KASHIRAM KANAIYARAM Vs. LAKHMICHAND GANGARAM

JUDGEMENT

(1.) THIS revision arises out of a small cause suit. The trial Court after recording the evidence of both the parties came to the conclusion that the defendant owed to the plaintiff the price of Gram he had purchased.

(2.) THE learned Counsel for the applicant contends that the trial Court should not have believed the evidence of the plaintiffs witnesses because they belonged to the same community as the plaintiff. I disapprove of the line of argument which the learned Counsel has thought fit to adopt. He wants to condemn the witnesses on communal grounds and wants me to hold that the witnesses of the plaintiff, who is Vaishya, should not be believed because they too belong to the same community. The law does not recognise the impeachment of a witness on such grounds, and the argument is against the spirit of the Constitution of India.

(3.) THE trial Court having weighed the evidence has come to a conclusion and I do not think it proper case to interfere with it in revision.