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Judgment
Abdul Hadi, J.—The defendant is the appellant in this appeal against the decree for a sum of Rs. 6,629.45 with interest thereon at the rate of
12 per cent per annum from 1.9.1974 to the date of plaint and at 6 per cent per annum subsequently till realisation. The suit by the respondent-
plaintiff is no doubt for recovery of a sum of Rs. 12,882.50 due under a chit fund transaction.
Pending appeal, the appellant died and appellants 2 to 8 have been brought on record as his legal representatives.
The averments found in the plaint are briefly as follows: The plaintiff conducted chits under various denominations. The defendant became a
subscriber in a chit to the value of Rs. 10,000 payable in 20 monthly instalments of Rs. 500 each, commencing from 1.7.1974. The defendant was
the successful bidder in the second instalment of the chit on 1.8.1974 and he received the entire chit consideration of Rs. 10,800, deducting the bid
amount of Rs. 2,650. Subsequently the defendant was irregular in payment of the instalments. He paid punctually for the first two instalments, but
for the third instalment he paid only Rs. 407.50 on 8.4.1977 and for the fourth instalment, he paid Rs. 435 on 16.8.1977. Thereafter, the
defendant did not pay any amount. Hence the suit claim is made. The claim is in time in view of the acknowledgement by the defendant by payment
of the abovesaid amounts on 8.4.1977 and 16.8.1977 respectively.
The relevant averments found in the written statement are as follows: The defendant did not make any payment of Rs. 407.50 on 8.4.1977 and
Rs. 435 on 16.8.1977 for the third and fourth instalments respectively. At no time, the plaintiff issued any receipt to the defendant. The suit claim is
barred by limitation since he had not made any payment on 8.4.1977 and 16.8.1977 and the acknowledgments are not signed by him. The
defendant had been paying the amounts in bulk towards instalments and the plaintiff entered them in a separate note book, but never gave any
other receipt. In March, 1975, when the defendant demanded receipt, the plaintiff gave a statement of account in his own hand-writing. On
5.5.1975, the defendant paid Rs. 700 and on 19.7.1975, Rs. 250 and on 20.11.1975, Rs. 50 and thereafter, he had been making payments in
terms of Rs. 100 and Rs. 50 till the end of March, 1976 and nothing is due to the plaintiff towards the chit transaction. The plaintiff had been
conducting the chits contrary to the Chit Funds Act and hence, the suit is not maintainable.
Though several issues were framed in the suit, the two issues, which are relevant so far as this appeal is concerned and with reference to which
alone, the learned Counsel for the appellants made his submissions, are:
(1) Whether the suit is barred by limitation?
(2) Is the suit claim affected by the Chit Funds Act and if so, to what extent?
The court below held on these issues in favour of the plaintiff, that is, it held that the suit was not barred by the law of limitation and that the suit
claim as not affected by the Chit Funds Act.
So far as the second of the abovesaid two issues, the learned Counsel for the appellants urged before me that the notice required under
Sec25(1) of the Chit Funds Act prior to the filing of the suit, had not been given in the present case and hence the suit must be held to be not
maintainable. But, there is no such specific plea at all in the written statement. All that is stated in the written statement in this regard is that the
plaintiff had been conducting the chit contrary to the provisions of the Chit Funds Act and hence, the suit is not maintainable. That plea, by no
stretch of imagination, can be taken to be relating to the abovesaid want of notice urged by the learned Counsel. When no such plea has been
taken, it amounts to the defendant waiving the requirement as to notice. The learned Counsel no doubt relied on Sudarsan Chit Fund Vs. Mrs.
Jagadambal and Others, . But, that decision mainly deals with the question of limitation with reference to the chit transaction and that decision does
not deal with a case where there is no plea regarding the notice prescribed u/s 25(1) of the Chit Funds Act. So, there is no substance in this
submission of the learned Counsel for-the appellants.
Nextly, on the question of limitation, the learned Counsel for the appellants argued that the alleged payments on 8.4.1977 and 16.8.1977 were
not true and that hence, the suit having been filed on 3.1.1979 only with reference to the promissory note dated 7.8.1974 based on the chit
amounts due, was clearly barred by limitation. He also argued that even assuming that Exs.A-6 and A-7 which/evidence the abovesaid payments
on 8.4.1977 and 16.8.1977 respectively very true, the said Exs.A-6 and A-7 would not help the plaintiff to extend the period of limitation u/s 19
of the Limitation Act.
Exs.A-6 and A-7 are receipts given by the plaintiff for the abovesaid amounts of Rs. 407.50 and Rs. 435 respectively paid by the defendant. In
order to ascertain whether Exs;A-6 and A-7 payments are true, the relevant ledger of the plaintiff which was filed, viz., Ex.A-10 was looked into.
There, no doubt, in the account of the defendant, the relevant entries relating to Exs.A-6 and A-7 are found. But the other admitted payments as
per Ex.B-1 dated 25.3.1975, are not found, even though certain entries prior to these payments mentioned in Ex.B-1 are found. There is also no
explanation why the above payments mentioned in Ex.B-1 are not entered in Ex.A-10. The learned Counsel for the respondent-plaintiff also could
not explain the said omission. Therefore, Ex.A-10 cannot be completely relied on. Consequently Exs.A-6 and A-7 also cannot be believed without
any further corroborative proof. If the respondent had filed at least the day book also showing the Exs.A-6 and A-7 payments, it would have been
better. But, that has not been done.
Anyway, even taking Exs.A-6 and A-7 payments are true, we have to see, whether Section 19 of the Limitation Act would apply to the present
case. The relevant portion of Section 19 of the Limitation Act runs as follows:
Effect of payment on account of debt or of interest on legacy - Where payment on account of a debt or of interest on a legacy is made before the
expiration of the prescribed period by the person liable to pay the debt or legacy or by his agent duly authorised in this behalf, a fresh period of
limitation shall be computed from the time when the payment was made: Provided that, save in the case of payment of interest made before the 1st
day of January, 1928, an acknowledgment of the payment appears in the hand-writing of, or in a writing signed by, the person making the
payment.
So, it is clear that in order to extend the period of limitation, there must be an acknowledgment of payment appearing in the hand-writing of or in a
writing signed by the person making the payment. In the present case, the person making the payment is the defendant. But, Exs.A-6 and A-7 are
only receipts given by the plaintiff for the payments said to have been made by the defendant. Exs.A-6 and A-7 are thus not acknowledgment of
payments by the defendant. So, Section 19 of the Limitation Act will have no application. With reference to Exs.A-6 and A-7 even assuming they
are true. It has also been held in A. Ramavel Vs. Pandyan Automobiles Pvt. Ltd., , cited by the learned Counsel for the appellants that the
conditions laid down in Section 19 of the Limitation Act will have to be strictly complied with and there is no question of extension of that principle
to any other category of acknowledgment.
No doubt, the learned Counsel for the respondent-plaintiff argued that in the written statement, the defendant has admitted that he had made
payments upto March, 1976 and that statement in the written statement by the defendant should be taken as the acknowledgment of payment
spoken to in Section 19 of the Limitation Act. But, the written statement filed in the suit itself cannot be called in aid for the purpose of Section 19
of the said Act. It has been so held in Debji Ghelabhai and Brothers Vs. R.D. Mehta and Co., . It has been further pointed out herein as follows:
When the plaintiff institutes the suit beyond the period of limitation prescribed in the schedule to the Limitation Act, he has to state in his plaint the
reasons why the suit is still within time. If there is no such statement the court has to dismiss the suit. Further a suit must be tried on the cause of
action as laid in the plaint and any inherent defect of the said nature in the plaint cannot be supplied by a written statement in the suit.
Further, in Muhammad Moizuddin Mia and Others Vs. Nalini Bala Devi, , also it has been held relying on Vishwanath Raghunath v. Mahadeo
Rajaram ILR 57 Bom. 453, that the acknowledgment must be before suit. Further, in Sant Lal Mahton Vs. Kamala Prasad, , also, the Supreme
Court has held in the same way as in the above referred to Debji Ghelabhai and Brothers Vs. R.D. Mehta and Co., . Therefore, I held that the suit
is barred by limitation and consequently the suit is liable to be dismissed.
In the result, the appeal is allowed, the judgment and decree of the court below are set aside and the suit is dismissed. However, in the
circumstances of the case, no costs throughout.