CHEGAMULL SUGANMULL SOWCAR Vs. VGOVINDASWAMI CHETTY

JUDGEMENT

(1.) Several questions of law have been argued by Mr. Rangaswami Ayyangar, but I do not think that I need on that account reserve judgment. The case now comes up before me after report by the Commissioner, who has been appointed to enquire into certain matters, but, I understand, that for the purpose of this judgment, it is unnecessary either to look into that report or to go through the pleadings. The facts, as stated from the Bar, may be briefly summarized. The plaintiff lent moneys to a firm known as Govindaswami & Co. It originally consisted of two divided brothers, Govindaswami and Chengayya. The former had sons, who do not matter for the present, excepting one of them, Lingayya by name. During the continuance of the firm, Chengayya died in 1916; his widow Chinna, Kannammal took her husband's place in the partnership and the business was continued in the same manner as before. She died on 20 April 1920, having ten days before her death adopted Lingayya as her son. The business of the firm was continued, it having been taken for granted that Lingayya represented Chengayya's estate in the partnership.

(2.) During the lifetime of Chengayya, the partnership executed two promissory notes in favour of the plaintiff. They were both dated 8 June 1914, the first being for Rs. 5,000 and the second for Rs. 2,500. Title-deeds relating to certain properties belonging to Chengayya were deposited with the plaintiff by way of creating an equitable mortgage. At the same time, the plaintiff took from the firm two memoranda of deposit of title deeds signed by the partners. On 19 December 1920, that is, after the death... of Chinna Kannammal, fresh promissory. notes were taken by the plaintiff for certain amounts. The sums due under the original two notes were included in them and, as a matter of fact, the fresh notes were intended to supersede the orginal two notes of 1914. In 1921, another new promissory note came into existence,...which was intended to serve as a renewal of one of the notes of 1920. The promissory notes of 1920 and 1921 were signed by Govindaswami and Lingayya, the latter representing the estate of Chengayya.

(3.) The suit was brought on the note of 1920 which was not superseded and on the note of 1921, and the plaintiff claimed that a sum of Rs. 60,000 odd was due to him.