Mohd. Ibrahim vs Naresh Kumar
2018 Latest Caselaw 4573 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         RFA No.626/2018

%                                                   6th August, 2018

MOHD. IBRAHIM                                        ..... Appellant
                          Through:       Mr. Azizul Hasan, Advocate.
                          versus

NARESH KUMAR                                       ..... Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?

VALMIKI J. MEHTA, J (ORAL)

C.M. No.31207/2018(for condonation of delay)

1. For the reasons stated in the application, delay of two

days in re-filing the appeal is condoned.

C.M. stands disposed of.

RFA No.626/2018 and C.M. No.31206/2018(stay)

2. This Regular First Appeal under Section 96 of the Code

of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit

impugning the Judgment of the Trial Court dated 19.3.2018 by which

trial court has dismissed the leave to defend application filed by the

appellant/defendant and has decreed the suit filed under Order

XXXVII CPC by the respondent/plaintiff for recovery of a sum of

Rs.5 lacs. The subject suit was filed for recovery of a loan amount of

Rs.5 lacs with respect to which two cheques were given and which

were dishonoured.

3. The facts of the case are that the respondent/plaintiff

pleaded that the appellant/defendant approached him for grant of a

friendly loan of Rs.5 lacs. This amount of Rs.5 lacs was paid by the

respondent/plaintiff to the appellant/defendant who acknowledged the

same by his writing dated 3.6.2014. For repayment of loan amount

with interest the appellant/defendant also issued two cheques dated

3.6.2014 and 10.7.2014. The cheques in question were not presented

on the request of the appellant/defendant, however, once the loan was

not paid the subject suit was filed under Order XXXVII CPC after

serving the Legal Notice dated 17.12.2014. The appellant/defendant

had sent a frivolous Reply dated 18.1.2015 to the notice and therefore

the respondent/plaintiff had no option but to file the subject suit.

4. The appellant/defendant contested the suit and filed his

leave to defend application. In the leave to defend application, the

appellant/defendant contended that respondent/plaintiff under threats

and pressure had obtained the blank and undated signed cheques from

the appellant/defendant as security for some transactions between the

respondent/plaintiff and the sons of the appellant/defendant. The

appellant/defendant contended that amounts with respect to

transactions between the sons of the appellant/defendant with the

respondent/plaintiff were paid to the respondent/plaintiff but the

respondent/plaintiff refused to return the cheques and consequently the

appellant/defendant had to write a letter to the bank to stop payment of

the cheques. The appellant/defendant denied that any loan was taken

by him from the respondent/plaintiff. With respect to the writing of

the acknowledgment letter dated 3.6.2014, the appellant/defendant

contended that the same is a materially altered document. It was also

contended that the acknowledgment of loan being an acknowledgment

under the Stamp Act, 1899, since the same is not stamped hence the

same could not be looked into.

5.(i) In my opinion, the trial court by the impugned Judgment

dated 19.3.2018 has rightly dismissed the leave to defend application.

Trial court in my opinion was right in finding that the

appellant/defendant has made a bland averment of threat and coercion

without any details, and therefore, such an allegation of the

appellant/defendant could not be believed. To this aspect I would like

to add that the appellant/defendant in the leave to defend application

pleaded that the transactions with respect to which cheques were given

were between the respondent/plaintiff and sons of the

appellant/defendant and the sons of the appellant/defendant had repaid

back the respondent/plaintiff, but neither there are any details nor any

proof filed as to repayment of the loan by the sons of the

appellant/defendant to the respondent/plaintiff.

5.(ii) Trial court has then observed that the appellant/defendant

alleged that his sons made a complaint on 4.12.2014 with the police

station but such complaint was not filed on record, but even if this

complaint was filed, however once there is no substantiation with

respect to any transaction of the respondent/plaintiff with the sons of

the appellant/defendant and especially documentary substantiation

with respect to repayment of the amounts by the sons of the

appellant/defendant to the respondent/plaintiff, such pleas of the

appellant/defendant cannot be believed by the courts.

6. At this stage, it is required to be noted that the trial court

has held that acknowledgment with respect to the loan dated 3.6.2014

being not stamped, still could be looked into because bar with respect

to documents not being appropriately stamped can only be looked into

in trial, however in my opinion such observations may not be justified,

but the fact of the matter is that in the present case there is no

Acknowledgment of Debt as per Article 1 of Schedule I of the Stamp

Act because the acknowledgment in question is not an

acknowledgment of debt but the acknowledgment is simply a

statement with respect to loan of Rs.5 lacs being taken by the

appellant/defendant from the respondent/plaintiff. This factum is not

an acknowledgment of debt and which has a specific meaning and

connotation under Article 1 of Schedule I of the Stamp Act.

Therefore, in my opinion, the three line statement signed by the

appellant/defendant on 3.6.2014 of having taken a loan of Rs.5 lacs

from the respondent/plaintiff could have been looked into by the trial

court, and which writing dated 3.6.2014 would remove any doubt

whatsoever as to the liability of the appellant/defendant on account of

having taken a loan of Rs.5 lacs from the respondent/plaintiff.

7. Counsel for appellant/defendant argued that

respondent/plaintiff seeks to recover only Rs. 5 lacs and not the

amount of Rs. 6 lacs (being loan amount plus interest), and therefore

leave to defend be granted. However I fail to understand any prejudice

to the appellant/defendant if the respondent/plaintiff only wants to

recover the principal amount of Rs. 5 lacs without the interest.

8. The principles with respect to leave to defend have been

recently summarized by the Supreme Court in its judgment in the case

of IDBI Trusteeship Services Ltd. Vs. Hubtown Ltd., (2017) 1 SCC

568. The relevant paras of this judgment are paras 17 to 17.6 and

these paras read as under:-

"17. Accordingly, the principles stated in paragraph 8 of Mechelec's case will now stand superseded, given the amendment of Order XXXVII Rule 3, and the binding decision of four judges in Milkhiram's case, as follows:

17.1. If the defendant satisfies the Court that he has a substantial defence, that is, a defence that is likely to succeed, the Plaintiff is not entitled to leave to sign judgment, and the Defendant is entitled to unconditional leave to defend the suit.

17.2 If the defendant raises triable issues indicating that he has a fair or reasonable defence, although not a positively good defence, the Plaintiff is not entitled to sign judgment, and the Defendant is ordinarily entitled to unconditional leave to defend.

17.3 Even if the Defendant raises triable issues, if a doubt is left with the trial judge about the Defendant's good faith, or the genuineness of the triable issues, the trial judge may impose conditions both as to time or mode of trial, as well as payment into court or furnishing security. Care must be taken to see that the object of the provisions to assist expeditious disposal of commercial causes is not defeated. Care must also be taken to

see that such triable issues are not shut out by unduly severe orders as to deposit or security.

17.4 If the Defendant raises a defence which is plausible but improbable, the trial Judge may impose conditions as to time or mode of trial, as well as payment into court, or furnishing security. As such a defence does not raise triable issues, conditions as to deposit or security or both can extend to the entire principal sum together with such interest as the court feels the justice of the case requires.

17.5 If the Defendant has no substantial defence and/or raises no genuine triable issues, and the court finds such defence to be frivolous or vexatious, then leave to defend the suit shall be refused, and the Plaintiff is entitled to judgment forthwith.

17.6 If any part of the amount claimed by the Plaintiff is admitted by the Defendant to be due from him, leave to defend the suit, (even if triable issues or a substantial defence is raised), shall not be granted unless the amount so admitted to be due is deposited by the Defendant in court."

9. In my opinion, on applying the ratio of the judgment of

the Supreme Court in the case of IDBI Trusteeship Services Ltd.

(supra), in the facts of the present case, since the defences raised by

the appellant/defendant are found to be frivolous and vexatious, and

they do not raise any triable issue, trial court has therefore rightly

dismissed the leave to defend application, with the aspect that this

Court has given additional reasons as to why leave to defend

application ought to be dismissed.

9. There is no merit in the appeal. Dismissed.

AUGUST 06, 2018                                     VALMIKI J. MEHTA, J
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