Allahabad High Court
Govind Laxman Solapurkar vs Dattatraya Damodar Kelkar on 13 February, 1991
Equivalent citations: AIR1991ALL226, AIR 1991 ALLAHABAD 226, 1991 ALL. L. J. 549, (1991) 1 ALL WC 436, 1991 (1)ALL RENTCAS357, 1991CIVILCOURTC421, (1991) 17 ALL LR 463, 1991SCD649, 1991 (1)RENCR541, 1991 (1)ALL CJ281
ORDER
1. The only point that falls for consideration is whether the Court below was justified in drawing an adverse inference against the landlord-revision-petitioner and on the basis of that adverse presumption suit of the plaintiff for arrears of rent in pan could be dismissed.
2. The trial Court has opined that revision-petitioner has failed to produce the diary in which some entries regarding receipts of rent were made and the diary was the basis of the suit and had the diary been produced the entries noted therein would have gone against the revision-petitioner. Therefore, an adverse presumption is drawn and the claim for rent in part is rejected on that basis. In this way, the claim for an amount of Rs. 3,400/-was rejected which according to the revision-petitioner was payable to him and for the payment whereof he had given notice to the defendant. As a result of this finding, the trial Court has dismissed the suit for ejectment also.
3. Learned counsel for the revision-petitioner submitted that the diary was not basis of the suit, nor had plaintiff relied on that diary. A casual statement was made by him in cross-examination that entries were made by him in the diary. He was not asked to produce the diary. According to the plaintiff diary being not basis of the suit and there being no order to him to produce the diary, the Court below could not have drawn adverse inference if the said diary was not produced. He has relied on AIR 1967 SC 1134, Ramrati Kuer v. Dwarika Prasad Singh, the Supreme Court while dealing with the provisions of S. 114 of the Evidence Act, has observed that if a party fails to produce the accounts and gives only oral evidence and the opposite party, did not make any demand to call for accounts, even if that is best evidence, at the most the Court can reject the oral evidence but no adverse inference can be drawn from non-production of accounts.
4. Reliance is also placed on (1989) 1 All Rent Cas 550, C. P. Kapoor v. Rajendra Kumar Gupta. It has been held that where a party had merely stated that he had made endorsement of rent in his diary, mere non-production of such diary was not sufficient for drawing adverse inference against him unless he is asked to produce it.
5. Learned counsel for the opposite parties also cited a Supreme Court's authority reported in AIR 1981 SC 977, Khushalbhai Mahijibhai Patel v. A firm of Mohammad-husain Rahimbux which also deals with the question of Court's power to draw an adverse inference. This was a case in which defendant had alleged that he had purchased goods not from the plaintiff but from certain other firm and had made payment to that firm. The Supreme Court was pleased to hold as under (para 10):--
"If the case propounded by the defendant firm at the trial is correct, its account books must be containing entries to the effect that the agreement of purchase of 225 bags of tobacco was entered into with firm R. K. Patel and not with the plaintiff and that sometime in December, 1955; the account of firm R. K. Patel was credited with amount of the price of the goods. Entries would further be available therein indicating unmistakably the periods for which Khudabux was admittedly employed with the defendant firm. The non-production of these books by the defendant firm and the production by it of stray letters and a bill constitute failure on its part to produce the best evidence and a presumption has therefore to be raised against it that if such evidence had been produced, the same would have gone against the case propounded by it."
6. In the present case, as already observed, at no stage there was a direction by the Court to the plaintiff to produce diary. Therefore, he was not bound to produce the same. The diary was not the basis of the suit. The plaintiff did not claim the amount on the basis of the diary. He had alleged that tenant waS in arrears and tenant pleaded that he paid the rent. Tenant's evidence was disbelieved. Burden was on the tenant to prove that he had paid the rent. If he had failed to discharge the burden he could not succeed on the ground that the plaintiff did not produce the diary in which entries were allegedly made by him in respect of the receipt of rent. If the defendant had demanded production of that diary and thereafter the plaintiff had failed to produce the diary the Court could draw inference but this inference could not still have decided the issue of payment or non-payment of rent in favour of the plaintiff.
7. Non-production of the best evidence on which the parties rely, could be ground for drawing of presumption by the Court if the Court had given direction in respect of production of such evidence. The inference is obvious, if a party in whose possession best evidence is available and despite Court's direction if fails to produce the same, or despite the demand from the other side it refuses to produce the same the Court will be well within its jurisdiction to conclude that had such evidence been produced it would have gone .against the person who had suppressed it and an adverse inference could be drawn against that person. But in the present case there is nothing of this type on which the Court was justified in drawing an adverse presumption. But a casual statement of the revisionist that he had made entries in the diary in respect of rent and he not being directed to produce the diary at any stage would not bring him within the penal consequence of S. 114(1) of the Evidence Act.
8. The finding of the Court below, therefore, are not justified and they are against the provisions of law. No adverse inference can be drawn against the revision-petitioner. The result is that this revision deserves to be allowed and the findings of the Court below are liable to be set aside.
9. Accordingly, the revision petition is allowed and the judgment of the Court below dismissing the claim of the petitioner for arrears of rent to the tune of Rs. 3,400/- is hereby set aside and the case is sent back to the trial Court for deciding the same in accordance with law in the light of the observations made hereinabove. Learned counsel for the parties shall cause the presence of their clients before the Court below on 26th March, 1991.
10. Revision Petition allowed.