Gujarat High Court
Madhabhai Dahyabhai Mithapara vs Jivanbhai Tapubhai Jadav on 12 September, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SA/256/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SECOND APPEAL NO. 256 of 2018
With
CIVIL APPLICATION NO. 1 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to NO
see the judgment ?
2 To be referred to the Reporter or not ? NO
3 Whether their Lordships wish to see the fair copy of the NO
judgment ?
4 Whether this case involves a substantial question of law NO
as to the interpretation of the Constitution of India or any
order made thereunder ?
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MADHABHAI DAHYABHAI MITHAPARA
Versus
JIVANBHAI TAPUBHAI JADAV
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Appearance:
MR BIPIN I MEHTA(456) for the PETITIONER(s) No. 1
MR VICKY B MEHTA(5422) for the PETITIONER(s) No. 1
MR KUNAL S SHAH(5282) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 12/09/2018
COMMON ORAL JUDGMENT
1. This Second Appeal under Section100 of the Code of Civil Procedure is at the instance of the original plaintiff and is directed Page 1 of 14 C/SA/256/2018 JUDGMENT against the judgment and order dated 21/04/2018 passed by the 2nd Additional District Judge, Bhavnagar in the Regular Civil Appeal No.48 of 2006 arising from the judgment and decree dated 11/07/2016 passed by the Principal Civil Judge, Botad, DistrictBhavnagar in the Regular Civil Suit No.124 of 2015.
2. For the sake of convenience, the appellant herein after shall be referred to as the plaintiff and the respondent herein after shall be referred to as the defendant.
3. The plaintiff filed the Regular Civil Suit No.124 of 2015 for a declaration, permanent injunction and also, for cancellation of the two saledeeds dated 13/03/2002 and 22/04/2003 respectively. It is the case of the plaintiff that he was in need of finance. In such circumstances, he had to borrow a sum of Rs.1,12,000/ and thereafter, an amount of Rs.60,000/ from the defendant. It is his case that by way of security, he agreed to execute two mortgagedeeds with respect to his two properties. However, according to him, fraud was played upon by the defendant and instead of getting a mortgagedeed executed in his favour the two saledeeds came to be executed. The first saledeed bearing registration No.528/2002 came to be registered on 13/03/2002 and the second saledeed bearing registration No.1007/2003 came to be registered dated 22/04/2003. It is his case that he had no intention to execute any saledeed in favour of the defendant. Thus, according to the plaintiff, fraud was played upon and in such circumstances, he had to file the suit for cancellation of the two saledeeds.
4. The defendant appeared before the court below and contested the suit by filing his writtenstatement vide Exh.12. The defendant denied the entire case put up by the plaintiff. According to the defendant, after Page 2 of 14 C/SA/256/2018 JUDGMENT the saledeeds came to be executed his name also came to be mutated in the revenue record. Even at the time when the names came to be mutated in the revenue records, no objection of any nature was raised by the plaintiff. The defendant has denied that he is engaged in the business of money lending. The defendant contended that even otherwise the suit was time barred as the two saledeeds are of the year 2002 - 2003, whereas, the suit came to be filed in the year 2015.
5. Having regard to the pleadings of the parties, the trial Court framed the following issues vide Exh.36.
1. Whether the Plaintiff proves that the suit property has been acquired by him with ownership and possession through the Sale Deed?
2. Whether the Plaintiff proves that the amount of Rs. 1,12,000/ and Rs. 60,000/, which he had borrowed from the Defendant, had been repaid to the Defendant in installments?
3. Whether the Plaintiff proves that without his knowledge, the Defendant got the Sale Deed executed fraudulently and falsely at two different times in 2002 and 2003 ?
4. Whether the Defendant proves that as suit is barred by Limitation Act, it is liable to be dismissed?
5. Whether the Defendant proves that the suit is barred by the provisions of Specific Relief Act and Transfer of Property Act?
6. Whether the Defendant proves that as the suit is barred by the misjoinder of the parties, it is liable to be dismissed?
7. Whether the Defendant proves that he had purchased the land from the Plaintiff by way of the Registered Sale Deed in 2002 and 2003 and had paid the amount of consideration, and since then, the suit land is under the possession of the Defendant?
8. Whether the Defendant proves that as the suit is regarding cancellation of the Sale Deed, it is liable to be dismissed due to the insufficient Court Fees?
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9. Whether the Plaintiff is entitled to get the relief as prayed by him?
10. What Order and Decree?
6. The issues framed by the trial Court referred to above came to be answered as under:
1. In the negative.
2. In the negative.
3. Partly affirmative.
4. In the affirmative.
5. In the negative.
6. In the negative.
7. In the affirmative.
8. In the negative.
9. In the negative.
10. As per final order.
7. On overall appreciation of the oral as well as documentary evidence on record, the trial Court came to the conclusion that the plaintiff failed to make out any case and in such circumstances, the suit came to be dismissed.
8. Being dissatisfied with the judgment and decree passed by the trial Court, the plaintiff preferred a Regular Civil Appeal No.48 of 2016 in the District Court at Bhavnagar. The First Appellate Court upon re appreciation of the entire oral as well as documentary evidence thought fit to affirm the judgment and decree passed by the trial Court and thereby, dismissed the First Appeal.
9. Being dissatisfied with the judgment and order passed by this Court, the plaintiff is here before this Court with this Second Appeal under Section100 of the Code of Civil Procedure.
10. The following questions have been formulated as the substantial Page 4 of 14 C/SA/256/2018 JUDGMENT questions of law in the memorandum of the Second Appeal.
1. Whether the learned lower Appellate Court has materially erred in not framing points of determination in accordance with the provisions of Order 41 Rule 31 of the Code of Civil Procedure, while deciding the Civil Appeal?
2. Whether both the Courts below erred in not properly appreciating the provisions of Section 114 of the Indian Evidence Act in the facts and circumstances of the case, wherein, the plaintiff is totally illiterate and is not aware of the law?
3. Whether both the Courts below has committed an apparent error of law in demanding evidence with respect of plaintiff's borrowing money from the defendant wherein the suit was filed for cancellation of the registered documents, declaration and permanent injunction?
4. Whether both the Courts below have committed an apparent error of law in holding that the suit of the plaintiff was barred under the law of limitation despite the fact that the suit was instituted immediately after the knowledge regarding execution of the registered sale deeds?
5. Whether both the Courts below have committed an apparent error of law in not appreciating that the sale deeds executed in favour of the defendants were null and void?
11. Having heard the learned counsel appearing for the parties and having considered the materials on record, the only question that falls for my consideration is whether any substantial question of law is involved in the present Second Appeal.
12. The entire case of the plaintiff proceeds on the footing that fraud was played upon by the defendant at the relevant point of time. According to him, he had understood that the two documents are in the nature of mortgagedeeds, but later he realized that those were sale deeds. Both the courts below have recorded a finding of fact that the plaintiff has not able to prove his case of fraud even on preponderance Page 5 of 14 C/SA/256/2018 JUDGMENT of probabilities. When the party comes before the Court with a case of fraud, the burden would be on him to establish. In the civil proceedings, the degree of proof is not beyond reasonable double, but on the preponderance of probabilities. However, if fraud is alleged, then the burden is quite heavy on the plaintiff to prove it in accordance with law. The two courts below have taken notice of two things. First, that when the name of the defendant came to be mutated in the revenue records, no objection was raised by the plaintiff and secondly, the suit came to be filed in the year 2015 i.e. almost after 13 years from the date of the registration of the two saledeeds.
13. At this stage, let met look into the findings recorded by the trial Court as regard the allegation that the thumb impression on the two saledeeds are forged or fictitious.
(15) Heard. Oral and documentary evidence on record was perused. Plaintiff has filed the suit to revoke sale deeds. Therefore, there is no dispute regarding that Plaintiff has executed both sale deeds in favour of Defendant. Both the sale deeds have been produced by Plaintiff. Plaintiff has raised contention that he borrowed from Defendant sum of Rs. 1,12,000/ and then Rs.60,000/ and repaid them. In this regard, no evidence has been produced about repayment of the said amount by the Plaintiff. Despite that, as Plaintiff has approached the Court with prayer of revoking sale deeds, he has to prove that his thumb impression or signature was obtained falsely in the sale deeds. In this regard, Plaintiff has not succeeded in proving such facts in any manner. Plaintiff has stated only oral facts, but, he has not been able to bring on record that thumb impression or signature was obtained treacherously. Sale deeds executed between plaintiff and defendant have been produced. Both the sale deeds have been registered at the office of sub registrar. Looking to both the sale deeds, there is reason to believe that plaintiff has sold the land to defendant by executing registered sale deed in 2002 and 2003.
(16) Plaintiff relies upon electricity bills issued by the electricity company. In this regard, considering electricity bill at Ex45, they are from the years 2009 and 2010. They are from the time prior to the suit. Moreover, electricity bills cannot be considered as proof of ownership. It cannot be believed that thumb impressions of plaintiff Page 6 of 14 C/SA/256/2018 JUDGMENT were obtained falsely only on the basis of electricity bills. Further, Plaintiff has produced copies of suit filed against him by the electricity company, a copy of summons of the suit and a copy of suit application. Looking to the certificate of PGVCL office issued on 1507 2015 produced vide Ex19, Madhabhai Dahyabhai Mithapara, residing at Limboda village (Plaintiff) possessed an agriculture electricity connection. Agriculture electricity connection of the said customer was canceled permanently on 26112005 due to pending dues of Rs.8308/. The certificate was issued on the basis of the application submitted by Jivanbhai Tapubhai (defendant) who has purchased the land. Looking to the said certificate, it can be believed that Plaintiff owned the land earlier but, possession or ownership of land cannot be believed on the given date of the suit. On the contrary, the sale deed produced by Plaintiff is in favour of defendant. Therefore, say of Plaintiff cannot be believed that defendant stated false facts and obtained his thumb impression wrongly. Further, cogent evidence has not been produced before the Court to believe the said facts. As far as deed was executed and registered and nothing was produced against the said evidence, it can be believed that deed was registered legally under the given circumstances. There is reason to believe the occupancy of defendant vide the fact of the deed. Therefore, submission of learned advocate for Plaintiff cannot be accepted. Looking to the documents of revenue office produced by defendant, it can be believed that defendant purchased the land and it was transferred in his name. Under the given circumstances, facts of Plaintiff cannot be believed. Different witnesses were examined by Plaintiff side and oral evidence was produced in favour of Plaintiff. But, so far as registered sale deed was executed in favour of defendant and there is no fact on record against the same, oral evidence cannot be relied upon in the given circumstances. Looking to documentary evidence produced by Plaintiff, registered sale deed was executed and therefore, as per Section 114 of the Act, the Court should believe the procedure of government officer was carried out properly. Looking to the said fact, it can be believed that persons remained present at the Sub Registrar office and handed over possession of the land as per legal procedure and therefore, submission of learned advocate for Plaintiff cannot be accepted. Learned advocate for defendant has submitted that Plaintiff has raised contention of obtaining thumb impression wrongly after 12 years and no clarification has been made in connection with delay in raising contention. The said submission has substance. The documents of the case are from 2002 and 2003 and the name of Plaintiff has been removed from revenue record and the name of defendant has been added in revenue record. The electricity company has issued certificate in this regard. Considering entire facts, Plaintiff is not entitled to receive any sort of order in the suit.
(17) It is submitted for the Plaintiff that as PGVCL has filed the suit
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C/SA/256/2018 JUDGMENT
against the Plaintiff, it should be believed that he has the possession. It is also submitted that as the electricity bills have been produced, the same should be believed. The said bills are from the years 2009 and 2010. Whereas, looking to the certificate of PGVCL officer produced for the defendant, it can be believed that defendant has the possession on the date of suit. Further, suit of Plaintiff cannot be believed only because the electricity company has filed the suit. No fact of possession has come on record to show either of the parties submitted application of panchanama. Therefore, as the documents are in favour of defendant and there is no fact on record against the same, the submissions of Plaintiff cannot be accepted under the given circumstances.
(18) Plaintiff has admitted in cross examination that no proof has been produced on record to show that defendant does money lending business. Panchanama was not drawn by court commissioner in connection with possession of the disputed land. No bill or document has been produced in connection with cotton crop that is cultivated in the land. Though the entry was made in the account of defendant, no action was initiated in the revenue office. Therefore, looking to the facts, the Court has reason to believe that Plaintiff has not approached the Court with bonafide intentions.
(19) Plaintiff witness has admitted in cross examination that, "I do not know as to in which year transaction of interest took place. I cannot say as to whether it was summer, monsoon or winter. I cannot say the year, date or month as to when Plaintiff paid money to defendant. I was not present when deed was executed." Under the given circumstances, evidence of the witness does not help Plaintiff. Similarly, plaintiff witness Velabhai Ravjibhai has stated in cross examination that, "I know that defendant has purchased the disputed land. I do not know as to before how many years transaction took place between plaintiff and defendant. I do not know as to in whose name the disputed land is registered in the records." Similarly, plaintiff witness Dhulabhai Govindbhai has stated the facts. Therefore, plaintiff has only produced quantity in the name of evidence, but, as long as depositions of witnesses do not appear believable, plaintiff's facts cannot be believed.
14. The aforesaid findings recorded by the trial Court came to be affirmed by the First Appellate Court holding as under: (7) The Plaintiff Madhabhai Dahyabhai Mithapara has produced evidence vide Deposition of Exhibit39. According to that evidence, he purchased the land of Revenue Survey No.101 of Lomboda village, Page 8 of 14 C/SA/256/2018 JUDGMENT TalukaBotad admeasuring to Acer 4.00 Guntha, 16188 H.R.A. by Registered sale deed No.89/91 on 25/01/91 from Koli Savsibhai Bhavubhai at the price of Rs.25000/. The rights, measurement and description of boundaries of that land owned by the Plaintiff have been mentioned in the Plaint. The Defendant was doing the business of money lending and the Plaintiff needed money for the agricultural purpose. Therefore, the Plaintiff borrowed Rs.1,12,000/ at the interest of 3.5% in the year 2002. Thereafter, in the year2003, as he needed more money, he borrowed Rs.60,000/ at the interest of 3.5%. At that time, the Defendant told to execute paper work in the court therefore the Plaintiff came in the court with the Defendant and there he put his thumb impressions as and where Defendant told him to do. The Plaintiff was illiterate therefore he did not know to read and write. Thereafter, the Plaintiff repaid the principal amount and interest amount to the Defendant in the piecemeal. The Plaintiff has also given evidence that, there was an electricity connection of P.G.V.C.L. in the name of Plaintiff for the agricultural use. In 2009, Regular Civil Suit No.13/2009 was filed in Botad Court by P.G.V.C.L. against the Plaintiff. That Suit was compromised and the Plaintiff paid the amount in the office of P.G.V.C.L. Botad. Thus, the Plaintiff possesses and occupies the land of Survey No.101. The Defendant committed fraud and got the name entered in the record of rights on the basis of Sale deed. As the Plaintiff was willing to send his thumb impressions to the expert, he submitted an application before Civil Judge to send his thumb impressions to the hand writing expert to prove that, the thumb impressions put in the sale deed did not belong to the Plaintiff. But, Ld. Civil Judge rejected the application of the Plaintiff. As the Plaintiff did not have money, he could not challenge that order in the appellate court. The Plaintiff has admitted in the crossexamination conducted on behalf of the Defendant that, he has not got any Panchanama drawn before the court regarding his possession over the suit property. He has not produced any proof regarding the business of money lending done by the Defendant. He has not produced any bills or proofs regarding cultivation of cotton in the suit property. Before filing the suit, no notice was served. To prove the said fact of the suit of the Plaintiff, witness No.2 Haribhai Bavubhai has been examined vide Exhibit51, witness No.3 Jasabhai Ravjibhai has been examined vide Exhibit54, witness No.4 Velabhai Ravjibhai has been examined vide Exhibit57, and witness No.5 Dhulabhai Govindbhai has been examined vide Exhibit58. Looking to these oral evidences, they do not clearly state as to on which date the Defendant lent money to the Plaintiff and on which date the Plaintiff repaid the money to the Defendant. Moreover, measurement and description of boundaries are not cogent and reliable. No evidence of revenue record has been produced on behalf of the Plaintiff. It does not appear that, Panchanama has been drawn regarding the possession of the Plaintiff. The Plaintiff has produced the receipts of Page 9 of 14 C/SA/256/2018 JUDGMENT payment of money in P.G.V.C.L. company vide Exhibit45 and 46. He has produced the summons of Principal Civil Court, Botad and the Plaint of Regular Civil Suit No.13/2009 filed by P.G.V.C.L. in Principal Civil Court, Botad vide Exhibit47. Thus, he has tried to prove his possession. But, perusing the Plaint, it is found that, the suit property is not mentioned in it. The Plaintiff has not produced any evidence as to whether the customer number mentioned in the plaint is relating to the present land or not. The Defendant Jivanbhai Tapubhai has produced his evidence on oath vide Exhibit61 and Dhirubhai Tapubhai has produced evidence on oath vide Exhibit64. According to their evidences, they have stated that, the Plaintiff executed two sale deeds in favour of the Defendant and the same sale deeds have been produced vide Exhibit43 and 44. It appears that, the thumb impression of Madhabhai Dahyabhai is made as vendor in these sale deeds. These deeds are registered sale deeds. The evidence regarding registration of the name of the Defendant in the revenue record on the basis of these sale deeds is found to be proved on perusing Exhibits15, 16, 17, 18. Thus, looking to the above discussion, it appears that, the Plaintiff has pleaded that, the Defendant committed fraud with him and got the sale deed executed under the pretext of the deed executed for the money lent on interest. Looking into the same, it appears that, it is the pleadings of the Plaintiff that, the Defendant has committed fraud, but such fact is not clearly found to have been proved from the evidence and the possession of the Plaintiff in the suit property is not proved. The registered sale deed at Sr.No.528 was executed on 13/03/2002 and the sale deed at Sr.No.1007 was executed on 22/04/2003. Whereas the Plaintiff filed the present Suit on 01/07/2015. Thus, the Plaintiff has challenged the sale deeds in 2015 which were executed in the year 2002 and 2003. The Plaintiff has failed to give the reason for delay in challenging the deeds by clear and cogent evidence. Thus, it does not appear that, Ld. trial Civil Judge has committed any error of law or fact by refusing the possession and occupancy of the Plaintiff in the Suit property and by refusing the fact that, the Defendant had committed fraud with the Plaintiff in executing the sale deed in the year 2002 and 2003. Thus, as the Judgment of Ld. Trial Judge is just and proper, I do not find it just to interfere with the same. Hence, I decide issue No.1, 2 and 3 in negative and decide the issue No.4 as per final order.
15. It is pertinent to note that in the last paragraph of the judgment of the trial Court, the admission of the plaintiff in his crossexamination has been taken note of. He has admitted in his crossexamination that almost six years before the date of the institution of the suit, he had realized that the defendant had fraudulently got the two saledeeds executed Page 10 of 14 C/SA/256/2018 JUDGMENT representing to be the mortgagedeeds. In the case of Grasim Industries Limited and Another Vs. Agarwal Steel reported in (2010) 1 SCC 83, the Supreme Court has observed that 'when a person signs a document, there is a presumption, unless there is proof of force or fraud, that he has read the document properly and understood it and only then he has affixed his signatures thereon, otherwise no signature on a document can ever be accepted'.
16. The learned counsel appearing for the appellantplaintiff submitted that the suit could not have been dismissed on the ground that the same is time barred. According to the learned counsel, the two saledeeds are void documents. When a document is voidabinitio a decree for setting aside the same would not be necessary as the same is nonest in the eye of law, as it would be a nullity.
17. The learned counsel would submit that the case of the plaintiff is that fraudulent misrepresentation was made to him as regards the character of a document. The fraudulent misrepresentation as regards the character of a document is void, but fraudulent misrepresentation as regards the contents of a document is voidable. In support of his submission, the learned counsel has placed reliance on the decision of the Supreme Court in the case of "Ningawwa Vs. Byrappa Shiddappa Hireknrabar" reported in AIR 1968 SC 956.
18. In the Ningawwa Case [Supra] the Supreme Court held that the fraudulent misrepresentation as regards the character of a document is void. The relevant observations are as under: "The legal position will be different if there is a fraudulent misrepresentation not merely as to the contents of the document but as to its character. The authorities make a clear distinction between Page 11 of 14 C/SA/256/2018 JUDGMENT fraudulent misrepresentation as to the character of the document and fraudulent misrepresentation as to the contents thereof. With reference to the former, it has been held that the transaction is void, while in the case of the latter, it is merely voidable"
19. In Ningawwa Case [Supra], a fraud was found to have been played and it was held that as the suit was instituted within a few days after the appellant therein came to be know that fraud has been practised on her, the same was void. It was, however, held by the Supreme Court as under: "Article 91 of the Indian Limitation Act provides that a suit to set aside an instrument not otherwise provided for (and no other provision of the Act applies to the circumstances of the case) shall be subject to a three year's limitation which begins to run when the facts entitling the plaintiff to have the instrument cancelled or set aside are known to him. In the present case, the trial court has found, upon examination of the evidence, that at the very time of the execution of the gift deed, Ex. 45 the appellant knew that her husband prevailed upon her to convey survey Plots Nos. 407/1 and 409/1 of Tadavalga village to him by undue influence. The finding of the trial court is based upon the admission of the appellant herself in the course of her evidence. In view of this finding of the trial court it is manifest that the suit of the appellant is barred under Article 91 of the Limitation Act so far as Plots Nos. 407/1 and 409/1 of Tadavalga village are concerned"
20. Article 59 of the Limitation Act applies specially when a relief is claimed on the ground of fraud or mistake. It only encompasses within its fold the fraudulent transactions, which are voidable transactions.
21. A suit for cancellation of instrument is based on the provisions of Section 31 of the Specific Relief Act, which reads as under:
"31. When cancellation may be ordered.(1) Any person against whom a written instrument is void or voidable, and who has reasonable apprehension that such instrument, if left outstanding may cause him serious injury, may sue to have it adjudged void or voidable; and the court may, in its discretion, so adjudge it and order it to be delivered up and cancelled.Page 12 of 14
C/SA/256/2018 JUDGMENT (2) If the instrument has been registered under the Indian Registration Act, 1908, the court shall also send a copy of its decree to the officer in whose office the instrument has been so registered; and such officer shall note on the copy of the instrument contained in his books the fact of its cancellation."
22. Section 31 of the Specific Relief Act, 1963 thus, refers to both void and voidable document. It provides for a discretionary relief.
23. When a document is valid, no question arises of its cancellation. When a document is void ab initio, a decree for setting aside the same would not be necessary as the same is nonest in the eye of law, as it would be a nullity.
24. Once, however, a suit is filed by a plaintiff for cancellation of a transaction, it would be governed by Article 59. Even if Article 59 is not attracted, the residuary Article would be.
25. Article 59 would be attracted when coercion, undue influence, misappropriation or fraud which the plaintiff asserts is required to be proved. Article 59 would apply to the case of such instruments. It would, therefore, apply where a document is prima facie valid. It would not apply only to instruments which are presumptively invalid. [See Unni & Anr. vs. Kunchi Amma & Ors. (1891) ILR XIV Mad. 26) and Sheo Shankar Gir vs. Ram Shewak Chowdhri & Ors. [(1897) ILR XXIV Cal. 77].
26. It is not in dispute that by reason of Article 59 of the Limitation Act, the scope has been enlarged from old Article 91 of 1908 Act. By reason of Article 59, the provisions contained in Articles 91 and 114 of 1908 Act had been combined.
[See: Prem Singh & Ors. Vs. Birbal & Ors., 2006 (5) SCC 353] Page 13 of 14 C/SA/256/2018 JUDGMENT
27. There is a presumption that a registered document is validly executed. A registered document, therefore, primafacie, would be valid in law. The onus of proof, thus, would be on a person who leads evidence to rebut the presumption. Both the courts below have recorded a concurrent finding of fact that the plaintiff has not able to prove that fraud was played upon by the defendant or there was any fraudulent misrepresentation with regard to the character of a document. This finding being one of fact this Court should not disturb the same in a Second Appeal.
28. As observed by me, both the courts below have not believed the case of the plaintiff as regards the fraud. In the overall view of the matter, I have reached to the conclusion that I should not disturb the concurrent findings of the two Courts below. The concurrent findings in my view cannot be termed as perverse or erroneous warranting any interference in this Second Appeal under Section100 of the Code of Civil Procedure.
29. In the result, this Second Appeal fails and is hereby dismissed.
ORDER IN CIVIL APPLICATION: As the Second Appeal is dismissed, the connected Civil Application would not survive and the same is disposed of.
(J.B.PARDIWALA, J) aruna Page 14 of 14