Madras High Court
C.Victoria vs Subramani @ Periyathambi on 4 September, 2013
Author: S.Tamilvanan
Bench: S.Tamilvanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 04.09.2013 CORAM : THE HONBLE MR. JUSTICE S.TAMILVANAN S.A.No.1025 of 2009 and M.P.No.1 of 2009 C.Victoria .... Appellant vs. Subramani @ Periyathambi .... Respondent Second Appeal filed under Section 100 of the Code of Civil Procedure against the Judgment and Decree, dated 18.12.2007 made in A.S.No.46 of 2006 on the file of the Principal Subordinate Judge, Krishnagiri, confirming the Judgment and Decree, dated 20.01.2006 made in O.S.No.373 of 2004 on the file of the District Munsif, Krishnagiri. For Appellant : Mr.V.Nicholas For Respondent : Mr.M.V.Muralidharan J U D G M E N T
The second appeal has been preferred against the Judgment and Decree, dated 18.12.2007 passed in A.S.No.46 of 2006 on the file of the Principal Subordinate Judge, Krishnagiri, confirming the Judgment and Decree, dated 20.01.2006 passed in O.S.No.373 of 2004 on the file of the District Munsif Court, Krishnagiri.
2. The respondent herein is the plaintiff, who filed the suit in O.S.No.373 of 2004 on the file of the trial court, seeking a money decree, based on a promissory note, dated 26.01.2001 executed by the appellant / defendant for a sum of Rs.50,000/- in favour of one Sundarambal.
3. According to the respondent / plaintiff, the said Sundarammal having received the consideration, made over the said promissory note in favour of the respondent / plaintiff. Subsequently, the respondent / plaintiff approached the appellant / defendant and demanded to repay the money and discharge the debt. As the appellant / defendant failed to repay the amount due and payable, on the promissory note, the respondent / plaintiff filed the suit before the trial Court. After the trial, the suit was decreed as prayed for with costs. Aggrieved by which, the appellant / defendant preferred appeal in A.S.No.46 of 2006 on the file of the Principal Subordinate Judge, Krishnagiri. The Principal Subordinate Judge, confirmed the Judgment and Decree passed by the trial Court and dismissed the appeal. Aggrieved by which, the second appeal has been preferred by the appellant / defendant.
4. This Second Appeal has been admitted, based on the following Substantial Questions of Law :
"(a) Whether the defendant has not rebutted the presumption and placed evidence to show that the suit promissory note was not supported by consideration and whether the Courts below are correct in granting the relief in favour of the plaintiff, on the ground that he is the holder in due course of the suit promissory note ?
(b) When the burden is on the plaintiff to prove that the signature found in the assignment of the promissory note is that of Sundarambal and that it was supported by consideration, whether the Courts below are correct in placing the burden on the defendant to establish that Sundarambal had not assigned the promissory note and hold that the signature found therein is her signature and granting a decree on the basis of such alleged assignment ?"
5. Mr.V.Nicholas, learned counsel appearing for the appellant submitted that the suit pro-note was not supported by consideration and there was rebutal evidence to that effect, however, the Courts below have concurrently held that the claim of the respondent / plaintiff has been proved by shifting the burden on the appellant / defendant. He has further contended that the respondent / plaintiff has not established the endorsement relating to the made over of the pro-note by late Sundarambal. Based on the aforesaid defence raised by the appellant / defendant, the Substantial Questions of Law have been framed.
6. The following decisions were relied on by both the learned counsel, in order to enlighten the legal aspects involved in the second appeal :
1. Lachhmi Sewak Sahu vs. Ram Rup Sahu and others, AIR (31) 1944 Privy Council 24
2. Maqbul Ahamad and others vs. Onkar Pratap Narain Singh and others, AIR 1935 Privy Council 85
3. State of Orissa vs. Mamata Mohanty, (2011) 3 SCC 436
4. Ram Khilona vs. Sardar, (2002) 6 SCC 375
5. Rama Shankar Singh vs. Shyamlata Devi, AIR 1970 SC 716 6. Mahaboob Bibiammal vs. Angammal, 2010 (4) CTC 473
7. Janardhanam vs. Kalaiselvan, 2007-3-LW 49
8. Central Bank of India vs. Antony Hardware Mart, 2006 (3) CTC 39
9. Samikannu Naicker vs. Sigamani, 2002-3-LW 692
10. Chotey vs. Girraj Kishore, AIR 1926 Allahabad 359
7. In Central Bank of India vs. Antony Hardware Mart, 2006 (3) CTC 39, this Court has held as follows :
"It is settled law that the disputed signature can be compared with admitted signature, which were contemporaneous and not with the admitted signatures obtained subsequent to the date of the disputed signature. By lapse of time, there may be some difference in the signature of a person. Only based on that principle, the above said judgment has been rendered by the learned single Judge of this Court. Therefore, the Trial Court erred in comparing the signatures in Ex.A-2 and Ex.A-5 with the signatures found in the vakalath and written statement of the defendant."
8. In Somasundaram vs. Palani reported in 1999 (3) CTC 156, this Court has held as follows :
"Even though the Court may have the power to compare the signatures, there must be some admitted signature of the defendant, on the basis of which a comparison will have to be made. In this case, a comparison has been made on the basis of signatures affixed by defendant in the vakalath and written statement, which are documents that have come into existence after the dispute arose, and after the promissory note in question was filed into Court along with plaint. If that be so, it has to be held that the comparison was not made in accordance with law, even though the Court is empowered to make a comparison."
9. It is seen that in the written statement, the appellant / defendant has categorically denied that she had never borrowed the alleged sum of Rs.50,000/- from late Sundarambal on 26.01.2001 and executed any promissory note in her favour on the said date. However, she has stated that the appellant / defendant was in need of money and that she had requested late Sundarambal to provide loan for a sum of Rs.50,000/- and the said Sundarambal also agreed to provide loan and for which, the appellant / defendant executed promissory note and handed over the same to the said Sundarambal with the belief that she would provide the amount but the said Sundarambal, without providing any amount, left Varattanapalli village within few days. After handing over the said pro-note to Sundarambal, the appellant / defendant could not aware of her whereabouts. According to the appellant / defendant, the plaintiff's wife was only a servant of the said Sundarambal and she could have taken away the said promissory note from the house of Sundarambal and trying to misuse the same, by filing the suit, for which, she has created the alleged made over dated 05.02.2001 by forging the signature of Sundarambal and filed the suit in the name of her husband, the respondent / plaintiff.
10. However, in paragraph number 4 of the written statement, the appellant / defendant has stated that on 23.01.2004, the respondent / plaintiff demanded money from the defendant towards the promissory note. The appellant / defendant refused to make any payment, saying that she had not received any amount, based on the alleged promissory note from Sundarambal. The appellant / defendant has stated further in her written statement that the suit pro-note was not supported by consideration and the alleged assignment as false and fabricated one. The aforesaid averments made in the written statement would clearly show that the appellant / defendant has not disputed Ex.A.1, pro-note, dated 26.01.2001, that it was executed by her. However, she has stated that no consideration was received by her from late Sundarambal. The appellant / defendant has stated that as requested by Sundarambal, the appellant prepared the promissory note, signed and handed over the same to Sundarambal. However, Sundarambal had not paid any amount, but within few days after, she went to some other place and her whereabouts were not known to the appellant. Similarly, the appellant / defendant has also disputed the made over endorsement for transferring the right of the promissory note in favour of the respondent / plaintiff.
11. As discussed earlier in this Judgment, it is clear that the appellant / defendant has admitted her signature and the execution of the promissory note, Ex.A.1 in favour of Sundarambal but she has disputed the passing of consideration of Rs.50,000/- towards in the promissory note. As the appellant / defendant has admitted the execution of the promissory note, as held by the Courts below, the burden is shifted on the appellant / defendant that there was no passing of consideration on the pro-note to the appellant. If the defence raised by the appellant / defendant is true that she had executed the promissory note, as demanded by Sundarambal, there could be no need for her to hand over the same without receiving consideration and keeping quite without taking steps to get back the promissory note, even after the demand made by the respondent / plaintiff.
12. It is not in dispute that late Sundarambal was a teacher and the appellant / defendant is also an educated person and she was also working as Teacher in the school, therefore, there is no possibility for the appellant to simply hand over a signed promissory note, without receiving the consideration from Sundarambal. Even if it is true, the normal conduct of a person, who executed a pro-note and handed over without receiving consideration would be sending notice to the said Sundarambal or lodging a criminal complaint against her before the police. Had she obtained the signed promissory note, without paying consideration, as stated by the appellant, the said act would be an offence of cheating. The appellant, who was examined as D.W.1 has also admitted in her evidence that the plaintiff herein, prior to the date of filing the suit, had demanded money based on the made over of the promissory note, even, then no notice whatsoever was issued by the appellant / defendant, though the same could be the normal conduct of any reasonable prudent person.
13. It is seen that P.W.2 has categorically deposed that the appellant / defendant and the respondent / plaintiff were known to him for several years and late Sundarambal was also known to him, since she was residing in Varattanapalli village and was working as a Teacher. He has deposed that on 26.01.2001, the appellant / defendant had received a sum of Rs.50,000/- from late Sundarambal and executed the suit promissory note, Ex.A.1. He along with one Arunachalam have signed as attestors to the pronote and one Anandan was the scribe of the pro-note. Since the appellant / defendant had failed to repay the amount, on 05.02.2011, the said Sundarambal got a sum of Rs.50,000/- from the respondent / plaintiff and made over the promissory note in favour of the respondent / plaintiff. P.W.2 has categorically stated that he is an attestor to Ex.A.1, pro-note and that made over was written by the same scribe Anandan, who was also working as a Teacher. The attestor, Arunachalam was also residing in the same Varattanapalli village. Admittedly the appellant / defendant had no enmity with the attestors and scribe of the pro-note, Ex.A.1.
14. Learned counsel appearing for the appellant / defendant had brought certain trivial contradictions available in the evidence of P.W.2. There is a concurrent finding with regard to the execution of the promissory note, passing of consideration and the made over in favour of the plaintiff by the Courts below, this court is of the view that the trivial contradictions would not vitiate the claim made by the respondent / plaintiff. The other attestor to the promissory note, Arunachalam has also deposed that the respondent / plaintiff and late Sundarambal were known to him, since he was also residing in Varattanapalli village and on 26.01.2011, the appellant / defendant having received a sum of Rs.50,000/- from late Sundarambal, executed promissory note, Ex.A.1, that was written by another Teacher Anandan. He along with P.W.2, Sagaya Arockiyaraj signed the promissory note as attestors. He has further stated that he knew the fact that the appellant / defendant had not repaid the money obtained from late Sundarambal, hence, after getting the consideration, the pro-note was made over by late Sundarambal in favour of the plaintiff, who is the respondent herein. It is not in dispute that in Ex.A.3, endorsement, P.W.3 has not signed as a witness. However, the evidence of P.Ws.2 and 3 is reliable and trustworthy and there is no motive was attributed against them by the appellant / defendant.
15. As per criminal jurisprudence, for conviction, the guilt alleged against an accused must be proved beyond reasonable doubt, whereas in a civil proceeding, preponderance of probability is sufficient to decide the civil dispute. There is concurrent findings of the Court below to decree money suit, based on evidence.
16. In the instant case, it has been established that the appellant / defendant had executed the suit promissory note, Ex.A.1, after receiving the consideration from late Sundarambal. In fact, the appellant / defendant has not disputed her signature available in Ex.A.1 and also the execution of the suit promissory note. The evidence of the attestors, P.W.2 and P.W.3 would clearly establish that the appellant / defendant, having received the consideration from late Sundarambal had executed the promissory note. Therefore, the ground raised by the appellant that the burden was shifted on the appellant / defendant against law, by the Courts below is not legally sustainable.
17. Learned counsel appearing for the appellant submitted that the claim of the respondent / plaintiff is barred by limitation, though the same was not raised as an issue before the trial court and was not a point for consideration before the appellate court and the appellant has not established that as to how the suit was barred by limitation.
18. In State of Orissa vs. Mamata Mohanty, reported in (2011) 3 SCC 436, the Hon'ble Supreme Court has held as follows :
"52. In the very first appeal, the respondent filed writ petition on 11-11-2005 claiming relief under the Notification dated 6-10-1989 w.e.f. 1-1-1986 without furnishing any explanation for such inordinate delay and on laches on her part. Section 3 of the Limitation Act, 1963, makes its obligatory on the part of the court to dismiss the suit or appeal if made after the prescribed period even though the limitation is not set up as a defence and there is no plea to raise the issue of limitation even at the appellate stage because in some of the cases it may go to the root of the matter."
19. In Rama Shankar Singh vs. Shyamlata Devi, reported in (1969) 2 SCR 360, the Hon'ble Supreme Court has held as follows:
"3. The High Court was right in allowing the defendant to raise the point of limitation, though the plea was not taken in the written statement. Under Section 184 of the Bihar Tenancy Act, a suit instituted after the expiry of the period of limitation is liable to be dismissed though limitation has not been pleaded learned counsel for the appellants could not tell us what further evidence his clients could adduce on this point. In the circumstances, the absence of the plea of limitation in the written statement did not cause the appellants any prejudice."
20. It has been established that promissory note was executed by the appellant / defendant on 26.01.2011. In the plaint, the respondent / plaintiff has categorically stated that the suit was filed well within the time limit. In the written statement, the appellant / defendant has admitted that the respondent / plaintiff had demanded money towards discharging the pro-note on 23.01.2004 and subsequently, he filed the suit, since the appellant / defendant had failed to repay the amount.
21. The appellant / defendant has not raised any plea that the suit claim is barred by limitation. In this second appeal also, the said plea has not been raised as substantial question of law, based on evidence available on record. In the aforesaid circumstances, I am of the view that the decision cited by the learned counsel appearing for the appellant is not relevant to decide the second appeal, as no such substantial question of law was raised by the appellant / defendant.
22. Learned counsel appearing for the appellant relying on the decision, Chotey vs. Girraj Kishore, reported in AIR 1926 Allahabad 359, submitted that an unstamped document, unless it is admissible under some special provisions of law, is mere waste paper for the purpose of judicial proceedings.
23. Learned counsel appearing for the appellant submitted that Ex.A.3 cannot be relied on, though stamp duty was collected by the Court below. It is seen that the said document, Ex.A.3 was marked subject to objection. According to the learned counsel appearing for the respondent / plaintiff, it is only an endorsement made by Sundarambal, transferring the right to collect the money under the pro-note, after receiving the consideration from the plaintiff, hence, according to the learned counsel, it is only a continuation and to be construed as endorsement made towards the pro-note by late Sundarambal and therefore, the respondent / plaintiff having paid the consideration to Sundarambal, is rightly a holder in due course, of the promissory note, being a negotiable instrument.
24. Having considered the evidence available on record, it has to be construed that the made over was also written by Anandan, who is the scribe of the pro-note and therefore, I am of the view that there is no error in the concurrent finding of the Courts below, holding Ex.A.3, as valid endorsement, which is sufficient for the made over in favour of the plaintiff / respondent.
25. Learned counsel appearing for the respondent relying on the decision, Ram Khilona vs. Sardar, reported in (2002) 6 SCC 375 submitted that as per Section 100 of the Code of Civil Procedure, 1908, while deciding the Second Appeal, this Court has to consider the question, that is raised in the memorandum of appeal as substantial questions of law, otherwise, interference by this Court in second appeal against concurrent decision would not be sustainable in law, as per Section 100 CPC, which reads as follows :
"13... It appears that the High Court has decided the second appeal on a question neither taken in the memorandum of appeal nor taken in that form before the courts below and has upset the concurrent decisions of the courts on a finding recorded by it. The approach of the High Court in the second appeal was clearly against the law and spirit of Section 100 of the Code of Civil Procedure. Further, as discussed earlier, the view taken by the High Court that the interpolation said to have been made by the covenantees in the agreement of sale does not stand scrutiny under law. As observed earlier, such alteration, assuming that it was made subsequently, did not bring about any change in the validity and enforceability of the agreement of sale. We are constrained to observe that the finding recorded by the High Court appears to be based on surmise. Therefore, the judgment is clearly unsustainable."
26. It has been made clear as ruled by the Hon'ble Apex Court in the decision referred to above, that this Court has to consider the second appeal, based on the questions, especially substantial questions raised by the appellant herein.
27. This Court (C.NAGAPPAN, J) in Janardhanam vs. Kalaiselvan reported in 2007 (3) LW 49, has held as follows :
"16...The very essence of a negotiable instrument is its negotiability and as is well known there may be one or more assignments of the rights under an instrument. Absence of consideration, or failure of consideration could avoid the liability only as between the parties to the particular transaction for which there was no initial consideration or there was a subsequent failure of consideration. That the legislature never intended to extend such avoidance of obligation to other transactions pertaining to the same instrument is clear from the second part of the provision. The second part lays down that as far as a holder for consideration or a subsequent assignee for consideration are concerned, any one of them can recover the amount due under the instrument not only from his transferor but from any prior party to the instrument."
28. Section 36 of Negotiable Instruments Act, 1881 reads as follows :
"36. Liability of prior parties to holder in due course Every prior party to a negotiable instrument is liable thereon to a holder in due course until the instrument is duly satisfied."
29. It is clear that a party, who got the endorsement for valuable consideration, under Negotiable Instruments Act is said to be the holder in due course of a Negotiable Instrument and every prior party is liable thereon to the holder in due course to discharge the debt. In other words, a person liable to pay the amount, as per the Negotiable Instrument is liable to pay the same to the holder in due course, namely the respondent / plaintiff herein, in view of the made over in favour of the respondent / plaintiff.
30. There is no rebuttal evidence to have the presumption that the suit pro-note was not supported by consideration. Similarly, it has been established by evidence that the respondent / plaintiff is holder in due course, accordingly, the first substantial question of law is answered in favour of the respondent / plaintiff and against the appellant / defendant.
31. In Samikannu Naicker vs. Sigamani, reported in 2002-3-LW 692, this Court (K.GNANAPRAKASAM, J), referring Section 101 of Indian Evidence Act, regarding burden of proof has held as follows :
"22. In our case, the defendant admitted the signature in the suit promissory note and what he would state is that the rest of the contents in the suit promissory note were not there at the time when he signed in the stamped paper and the writings were subsequently filled up. We have already seen Section 20 of the Negotiable Instruments Act, which empowers the 'holder in due course' to fill up the blanks and to negotiate the instrument. As such, the promissory note given by the defendant is admitted and the burden shifts upon the defendant that the writings in the promissory note were subsequently filled up and he has not borrowed the amount under the promissory note, which the defendant has not proved in this case. Presumptions with regard to the negotiable instruments as stated under Section 118 of the Negotiable Instruments Act are also in favour of the plaintiff."
32. In Mahaboob Bibiammal vs. Angammal, reported in 2010 (4) CTC 473, this Court (S.TAMILVANAN, J), has held as follows :
"17... In a Second Appeal, a new defence cannot be raised, without raising the same before the Court below, based on mixed question of law and facts, when there is concurrent finding on the factual aspect, based on evidence. Similarly, if there is any amendment made as per order passed in an Interlocutory Application, without challenging the order at the appropriate stage, the same cannot be challenged in the Second Appeal. This Court is of the considered view that the Appellants / Defendants are not entitled to challenge the amendment made in the plaint, pursuant to the orders passed by the Trial Court in the Second Appeal, without challenging the amendment at the appropriate and stage, in accordance with law."
33. It has been proved by oral and documentary evidence that the appellant / defendant had executed the suit promissory note in favour of late Sundarambal for valuable consideration, as concurrently found by the courts below. The appellant / defendant had strangely raised a plea that the pro-note was executed in favour of Sundarambal by her and also handed over the same to her, without getting any consideration. Having admitted the execution of the promissory note and also handing over the same to Sundarambal, the burden is upon the appellant / defendant to establish that the suit promissory note was executed by her in favour of Sundarambal, without receiving any consideration. However, there is no rebuttal evidence on the side of the appellant / defendant to substantiate the defence that the suit pro-note was supported by consideration.
34. Similarly, the other peculiar defence raised by the appellant is that the wife of the respondent / plaintiff had been a maid servant of Late. Sundarambal. She could have stolen the promissory note executed by the respondent herein and by misusing the same in the name of her husband, the suit was field. The recorded evidence would show that the appellant was a teacher and she had obtained loan of Rs.50,000/- on 26.01.2001 from another teacher, late. Sundarambal and executed the suit promissory note, wherein P.W.2 and P.W.3 have signed as witnesses. They have categorically deposed that the suit promissory note was executed by the appellant / defendant in favour of late. Sundarambal for a valuable consideration and subsequently, the said Sundarambal received consideration from the respondent / plaintiff and the respondent / plaintiff got made over from her.
35. The deposition of evidence of the appellant / defendant, as P.W.1 is self-contradictory to her own written statement and the evidence during her cross-examination, as found by the courts below, shows that she had not spoken the truth, though the respondent / plaintiff has established that the appellant / defendant had executed the suit pro-note for valuable consideration received by her in favour of late Sundarambal.
36. It is also admitted by the appellant / defendant that the respondent / plaintiff, after the death of Sundarambal, demanded the appellant / defendant to pay the amount due and payable, on the suit promissory note and subsequently, the respondent / plaintiff filed the suit. Had it been the fabricated promissory note or endorsement for the made over, immediately after the demand made by the respondent / plaintiff, the appellant / defendant could have issued legal notice or lodged a criminal complaint, as she had categorically stated that she entrusted stamped signed promissory note to late Sundarambal, without receiving any consideration. The respondent / plaintiff had demanded money, based on the suit promissory note, based on the made over. The demand made by the respondent / plaintiff was also not disputed by the appellant. That would be the normal conduct of any prudent person.
37. In this case, admittedly, the appellant is not an illiterate woman but a teacher, hence, the self-contradictory evidence adduced by her and the Trustworthy evidence of the plaintiff witnesses would show that the respondent / plaintiff has proved the claim, as held by the courts below. On the aforesaid circumstances, the substantial questions of law No.2 is answered against the appellant / defendant and in favour of the respondent / plaintiff, holding that the respondent / plaintiff has got valid made over from late Subdarambal for valuable consideration and became holder in due course of the promissory note and also entitled to the suit claim and hence, the second appeal is liable to be dismissed.
S.TAMILVANAN, J tsvn
38. In the result, this second appeal is dismissed. Consequently, connected miscellaneous petition is also dismissed. However, there is no order as to costs.
04-09-2013 Index : Yes Internet : Yes tsvn To
1. The Principal Subordinate Judge Krishnagiri.
2. The District Munsif Krishnagiri.
Judgment in
S.A.No.1025 of 2009