REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.7818­7819 OF 2009

Chennadi Jalapathi Reddy  .....Appellant

Versus

Baddam Pratapa Reddy (Dead) 

Thr Lrs. & Anr.                 .....Respondents

J U D G M E N T

MOHAN M. SHANTANAGOUDAR, J.

These appeals are directed against the impugned judgment

dated 12.06.2008 passed by the High Court of Andhra Pradesh at

Hyderabad in Appeal Suit No. 1404 of 2004 and Cross­Objection

(SR) No. 50168 of 2004.

2.  By the impugned judgment, the High Court has reversed

the judgment of the Trial Court dated 05.12.2003 passed by the

III

rd

  Additional District Judge at Karimnagar in O.S. No. 91 of

1996, in which the Trial Court had decreed the suit.

3.A suit for specific performance was filed by the plaintiff,

Chennadi Jalapathi Reddy (the appellant herein) in respect of the

1

agreement  of  sale  dated  20.04.1993  pertaining  to House  No.

1­5­266 (new) situated at Kaman Road, Karimnagar. It is his case

that the first defendant in the suit, Baddam Pratapa Reddy (the

first respondent herein, now deceased) agreed to sell the suit

schedule house in his favour; that he was always ready and

willing to perform his part of the contract; and though he had

sufficient money to get the sale deed registered and had brought

the availability of money to the notice of the first defendant, the

latter   did   not   execute  the   sale  deed  in  his  favour.  The   first

defendant   and   his   brother,   Baddam   Ram   Reddy,   sold   their

respective   shares   in   the   suit   house   in   favour   of   the   second

defendant, Neethi Satyanarayana (the second respondent herein)

after execution of the agreement of sale in favour of the plaintiff.

The suit was initially filed against the first defendant. The second

defendant was impleaded subsequently. It is relevant to note here

that the plaintiff purchased half of the suit property from the

second defendant after the impugned judgment was passed by

the High Court.

2

The defendants in their written statement denied the case of

the plaintiff, specifically alleging that the agreement of sale is

forged.

On evaluation of the material on record, the Trial Court

decreed the suit. Vide the impugned judgment, the High Court

dismissed   the   suit   and   disposed   of   the   appeal   and   cross­

objections arising out of the judgment of the Trial Court. Hence,

the instant appeals have been preferred before this Court. 

4.During the trial, the agreement of sale Ext. A­1 was sent for

obtaining expert opinion on the genuineness of the signature of

the first defendant thereon. DW­2 is the expert who examined it

and   his   report   is   at   Ext.   B­2.   He   opined   that   the   admitted

signatures of the first defendant and the disputed signature do

not  tally,  thereby meaning  that  it is  forged.  The Trial Court

considered this expert opinion, but preferred not to rely on it,

inasmuch   as   it   ruled   that   the   expert   opinion   was   not

corroborated   by   any   reliable   evidence.   It   also   held   that   the

evidence of the attesting witnesses (PWs 2 and 3) is cogent and

reliable, and there is no reason why their evidence should be

disbelieved to give way to the expert opinion.

3

Per contra, the High Court solely relied upon the expert

opinion and dismissed the suit by concluding that the signature

of the first defendant on the agreement of sale Ext. A­1 is forged.

5.From the discussion of the High Court in arriving at this

conclusion, we find that it has not assigned any valid reason for

disbelieving the attesting witnesses PWs 2 and 3. In fact, with

respect   to   their   evidence,   the   High   Court   made   certain

observations which are against the evidence on record. Similarly,

with respect to PW­1, the High Court observed that he had not

deposed as to the presence of the third attestor, Krishna Murthy,

at the time of execution of the agreement of sale. However, it is

clear from the evidence of PW­1 that he has specifically deposed

about the presence of Krishna Murthy at that time. It was also

wrongly observed by the High Court that PWs 1 and 2 are silent

as to the time and place of the execution of the agreement.

However, in his examination­in­chief, PW­2 has clarified that the

first  defendant   executed this  agreement   at  the  suit  schedule

house, at a time when he was residing there and the plaintiff was

residing   in   the   western   side   of   the   house,   etc.   From   the

aforementioned facts, it is clear that the High Court disbelieved

4

the evidence of the plaintiff (PW1) and the attestors (PWs 2 and 3)

on mere assumptions and wrong reasons.

6.In any case, to satisfy our conscience, we have gone through

the evidence of PWs 1, 2, and 3. As rightly observed by the Trial

Court, there is no reason to disbelieve these witnesses, whose

evidence is consistent, cogent, and reliable. Though they were

subjected to lengthy cross­examination, nothing noteworthy has

been brought out from their deposition to discard their evidence.

Thus, the evidence of PWs 1, 2, and 3 fully supports the case of

the plaintiff and in our considered opinion, the High Court was

not justified in rejecting their evidence. 

7.As mentioned supra, the High Court mainly relied upon the

opinion evidence of DW­2, the handwriting expert, who opined

that the signature of the first defendant on the agreement of sale

Ext. A­1 did not tally with his admitted signatures.  

8. By now, it is well­settled that the Court must be cautious

while   evaluating   expert   evidence,   which   is   a   weak   type   of

evidence and not substantive in nature. It is also settled that it

may not be safe to solely rely upon such evidence, and the Court

may seek independent and reliable corroboration in the facts of a

5

given case. Generally, mere expert evidence as to a fact is not

regarded as conclusive proof of it. In this respect, reference may

be made to a long line of precedents that includes Ram Chandra

and Ram Bharosey  v. State of Uttar Pradesh, AIR 1957 SC

381, Shashi Kumar Banerjee  v. Subodh Kumar Banerjee , AIR

1964 SC 529, Magan Bihari Lal v. State of Punjab, (1977) 2

SCC 210, and  S. Gopal Reddy  v.  State of Andhra Pradesh,

(1996) 4 SCC 596.

We may particularly refer to the decision of the Constitution

Bench of this Court in Shashi Kumar Banerjee (supra), where it

was observed that the evidence of a handwriting expert can rarely

be given precedence over substantive evidence. In the said case,

the Court chose to disregard the testimony of the handwriting

expert as to the disputed signature of the testator of a Will,

finding such evidence to be inconclusive. The Court instead relied

on the clear testimony of the two attesting witnesses as well as

the circumstances surrounding the execution of the Will.

9.On the other hand, in  Murari Lal  v.  State of Madhya

Pradesh, (1980) 1 SCC 704, this Court emphasised that reliance

6

on expert testimony cannot be precluded merely because it is not

corroborated by independent evidence, though the Court must

still   approach   such   evidence   with   caution   and   determine   its

creditworthiness   after  considering   all   other   relevant   evidence.

After examining the decisions referred to supra, the Court was of

the   opinion   that   these   decisions   merely   laid   down   a   rule   of

caution, and there is no legal rule that mandates corroboration of

the opinion evidence of a handwriting expert. At the same time,

the Court noted that Section 46 of the Indian Evidence Act, 1872

(hereinafter “the Evidence Act”) expressly makes opinion evidence

open to challenge on facts.

In Alamgir v. State (NCT, Delhi), (2003) 1 SCC 21, without

referring to Section 46 of the Evidence Act, this Court reiterated

the observations in  Murari Lal  (supra) and stressed that the

Court must exercise due care and caution while determining the

creditworthiness of expert evidence. 

10.In our  considered opinion,   the  decisions   in  Murari  Lal

(supra) and Alamgir (supra) strengthen the proposition that it is

the duty of the Court to approach opinion evidence cautiously

while determining its reliability and that the Court may seek

7

independent corroboration of such evidence as a general rule of

prudence. Clearly, these observations in Murari Lal (supra) and

Alamgir  (supra)  do  not   go  against   the   proposition  stated  in

Shashi   Kumar Banerjee  (supra)   that   the   evidence   of   a

handwriting   expert   should   rarely   be   given   precedence   over

substantive evidence.

11.In light of these principles, it is necessary to evaluate the

correctness   of   the   findings   of   the   High   Court   as   to   the

genuineness of the signature of the first defendant on Ext. A­1.

12.As mentioned earlier, Ext. A­1 is the agreement of sale

entered into by the plaintiff and the first defendant. Ext. A­2 is

the   receipt   evidencing   the   payment   of   earnest   money   of   Rs.

61,200/­ in pursuance of this agreement of sale. The receipt

bears the signature of the first defendant on the revenue stamps

affixed thereon. Curiously, Ext. A­2 was not sent for obtaining

expert   opinion.   At   the   same   time,   no   reliable   material   was

brought on record that the first defendant has not received the

amount under Ext. A­2. In the absence of any challenge to the

first defendant’s signature on Ext. A­2, and in the absence of any

reliable material produced by the first defendant to deny the

8

receipt of such earnest money, the High Court, in our considered

opinion, should have relied upon this receipt. In fact, we find that

the   High   Court   has   not   considered   Ext.   A­2   in   its   entire

judgment. As a matter of fact, Ext. A­1 and Ext. A­2 go hand in

hand, and Ext. A­2 should not have been ignored by the High

Court. 

Moreover, merely because the plaintiff’s signature was not

present on the agreement of sale, this would not ipso facto nullify

the agreement altogether. This is because the agreement was

signed by the first defendant and clearly reveals that he had

agreed to sell the property to the plaintiff for a due consideration

of Rs. 1,20,000/­. This agreement was followed by Ext. A­2,

which shows the payment and receipt of the earnest money. In

addition to the signature of the first defendant, this receipt bears

the signature of the plaintiff on revenue stamps. As mentioned

earlier, Ext. A­1 and Ext. A­2 are part of the same transaction.

Thus, the contention that absence of the plaintiff’s signature on

Ext. A­1 nullifies the agreement altogether, cannot be accepted.  

In addition to this, the evidence of DW­3 (the brother of the

first defendant) belies the allegation of the first defendant that

9

the   signature  found   on Ext.  A­1 is  forged.  DW­3  specifically

admitted during his cross­examination that he could identify the

signature of the first defendant, who is his elder brother. He has

further admitted that Ext. A­1 and Ext. B­1 bears the signature

of the first defendant. It may be noted here that a partition had

taken place between the first defendant and DW­3 in the year

1980,   and   such   partition   was   effected   through   Ext.   B­1,   an

unregistered partition deed. Crucially, the first defendant has

also admitted his signature on Ext. B­1 in his cross­examination.

Thus, it is clear that such admitted signature and the disputed

signature   of   the   first   defendant   have   been   identified   by   his

brother as those of the first defendant himself.  

13.Undoubtedly,   the   opinion   of   a   handwriting   expert   is   a

relevant fact under Section 45 of the Evidence Act. Under Section

47 of the Evidence Act, the opinion of any person acquainted with

the handwriting of the person by whom it is supposed to be

written or signed is also a relevant fact. 

Per the explanation to Section 47 of the Evidence Act, a

person is said to be acquainted with the handwriting of another

person when he has seen that person write, or when he has

10

received documents purported to be written by that person in

answer to documents written by himself or under his authority

and addressed to that person, or when, in the ordinary course of

business, documents purporting to be written by that person

have been habitually submitted to him.

14. A reading of Section 47 of the Evidence Act makes it clear

that this provision is concerned with the relevance of the opinion

of a person who is acquainted with the handwriting of another

person. The Explanation to this Section goes on to enumerate the

circumstances in which a person may be said to have such

acquaintance. 

In the matter at hand, DW­3, in his cross­examination, has

identified the disputed signature of the first defendant (his elder

brother) on Ext. A­1. He also stated that the suit schedule house

was constructed when he was 25 years old; a partition was

effected in 1980, after which he and the first defendant occupied

their respective shares in the house; and that he finally sold his

share in 1996 (when he was aged about 58 years). This goes on

to show that DW­3 lived and resided with the first defendant in

the same house for over three decades. Moreover, as mentioned

11

earlier, DW­3 identified the first defendant’s signature on Ext. B­

1 (the partition deed), which has been admitted by the first

defendant himself. In light of this, and given that DW­3 came in

to support the case of his brother, the first defendant before the

Court, it can be inferred that their relations were cordial even

after partition and that DW­3 would have seen the latter write on

multiple occasions in normal course of family affair. Thus, it is

clear that, he was acquainted with the handwriting of the first

defendant   in   terms   of   the   Explanation   to   Section   47   of   the

Evidence   Act.   This   makes   his   opinion   as   to   the   disputed

handwriting a relevant fact under Section 47. 

At this juncture, it would be apposite to observe that the

weight to be accorded to such an opinion depends on the extent

of   familiarity   shown   by   the   witness   with   the   disputed

handwriting. This, in turn, depends on the frequency with which

the   witness   has   had   occasion   to   notice   and   observe   the

handwriting, his own power of observation, and how recent such

observations were. In light of the facts discussed above, which go

on to show the familiarity of DW­3 with the handwriting of the

first defendant, we conclude that the testimony of DW­3 may

12

safely   be   relied   upon,   and   must   be   accorded   similar,   if   not

greater,   weight   than   the   expert   evidence   adduced   by   the

defendants   to   advance   their   case.   This   conclusion   is   further

strengthened   by   the   fact   that   the   first   defendant   neither

challenged   DW­3’s   admission   nor   his   acquaintance   with   the

disputed handwriting, although it was open for him to do so by

way of re­examination. 

15. The admission by DW­3 is further supported by the cogent

and consistent testimony of the plaintiff (PW­1) and attesting

witnesses (PWs 2 and 3), and the fact that the first defendant has

not denied his signature on Ext. A­2 (the receipt of payment of

earnest money). Having regard to the totality of the facts and

circumstances, we conclude that the disputed signature of the

first defendant on Ext. A­1 is genuine. Moreover, keeping in mind

the principle that expert evidence should not be given precedence

over substantive evidence, in our considered opinion, the High

Court was not justified in giving precedence to the opinion of the

expert (DW­2) and solely relying upon his testimony to set aside

the judgment and decree of the Trial Court. 

13

In any case, to satisfy our conscience, we have examined

the admitted and disputed signatures ourselves, and find that

the signatures are virtually the same. However, in this case, it is

unnecessary for us to rely on our own comparison in light of the

material on record, as discussed above. We hasten to emphasize

that we have not been prejudiced by our own comparison in

appreciating the evidence and reaching our conclusion.

16.There is another reason why we are not inclined to place

reliance on the opinion of the expert DW­2. From a perusal of his

report Ext. B­2, it is evident that barring the signature on a

written statement in a prior suit, all other admitted signatures of

the first defendant are of a period subsequent to the filing of the

plaint (i.e. on the vakalatnama and the written statement filed in

this suit itself). These admitted signatures taken subsequent to

the filing of the suit could not have been used as a valid basis of

comparison, and their use for this purpose casts serious doubt

on the reliability of the entire report Ext. B­2. Thus, the report

was liable to be discarded on this ground alone, and was wrongly

relied upon by the High Court.

14

17.Moreover, the High Court has wrongly observed that the

plaintiff   has   not   produced   any   evidence   to   prove   that   he

demanded the performance of sale after the execution of the

agreement of sale. The filing of a suit for specific performance of

an agreement of sale is governed by Section 16(c) of the Specific

Relief Act, 1963, read with Article 54 of the Schedule of the

Limitation Act, 1963. In addition to this, Forms 47 and 48 of

Appendix A of the Code of Civil Procedure, 1908 prescribe the

format of the plaint for such a suit. Thus, a plaint which seeks

the relief of specific performance of an agreement/contract must

comply with all these requirements. In the matter at hand, the

plaintiff has specifically averred in his plaint that he was ready

and   willing   to   perform   his   part   of   the   contract   under   the

agreement   of   sale   dated   20.04.1993.   It   was   also   specifically

stated   that   the   plaintiff   had   been   demanding   that   the   first

defendant receive the balance consideration of Rs. 58,800/­ and

execute a regular registered sale deed at his cost, but the first

defendant  had  been avoiding  the specific  performance  of the

agreement of sale. In light of this, in our considered opinion, all

the formalities which are to be pleaded and proved by the plaintiff

for getting a decree of specific performance have been fulfilled.

15

Moreover, there cannot be any proof of oral demand.  Be that as

it may, we are satisfied from the evidence that the plaintiff had

sufficient money to pay the balance consideration to the first

defendant and was ready and willing to perform his part of the

contract. 

18.In   view   of   the   aforementioned   reasons,   the   impugned

judgment of the High Court is liable to be set aside. Accordingly,

the   judgment   and   decree   passed   by   the   Trial   Court   stands

restored. The appeals are allowed accordingly.

..........................................J.

(N.V. Ramana)

...........................................J.

(Mohan M. Shantanagoudar)

...........................................J.

(Ajay Rastogi)

New Delhi; 

August 27, 2019.

16