S.Nagamuthu, J.@mdashThe Defendants in O.S. No. 23 of 1996 on the file of the learned Additional District Munsif, Bhavani, are the Appellants
and the Respondent herein is the Plaintiff in the suit. It was a suit filed for specific performance based on an agreement for sale dated 06.12.1990.
The suit was decreed as prayed for by the trial court. As against the same, an appeal in A.S. No. 19 of 1997 was preferred by the Defendants in
A.S. No. 19 of 1997 before the learned Subordinate Judge, Bhavani. It was dismissed by the learned Subordinate Judge thereby confirming the
decree and judgment of the trial court. As against the same, the Defendants are now before this Court with this second appeal.
2. The case of the Plaintiff in brief is as follows:- The suit property admittedly belongs to the 1st Defendant. According to the Plaintiff, an
agreement for sale was entered into between the Plaintiff and the 1st Defendant on 06.12.1990 by which the 1st Defendant agreed to sell the suit
property to the Plaintiff for a sum of Rs. 25,000/-. A sum of Rs. 15,000/-was paid on the same day as advance and the balance of Rs. 10,000/-
was agreed to be paid by the Plaintiff within a period of 3 months and to get the sale completed in his favour. The Plaintiff was all along ready and
willing to perform his part of contract. But, the 1st Defendant was evading to perform his part of contract. The 1st Defendant was contemplating to
sell the suit property to the 2nd Defendant. Therefore, the Plaintiff had to file the present suit for specific performance.
3. In the written statement filed by the 1st Defendant, it was specifically contended that the sale agreement dated 06.12.1990 was not at all
executed by the 1st Defendant. There was no such agreement at all entered into between the Plaintiff and the 1st Defendant and the 1st Defendant
did not receive Rs. 15,000/- as it was alleged by the Plaintiff. As a matter of fact, the suit property was originally owned by one Siddha Gounder
and Gurunathan. Pursuant to an execution proceedings in E.A. No. 653 of 1991 in O.S. No. 143 of 1991, the suit property was brought for sale
before the District Munsif, Bhavani. The 1st Defendant participated in the court auction and became the successful bidder. As a result, the
property was sold in the court auction to the 1st Defendant and that is how, the 1st Defendant became the absolute owner of the suit property. The
Plaintiff herein is the brother in law of Siddha Gounder and Gurunathan. The said Siddha Gounder and Gurunathan in collusion with the Plaintiff
have fabricated the sale agreement in question and thus the present suit has been filed based on the said forged document. The thumb impressions
found on the sale agreement in question were not made by the 1st Defendant at all and the said thumb impressions found on the sale agreement
[Ex.A.1] is a rank forgery. It is the further case of the 1st Defendant that on 02.11.1990, the 1st Defendant had entered into an agreement of sale
with the 2nd Defendant''s son for a sum of Rs. 39,000/- during which a sum of Rs. 6,000/- has also been paid by the 2nd Defendant to the 1st
Defendant. Therefore, the suit is liable to be dismissed.
4. The 2nd Defendant has filed a separate written statement wherein he has also stated about the sale agreement between him and the 1st
Defendant.
5. Based on the above pleadings, appropriate issues were framed by the trial court. During trial, on the side of the Plaintiff, 4 witnesses including
the Plaintiff were examined as P. Ws.1 to 4 and 1 document was exhibited. On the side of the Defendants, 2 witnesses including the 1st Defendant
were examined as D. Ws.1 and 2 and 3 documents were exhibited. Having considered the above, the trial court decreed the suit which was
confirmed by the first appellate court. That is how, the Defendants are now before this Court with this second appeal.
6. When this second appeal was admitted, this Court framed the following substantial questions of law:
(1) When the Defendant disputed the thumb impression found in Ex.A.1, agreement, are not the courts below erred in decreeing the suit without
giving a finding as to the thumb impression found in Ex.A.1 And
(2) Are not the courts below have committed serious error in holding that the burden of proving the genuineness of Ex.A.1 on the Defendant
especially when the same was denied by the Defendant.
7. I have heard the learned Counsel on either side and also perused the records carefully.
8. The core question involved in this second appeal is as to whether Ex.A.1 sale agreement was executed by the 1st Defendant consciously. The
courts below have relied on the oral evidence to hold that the execution of Ex.A.1 sale agreement has duly been proved. But, before this Court, it
is contended that though it was the contention in the written statement itself that the thumb impressions found on Ex.A.1 sale agreement is a rank
forgery, the same was not considered by the courts below before holding that Ex.A.1 was duly executed. Since the rest of the issues will depend
upon the proof of due execution of Ex.A.1 sale agreement, I deem it absolutely necessary to go into the question as to whether the thumb
impressions found on Ex.A.1 were made by the 1st Defendant consciously. Both parties have let in oral evidence in respect of the thumb
impressions. But, neither party had taken steps to forward the disputed document to get opinion of an expert. The courts below also did not think
it fit and proper to forward the document to get an opinion of an expert. But, the courts below found fault with the 1st Defendant that he did not
take steps to forward the document for comparison by the expert. The courts below have held that the 1st Defendant has failed to discharge his
burden in disproving the thumb impressions found on Ex.A.1 sale agreement.
9. In this regard, I may state that the courts below have failed to exercise their power conferred u/s 73 of the Evidence Act. Any opinion from an
expert in respect of the thumb impressions will be relevant u/s 45 of the Evidence Act. But, it is the settled law that such opinion will not amount to
conclusive proof. Such opinion evidence will only guide the court to come to a right conclusion. Thus, ultimately, it is for the court to adjudicate
upon the issue as to whether the disputed thumb impressions were made by the individual or not. But, a perusal of the judgments of the courts
below would go to show that they were influenced by the oral evidence adduced on the side of the Plaintiff and they did not venture to compare
the thumb impressions found on Ex.A.1 sale agreement with the admitted thumb impressions of the 1st Defendant. At this juncture, a question may
arise as to whether it will be within the purview of this Court u/s 73 of the Evidence Act to venture to compare the disputed thumb impressions
found on Ex.A.1 sale agreement with the admitted thumb impressions of the 1st Defendant. In this regard, I may refer to a judgment of the Hon''ble
Supreme Court in Thiruvengada Pillai Vs. Navaneethammal and Another, wherein the Hon''ble Supreme Court had occasion to consider the scope
of Sections 45 and 73 of the Evidence Act and also the earlier judgments on this subject from the Hon''ble Supreme Court in The State (Delhi
Administration) Vs. Pali Ram, ; O. Bharatan Vs. K. Sudhakaran and another, ; Ajit Savant Majagavi Vs. State of Karnataka, ; 1980 CriLJ 396
(SC) ; and Lalit Popli Vs. Canara Bank and Others, . After having elaborately considered the law on the subject, in paragraph 16, the Hon''ble
Supreme Court has held as follows:
16. While there is no doubt that court can compare the disputed handwriting/ signature/finger impression with the admitted
handwriting/signature/finger impression, such comparison by court without the assistance of any expert, has always been considered to be
hazardous and risky. When it is said that there is no bar to a court to compare the disputed finger impression with the admitted finger impression, it
goes without saying that it can record an opinion or finding on such comparison, only after an analysis of the characteristics of the admitted finger
impression and after verifying whether the same characteristics are found in the disputed finger impression. The comparison of the two thumb
impressions cannot be casual or by a mere glance. Further, a finding in the judgment that there appeared to be no marked differences between the
admitted thumb impression and disputed thumb impression, without anything more, cannot be accepted as a valid finding that the disputed signature
is of the person who has put the admitted thumb impression. Where the court finds that the disputed finger impression and admitted thumb
impression are clear and where the court is in a position to identify the characteristics of fingerprints, the court may record a finding on comparison,
even in the absence of an expert''s opinion. But, where the disputed thumb impression is smudgy, vague or very light, the court should not hazard a
guess by a casual perusal.
10. From the above settled law, it is manifestly clear that this Court has got ample power u/s 73 of the Evidence Act even at this stage to compare
the disputed thumb impressions on Ex.A.1 sale agreement with that of the admitted thumb impressions of the 1st Defendant found in the
vakalathnama, written statement and in the deposition when he was examined as D.W.1 before the trial court. In view of the same, this Court
proceeds to do the exercise of comparison. Even for naked eye, a cursory comparison of the disputed thumb impressions found on Ex.A.1 is
totally in variance with the admitted thumb impressions found on the above documents. In order to ascertain the fact, this Court ventured to make a
scientific comparison of the disputed thumb impressions with that of the admitted thumb impressions with the use of a magnifier [magnifying glass].
Such look into the disputed thumb impressions and the admitted thumb impressions of the 1st Defendant would show that they are of ''whorl
pattern''. Both the thumb impressions are spiral in character as per the formation of the central ridges. The ridges at the core have a spiral formation
in both the thumb impressions. But, the major difference is that the ridges are running clockwise in the disputed thumb impressions, whereas they
run anti-clockwise in the admitted thumb impressions. Thus, though both the disputed and the admitted thumb impressions are all of whorl pattern,
they belong to two different sub divisions by the formation of the central ridges as narrated above. From this, there can be no doubt that both the
disputed and the admitted thumb impressions are different. This exercise on comparison was made in open court in the presence of the counsel
appearing on either side. The counsel also had occasion to compare the same with the help of the magnifier. This Court also pointed out to the
learned Counsel on either side about the two patterns and the difference in the thumb impressions. But, they were not in a position to offer any
different opinion. Thus, the disputed and the admitted thumb impressions are clear and this Court is definitely in a position to identify the ridge
characteristics of the disputed thumb impressions and the admitted thumb impressions and to find that they were not made by one and the same
person. On such close analysis in a scientific manner made in exercise of the power conferred u/s 73 of the Evidence Act, even in the absence of
an expert opinion, I hold that the thumb impressions found on Ex.A.1 sale agreement were not made by the 1st Defendant at all. If once such a
conclusion is reached, then I have to necessarily hold that Ex.A1 is not a genuine document and no relief could be granted to the Plaintiff upon
Ex.A.1.
11. On facts, it is the admitted case of the parties that the suit property was originally owned by one Siddha Gounder and Gurunathan. One
Senniappa Gounder brought the suit property for sale in court auction in E.A. No. 653 of 1991 in O.S. No. 143 of 1991. The 1st Defendant
purchased the suit property in the court auction and as per order in E.A.653 of 1991, he took possession of the suit property. Siddha Gounder
and Gurunathan who were the original owners of the property are brothers. The Plaintiff is none other than the brother-in-law of Siddha Gounder.
It is the contention of the 1st Defendant that Siddha Gounder and Gurunathan who had lost the suit property in the court auction are behind the
forgery of the thumb impression of the 1st Defendant and for the creation of Ex.A.1 sale agreement so as to press into service the same with the
help of the Plaintiff. As it is the admitted case that delivery of possession of the property was taken by the 1st Defendant in the year 1990, it is too
difficult to believe that the 1st Defendant would have entered into the sale agreement to sell the property to the Plaintiff who is the brother-in-law of
Siddha Gounder. This also creates doubt in the case of the Plaintiff. This aspect has not been considered at all by the courts below.
12. In any view of the matter since this Court holds that Ex.A.1 sale agreement was not executed by the 1st Defendant at all, the Plaintiff is not
entitled for any relief as prayed for in the suit. Accordingly, both the substantial questions of law are answered in favour of the
Appellants/Defendants and against the Respondent/Plaintiff.
13. In the result, the second appeal is allowed; the decree and judgment of the trial court and confirmed by the first appellate court are set aside;
and the original suit is dismissed. However, considering the facts and circumstances of the case, there shall be no order as to costs.