MALLAVARAPU KASIVISWESWARA RAO Vs THADIKONDA RAMULU FIRM .
Case number: C.A. No.-005597-005597 / 2001
Diary number: 5213 / 2000
Advocates: Vs
GAGRAT AND CO
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5597 of 2001
MALLAVARAPU KASIVISWESWARA RAO ..Appellant
VERSUS
THADIKONDA RAMULU FIRM and Ors. ..Respondents
J U D G M E N T
TARUN CHATTERJEE,J.
1. This appeal is directed against the final judgment and
order dated 30th of July, 1999 passed by a Division
Bench of the High Court of Judicature of Andhra
Pradesh at Hyderabad in AS No. 721/92 whereby the
High Court had affirmed the judgment and decree dated
5th of August, 1991 in OS No. 33/87 of the 1st Court of
the Additional Subordinate Judge, Kakinada, E.G.
District, Andhra Pradesh decreeing the suit filed by the
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appellant in part for a sum of Rs. 2,33,125/- with interest
@ 18% from the date of the suit till realization.
2. The facts leading to the filing of this appeal as emerging
from the case made out by the appellant in the plaint
are as under.
The appellant is the son-in-law of respondent no.2. The
respondent nos. 3 and 4 are the sons of respondent no. 2
while respondent no. 1 is the firm belonging to respondent
nos. 2 to 4 whose managing partner is respondent No.2. The
appellant introduced one Pynda Ramakumar to the
respondents who agreed to advance monies to the
respondents on the understanding that the respondents would
repay the amount while the appellant would execute pronotes
as surety. The appellant accordingly executed certain
pronotes whose consideration was received by the
respondents. As regards repayment, the respondents were
sending monies by drafts or otherwise in the name of one
Narayan Murthy, who was the clerk of the appellant, by
depositing the same in his account. The appellant would
withdraw such amount deposited in the clerk’s account by
encashing the TTs or Drafts which was then paid to Pynda
Ramakumar who then got the endorsements signed by the
appellant. This continued for some time but when the
respondents failed to repay the balance amount due to Pynda
Ramakumar, he pressurized the appellant for payment of the
balance amount due to him. The appellant made several
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demands to the respondents for payment of the amounts due
to Pynda Ramakumar but when the respondents could not
pay the amounts, the respondent no. 2 as manager of the
joint family and also on behalf of the respondent No. 1 firm
executed two pronotes for sums of Rs. 2,15,000/- and Rs.
4,72,000/- being Ex.A-20 and Ex.A-21 respectively and a
Khararnama in favour of the appellant whereby the
respondent No. 1 agreed to repay amounts with interest at
Rs. 2.50 ps. and Rs. 1.50 ps. respectively per annum. After
execution of such pronotes, when, despite several demands,
the respondents did not pay the amounts, a notice dated 3rd
of October, 1986 was issued to them by the appellant stating
that the pronotes and khararnama were executed by
respondent no. 1 in favour of the appellant which may be
discharged. The respondents vide letters dated 16th of
October, 1986 and 20th of October, 1986 replied to the notice
wherein they did not specifically deny the execution of the
pronotes and the Khararnama but referred to the allegations
made in such notice as false and vague.
3. In the backdrop of the above mentioned facts, in 1987,
the appellant, therefore, filed O.S. No. 33/1987 in the
1st Court of the Additional Subordinate Judge, Kakinada
for recovery of the amounts due under the pronotes of
Rs. 4,72,000/- and Rs. 2,15,000/- with interest and
costs. The respondent No. 2 contested the suit by filing
written statement on his own behalf and also on behalf
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of the respondent No. 1 firm denying any execution of
the pronotes in favour of the appellant and further
stating that the pronotes were forged by the appellant
with the assistance of his brother-in-law and the Clerk. It
was further alleged that the appellant bore a grudge
against the respondents and was involved in many
criminal cases and since he was not looking after his
wife and children properly, the respondents had opened
an account in the name of Narayanmurthy and were
sending monies regularly in that account for the
maintenance of the appellants’ family and therefore, it
was alleged that no money was ever borrowed from the
said Pynda Ramakumar, whom the respondent no.2 did
not know, through the appellant for the respondent No.
1 firm. It was also alleged by the respondent no. 2 that
the respondent no. 1 firm was not carrying on any
business and in fact, all its branches were closed and
the respondent Nos. 2 to 4 were partitioned in the
year 1980.
4. The respondent nos. 3 and 4 also filed separate written
statements contending, inter alia, that they had not
signed any pronotes and the scribe of the pronotes in
question was the clerk of the appellant and the Attester
was his brother-in-law. They also contended that they
were not aware of the alleged borrowing by the
respondent no.2 for the respondent no. 1 firm from the
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said Pynda Ramakumar or the appellant and in fact, the
pronotes in question did not show that the amounts so
borrowed were for the business of the respondent no.1
firm. It was further alleged in the written statement filed
by the respondent Nos. 3 and 4 that the pronotes were
fabricated on account of family disputes between the
appellant and the respondent No. 2 and that they had
no necessity to borrow any amount from some other
person. Infact, Pynda Ramakumar was a friend and an
associate of the appellant. Even otherwise, the
pronotes were not binding on them as no amounts were
borrowed for the benefit of the firm and they were not
signatories to the said pronotes. It was further the case
of the respondent Nos. 3 and 4 that there was no joint
family because the properties of the respondents were
partitioned in the year 1980 and, therefore, the
respondent no. 2 had no right or authority to borrow
debts for the firm on their behalf. Accordingly, all
the respondents prayed for dismissal of the suit filed by
the appellant.
5. On the basis of the pleadings of the parties, the
following issues were framed by the trial court for
consideration: -
a) Whether the two suit pronotes dated 29.08.86 and 29.08.1986
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are true, valid and binding on the defendants?
b) Whether the plaintiff is entitled to recover the suit amount with subsequent interest and costs thereon?
c) Whether the 2nd defendant executed the suit pronotes in the capacity of Manager of the joint family of the defendants 2 to 4 so as to bind the defendants 3 and 4?
d) Whether the defendant No. 2 executed pronotes as the Managing Partner of D.1 firm so as to bind its partners 3 and 4?
e) To what relief?
6. As noted herein earlier, by the judgment dated 5th of
August, 1991, the 1st Court of the Additional
Subordinate Judge, Kakinada decreed the suit of the
appellant in part for a sum of Rs. 2,33,125/- with
proportionate costs and subsequent interest @ 18 %
p.a. from the date of suit till realization holding the same
to be a commercial transaction(Ex.A-20). As regards
recovery of the amount due under the other pronote
Ex.A-21, the trial court held that the appellant was not
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entitled to recover the same because the said pronote
was not supported by consideration and accordingly, the
rest of the claim of the appellant was dismissed with
proportionate costs. Feeling aggrieved by the said
judgment of the trial court, both the appellant and the
respondents filed two appeals before the High Court of
Andhra Pradesh at Hyderabad being A.S. NO. 721/87
and 1872/92 respectively. By the impugned judgment of
the High Court dated 30th of July, 1999, both these
appeals were dismissed. The appellant has filed this
special leave petition before us against the aforesaid
judgment of the High court passed in A.S. No. 721/87.
7. We have heard the learned counsel for the parties and
examined the judgment of the High Court as well as the
trial Court and other materials on record including the
oral and documentary evidence. The only question that
needs to be decided in this appeal is whether in the
absence of any rebuttal by the respondents to the fact
that the promissory note was for consideration as
required, which gave rise to the presumption under
Section 118 of the Negotiable Instruments Act, the
courts below were justified in holding that since the
appellant had given evidence inconsistent with such
presumption, no decree could be passed on the basis of
such presumption.
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8. The learned counsel for the appellant contended before
us that the trial court had found that the existence of
both the pronotes was proved by evidence and the
materials on record. The learned counsel for the
appellant accordingly contended that although it was
never the defence of the respondents that the pronotes
were not supported by consideration, nevertheless, the
trial court had held that since the appellant had failed to
prove that he had borrowed those amounts from Pynda
Ramakumar and lent the same to the respondent firm,
the pronote Ex.A-21 could not be believed. The learned
counsel for the appellant, therefore, vehemently argued
that the conclusion reached by the trial court and the
High Court to the effect that since the evidence adduced
by the appellant was inconsistent with the presumption,
in the absence of any evidence by the respondent to
rebut the presumption about the pronote, such
conclusion was contrary to law. The learned counsel for
the appellant, while elaborating her argument further
also contended before us that once the execution of the
pronote Ex.A-21 was proved, the presumption under
Section 118 of the Negotiable Instruments Act came
into play and after such presumption, the initial burden
was on the respondents to prove the non-existence of
the consideration by adducing direct evidence or by
preponderance of probabilities showing that the
existence of such consideration was improbable,
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doubtful or illegal and since they had failed to discharge
such initial burden, the appellant was entitled to the
benefit of the presumption that the pronote was for
consideration. In this regard, the learned counsel for the
appellant strongly relied on a decision of this court in
Bharat Barrel & Drum Company Vs. Amin Chand Payrelal [(1993) 3 SCC 35].
9. These submissions of the learned counsel for the
appellant were contested by the learned counsel appearing
on behalf of the respondents. The learned counsel appearing
on behalf of the respondents have contended that the
appellant is not entitled to the benefit of presumption under
Section 118 of the Negotiable Instruments Act and that the
impugned judgment of the High Court was passed after
considering the evidence in extenso to hold that the pronote
Ex. A-21 was not supported by any consideration. The
learned counsel for the respondents further submitted that the
presumption under Section 118 is rebuttable and that the
respondents had all along denied the execution of the
pronotes.
10. Having heard the learned counsel for the parties, we are
of the view that this appeal deserves to be allowed for the
reasons set out hereinafter.
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11. Section 118 of the Negotiable Instruments Act deals
with presumptions as to negotiable instruments. One of such
presumptions appearing in Section 118(a), with which we
would be concerned in this appeal is reproduced as under:-
“that every negotiable instrument was made or drawn for consideration, and that every such instrument, when it has been accepted, endorsed, negotiated or transferred, was accepted, endorsed, negotiated or transferred for consideration.”
12. Under Section 118(a) of the Negotiable Instruments Act,
the court is obliged to presume, until the contrary is proved,
that the promissory note was made for consideration. It is also
a settled position that the initial burden in this regard lies on
the defendant to prove the non-existence of consideration by
bringing on record such facts and circumstances which would
lead the Court to believe the non-existence of the
consideration either by direct evidence or by preponderance
of probabilities showing that the existence of consideration
was improbable, doubtful or illegal. In this connection,
reference may be made to a decision of this Court in the case
of Bharat Barrel & Drum Manufacturing Company Vs. Amin
Chand Payrelal [supra]. In paragraph 12 of the said decision, this court observed as under: -
“Upon consideration of various judgments as noted hereinabove, the position of law which emerges is that once execution of
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the promissory note is admitted, the presumption under Section 118(a) would arise that it is supported by a consideration. Such a presumption is rebuttable. The defendant can prove the non-existence of a consideration by raising a probable defence. If the defendant is proved to have discharged the initial onus of proof showing that the existence of consideration was improbable or doubtful or the same was illegal, the onus would shift to the plaintiff who will be obliged to prove it as a matter of fact and upon its failure to prove would disentitle him to the grant of relief on the basis of the negotiable instrument. The burden upon the defendant of proving the non-existence of the consideration can be either direct or by bringing on record the preponderance of probabilities by reference to the circumstances upon which he relies. In such an event, the plaintiff is entitled under law to rely upon all the evidence led in the case including that of the plaintiff as well. In case, where the defendant fails to discharge the initial onus of proof by showing the non- existence of the consideration, the plaintiff would invariably be held entitled to the benefit of presumption arising under Section 118(a) in his favour. The court may not insist upon the defendant to disprove the existence of consideration by leading direct evidence as the existence of negative evidence is neither possible nor contemplated and even if led, is to be seen with a doubt. The bare denial of the passing of the consideration apparently does not appear to be any defence. Something which is probable has to be
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brought on record for getting the benefit of shifting the onus of proving to the plaintiff. To disprove the presumption, the defendant has to bring on record such facts and circumstances upon consideration of which the court may either believe that the consideration did not exist or its non-existence was so probable that a prudent man would, under the circumstances of the case, shall act upon the plea that it did not exist……”
13.From the above decision of this court, it is pellucid that if
the defendant is proved to have discharged the initial onus
of proof showing that the existence of consideration was
improbable or doubtful or the same was illegal, the onus
would shift to the plaintiff who would be obliged to prove it
as a matter of fact and upon its failure to prove would
disentitle him to the grant of relief on the basis of the
negotiable instrument. It is also discernible from the above
decision that if the defendant fails to discharge the initial
onus of proof by showing the non-existence of the
consideration, the plaintiff would invariably be held entitled
to the benefit of presumption arising under Section 118(a)
in his favour.
14.Keeping the aforesaid in mind, let us now see if the
respondents in this case had discharged the initial burden,
which lay on them to prove that the pronote being Ex.A-21
was not supported by consideration.
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15. The learned counsel for the appellant, as noted herein
earlier, contended that the respondents had neither taken the
plea that there was no consideration for the pronote Ex.A-21,
either in the reply notice or in the written statement, nor had
they adduced any evidence to prove the non-existence of the
consideration. The learned counsel for the respondents,
however, contended that the respondents had denied the very
execution of the pronotes and referred the same as forged
both in the reply notice as also in the written statement. We
are unable to accept the contentions of the learned counsel
for the respondents. In the written statements, the plea of the
respondents was that on the face of the pronotes, no cash
was paid by the appellant and therefore, the respondents
were not liable to pay the amount because the pronotes were
forged. It was a finding of the trial court, which was affirmed
by the High Court in the impugned judgment that the pronotes
were indeed executed by the respondents. It was also a
finding of the High Court that except in the reply notice issued
by the respondents, nowhere had they stated that the
consideration had not passed. It is also an admitted position
that the findings of the two courts below was that the
execution of the pronotes having been proved, the
presumption under Section 118(a) must come into play and
the appellant must be entitled to a decree in the absence of
evidence to the contrary. Having said this, the High Court
proceeded to observe that if there was evidence inconsistent
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with the presumption under Section 118(a) of the Act, the
court would not be in a position to pass a decree in favour of
the appellant on the basis of the presumption and therefore,
proceeded to examine the evidence of the appellant in
extenso. In view of the decision of this Court in Bharat Barrel
& Drum Manufacturing Company Vs. Amin Chand Payrelal
[supra] and also in view of the findings arrived at by the
Courts below, we are of the view that since the initial burden
on the respondents to show that the pronote being Ex.A-21
was not supported by any consideration was not discharged
by them, the High Court was not justified in not decreeing the
suit of the appellant in respect of the amount covered by the
pro-note Ex.A-21. It is an admitted position that the finding as
to the execution of the pronotes had become final. Also, we
are of the view that the respondents had not discharged the
initial burden of proving the non-existence of consideration
either by direct evidence or by preponderance of probabilities.
The mere denial, if there be any, by the respondents that no
consideration had passed would not have been sufficient and
something probable had to be brought on record to prove the
non-existence of consideration. In this view of the matter, we
are, therefore, of the view that once the execution of the
pronote has been proved, the appellant would be entitled to
the benefit of the presumption under Section 118(a) of the
Negotiable Instruments Act because the respondents had
failed to discharge the initial burden and therefore, the High
Court was in error in appreciating the evidence of the
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appellant to come to the conclusion that since such evidence
was inconsistent with the pronote being Ex.A-21, the
appellant could not be given the benefit of the presumption.
16. For the foregoing reasons, the appeal is allowed and
the judgments of the courts below are, therefore, modified to
the extent that the suit of the appellant must stand decreed in
its entirety. There will be no order as to costs.
…………..……………..J. [TARUN CHATTERJEE]
New Delhi ; …………..……… ……..J. May 16, 2008 [HARJIT SINGH BEDI]
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