Madras High Court
A.Ramalingam vs Ponnusamy (Died) ... 1St on 31 January, 2023
2023/MHC/573
S.A.No.258 of 2000
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.01.2023
CORAM
THE HONOURABLE MR. JUSTICE S.SOUNTHAR
S.A.No.258 of 2000
A.Ramalingam ... Appellant/Appellant/
Plaintiff
Vs
1.Ponnusamy (Died) ... 1st Respondent/Respondent/
Defendant
2.Kuppayee Ammal
3.Palaniammal
4.Saraswathi
5.Samppornam ... Respondents 2 to 5
[RR2 to 5 were brought on record as LRs of the
deceased sole respondent vide order dated
05.11.2020 made in C.M.P.(MD) Nos.3918, 3919
and 3921 of 2020 in S.A.(MD) No.258 of 2000]
Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
the judgment and decree dated 05.02.1999 made in A.S.No.290 of 1997 on
the file of the II-Additional District Court, Tiruchirappalli, confirming the
___________
Page 1 of 12
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
judgment and decree dated 28.08.1997 made in O.S.No.209 of 1991 on the
file of the Sub Court, Karur.
For Appellant : Ms.V.T.Harshini
for Mr.D.Nallathambi
For RR2 to 5 : No appearance
JUDGMENT
1.1. The plaintiff in the suit for specific performance is the appellant.
The suit was dismissed by the trial Court and the findings of the trial Court
were confirmed in first appeal. Aggrieved by the concurrent findings
against him, the plaintiff is before this Court. Pending second appeal, the 1st
respondent/defendant died and his legal representatives were brought on
record as respondents 2 to 5.
1.2. According to the appellant/plaintiff, he entered into a suit sale
agreement dated 15.01.1989 marked as Ex.A.1 with the deceased first
respondent/sole defendant for purchase of 'A' Schedule property described
therein. The agreed sale consideration as per the agreement was Rs.90,000/-
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
and according to the appellant, he paid an advance amount of Rs.30,000/-
on the date of sale agreement itself. The time for completion of the sale
transaction was fixed as six months. As per the recitals in the agreement,
the appellant was directed to pay Rs.40,000/- to one Periyasami, the fourth
son-in-law of the deceased first respondent to discharge the debt incurred by
the first respondent. It was agreed that the balance of Rs.20,000/- should be
paid by the appellant within the period stipulated in the agreement and get
the sale deed executed in his favour.
1.3. It was further averred in the plaint that the deceased first
respondent tried to encumber the property even before expiry of the period
stipulated in the agreement and hence, the appellant issued a notice on
22.05.1989 calling upon the first respondent to receive the balance sum of
Rs.20,000/- and execute the sale deed. According to the appellant he had
not received any reply for the said notice from the first respondent and
thereafter, again another notice was issued on 13.07.1989 by registered post
as well as telegram. Since the deceased first respondent failed to come
forward for execution of the sale deed by receiving the balance sale
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
consideration, the appellant was constrained to file the suit for specific
performance of the suit agreement.
2. The deceased first respondent filed a written statement denying the
very execution of the agreement. He also denied the receipt of advance
amount from the appellant. The first respondent further denied the
averment contained in the plaint as if he incurred a debt from his fourth son-
in-law Periyasami and the appellant was directed to pay Rs.40,000/- to the
said Periyasami and discharge the debt incurred by him.
3. Before the trial Court, the appellant/plaintiff was examined as P.W.
1 and six documents were marked on his side as Ex.A.1 to Ex.A.6. The
deceased first respondent/sole defendant was examined as D.W.1 and his
fourth son-in-law viz. Periyasami, referred to in the plaint, was examined as
D.W.2. No documents were filed on behalf of the first respondent.
4. The trial Court, on consideration of oral and documentary
evidences available on record, came to the conclusion that the
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
appellant/plaintiff failed to prove due execution of the suit sale agreement
and also failed to prove his readiness and willingness and consequently,
dismissed the suit. Aggrieved by the same, the appellant filed an appeal in
A.S.No.290 of 1997 on the file of the II-Additional District Court,
Tiruchirappalli. The first appellate Court concurred with the findings of the
trial Court. Aggrieved by the same, the appellant is before this Court.
5. At the time of admission, this Court formulated the following
substantial questions of law:
“1. Is the learned II Additional District Judge
correct in dismissing the appeal without proper
consideration of evidence? and
2. Is the learned II Additional District Judge correct
in not giving an opportunity to prove the validity of suit
agreement by sending the disputed thumb impression for
expert opinion?”
6. The learned counsel for the appellant, elaborating the substantial
questions of law formulated at the time of admission, submitted that the
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
appellant filed an application for sending the suit sale agreement for
comparison of the thumb impression of the first respondent found in Ex.A.1
sale agreement with the admitted thumb impression and the said application
was allowed on payment of cost of Rs.3,000/-. However the appellant failed
to pay that amount and hence, the application was dismissed. Subsequently,
another application was filed before the trial Court for sending the disputed
thumb impression for comparison and the same was also dismissed by the
Court below on the ground that second application on the same cause of
action cannot be maintained and the revision filed by the appellant against
that order was also dismissed. It is also stated by the learned counsel for the
appellant that pending first appeal, the appellant filed an application in
I.A.No.436 of 1998 for sending the disputed thumb impression for
comparison with the admitted thumb impression and the said application
was erroneously dismissed by the first appellate Court.
7. It is the contention of the learned counsel for the appellant that the
Courts below have not given proper opportunity to the appellant to prove
the execution of the suit sale agreement by sending the disputed thumb
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
impression for Expert's opinion for comparison with the admitted thumb
impression of the first respondent. The learned counsel further submitted
that in support of execution of the suit sale agreement, the appellant entered
the box as P.W.1 and deposed about due execution of the suit sale agreement
and nothing has been elicited in the cross examination of the appellant and
therefore, the Courts below ought not to have overlooked the evidence of
P.W.1 while considering due execution of Ex.A.1.
8. As mentioned earlier, pending second appeal, the first
respondent/sole defendant died and his legal representatives were brought
on record as respondents 2 to 5. Though notice was served on respondents
2 to 5 and their names appear in the list, there is no representation for them.
9. This Court is unable to accept the contention raised by the learned
counsel for the appellant. The very execution of the suit sale agreement was
denied by the first respondent in his written statement specifically.
Therefore, it is incumbent upon the appellant to prove due execution of the
suit sale agreement by leading acceptable evidence. The appellant failed to
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
examine both the attestors to the agreement and also the Scribe, whereas
one of the attestors to the suit sale agreement viz., Periyasami was examined
on behalf of the respondent as D.W.2 and his evidence is not helpful to the
appellant to prove execution. Therefore, the Courts below had taken
adverse inference against the appellant for his failure to examine the attestor
or Scribe of Ex.A.1 sale agreement to prove due execution of the agreement.
10. Even the other contention of the learned counsel for the appellant
that execution of Ex.A.1 sale agreement was proved by the testimony of
P.W.1 cannot be accepted. In the absence of any corroboratory evidence to
support the interested testimony of P.W.1, execution cannot be assumed
solely on the basis of the evidence of the appellant as P.W.1. Even assuming
due execution of Ex.A.1 is proved, the appellant as a plaintiff in a suit for
specific performance has to prove his continuous readiness and willingness
to discharge his part of obligation under the agreement from the date of
inception to the date of filing of the suit.
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
11. In the case on hand, there is a recital in the suit sale agreement
that the appellant has to discharge the debt incurred by the deceased first
respondent by paying Rs.40,000/- to his creditor Periyasami. Though P.W.1
in his evidence had stated that the appellant paid Rs.40,000/- to Periyasami
and discharged the loan, he failed to lead any evidence to prove the said
discharge. Even though P.W.1 in his evidence deposed that after
discharging the loan amount of Rs.40,000/-, he got the promissory note
executed by the first respondent, he failed to produce the discharged
promissory notice before the Court to prove the alleged discharge. In these
circumstances, the appellant failed to prove his continuous readiness and
willingness to perform his part of the agreement and hence, the findings
rendered by the Courts below call for no interference by this Court.
12. Insofar as the contention of the learned counsel for the appellant
that he was not given fair opportunity to compare the disputed thumb
impression in the suit sale agreement with the admitted thumb impression is
concerned, perusal of the records would reveal that the appellant was given
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
opportunity to send the disputed thumb impression for Expert's opinion by
allowing the application filed by him on payment of cost of Rs.3,000/-.
However, he failed to pay the amount and capitalise on the order passed by
the trial Court. Subsequently, he filed second application for sending the
disputed document for comparison and the same was rightly dismissed by
the trial Court citing the earlier order. The said order was confirmed in
revision by this Court. Therefore, the default is on the part of the appellant
and he cannot put the blame on the Court and contend that he was not given
ample opportunity to compare the disputed thumb impression in Ex.A.1 sale
agreement with the admitted thumb impression. Therefore, the said
contention of the learned counsel for the appellant is not acceptable to this
Court.
13. In view of the discussions made above, both the substantial
questions of law are answered against the appellant and the second appeal is
dismissed.
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
14. In fine,
(i) this Second Appeal is dismissed by confirming the judgments and
decrees passed by the Courts below; and
(ii) in the facts and circumstances of the case, there would be no order
as to costs.
31.01.2023
NCC: Yes
Index:Yes/No
Internet:Yes
abr
To
1.The II-Additional District Judge,
Tiruchirappalli.
2.The Sub Judge,
Karur.
3.The Section Officer,
VR Section,
Madurai Bench of Madras High Court,
Madurai.
___________
https://www.mhc.tn.gov.in/judis
S.A.No.258 of 2000
S.SOUNTHAR, J.
abr
S.A.No.258 of 2000
31.01.2023
___________
https://www.mhc.tn.gov.in/judis
