1989, the plaintiff has no right to make any correspondence with defendant No. 1 because the allotment has been written on the consent given by the plaintiff only. Hence, it is prayed for dismissal of the present suit.
9. On the pleadings of the parties, material placed on record, the trial Court has framed issues (i) whether the action taken by defendant No. 1 allotting plot after depositing Rs. 4000/- in favour of defendant No. 2 is illegal and void? (ii) whether the plaintiff has properly valued the suit and affix the sufficient court fee? & (iii) whether the suit is barred by limitation?
10. The plaintiff to substantiate his contention has examined himself as PW-1 and exhibited documents namely letter dated 13.08.1987 with regard to objection raised by the plaintiff (Ex. P/1), notice dated 17.05.2004 sent by the plaintiff before filing the suit (Ex. P/2) and reiterated the stand which has already been taken by him in the plaint. The plaintiff was extensively cross-examined by the defendants wherein he has admitted that the cheque which was given to defendant No. 1 was in the name of Archana Cloth Store where he was working. He has also admitted that he has submitted application for allotment in the year 1985 and thereafter he has not taken any steps, but for the first time, he has sought information from defendant No. 1 in the year 2003. The plaintiff has further admitted that he has sought information from office of defendant No. 1, but they have given oral information that his file has been misplaced, but no information was given to him. He has also admitted that as per consent given in favour of defendant No. 2, the plot has been allotted to defendant No. 2, but he has not taken any action against defendant No. 2 and he was waiting for any action to be taken by defendant No. 1. He also stated that he has not filed Page 5 of 12 any criminal case against defendant No. 2.
11. He has further admitted that for allotment of plot, Rs. 4000/- was required to be deposited. This amount was deposited by defendant No. 2- Bajrang Lohiya. He has admitted that he has not filed any document regarding allotment of disputed plot by defendant No. 1 in his favour. He has also admitted that he was aware how the amount has to be deposited for allotment of the plot. He has also admitted that he is not aware to whom he met in the office of defendant No. 1 and during six years from 1987, he has not filed any case before Consumer Forum. He has stated that after 1987 till 2003, to whom the land has been allotted, is not known to him.
12. Defendant No. 1 has examined Dilip Tiwari (DW-1), who was working in Legal Section of Municipal Corporation Bilaspur. He has exhibited document i.e. letter dated 30.07.1987 wherein it was directed to deposit amount of Rs. 14,750/- till 14.08.1987 after adjusting Rs. 4000/- for allotment of plot and also submitted letter dated 26.12.1988 (Ex. D/2), wherein he was directed to deposit the amount upto 31.01.1989. He has further stated that in pursuance of letter dated 26.12.1988, the plaintiff has given consent for allotment of plot in favour of defendant No. 2-Bajrang Lohiya after depositing the amount of Rs. 4000/- and accordingly, steps were initiated by Bilaspur Development Authority for allotment of plots. Since defendant No. 2 has deposited the entire amount, therefore, both the plots have been allotted in favour of defendant No. 2. This witness was cross- examined by the plaintiff, wherein he has admitted that Ex. D/2 was sent through registered post, but no receipt was given that is why the receipt was not produced before the Court. He has further admitted that the letter was written to the Estate Officer, Municipal Corporation Bilaspur, was sent to Bajran Lohiya to submit explanation, but he has not given any reply. He has further admitted that the Estate Officer has given letter dated 15.03.2004 and in absence of non-submission of reply, no action Page 6 of 12 has been taken by the Municipal Corporation. He has also admitted that in pursuance of the notice, he has not given any explanation till today. The plaintiff has already filed civil suit, therefore, they have not proceeded further in the matter.
13. Defendant No. 2 has not examined any witness. Learned trial Court after appreciating the evidence, material placed on record, has allowed the suit by holding that the allotment of lease in favour of defendant No.2- Bajran Lohia is illegal, null and void. Against that, defendant No. 2 has preferred an appeal under Section 96 of the C.P.C. before First Appellate Court and the learned First Appellate Court while appreciating the material placed on record has recorded finding that once the plaintiff is taking plea that signature put by defendant No. 2 is forged one. The plaintiff has not produced any evidence to prima facie establish that the signature in the consent letter is forged one, which is foundation of the suit and even he has not made any attempt to prove the fact that the document is forged one. As such, the learned trial Court has erred in not considering this vital issue while decreeing the suit in favour of the plaintiff, therefore, it is serious illegality on the part of learned trial Court. Accordingly, the appeal was allowed by setting aside the judgment and decree passed by the learned trial Court. Against that, the instant second appeal has been preferred by the plaintiff before this Court.
14. The appeal is listed today for admission.
15. Learned counsel for the appellant would submit that the plaintiff has proved his case, therefore, the burden is shifted on the defendant and defendant has not led any evidence to rebut the same, therefore, the learned First Appellate Court has committed illegality in shifting onus of proof on the plaintiff whereas the facts brought on record revealed that the plaintiff has discharged his burden, therefore, the burden is shifted on defendant No. 2 to prove that the signature is false and fabricated, as such, the learned First Appellate Court has committed illegality in allowing Page 7 of 12 the appeal, therefore, substantial question of law is involved in this case and he would pray that the appeal may be admitted for hearing.
16. Before adverting to the facts of the case, it is expedient for this Court to extract Sections 101 & 102 of the Indian Evidence Act, 1872, which reads as under:-
"101. Burden of proof.--Whoever desires any Court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts, must prove that those facts exist.
When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on that person.
102. On whom burden of proof lies.--The burden of proof in a suit or proceeding lies on that person who would fail if no evidence at all were given on either side."
17. Hon'ble the Supreme Court in Anil Rishi Vs. Gurbaksh Singh1, has held at paragraph 5, 11, 12, 13, 14 & 19 as under:-
"5. The learned Trial Judge while passing its order dated 09.02.2005 held:-
"Normally the initial burden of proving the execution of a document when it is denied must rest upon the person alleging its execution. Here in the present case the plaintiff has denied the execution of the sale deed. The onus to prove a issue has to be discharged affirmative. "It is always difficult to prove the same in negative". When the fact is proved in affirmative or evidence is led to prove the same. Onus shifts on the other side to negate the existence of such a fact."
11. The fact that the defendant was in a dominant position must, thus, be proved by the plaintiff at the first instance.
12. Strong reliance has been placed by the High Court in the decision of this Court in Krishna Mohan Kul @ Nani Charan Kul & Anr. v. Pratima Maity & Ors., [AIR 2003 SC 4351]. In that case, the question of burden of proof was gone into after the parties had adduced evidence. It was brought on record that the witnesses whose names appeared in the impugned deed and which was said to have been created to grab the property of the plaintiffs 1 (2006) 5 SCC 558 Page 8 of 12 were not in existence. The question as regards oblique motive in execution of the deed of settlement was gone into by the Court. The executant was more than 100 years of age at the time of alleged registration of the deed in question. He was paralytic and furthermore his mental and physical condition was not in order. He was also completely bed-ridden and though his left thumb impression was taken, there was no witness who could substantiate that he had put his thumb impression. It was on the aforementioned facts, this Court opined:-
"12......The onus to prove the validity of the deed of settlement was on the defendant No.
1. When fraud, misrepresentation or undue influence is alleged by a party in a suit, normally, the burden is on him to prove such fraud, undue influence or misrepresentation. But, when a person is in a fiduciary relationship with another and the latter is in a position of active confidence the burden of proving the absence of fraud, misrepresentation or undue influence is upon the person, in the dominating position, he has to prove that there was fair play in the transaction and that the apparent is the real, in other words, that the transaction is genuine and bona fide. In such a case the burden of proving the good faith of the transaction is thrown upon the dominant party, that is to say, the party who is in a position of active confidence. A person standing in a fiduciary relation to another has a duty to protect the interest given to his care and the Court watches with jealously all transactions between such persons so that the protector may not use his influence or the confidence to his advantage. When the party complaining shows such relation, the law presumes everything against the transaction and the onus is cast upon the person holding the position of confidence or trust to show that the transaction is perfectly fair and reasonable, that no advantage has been taken of his position"
13. This Court in arriving at the aforementioned findings referred to Section 111 of the Indian Evidence Act which is in the following terms:-
"111. Proof of good faith in transactions where one party is in relation of active confidence.- Where there is a question as to the good faith Page 9 of 12 of a transaction between parties, one of whom stands to the other in a position of active confidence, the burden of proving the good faith of the transaction is on the party who is in a position of active confidence."
14. But before such a finding is arrived at, the averments as regard alleged fiduciary relationship must be established before a presumption of undue influence against a person in position of active confidence is drawn. The factum of active confidence should also be established.
15. Section 111 of the Evidence Act will apply when the bona fides of a transaction is in question but not when the real nature thereof is in question. The words `active confidence' indicate that the relationship between the parties must be such that one is bound to protect the interests of the other."
18. Hon'ble the Supreme Court in Krishna Mohan Kul alias Nani Charan Kul & another Vs. Pratima Maity & others 2, at paragraph 12 to 15 has held as under:-
"12. As has been pointed out by the High Court, the first Appellate Court totally ignored the relevant materials and recorded a completely erroneous finding that there was no material regarding age of the executant when the document in question itself indicated the age. The Court was dealing with a case where an old, ailing illiterate person was stated to be the executant and no witness was examined to prove the execution of the deed or putting of the thumb impression. It has been rightly noticed by the High Court that the courts below have wrongly placed onus to prove execution of the deed by Dasu Charan Kul on the plaintiffs. There was challenge by the plaintiffs to validity of the deed. The onus to prove the validity of the deed of settlement was on defendant No. 1. When fraud, mis-representation or undue influence is alleged by a party in a suit, normally, the burden is on him to prove such fraud, undue influence or misrepresentation. But, when a person is in a fiduciary relationship with another and the latter is in a position of active confidence the burden of proving the absence of fraud, misrepresentation or undue influence is upon the person in the dominating position, he has to prove that there was fair play in the transaction and that the apparent is the real, in other words, that the transaction is genuine and bona fide. In such a 2 (2004) 9 SCC 468 Page 10 of 12 case the burden of proving the good faith of the transaction is thrown upon the dominant party, that is to say, the party who is in a position of active confidence. A person standing in a fiduciary relation to another has a duty to protect the interest given to his care and the Court watches with zealously all transactions between such persons so that the protector may not use his influence or the confidence to his advantage. When the party complaining shows such relation, the law presumes everything against the transaction and the onus is cast upon the person holding the position of confidence or trust to show that the transaction is perfectly fair and reasonable, that no advantage has been taken of his position. This principle has been engrained in Section 111 of the Indian Evidence Act, 1872 (in short the 'Evidence Act'). The rule here laid down is in accordance with a principle long acknowledged and administered in Courts of Equity in England and America. This principle is that he who bargains in a matter of advantage with a person who places a confidence in him is bound to show that a proper and reasonable use has been made of that confidence. The transaction is not necessarily void ipso facto, nor is it necessary for those who inpeach it to establish that there has been fraud or imposition, but the burden of establishing its perfect fairness, adequacy and equity is cast upon the person in whom the confidence has been reposed. The rule applies equally to all persons standing in confidential relations with each other. Agents, trustees, executors, administrators, auctioneers, and others have been held to fall within the rule. The Section requires that the party on whom the burden of proof is laid should have been in a position of active confidence. Where fraud is alleged, the rule has been clearly established in England that in the case of a stranger equity will not set aside a voluntary deed or donation, however, improvident it may be, if it be free from the imputation of fraud, surprise, undue influence and spontaneously executed or made by the donor with his eyes open. Where an active, confidential, or fiduciary relation exists between the parties, there the burden of proof is on the donee or those claiming through him. It has further been laid down that where a person gains a great advantage over another by a voluntary instrument, the burden of proof is thrown upon the person receiving the benefit and he is under the necessity of showing Page 11 of 12 that the transaction is fair and honest.
13. In judging of the validity of transactions between persons standing in a confidential relation to each other, it is very material to see whether the person conferring a benefit on the other had competent and independent advice. The age or capacity of the person conferring the benefit and the nature of the benefit are of very great importance in such cases. It is always obligatory for the donor/beneficiary under a document to prove due execution of the document in accordance with law, even de hors the reasonableness or otherwise of the transaction, to avail of the benefit or claim rights under the document irrespective of the fact whether such party is the defendant or plaintiff before Court.
14. It is now well established that a Court of Equity, when a person obtains any benefit from another imposes upon the grantee the burden, if he wishes to maintain the contract or gift, of proving that in fact he exerted no influence for the purpose of obtaining it. The proposition is very clearly started in Ashburner's Principles of Equity, 2nd Ed., p. 229, thus :
"When the relation between the donor and donee at or shortly before the execution of the gift has been such as to raise a presumption that the donee had influence over the donor, the Court sets aside the gift unless the donee can prove that the gift was the result of a free exercise of the donor's will."
15. The corollary to that principle is contained in Clause (3) of Section 16 of the Indian Contract Act, 1872 (in short 'Contract Act')."
19. From the law laid down by Hon'ble the Supreme Court in Anil Rishi (Supra), it is quite vivid that the burden is on the person who alleged that the document is forged and fabricated. In the present case, the plaintiff's sole foundation of the case is letter dated 30.01.1989 is forged and on that document he has not put his signature, therefore, the burden lies upon the plaintiff to prove this fact by sending the document to handwriting expert or any other possible, permissible mode for examining the correctness of the signature in the letter dated 30.01.1989, but no such steps have been taken by the plaintiff in this case.
Page 12 of 1220. Since, the plaintiff has not discharged his burden of proving that the document is forged or fabricated, the learned First Appellate Court has rightly recorded the finding that the appellant/plaintiff has failed to prove that letter dated 30.01.1989 is forged and fabricated document, as such, has not committed any illegality in allowing the appeal. This is appreciation of fact which is neither perverse nor suffers from illegality, therefore, no substantial question of law is involved in this case.
21. Considering on the facts, I am of the view that there is no substantial question of law involved in this appeal as it is a concurrent finding of fact, which is neither perverse nor suffers from non-application of mind, therefore, second appeal is liable to be and is hereby dismissed at the admission stage itself.
22. No order as to costs.
23. A decree be drawn up accordingly.
Sd/-
(Narendra Kumar Vyas) Judge Arun