Chattisgarh High Court
Balram vs Nawaso @ Kushwanti And Ors on 8 September, 2022
Author: Narendra Kumar Vyas
Bench: Narendra Kumar Vyas
Page 1 of 17
AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
SA No. 117 of 2011
Reserved on : 23.06.2022
Delivered on : 08.09.2022
Balram, Aged About 44 Years, S/o Mohar, Village- Tangargaon,
Post- Pongro, P.S. Kansabel, Tahsil- Bagicha, District- Jashpur
(C.G.)
---- Appellant
Versus
1. Nawaso @ Kushwanti, W/o Lalsai, Aged About 30 Years, R/o
Village- Saraitoli (Konpara), P.S. Farsabahar, Tahsil Kunkuri,
District- Jashpur (C.G.)
2. Dilsai, S/o Mohar, Aged About 64 Years.
3. Shobhnath, (Deleted) (In compliance of Court's order dated
09.02.2021)
4. Anitram, S/o Mohar, Aged About 47 Years.
Respondents No. 2 to 4 are R/o Village Tangargaon, P.S.
Kansabel, Tahsil Bagicha, District- Jashpur (C.G.)
5. The Collector, Jashpur Nagar, District- Jashpur (C.G.)
6. Jagdev Ram, S/o Karru Ram, Aged About 59 Years, Caste- Raut, R/o Village- Tangargaon, Tahsil Bagicha, District- Jashpur (C.G.)
---- Respondents For Appellants : Mr. A.K. Prasad, Advocate. For Private Resp. : Mr. H.B. Agrawal, Sr. Advocate with Ms. Richa Dwivedi, Advocate.
For State : Ms. Ishwari Ghritlahre, Panel Lawyer.
Hon'ble Shri Justice Narendra Kumar Vyas C.A.V. JUDGMENT
1. This second appeal has been filed by the appellant/plaintiff under Section 100 of the C.P.C. against judgment and decree dated 07.02.2011 passed by District Judge, Jashpur (C.G.) in Civil Appeal No. 24-A/2010 (Balram Vs. Nawaso @ Kushwanti & others) affirming the judgment and decree dated 08.02.2006 passed by Second Civil Judge Class-I, Jashpur Nagar, District-
Page 2 of 17Jashpur (C.G.) in Civil Suit No. 58A/06 old Civil Suit No. 37A/2001.
2. For the sake of convenience, the parties shall be referred to in terms of their status mentioned in Civil Suit No. 58A/06 which was filed for declaration of title and possession.
3. The instant Second Appeal is admitted for hearing by this Court vide its order dated 01.03.2021 on the following substantial question of law:-
"Whether both the Courts below were justified in holding that the plaintiff has failed to establish the execution and attestation of the Will dated 25.07.1998 (Ex. P/1) by Siyani in favour of the plaintiff by recording a finding which is perverse to the record?
4. The brief facts, as reflected from the plaint averments, are that the plaintiff has filed the civil suit for declaration of Will dated 05.07.1998 to be valid and effective, declaration of title and possession mainly contending that the suit property is situated at Village- Tangargaon, Patwari Halka No. 40, Revenue Circle- Kansabel, Sub-Tahsil- Kansabel, Tahsil- Bagicha, District- Jashpur (C.G.) total 4 nos. khasra area admeasuring 0.268 Hectare, which has been described in Schedule-A of the plaint was received by one Siyani through partition from his brother and his name was recorded in the revenue record in the year 1984. It has been contended that marriage of Siyani was solemnized on 06.04.1969 with one Baghen Bai, who was R/o Village- Ghicha. Since Siyani was ill and suffering from epilepsy and weak person, therefore, his wife was resided with him for eight days and no relationship of husband and wife was established between them. It has been further contended that as per custom of community unless married woman's first menstruation period is occurred in the matrimonial house till then no relationship is developed between husband and wife.
5. It has been further contended that after eight days, wife of Siyani Ram left matrimonial house, went to her parental house and she has refused to come back to her matrimonial house. Siyani's Page 3 of 17 father with consent of Siyani with two persons moved to Village- Ghicha and got divorced with Baghen Bai in front of parents of Siyani and two persons of society. It has been further contended that after divorce between Baghen Bai and Siyani, Baghen Bai married with one Arjun, who was resident of Khuntgaon and thereafter defendant No. 1- Nawaso @ Kushwanti was borne with their wedlock. It has been further contended that after sometime, Siyani became ill and he was under impression that he may be expired soon, therefore, he executed a Will on 05.07.1998 wherein property owned and in possession of Siyani was given to the plaintiff. Siyani expired on 08.12.1998.
6. It has been further contended that the plaintiff has moved an application before Tahsildar, Jashpur for recording his name as per provision of Section 109 of the Land Revenue Code, but Nawaso @ Kushwanti raised objection treating her to be daughter of Siyani, as such, the application was rejected vide order dated 16.05.2000 on the ground that the Will is forged one. Against that order, he has preferred an appeal which was one day time barred before Sub-Divisional Officer, Jashpur and the same has been dismissed as barred by limitation, which has necessitated the plaintiff to file the present suit.
7. It has been further contended that defendant No. 1 is not daughter of Siyani and her father is Arjun Ram, therefore, she is not entitled to get the suit property and since the plaintiff being brother of Siyani has taken care for entire life of his brother and he was satisfied with the care taken by him, he has executed Will on 05.07.1998, which is legal. The plaintiff is in possession of the suit property for last 20 years, but defendant No. 1 has made attempt to interfere in possession of the suit property, therefore, he has filed a civil suit for declaration of title and injunction with a prayer that he may kindly be declared title holder of the property and defendant No. 1 be kindly retrained from interfering in the suit property.
Page 4 of 178. Defendant No. 1 Nawaso @ Kushwanti has filed written statement contending that genealogy has wrongly been described by the plaintiff and Nawaso is daughter of Siyani. It has been further contended that the Will has been made fraudulently and forged document and plaintiff cannot be granted any share of the suit property since his daughter is already alive. It has been further contended that no Will has been executed by deceased- Siyani. It has been further contended that defendant No. 1 is daughter of Siyani and plaintiff without impleading her as party to the case filed an application which was objected by defendant No. 1 and the mutation application which was filed on the basis of forged and fabricated Will has been rightly rejected by Tahsildar. It has been further contended that the plaintiff has never taken care of Siyani and on the basis of forged Will, he has attempted to grab the property and would pray for dismissal of the civil suit.
9. On pleadings of the parties, the trial Court has framed as many as four issues. Issue No. 1 & 2 are relevant for adjudication of this appeal, therefore, they are extracted as under:-
(1) Whether on the basis of Will dated 05.07.1998, the plaintiff has title over the suit property?
(2) Whether the plaintiff and defendants No. 2 to 4 with intention to grab the suit property, have executed the Will?
10. The plaintiff to substantiate his case has examined himself as PW-1, Mahinath Yadav (PW-2), Kunjram Sai (PW-3) and exhibited documents Will dated 05.07.1998 (Ex. P/1), order dated 16.04.2001 (Ex. P/2), order dated 16.05.2000 (Ex. P/3), B- 1 for the year 1998-99 (Ex. P/4), Khasra Panchshala for the year 1992-93 to 1996-97 (Ex. P/5), certificate dated 23.07.2003 issued by Chhattisgarh Yadav Mahasamiti (Ex. P/6).
11. The defendants to substantiate their case have examined Nawaso @ Kushwanti (DW-1), Jagdev Ram (DW-2), Dhani Ram Page 5 of 17 (DW-3) and exhibited documents order dated 16.05.2000 (Ex. D/1), order passed by SDO (Ex. D/2), certificate dated 02.08.2001 (Ex. D/3) certificate dated 09.09.2000 (Ex. D/4), certificate dated 03.08.2001 (Ex.D/5), certificate received from Yadav Mahasabha (Ex. D/6), receipt of complaint dated 21.07.2000 (Ex. D/7), minutes of meeting 17.02.2002 (Ex. D/8) certificate dated 29.09.2000 (Ex. D/9). In addition to the above, she has also filed B-1 Kishtabandi Khatouni for the year 1999- 2000, P-1 Khasra Panchshala of Village Tangargaon, B-1 Kishtabandi Khatouni for Village- Tangargaon & copy of written complaint given by Jagdev to Thana in-charge Kansabel.
12. The learned trial Court after appreciating the evidence and material placed on record has dismissed the suit vide order dated 08.02.2006, against that the plaintiff has preferred first appeal under Section 96 C.P.C. before the First Appellate Court. Learned District Judge, Jashpur vide its judgment and decree dated 07.02.2011 has dismissed the appeal. Learned First Appellate Court while recording its finding at paragraph 8 has held that it is for the plaintiff to clear cloud with regard to the genuineness of the will, which has not been cleared by the plaintiff. It has been taken into consideration by the learned First Appellate Court that Siyani was ill and he was mentally and medically unfit, he was suffering from epilepsy and sometimes became unconscious, he remained ill for about 29 years therefore, it cannot be presumed that Siyani was capable or to understanding about execution of the Will. Learned First Appellate Court has also recorded a finding that the plaintiff has basically has filed the suit on the pretext that Siyani has no legal representative but in the evidence adduced before the trial Court, it has been recorded finding the defendant No. 1 was the legal heir of Siyani, as such question of execution of Will does not attract, therefore, a cloud was raised with regard to execution of the Will which has not been cleared by the plaintiff, therefore, the appeal deserves to be dismissed and accordingly Page 6 of 17 dismissed by the First Appellate Court.
13. Being aggrieved with the judgment and decree passed by the learned First Appellate Court, the plaintiff has filed this second appeal before this Court, which has been admitted for hearing by this Court on 01.03.2021 on the substantial question law stated hereinabove.
14. Learned counsel for the appellant/plaintiff would submit that the findings recorded by the trial Court as well as First Appellate Court are contrary to the evidence on record. He would further submit that the learned Courts below should have considered this fact that Nawaso born in the year 1975 at Village- Khuntgaon and she has never come to Village- Tangargaon. Neither Nawaso nor her mother came to Village- Tangargaon, even after death of Siyani, they have never returned to the village, therefore, the finding recorded by the learned trial Court affirmed by the learned First Appellate Court that Nawaso is daughter of Siyani is bad in law, which is liable to be set aside by this Court. He would further submit that learned Courts below have erred in disbelieving the execution of Will dated 05.07.1998 which has been duly proved attesting witness in accordance with the law, as such findings are perverse and would submit that substantial question of law be framed by this Court be answered in his favour.
15. On the other hand, learned counsel for respondents No. 1 to 6 would submit that the judgment and decree passed by the learned trial Court as affirmed by the learned First Appellate Court is legal and justified as the Will has not been proved as per provisions of Section 63 of the Indian Succession Act, 1925 & Section 68 of the Indian Evidence Act, 1872 and the cloud with regard to the genuineness of the Will which has been raised by the defendants, has not been cleared by the plaintiff, therefore, the finding is legal and justified and does not warrant interference by this Court and would pray that substantial question of law framed by this Court be answered in negative in Page 7 of 17 favour of the defendants.
16. I have heard learned counsel for the parties and perused the documents placed on record with utmost satisfaction.
17. From the evidence of Balram (PW-1), it is quite vivid that Siyani was ill for such a long period and has become mentally ill, suffering from epilepsy and sometime he became unconscious. He has also stated that as per the custom unless the newly wedded wife crossed her first menstruation period in the matrimonial house, the matrimonial relationship between husband and wife cannot be developed but he has not proved this custom by recording the witness, material which are required to prove the custom. The witness was cross examined by the respondent and has admitted that he has not produced any document to prove that defendant No. 1 is not the daughter of Siyani. He has also admitted that Siyani expired on 08.12.1998 which is just after 5 months of execution of the Will. He has also admitted that Siyani remained ill continuous for last 29 years.
18. Mahinath (PW-2) who was subscriber of the Will has examined before the trial Court and has supported case of the plaintiff. He has admitted in his cross-examination that Siyani Ram was married to Baghen Bai and they were living as husband and wife. He has also stated that there is no custom with regard to undergone first menstruation period of newly wedded wife for developing matrimonial relationship between husband and wife in the society.
19. Kunjram Sai (PW-3) has also supported case of the plaintiff and was witness of the Will. He has admitted that on 28.07.2002 in presence of villager a Panchnama was executed wherein he has put his signature. He has also stated that there was dispute with regard to property between plaintiff- Balram and defendant No. 1-Nawaso @ Kushwanti in the office of Tahsildar Kansabel wherein he has deposed about the Will. He has admitted that Siyani married with Baghen Bai and both were living as husband Page 8 of 17 and wife for about one and half month at Village Tangargaon. He has admitted that Siyani expired on 08.12.1998 and at the time of death, Siyani was weak and unconscious (yLr). He has voluntarily stated that he was not ill and was talking. He has also admitted that the Will was written on 05.07.1998. He has also admitted that he was Sarpanch of village Tangargaon from 1994 to 1998.
20. Nawaso @ Kushwanti (DW-1) was examined before the trial Court and by way of affidavit, she has reiterated the stand taken by her in the written statement. In the cross-examination, she has stated that she was tortured by the plaintiff. She has denied that she is daughter of Arjun, but she has admitted that her mother Baghen Bai has married with Arjun Ram. She has also denied that she has no relationship with Siyani.
21. Jagdev Ram (DW-2) has stated that there is no system to examine menstruation period of newly wedded wife and then only physical relationship can be developed between husband and wife. He has stated that the Will is forged and fabricated. He has stated that there was meeting of the community wherein it has been held that Nawaso @ Kushwanti is daughter of Siyani Ram, therefore, certificate to this effect was issued. In the cross- examination, he has also stated that Siyani Ram was suffering from epilepsy. He has also stated that certificate (Ex. D/3 to D/9) has been signed by Secretary of the community. He has denied that Nawaso @ Kushvanti is daughter of Arjun, who was resident of Khuntgaon. He has denied that Nawaso is not daughter of Siyani Ram.
22. Dhani Ram (DW-3) was examined before the trial Court by way of affidavit as provided under Order 18 Rule 4 CPC wherein he has supported the case of the defendants. He empathetically stated in para-7 of the examination in chief that there is no custom in the community to examine the first menstruation period of newly wedded wife before developing husband and wife relationship. On this point, there was no cross examination Page 9 of 17 by the plaintiff. He has stated that marriage of Siyani Ram was solemnized in the year 1969. He has denied that Baghen Bai has performed second marriage with Arjun. He has admitted that Nawaso was born in the year 1975.
23. From above-stated factual position and the evidence brought on record, it is evident that there was no custom in the community to examine first menstruation period of a newly wedded wife. This fact was specifically denied by the defendants, therefore, it is incumbent on the part of the plaintiff to prove this custom. From the material on record it is crystal clear that the plaintiff is unable to prove the custom and the manner in which it is required to be proved. It is well settled legal position of law that initial ownership is always upon the party to prove the fact that once it is discharged then the burden of prove is shifted upon the defendants. Hon'ble the Supreme Court in Anil Rishi Vs. Gurbaksh Singh1 has held at paragraph 19 as under;-
"19. There is another aspect of the matter which should be borne in mind. A distinction exists between a burden of proof and onus of proof. The right to begin follows onus probandi. It assumes importance in the early stage of a case. The question of onus of proof has greater force, where the question is which party is to begin. Burden of proof is used in three ways : (i) to indicate the duty of bringing forward evidence in support of a proposition at the beginning or later; (ii) to make that of establishing a proposition as against all counter evidence; and (iii) an indiscriminate use in which it may mean either or both of the others. The elementary rule is Section 101 is inflexible. In terms of Section 102 the initial onus is always on the plaintiff and if he discharges that onus and makes out a case which entitles him to a relief, the onus shifts to the defendant to prove those circumstances, if any, which would disentitle the plaintiff to the same."
24. The plaintiff has not produced any material or evidence to prove that there is custom in the community with regard to examination of first menstruation period of newly wedded wife, therefore, the custom has not been proved. The law with regard to custom has 1 (2006) 5 SCC 558 Page 10 of 17 already been well settled by Hon'ble the Supreme Court in various judgments. Since, no such evidence was brought on record, therefore, it cannot held that there is any custom to ascertain the first menstruation period of a newly wedded wife.
25. The witness examined by the defendant has stated that Baghin Bai was remained with Siyani Ram for one and half month, this evidence was never rebutted by the plaintiff by adducing evidence, therefore, contention of the plaintiff has rightly been disbelieved by the learned trial Court and affirmed by the learned First Appellate Court with regard to the fact that Nawaso was born from the wedlock of Siyaniram and Baghen Bai.
26. Hon'ble Supreme Court in Ratanlal Vs. Sundarabai Govardhandas Samsuka (dead) Through Lrs. & Others2, has examined the issue of custom in details and held as under:-
"13. India has a strong tradition of respect for difference and diversity which is reflected under the Hindu family laws as it is applicable to diverse communities living from the southern tip to northern mountains, from western plains to eastern hills. Diversity in our country brings along various customs which defines what India is. Law is not oblivious of this fact and sometimes allows society to be governed by customs within the foundation of law. It is well known that a custom commands legitimacy not by an authority of law formed by the State rather from the public acceptance and acknowledgment. This Court in Thakur Gokal Chand v. Pravin Kumari, AIR 1952 SC 231, has explained the ingredients of a valid custom in the following manner-
"A custom, in order to be binding, must derive its force from the fact that by long usage it has obtained the force of law, but the English rule that "a custom, in order that it may be legal and binding, must have been used so long that the memory of man runneth not to the contrary" should not be strictly applied to Indian condition. All that is necessary to prove is that the usage has been acted upon in practice for such a long period and with such invariability as to show that it has, by common consent, been submitted to as the established governing rule of a particular locality".
2 (2018) 11 SCC 119 Page 11 of 17 Black's Law Dictionary defines customary law as "customs that are accepted as legal requirements or obligatory rules of conduct, practices and beliefs that are so vital and intrinsic a part of a social and economic system that they are treated as if they are laws."
Privy Council in The Collector of Madura v. Moottoo Ramalinga Sathupathi, 12 MIA 397 (1868), has observed that "under the Hindu System of law, clear proof of usage will outweigh the written text of law".
14. As per the settled law under Section 2(a) the Act, the following ingredients are necessary for establishing a valid custom a. Continuity.
b. Certainty.
c. Long usage.
d. And reasonability.
As customs, when pleaded are mostly at variance with the general law, they should be strictly proved. Generally, there is a presumption that law prevails and when the claim of custom is against such general presumption, then, whoever sets up the plea of existence of any custom has to discharge the onus of proving it, with all its requisites to the satisfaction of the Court in a most clear and unambiguous manner. It should be noted that, there are many types of customs to name a fewgeneral customs, local customs and tribal customs etc. and the burden of proof for establishing a type of custom depend 1 Bryan A. Garner, Black's Law Dictionary (10th Eds.), p. 468. on the type and the extent of usage. It must be shown that the alleged custom has the characteristics of a genuine custom viz., that it is accepted willfully as having force of law, and is not a mere practice more or less common. The acts required for the establishment of customary law ought to be plural, uniform and constant.
15. Custom evolves by conduct, and it is therefore a mistake to measure its validity solely by the element of express sanction accorded by courts of law. The characteristic of the great majority of customs is that they are essentially nonlitigious in origin. They arise not from any conflict of rights adjusted, but from practices prompted by the convenience of society. A judicial decision recognizing a custom may be relevant, but these Page 12 of 17 are not indispensable for its establishment. When a custom is to be proved by judicial notice, the relevant test would be to see if the custom has been acted upon by a court of superior or coordinate jurisdiction in the same jurisdiction to the extent that justifies the court, which is asked to apply it, in assuming that the persons or the class of 13 persons concerned in that area look upon the same as binding in relation to circumstances similar to those under consideration. In this case at hand there was no pleading or proof which could justify that the above standards were met.
16. It would not be out of context to observe certain judicial decisions which throw some light on the issue raised in this case instant. In Rup Chand v. Jambu Prasad, (1910) ILR 32 247, Privy Council held that-
"The custom alleged in the pleading was this:
"Among the Jains Adoption is no religious ceremony, and under the law or custom there is no restriction of age or marriage among them." And that appears to be the custom found by the High Court to exist. But upon the argument before their Lordships it was strenuously contended that the evidence in the present case, limited as it is to a comparatively small number of centers of Jain population, was insufficient to establish a custom so wide as this, and that no narrower custom was either alleged or proved.
In their Lordships' opinion there is great weight in these criticisms, enough to make the present case an unsatisfactory precedent if in any future instance fuller evidence regarding the alleged custom should be forthcoming".
17. In Sheokuarbai v. Jeoraj, AIR 1921 PC 77, Privy Council observed that, among the Sitambari Jains the widow of a sonless Jain can legally adopt to him a son without any express or implied authority from her deceased husband to make an adoption, and the adopted son may at the time of his adoption be a grown-up and married man. The only ceremony to the validity of such an adoption is the giving and taking of the adopted son.
18. It is very much evident that the appellant in this case has failed to produce any evidence to prove that such practice has attained the status of general custom prevalent among the concerned community. Custom, on which the appellant is relying, is a matter of proof and cannot be based on a priori reasoning or logical and analogical Page 13 of 17 deductions, as sought to be canvassed by the appellant herein. Hence the issue is answered against the appellant."
27. From evidence and the material placed on record and considering the law on the subject of proving the custom, it is quite vivid that no such exercise has been carried out by the plaintiff to prove such custom, therefore, the custom as alleged by the plaintiff has rightly been disbelieved by the learned trial Court and this finding is just and proper and does not warrant any interference by this Court.
28. Learned trial Court and First Appellate Court has raised doubt over existence of the Will and no cloud has been cleared by the plaintiff. The First Appellate Court has dismissed the appeal and recorded its finding that the plaintiff has stated that Siyani Ram was physically and mentally ill for last 29 years and he was not capable to understand the execution of the Will, therefore, it was incumbent upon the plaintiff to prove that even though he was ill he was capable to understand the things and then only he has executed the Will.
29. Similarly, learned trial Court has recorded its finding that the Will alleged to have been executed on the pretext that there was no legal heir of Siyani Ram, but from the evidence, material on record this very foundation has been found to be incorrect by the learned Courts below, as such the learned First Appellate Court has created cloud on the execution of Will which was not cleared by the plaintiff. Learned trial Court while dismissing the suit has recorded its finding that Mahinath Ram Yadav was the attesting witness and is interested witness and he was also witness in the proceeding pending before the Tahsildar against defendant No. 1, therefore, rightly disbelieved on the statement of the Mahinath Ram Yadav (PW-3).
30. From perusal of Will (Ex. P/1), it is quite vivid that there is no mention about that fact that the Will has been written on instructions given by Siyani Ram, who was executant of the Will, therefore, clouds have been raised which has not been cleared Page 14 of 17 by the plaintiff, as such rightly disbelieved the execution of the Will.
31. Learned counsel for the defendants has placed reliance in the case Kavita Kanwar Vs. Mrs. Pamela Mehta3 wherein Hon'ble the Supreme Court has held as under :-
"29.2. In the given set-up, a basic question immediately crops up as to what could be the reason for the testatrix being desirous of providing unequal distribution of her assets by giving major share to the appellant in preference to her other two children. The appellant has suggested that the parents had special affection towards her. Even if this suggestion is taken on its face value, it is difficult to assume that the alleged special affection towards one child should necessarily correspond to repugnance towards the other children by the same mother. Even if the parents had special liking and affection towards the appellant, as could be argued with reference to the gift made by the father in her favour of the ground floor of the property in question, it would be too far stretched and unnatural to assume that by the reason of such special affection towards appellant, the mother drifted far away from the other children, including the widowed daughter who was residing on the upper floor of the same house and who was taking her care. In the ordinary and natural course, a person could be expected to be more inclined towards the child taking his/her care; and it would be too unrealistic to assume that special love and affection towards one, maybe blue-eyed, child would also result in a person leaving the serving and needy child in lurch. As noticed, an unfair disposition of property or an unjust exclusion of the legal heirs, particularly the dependants, is regarded as a suspicious circumstance. The appellant has failed to assign even a wee bit reason for which the testatrix would have thought it proper to leave her widowed daughter in the heap of uncertainty as emanating from the Will in question. Equally, the suggestion about want of thickness of relations between the testatrix and her son (respondent No.2) is not supported by the evidence on record. The facts about the testatrix sending good wishes on birthday to her son and joining family functions with him, even if not establishing a very great bond between the mother and her son, they at least belie the 3 2020 SCC Online SC 464 Page 15 of 17 suggestion about any strain in their relations. Be that as it may, even if the matter relating to the son of testatrix is not expanded further, it remains inexplicable as to why the testatrix would not have been interested in making adequate and concrete provision for the purpose of her widowed daughter (respondent No.1).
29.3. The aforesaid factor of unexplained unequal distribution of the property is confounded by two major factors related with making of the Will in question: one, the active role played by the appellant in the process; and second, the virtual exclusion of the other children of testatrix in the process. As noticed, an active or leading part in making of the Will by the beneficiary thereunder has always been regarded as a circumstance giving rise to suspicion but, like any other circumstance, it could well be explained by the propounder and/or beneficiary. In the present case, it is not in dispute that out of the three children of testatrix, the appellant alone was present at the time of execution of the Will in question on 20.05.2003. As noticed, at the relevant point of time, the appellant was admittedly living away and in a different locality for about 20-22 years, whereas testatrix was residing at the ground floor of the building and the respondent No.1 was at the first floor. Even if we leave aside the case of the respondent No.2 who was living in Shimla, there was no reason that in the normal and ordinary course, the testatrix would not have included the respondent No.1 in execution of the Will in question, particularly when she was purportedly making adequate arrangements towards the welfare of respondent No.1. In other words, if the Will in question was being made without causing any prejudice to the respondent No.1, there was no reason to keep her away from this 16process. Admittedly, the Will in question was not divulged for about three years. Therefore, the added feature surrounding the execution of the Will had been of unexplained exclusion of the respondent No. 1 from the process.
32. He has also referred to the judgment rendered by Hon'ble the Supreme Court in case of Murthy Vs. C. Saradambal4 has held as under:-
"(a) The date of the will (Ex-P1) is 04th January, 1978. The testator E. Srinivasa Pillai died on 19th January, 1978, within a period of fifteen days from the date of execution of the will. Even on reading of 4 Civil Appeal No. 4270 of 2010 (Decided on 10.12.2021) Page 16 of 17 the will, it is noted that the testator himself has stated that he was sick and getting weak even then he is stated to have "written" the will himself which is not believable. It has been deposed by PW2, one of the attestors of the will, that the will could not be registered as the testator was unwell and in fact, he was bedridden. It has also come in evidence that the testator had suffered a paralytic stroke which had affected his speech, mobility of his right arm and right leg. He was bedridden for a period of ten months prior to his death. Taking the aforesaid two circumstances into consideration, a doubt is created as to whether the testator was in a sound and disposing state of mind at the time of making of the testament which was fifteen days prior to his death.
(b) No evidence of the doctor who was treating the testator has been placed on record so as to prove that the testator was in a sound and disposing state at the time of the execution of the will.
(c) The fact that the testator died within a period of fifteen days from the date of the execution of the will, casts a doubt on the thinking capacity and the physical and mental faculties of the testator. The said suspicion in the mind of the Court has not been removed by the propounder of the will i.e. first plaintiff by producing any contra medical evidence or the evidence of the doctor who was treating the testator prior to his death.
(d) In this context, it would be useful to place reliance on Section 63 of the Indian Succession Act, 1925 which categorically states that the testator has to sign on the will and the signature of the testator must be such that it would "intend"
thereby to give effect to the writing of a will. Hence, the genuineness of the will must be proved by proving the intention of the testator to make the testament and for that, all steps which are required to be taken for making a valid testament must be proved by placing concrete evidence before the Court. In the instant case, there is no evidence as to whom the testator gave instructions to, to write the will. The scribe has also not been examined. It is also not known as to whether the assistance of an advocate or any other trustworthy person was taken by the testator in order to make the testament and bequeath the property to only the son of the testator.
(e) Apart from that, Section 63(c) of the Indian Succession Act, 1925, firstly states that the will has to be attested by two or more witnesses/attestators, each of whom should have seen the testator sign on the will in his presence, or has received from the Page 17 of 17 testator, a personal acknowledgment of his signature on the will. Secondly, each of the witnesses shall sign on the will in the presence of the testator but it shall not be necessary that more than one witness be present at the same time, and no particular form of attestation is necessary. The aforesaid two mandatory requirements have to be complied with for a testament to be valid from the point of view of its execution. In the instant case, there are two attestors namely, PW2-Varadan and Dakshinmurthy and the latter had died. The evidence on record has to be as per Section 68 of the Indian Evidence Act, 1872 which deals with proof of documents which mandate attestation. In order to prove the execution of the document such as a testament, at least one of the attesting witnesses who had attested the same must be called to give evidence for the purpose of proof of its execution. Since one of the attestors, namely, Dakshinmurthy had died, PW2, Varadan had given his evidence as one of the attestors of the will. However, the deposition of PW2 is such that it is fatal to the case of the plaintiffs.
33. From the above stated factual and legal position it is quite vivid that plaintiff is unable to prove the Will as per the Section 63 of the Indian Succession Act, 1925 and Section 68 of the Evidence Act. The Courts below have raised clouds which have not been cleared by the plaintiff, therefore, the finding recorded by the learned trial Court affirmed by the Appellate Court does not suffer from perversity, illegality which warrants interference by this Court. Accordingly, the substantial question of law framed by this Court is answered in negative against the plaintiff/appellant and affirmative in favour of the defendants.
34. In view of the above, the instant second appeal is liable to be and is hereby dismissed.
35. A decree be drawn up accordingly.
Sd/-
(Narendra Kumar Vyas) Judge Arun