Andhra Pradesh High Court - Amravati
Dr.Koneru Vijayakumar vs Smt. Vadlamudi Rama Devi on 1 September, 2021
Author: M. Venkata Ramana
Bench: M. Venkata Ramana
HON'BLE SRI JUSTICE M. VENKATA RAMANA
SECOND APPEAL No.126 of 2012
JUDGMENT:
This is a defendant's second appeal.
2. The respondent as the plaintiff laid the suit in O.S.No.1030 of 2007 on the file of the Court of the learned Principal Senior Civil Judge, Vijayawada for recovery of Rs.4,23,000/- with costs and future interest, on the foot of a promissory note.
3. The case of the respondent is that the appellant borrowed Rs.1,50,000/- in cash from her on 13.01.2000 for his business purpose agreeing to repay the same with interest at 24% p.a. and executed the suit promissory note on the same day. Further case of the respondent is that, on 10.01.2003 and on 05.01.2006 the appellant paid Rs.1,000/- each in cash to her and endorsed on the obverse of the suit promissory note and thereafter, when the appellant failed to repay the amount due in spite of repeated demands, she was constrained to cause a legal notice to him dated 29.08.2007 to which the appellant got issued a reply dated 08.09.2007 with false allegations. In those circumstances, the respondent claimed that she had instituted the suit against him for recovery of the amount.
4. The appellant resisted the claim of the respondent mainly denying the execution of the suit promissory note and also two payment endorsements thereon attributed to him. His further contention is that the respondent was working for him in Cheritasri Hospitals at Vijayawada from whom he had no necessity to borrow and that the suit claim stood barred by time. He also raised a contention at the trial that the person, who MVR,J S.A.No.126 of 2012 2 instituted the suit in the name of the respondent, was not the real alleged creditor and attributed impersonation not only to the person represented as the respondent (plaintiff) at the trial but also the person, who is referred as the defendant at the trial stage or as the borrower in the suit promissory note.
5. The trial Court settled the following issues for trial basing on the pleadings:
"1. Whether the suit promissory note dated 13.01.2000 is true, valid and binding on the defendant?
2. Whether the part payment endorsements dated 10.01.2003 and 05.01.2006 on the back side of the suit promissory note are true, valid and binding on the defendant?
3. Whether the suit promissory note dated 13.01.2000 lacks necessary ingredients of a promissory note as defined under Section 4 of the Negotiable Instruments Act?
4. To what relief?"
6. The parties went to trial, where the respondent examined herself as P.W.1, attestors to both the payment endorsements as P.W.2 and P.W.3 respectively, while relying on Ex.A1 to Ex.A6. The appellant examined himself as D.W.1 and no documents were exhibited on his behalf.
7. On the material and the evidence, the learned trial Judge rejected the defence of the appellant and accepted the claim of the respondent and basing on the evidence let in by her, decreed the suit as prayed.
8. The appellant preferred A.S.No.16 of 2009 on the file of the Court of the learned XII Additional District Judge (FTC), Vijayawada against this decree and judgment. By the decree and judgment dated MVR,J S.A.No.126 of 2012 3 19.09.2011, the learned appellate Judge dismissed the same confirming the decree and judgment of the trial Court.
9. In these circumstances, the appellant presented the second appeal.
10. This second appeal was admitted and the substantial questions of law, basing on which this second appeal stood admitted are as follows:
"1. Whether the judgment and decree dated 19.09.2011 passed in A.S.No.16 of 1999 is sustainable under law when the suit pronote is admittedly incomplete as per the evidence of P.W.1 and suit pronote Ex.A1 is hit by section 4 of the N.I.Act?
2. Whether plaintiff discharged her burden under Section 101 of Evidence Act and whether the suit can be decreed when the execution of pronote and consideration are not proved by examined attestors in pronote Ex.A1?"
11. Sri P.Rajesh Babu, learned counsel for the appellant, and Sri Sai Gangadhar Chamarthy, learned counsel for the respondent, addressed arguments.
12. The essential question to consider is in relation to proof of Ex.A1-promissory note, payment endorsements thereon-Ex.A2 and Ex.A3 and liability if can be fastened to the appellant thereon, upon appreciation of evidence, bearing in mind the effect of burden of proof under Sections 101 and 102 of the Evidence Act.
13. In a suit of this nature, where essentially execution of not only the suit promissory note but also the payment endorsements is denied, the legal burden of proving the transactions solely rests on the plaintiff, namely, the respondent herein and it can never shift to the defendant, namely, the appellant herein. Upon discharge of such legal burden, upon satisfactory evidence proving the document and the transactions, the MVR,J S.A.No.126 of 2012 4 evidential burden shifts to the defendant, namely, the appellant herein, to probablise his defence in preponderance of probability.
14. Ex.A1 is the suit promissory note executed for Rs.1,50,000/- agreeing to repay the same with interest at 24% p.a. thereon on demand. The execution of this suit promissory note is attributed to the appellant, who is a neuro-physician and Chairman and Director of Charita Sri Hospitals. The contents of this promissory note are that it was self-scribed by the executant, namely, the appellant. One Sri V.Narayana attested it. At the trial, P.W.1, namely, the respondent deposed in respect of execution of Ex.A1 and the transaction thereunder. It is in consonance with the case set up by her in the pleadings and also explaining the transaction under Ex.A1.
15. The sole attestor to Ex.A1 promissory note was not examined at the trial nor is there any reference to his presence in the testimony of P.W.1 during that transaction. P.W.1 not only in her examination-in-chief but also in cross-examination stood to ground in explaining the circumstances, when Ex.A1 was executed by the appellant borrowing Rs.1,50,000/- from her agreeing to such terms stated therein. She further explained that the amount paid thereunder to the appellant was a part of earnings of her husband, who was a contractor and out of her agricultural income.
16. Admittedly, she worked in the hospital run by the respondent as an office assistant as is established by Ex.A7-certificate issued by the appellant himself dated 16.04.2002. Sincerity in work of the respondent is vouched in Ex.A7. Pertinent to note that Ex.A7 was issued subsequent to Ex.A1. Therefore, nature of the respondent being sincere as a positive MVR,J S.A.No.126 of 2012 5 attribute has to be considered in this context, against whom, by then obviously the appellant had no grouse nor could attribute any animus to fabricate a document like Ex.A1, foisting signatures.
17. A promissory note is not a compulsory attestable document nor proof of such transaction requires to be by examining the attestors as well as the scribe, if any, to it. If the evidence of the propounder of this promissory note, namely, creditor or the plaintiff is satisfactory and is sufficient, there is no reason why such testimony cannot be relied on.
18. One circumstance standing in favour of the respondent is referred to above basing on Ex.A7, which was issued during the period in between the date of Ex.A1 and payment endorsement-Ex.A2, namely, 13.01.2000 and 10.01.2003.
19. Added feature in this context is that this promissory note was scribed by the appellant himself. This promissory note is in printed proforma. Blanks therein were filled up, according to the respondent, by the appellant himself. Description of the parties appearing thereon is not in full shape. However, having regard to the fact that there is no dispute as to identity in between these parties, particularly having regard to Ex.A7, such omission cannot have any bearing.
20. Sri Rajesh Babu, learned counsel for the appellant, basing on the contents of Ex.A1 contended that it is an incomplete document and in view of Section 4 of the Negotiable Instruments Act, it has no effect nor can be looked into to bring any liability of the appellant.
21. Adverting to this legal position, Sri Rajesh Babu, learned counsel for the appellant, relied on B. Jaya Raghava Naidu vs. MVR,J S.A.No.126 of 2012 6 B. Rama Subba Reddy1, where, in this context, it is observed in Para-20 as follows:
"20. The legal position that emerges from the case law discussed above is that negotiability of the document is the main feature of a promissory note while the certainty of the sum payable and an unconditional undertaking signed by the maker are the other two important requirements to be satisfy for the document to fall within the description of the promissory note."
22. It is desirable to consider what is section 4 of the Negotiable Instruments Act. It reads as under:
"4. "Promissory note."--A "Promissory note" is an instrument in writing (not being a bank-note or a currency-note) containing an unconditional undertaking, signed by the maker, to pay a certain sum of money only to, or to the order of, a certain person, or to the bearer of the instrument."
23. It defines promissory note being an instrument in writing and which is not a bank note or currency. It should contain an unconditional undertaking signed by the maker. Sum of money thereunder to pay and the person to whom it should be paid, is a certainty. Such payment shall be either to his order or to the bearer of the instrument. Illustrations appended to section-4 of the Negotiable Instruments Act are referring to nature of promissory notes.
24. Section 13 of the Negotiable Instruments Act defines 'negotiable instrument'. It reads as under:
"13. "Negotiable instrument".--3[(1) A "negotiable instrument" means a promissory note, bill of exchange or cheque payable either to order or to bearer."
25. It includes a promissory note. What is negotiation is stated in Section 14 of the negotiable Instruments Act and it reads as under:
"14. Negotiation.--When a promissory note, bill of exchange or cheque is transferred to any person, so as to constitute that person the holder thereof, the instrument is said to be negotiated."1
.2011(2) ALT 24 MVR,J S.A.No.126 of 2012 7
26. A careful examination of these provisions of the Negotiable Instruments Act in application to Ex.A1 promissory note, makes out that it stands to such description. The predominant consideration stated not only in Section 4 but also as to negotiability, being its one of principal features, described in Sections 13 and 14 of this Act, leaves no manner of doubt, of its nature. Thus, being a negotiable instrument with such characteristics it can be enforced as such.
27. Even otherwise, if the contention of the appellant is accepted, it being an incomplete instrument, the Negotiable Instruments Act did not prohibit enforcing it in the manner stated in Section 20 therein relating to inchoate stamped instruments. The defence of the appellant is only with reference to want of contents in this promissory note describing the parties thereto and not with reference to other characteristics.
28. Therefore, the premise sought to be made out by the appellant is non existent having regard its nature, Ex.A1 is meeting the requirements being a legal and enforceable negotiable instrument.
29. Ex.A2 and Ex.A3 are the payment endorsements on the obverse of Ex.A1 promissory note dated 10.01.2003 and 05.01.2006 respectively, whereunder Rs.1,000/- each was paid . These payments are attributed to the appellant.
30. P.W.2 attested the payment endorsement under Ex.A2. P.W.3 attested the payment endorsement under Ex.A3.
31. The respondent and these two witnesses clearly deposed in respect of these payment endorsement transactions. Material was elicited MVR,J S.A.No.126 of 2012 8 in the cross-examination in effect proving the presence of these attestors at the time of respective transactions.
32. One of the contentions of the appellants is that he is running a hospital at Vijayawada with no necessity to borrow, particularly from a subordinate like the respondent. Further contention of the appellant is that P.W.2 is a lorry driver and it cannot be accepted that he would be the witness, who was present at the time of the endorsement under Ex.A2, having regard to the position the appellant occupies.
33. It is also contended for the appellant that P.W.3 is a friend of the husband of the respondent. Therefore, when interested testimony is available on record, according to the learned counsel for the appellant, no credence as such could be attached in relation thereto.
34. Creditworthiness of the appellant stood exposed from the statements elicited from him at the trial as D.W.1, in cross-examination. Several suits were filed referred to in judgments of both the courts below, where the instances were based on promissory notes, which were scribed and executed by the appellant and where he had taken similar defence of denial of execution of the promissory notes. On his own showing, all these suits were settled in Lok Adalat for payment of Rs.18,00,000/-. Ex.A8 is a publication taken out under Securitisation Act on behalf of State Bank of Patiala taking over possession of the properties of the hospital claimed by him, since it was found due Rs.48,92,092/-, which was payable by 27.08.2007. These instances are sufficient to reject the contention of the appellant in this context.
35. When the testimony of P.W.2 and PW.3 is corroborating and supporting the version of P.W.1 in relation to payment endorsements, MVR,J S.A.No.126 of 2012 9 there is no reason to reject such testimony. Contra to it, except the sole testimony of the appellant as D.W.1, no other material is available.
36. The peculiarity in this case is that Ex.A1 to Ex.A3 are attributed to the appellant, he being their author. In such circumstances, the burden is very heavy on the appellant being the defendant in the suit, to substantiate his defence as against the material placed by the respondent. Intrinsic worth of Ex.A1 to Ex.A3 should be considered in this context to aid the testimony placed by the respondent on record.
37. Both the Courts below observed that the appellant failed to subject Ex.A1 to Ex.A3 to examination by a hand writing expert. The learned counsel for the appellant contended that the burden is on the respondent to prove due execution of Ex.A1 to Ex.A3 and the burden so cast by the both the Courts below is improper. To support such contention, the learned counsel for the appellant relied on Chatakondu Govinda Rajulu vs. G. Sudha Madhuri and others2 . The facts considered in the above decision are strikingly dissimilar than what is observed in this case. It was not a case where the instrument was not authored by the executant and circumstances were such that proof of the transactions relating to promissory note was required, that were executed by the borrower, who was no more by the date of trial.
38. The material on record in this case, particularly proof offered by the respondent basing on Ex.A1, her testimony as P.W.1, Ex.A2 and Ex.A3 and supporting testimony of P.W.2 and P.W.3, did establish such 2 . 2011(1) ALT 269 MVR,J S.A.No.126 of 2012 10 transactions. The legal burden in terms of Section 101 of the Evidence Act on the respondent stood discharged thus.
39. When the testimony of D.W.1 is considered, namely, that of the appellant, having regard to its nature and failure to present such credentials of acceptance, it did not meet the requirement in these circumstances to discharge such evidential burden placed on him in terms of Section 102 of the Evidence Act.
40. One of the contentions of the appellant is that, a consistent defence is presented from the time the reply notice was issued by him and hence it requires acceptance. It is only a circumstance projecting the interested version of the appellant and not otherwise. In this context, the nature of defence set up by the appellant requires consideration. Apart from denying the execution of Ex.A1 to Ex.A3 at the trial, without any basis in the pleadings, he came up with the version as if the respondent is not person in whose name Ex.A1 stood nor the executant of Ex.A1 is not himself. That is to say, he tried to project an instance of impersonation. It is a baseless defence and when it is not founded on the pleadings, it requires rejection at once.
41. Therefore, rejecting the contention of appellant on consideration of material, since the entire case revolves around appreciation of evidence and fact based, as rightly pointed out for the respondent, there are no such questions of law much less substantial questions raised in this second appeal for consideration and determination. This case did not meet the requirement under Section 100 CPC for this Court to reconsider the matter. Therefore, this second appeal has to be dismissed confirming the judgments of both the Courts below.
MVR,J S.A.No.126 of 2012 11
42. In the result, this second appeal is dismissed confirming the decrees and judgments of both the courts below. The appellant shall bear his own costs throughout and shall pay costs throughout to the respondent.
As a sequel, pending miscellaneous petitions, stand closed. Interim Orders, if any, stand vacated.
________________________ JUSTICE M.VENKATA RAMANA Dt:01.09.2021 RR MVR,J S.A.No.126 of 2012 12 HON'BLE SRI JUSTICE M.VENKATA RAMANA SECOND APPEAL Nos.126 of 2012 Dt:01.09.2021 RR