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Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): K. S. Radhakrishnan, Dipak Misra , JJ

(A) Evidence Act (1 of 1872) , S.101, S.102, S.103, S.104— Burden of proof - Money suit - Based on entries in books of account and acknowledgments - Plaintiff examining witnesses - Entries in account books and acknowledgements also proved without objection - Defendant merely denying avertments made in plaint - No plea denying his signatures made in written statement - Signatures denied by defendant only in his examination-in-chief - Plaintiff cannot be non-suited for his failure to examine handwriting expert to prove signatures - Placing burden to prove signatures on plaintiff, improper - Is also against rules of pleading. R. S. A. No. 1570 of 2008, D/- 26-2-2009 (PandH), Reversed. Civil P.C. (5 of 1908) , O.7 R.3, O.7 R.4, O.7 R.5— (Para 21 23 24) (B) Civil P.C. (5 of 1908) , O.6 R.2, O.37 R.3— Money suit - Variance between pleadings and proof - Little variance between amount due and date pleaded in plaint and evidence adduced - Does not take defendant by surprise - Rule of secundum allegata et probata does not apply - Plaintiff cannot be non-suited. R. S. A. No. 1570 of 2008, D/- 26-2-2009 (PandH), Reversed. (Para 27) .....