RAMANATHAN CHETTIAR Vs. M AR RM VISWANATHAN CHETTIAR

JUDGEMENT

(1.) The appellant, who is defendant 2 in a suit brought by the respondent to enforce a mortgage, appeals from a decree of the High Court of Judicature at Madras dated 20 April 1937, which modified a decree of the subordinate Judge of Devakottai dated 31 July 1930. The mortgage in suit was executed on 22nd December 1916, in favour of Ekappa Chettiar by Annamalai Chettiar, who is defendant 1 in the present suit, "for himself and as family manager and guardian of his undivided younger brother Ramanathan," the present appellant, for the sum of Rs.5000, on the security of certain properties belonging to the joint undivided family. The consideration was stated to have been received "by your obtaining the same and paying the same towards the debts due by our common firm at Colombo." Chokalingham Chettiar, who had three daughters by his first wife, but no son, adopted defendant 1 as his son. After the death of his first wife, he married a second wife, by whom he had a son, the appellant. Chokalingham, who died in the early part of 1910 or sooner, carried on a business in Colombo. The appellant and defendant 1 are members of an undivided Hindu family, governed by the Mitakshara law. In 1916 defendant 1 was karta of the family, the appellant being then a minor. On 3 January 1924, the respondent acquired for Rs.5000 the interest of Ekappa Chettiar in the mortgage, and he brought the present suit to enforce the mortgage on 14 March 1927.

(2.) The only question in the appeal is whether the mortgage of 1916 is binding on the interest of the appellant in the property mortgaged. There can be no doubt that, in accordance with the principles established by this Board, the respondent, as plaintiff in the suit, is required either to show that there was necessity for the loan, or that the mortgagee made reasonable enquiry as to the necessity for the loan and that the facts represented to him were such as, if true, would have justified the loan. The reason for the loan, as alleged in the mortgage in suit, was the discharge pro tanto of debts due by the family business in Colombo. This involves two questions of fact, namely the continued existence of the family business in Colombo in 1916, and the indebtedness of such business.

(3.) In the opinion of their Lordships there is no evidence sufficient to establish - even prima facie-these facts, and there is no evidence of any enquiry made by the mortgagee, Ekappa Chettiar, as to the truth of the representations made to him by the mortgagor, defendant 1. The statements of the latter in his written statement, which were not supported in evidence, are of no value as against the appellant. The respondent relied on three documents, Exs. G, H and J, all dated 30 July 1910, but these are of little or no relevance; they are, if anything, more suggestive of the Colombo business having been wound up in 1910, than of its continuation as a going business after Chokalingham's death. There is literally no evidence as to the position in 1916, and their Lordships find themselves unable to agree with the construction that the High Court have placed on the written statement of the appellant. Their Lordships are unable to read the appellant's pleading as otherwise than a complete denial of both the continuance of the Colombo business and of the existence of debts of such business in 1916. Nor are their Lordships able to agree with the criticisms of the learned Judges as to the non-production of the business books. In answer to the order for discovery, the appellant filed an affidavit on 16 November 1927, to the effect that these documents were not, and never had been, in his possession, or under his control. On 23 November 1927, defendant 1 filed an affidavit to the effect that the accounts had been given to the two Panchayatdars, both of whom were dead, and that he did not know in whose possession the documents were. On 5 December 1927, the following entry appears on the order sheet: Petition by plaintiff to direct defendants 1 and 2 to discover on oath. Statements filed may be taken to be sufficient. Petition closed.