High CourtsDivision Bench(1922) 11 AHC CK 0019

Kamal Khan vs Nizamuddin

Allahabad High Court · Decided on 14 November 1922 · Citation: AIR 1923 All 123 : 71 Ind. Cas. 412

HON’BLE JUDGES
Stuart, J · Ryves, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 222 words
1.

This appeal arises out of a suit brought by Kamal Khan on a pro-note executed by Nizamuddin and Khairati. The pro-note is dated the nth January 1918 for a sum of Rs. 240 and carried interest at a rate amounting to something like Rs. 150 per cent, per annum.

2.

The defence to the suit was that the pro-note was not executed in favour of the plaintiff, Kamal Khan, but in the name of one Alam Khan and that the pro-note has been altered by changing ''Alam Khan'' into ''Kamal Khan''. The First Court decreed the suit, but, on appeal, the learned District Judge found as a fact that the pro-note was originally written in favour of ''Alam Khan'' and that name has been altered into ''Kamal Khan'' and he held that this was a material alteration within the meaning of Section 87 of the Negotiable Instruments Act such as would render the promissory-note void. We must accept the finding of fact, namely, that originally the name ''Alam Khan'' was written on the pro-note and that it has been changed into ''Kamal Khan'' and we hold that, as a matter of law, such alteration is a material alteration within the meaning of Section 87 of the Negotiable Instruments Act. The result is that the appeal fails and is dismissed with costs.