Damara Venkata Murali
Krishna Rao Vs. Gurujupalli Satvathamma [2008] INSC 1111 (14 July 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2008 (Arising out of
SLP (C) No.18128 OF 2006) Damara Venkata Murali ...Appellant Krishna Rao Versus
Gurujupalli Satvathamma ...
Respondent
Dr. ARIJIT PASAYAT,
J.
1.
Leave
granted.
2.
Challenge
in this appeal is to the judgment of learned Single judge of the Andhra Pradesh
High Court dismissing the Civil Revision Petition filed by the appellant.
Challenge in the Civil Revision Petition was to the order dated 7.8.2006 passed
in I.A. 546 of 2006 in OS No. 9 of 2004 on the file of learned Senior Civil
Judge at Bobbil. Learned Senior Civil Judge had dismissed the application filed
by the defendant i.e. present appellant for action in terms of Section 45 of
the Indian Evidence Act, 1872 (in short the `Act'). Prayer was to send Exh. B1
to B12 to Government Expert for comparison of signatures of CW 1 therein with
the admitted signatures appearing on his deposition and summons served on him.
3.
Background
facts in a nutshell are as follows:
The
respondent-plaintiff filed a suit against the petitioner defendant for recovery
of Rs.2,28,150/- basing on a promissory note purportedly executed by him over
Rs.1,50,000/- on 25.3.2001 and executed a suit promissory note agreeing to
repay the same with 18% interest. The petitioner-defendant disputed the suit
promissory note. He took the plea that he had some transactions with the son of
2 the plaintiff and towards the said transactions he had paid various amounts
under Exs. B 1 to B 12 and he discharged his liability by paying the amount on
various dates. The plaintiff closed his evidence and so also the defendant.
When the case came up for arguments, the petitioner-defendant filed I.A. No.
432 of 2005 with a prayer to reopen the case for his evidence and I.A. No. 433
of 2005 to summon the son of the plaintiff by name Garujupalli Sriramamurthy
and the said applications were dismissed by the trial court. The petitioner
filed C.R.P. Nos. 4684 & 4883 of 2005 and this Court by order dated
29.3.2006 allowed the Civil Revision petitions and thereby permitted the
petitioner-defendant to summon the son of the plaintiff by name Garujupalli
Sriramamurthy.
The relevant portion
of the order passed by the High Court in the aforesaid CRPs reads as under:
"The trial Court
took the view that once the evidence is closed, it cannot be reopened.
It is rather
difficult to accept such a wide 3 proposition. The very occasion to reopen the
evidence would arise, after it is closed. Further, it is not as if that the
suit was pending for several years and that the petitioner is indifferent in
taking necessary steps. Between the date of filing of the suit and filing the
instant applications, there was hardly one year gap. The petitioner deserves to
be given an opportunity, so that there can be effective adjudication from all
possible angles.
For the foregoing
reasons, the Civil Revision Petitions are allowed and the orders under
revisions are set aside. Consequently, I.A. Nos. 432 and 433 of 2005 shall
stand allowed. The trial court shall take necessary steps for summoning the son
of the respondent, by name Gurujubilli Sriram Murthy. There shall be no order
as to costs."
1.
2.
3.
4.
In
terms of the order passed by the High Court in the above referred CRPs, the
trial Court issued summons to the son of the plaintiff by name Garujupalli
Srirammurthy. He came to be examined as CW 1. During the course of evidence,
the petitioner-defendant invited the attention of the witness to Exs. B.1 to B.
12 receipts said to have been issued by him.
The witness denied
the signatures appearing on Exs. B 1 and B 12. The trial Court closed the
evidence and posted the case for arguments. Again, the petitioner filed IA No.
546 of 2006 purportedly under Section 45 of the Act with a prayer to send Exs.
B.1 to B.12 to Government Expert for comparison of the signatures of C.W.1
appearing thereon with his admitted signatures appearing on the deposition as
well as summons served on him. The plaintiff resisted the said application by
filing counter. The learned trial judge on considering the material brought on
record and on hearing the counsel for both the parties dismissed the
application by order dated 7.8.2006. It was held that the opinion of the expert
is not conclusive proof but it is only a piece of evidence.
5.
5
The High Court dismissed the application primarily on the ground that intention
of the appellant is to protract the litigation. It was noted that the very
conduct of the appellant in making an application to send Exhs. B1 to B12 to
hand writing expert after the close of the evidence and when the case came up
for argument indicated that the object was to protract the litigation.
4.
Learned
counsel for the appellant submitted that the High Court has proceeded on
erroneous premises. The cross examination was conducted on 24.7.2006 and the
application in question was filed on 1.8.2006. The application was filed in
terms of order XIX Rule 1 of the Code of Civil Procedure, 1908 (in short the
`CPC'). There is no appearance on behalf of the respondent. The conclusions of
the High Court, that the sole object in making the application was to protract
the litigation, is not factually correct as the factual scenario goes to show.
The earlier Civil
Revision Petition was disposed of on 29.3.2006. On 24.7.2006, son of the
respondent (CW 1) was 6 examined after being summoned. According to the
appellant, the occasion for making the application arose only after such
examination, on account of the statements made denying the suggestions. The
application was made immediately on 1.8.2006.
5.
In
view of the above, we set aside the impugned order of the High Court. Trial
Court shall pass necessary orders in terms of the prayer made by the appellant.
The appeal is allowed to the aforesaid extent without any order as to costs.
...............................J.
(Dr. ARIJIT PASAYAT)
...............................J.
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