Allahabad High Court
Arun Kumar And Anr. vs Dev Shanker And Ors. on 7 October, 2004
Equivalent citations: 2005(2)AWC1447
Author: Prakash Krishna
Bench: Prakash Krishna
JUDGMENT Prakash Krishna, J.
1. This is an appeal under Section 299 of the Indian Succession Act. The dispute in the present appeal is confined to the question of validity of Will allegedly executed by Smt. Janak Dulari in favour of the present appellants Arun Kumar and Ballu. The contesting respondent is the daughter of Smt. Janak Dulari.
2. Ram Das had three wives. The name of the first wife is not relevant. His second wife was Smt. Ram Pyari and third wife was Smt. Janak Dulari. From Ram Pyari, the second wife a daughter Smt. Raj Dulari was born. The present appellants are the sons of Raj Dulari.
3. The present appellants filed a petition before the District Judge, Etawah for grant of probate of Will dated 21st January, 1981 executed by Smt. Janak Dulari in their favour.
4. Smt. Janak Dulari expired on 6th March, 1981 and an application for probate of Will dated 21.1.1981 was filed on 23rd November, 1984. The notice of the probate proceedings was served on Smt. Sita Devi (who died during pendency of proceedings before the court below) by refusal. The District Judge, Etawah by the order dated 25th May, 1985 probated the Will of Janak Dulari in favour of the present appellants. It appears that in the intervening period after the death of Smt. Janak Dulari and before the order of grant of probate there was criminal proceedings under Section 145, Cr.P.C. in between Smt. Sita Devi and the present appellants with respect of the properties left by the deceased Janak Dulari. In the course of criminal proceedings at a latter stage the present appellants disclosed the fact of grant of probate. The appellants for the first time in their application dated 9.12.1985 filed before the criminal court disclosed the factum of grant of probate in their favour with respect to the properties left by Smt. Janak Dulari. Immediately thereafter on 1st January, 1986, an application by Smt. Sita Devi was filed for revocation of the probate granted in favour of the appellants. The court below by its judgment and decree under appeal revoked the probate granted to the appellants by its earlier order dated 25.5.1985, as well as the grant dated 16.7.1985. Aggrieved against the aforesaid order the present appeal has been filed.
5. Heard Shri S.N. Verma, learned senior advocate assisted by Shri Malaviya, learned counsel for the appellant and Shri R, N. Singh, learned senior advocate, assisted by Sri A.K. Rai for the contesting respondents.
6. Smt. Janak Dulari at the time of her death had two houses, one being House No. 2B at Mohalla Purvia Tola and another house being House No. 1 Purvia Tola Bagh, Etawah. She had other immovable properties which were sold by her during her life time. She was the exclusive owner in possession of the aforesaid two houses. In the Will in question it has been mentioned that her daughter Smt. Sita Devi and her husband Shri Dev Shankar are pressurizing her to sell all her properties, so that they may swallow the sale consideration. She is not agreeable to dispose of all the properties and is being harassed at the hands of her daughter and son in law. So she has taken shelter in the house of her step daughter. The sons of the step daughter (appellants) are taking due care and serving her very well. Being impressed by the service of these persons she has bequeathed one house in their favour and another house to her daughter Smt. Sita Devi who will have a right of residence during her life time. She will have no right to alienate the same in any manner and after her death the appellants would become the owners thereof. The explanation given in the deed for disinheriting her daughter from one house and giving only a limited interest in another house is that the daughter (Smt. Sita Devi) is pressurizing her to sell the entire property. The another relevant circumstance mentioned in the Will in question is that she has left her own house and taken shelter in the house of her step daughter and is very much happy with their services.
7. The court below has come to the conclusion that the Will in question is surrounded by suspicious circumstances. It is not a genuine Will, therefore, the probate granted earlier has been revoked. The suspicious circumstances as mentioned in the judgment under appeal can be summarized as follows :
(1) In the Will it has been mentioned that Smt. Janaki Devi left her house and took shelter in the house of her step daughter. This conduct is not natural.
(2) The allegation in the Will that her daughter Smt. Sita Devi and her husband have pressurized her to sell the entire property and therefore, she has started living along with Arun Kumar son of her step daughter, is not proved on record.
(3) In the Will in question it is mentioned that she has not executed any sale deed, gift deed or Will earlier but as a matter of fact indisputably she had executed a registered Will dated 15th July, 1967, in favour of Smt. Sita Devi in respect of these very properties.
(4) A dispute arose in between the parties under Section 145, Cr.P.C. in the year 1983 with respect to the disputed property. In that proceeding Arun Kumar and his parents filed objections dated 19.1.1984. In the said objections the existence of the Will dated 20.1.2001 was not disclosed. On the contrary it was stated that Ram Das had two widows, namely, Ram Pyari and Janak Dulari and both of them inherited the property half and half. Had there been in existence of the Will in question on 19th January, 1984, this fact must have been mentioned in the objections.
(5} Had any such Will been executed by Smt. Janak Dulari during her life time she would have got it registered, as she did earlier. Non-registration of the Will in question raises a doubt about its genuineness. Her earlier undisputed Will is registered one.
8. Shri S.N. Verma, learned senior counsel raised three points in support of the appeal :
(i) The court below should not have revoked the probate of the Will in question as the same was granted after affording opportunity of hearing to Smt. Sita Devi the daughter of executant of the Will. ,
(ii) The court below has not taken into account the evidence produced by the parties except the statement of Mathura Prasad.
(iii) The execution of the Will was proved by the appellant in the probate proceedings by calling one of the attesting witnesses of the Will. The other witnesses had died. The execution of the Will having been proved in accordance with Section 68 of the Evidence Act, the court below committed illegality in revoking the grant on the ground of alleged suspicious circumstances. The burden of proof that the Will was not duly executed by Smt. Janak Dulari lies on the shoulders of the respondents. She did not produce any evidence in support of her case that the Will was surrounded by suspicious circumstances, the court below committed illegality in revoking the Will. The judgment of the court below is based on speculative findings and it has failed to consider the oral testimony of the witnesses produced on behalf of the appellants. With the help of case laws it was submitted that the so called suspicious circumstances pointed out by the court below are not suspicious circumstances.
9. In contra, the learned counsel for the respondent submitted that the burden lies upon the propounder of the Will to explain the suspicious circumstances unless and until the suspicious circumstances are explained by producing the evidence, a Will cannot be held to be established.
10. The notice of the probate proceedings was served on Smt. Sita Devi by refusal. Mathura Prasad is said to be the witness of refusal by Smt, Sita Devi to receive the summon attempted to be served by the process server upon her. It is significant to mention here that no notice of the hearing of the probate proceedings was served upon Smt. Sita Devi by a registered letter. I have examined the statement of Mathura Prasad, who deposed the service of notice by refusal. Mathura Prasad is only a chance witness. Mathura Prasad has admitted that he has acquaintance with Arun Kumar, appellant No. 1. He has admitted that Babu Ram the father of the appellants was serving in the Cooperative Bank as Treasurer, wherein he was also in service. He has also admitted that he has relation and friendship with Babu Ram. Only this much has been stated by him that the peon was giving the summon to Smt. Sita Devi and Sita Devi refused to accept the same. The trial court in such circumstances has rightly refused to place reliance on the statement of Mathura Prasad. His statement does not inspire any confidence. Immediately after the death of Smt. Janak Dulari a dispute arose between the parties about the disputed properties. There is no plausible explanation for not accepting the notice as there was also a registered Will in favour of Smt. Sita Devi. The finding of the court below on this point is justified. Apart from the above, the Court favours to decide a dispute on its merit and not to shut its door by refusing to hear a party on technicalities, who is going to be affected by its judgment and decree. The Court has taken into consideration that since a dispute had arisen between the parties before the criminal court the alleged refusal of notice and summons of the probate proceedings cannot be believed. In the result point No. 1 has no merit and is hereby rejected.
11. The second submission of the appellant with regard to non-consideration of the evidence by the court below prima facie has some substance. The court below proceeded to decide the case on the basis of the undisputed attending circumstances of the case, to which the reference shall be made in the later part of this judgment. However, it could not be disputed by the learned counsel for the appellant that this Court can examine the evidence on the record. The counsel were invited to refer the evidence on which they want to rely. However, Shri S.N. Verma, learned senior counsel, appearing for the appellant did not refer any evidence and submitted that on the basis of the various pronouncements of the Supreme Court, referred by him, the alleged suspicious circumstances, which have been relied upon by the court below against the appellant are not at all suspicious circumstances to doubt the genuineness of the Will in question. It was strenuously contended by Shri S.N. Verma, senior counsel that the propounder of the Will (appellants) have proved the signature of the testatrix on the Will by calling an attesting witness. A presumption will be raised that the Will was duly executed by her. The said argument runs counter to the law laid down by the Supreme Court in H. Venkatachala lyengar v. B.N. Thimmajamma and Ors., AIR 1959 SC 443. It has been held that the presumption so raised is liable to be rebutted by proof of suspicious circumstances. It reads as follows :
"The party propounding a Will or otherwise making a claim under a Will is no doubt seeking to prove a document and in deciding how it is to be proved, reference must inevitably be made to the statutory provision which govern the proof of documents. Sections 67 and 68 of the Evidence Act are relevant for this purpose. Under Section 67, if a document is alleged to be signed by any person, the signature of the said person must be proved to be his handwriting and for proving such a handwriting under Sections 45 and 47 of the Act the opinions of experts and of persons acquainted with the handwriting of the person concerned are made relevant. Section 68 deals with the proof of the execution of the document required by law to be attested; and it provides that such a document shall not be used as evidence until one attesting witness at least has been called for the purpose of proving its execution. These provisions prescribe the requirements and the nature of proof which must be satisfied by the parties who relies on a document in a court of law. Similarly, Sections 59 and 63 of the Indian Succession Act are also relevant. Thus, the question as to whether the Will set up by the propounder is proved in the light of these provisions. It would prima facie be true to say that the Will has to be proved like any other document except as to the special requirements of attestation prescribed by Section 63 of the Indian Succession Act. As in the case of proof of other documents so in the case of proof of Wills it would be idle to except proof with mathematical certainty. The test to be applied would be the usual test of the satisfaction of the prudent mind in such matters.
However there is one important feature which distinguishes Will from other documents. Unlike other documents the Will speaks from the death of the testator, and so, when it is propounded or produced before a Court, the testator who has already departed the world cannot say whether it is his Will or not ; and this aspect naturally introduces an element of solemnity in the decision of the question as to whether the document propounded is proved to be the last Will and testament of the departed testator. Even so in dealing with the proof of Wills the Court will start on the same enquiry as in the case of the proof of documents. The propounder would be called upon to show by satisfactory evidence that the Will was signed by the testator, the testator at the relevant time was in a sound disposing state of mind, that he understood nature and effect of the dispositions and put signature to the document of his own free will. Ordinarily when the evidence adduced in support of the Will is disinterested, satisfactory and sufficient to prove the sound and disposing state of the testator's mind and his signature as required by law would be justified in making a finding in favour of the propounder. In other words the onus on the propounder can be taken to be discharged on proof of the essential facts just indicated. There may, however, be cases in which the execution of the Will may be surrounded by suspicious circumstances. The alleged signature of the testator may be very shaky and doubtful and evidence in support of the propounder's case that the signature in question is the signature of the testator may not remove the doubt created by the appearance of the signature ; the condition of the testator's mind may appear to be very feeble and debilitated ; and evidence adduced may not succeed in removing the legitimate doubt as to the mental capacity of the testator ; the depositions made in the Will may appear to be unnatural, improbable or unfair in the light of relevant circumstances, or, the Will may otherwise indicate that the said dispositions may not be the result of the testator's free will and mind. In such cases the Court would naturally expect that all legitimate suspicions should be completely removed before the document is accepted as the last Will of the testator. The presence of such suspicious circumstances naturally tends to make the initial onus very heavy ; and unless it is satisfactorily discharged, Courts would be reluctant to treat the document as the last Will of the testator."
12. The onus lies upon the propounder to prove the Will. In discharging that burden he must not only prove that the Will was properly executed and attested, but also that it is the last Will of a free and capable testatrix. The Supreme Court in the case of Shashi Kumar Banerjee v. Subodh Kumar Banerjee, AIR 1964 SC 529, has laid down the law on this issue, the relevant portion reads as follows :
"The principles which govern the proving of a Will are well-settled : (See H. Venkatachala Iyengar v. B.N. Thimmajamma, 1959 Supp (1) SCR 426 : AIR 1959 SC 443 and Rani Purnima Devi v. Khagendra Narayan Dev, (1962) 3 SCR 195 : AIR 1962 SC 567. The mode of proving a Will does not ordinarily differ from that of proving any other document except as to the special requirement of attestation prescribed in the case of a Will by Section 63 of the Indian Succession Act. The onus of proving the Will is on the propounder and in the absence of suspicious circumstances surrounding the execution of the Will, proof of testamentary, capacity and the signature of the testator as required by law is sufficient to discharge the onus. Where however there are suspicious circumstances, the onus is on the propounder to explain them to the satisfaction of the Court before the Court accepts' the Will as genuine. Where the caveator alleges undue influence, fraud and coercion, the onus is on him to prove the same. Even where there are no such pleas but the circumstances give rise to doubts, it is for the propounder to satisfy the conscience of the Court. The suspicious circumstances may be to the genuineness of the signature of the testator, the condition of the testator's mind, the dispositions made in the Will being unnatural, improbable or unfair in the light of relevant circumstances or there might be other indication in the Will to show that the testator's mind was not free. In such a case the Court would naturally expect that all legitimate suspicion should be completely removed before the document is accepted as the last Will of the testator. If the propounder himself takes part in the execution of the Will which confers a substantial benefit on him, that is also a circumstance to be taken into account, and the propounder is required to remove the doubts by clear and satisfactory evidence. If the propounder succeeds in removing the suspicious circumstances the Court would grant probate, even if the Will might be unnatural and might cut off wholly or in part near relations".
13. In the light of the above legal proposition the facts of the present case has to be examined. The first suspicious circumstance which has been taken by the court below against the present appellant is that the testatrix, out of two houses bequeathed one house exclusively to the appellants and another house only with a limited right to Smt. Sita Devi, the daughter of the testatrix to live therein during her life time with no right to alienate it and the same shall be reverted back to the present appellants after her death. The court below was of the view that this is one of the circumstance which creates doubt about the genuineness of the Will in question. To recapitulate the facts it may be mentioned here that Smt. Sita Devi is the only daughter of the testatrix. The propounder of the Will is not heir of the testatrix. They are her step daughter's sons. The only explanation given to justify this unnatural distribution of the property in the Will is that Smt. Sita Devi and her husband were pressurizing the testatrix to dispose of her entire property. The testatrix left her residence and came to live in the house of her step daughter. Learned counsel for the respondent rightly pointed out that there is no evidence on record to show that the relation of Smt. Sita Devi were in any mariner strained with the testatrix. The only witness on this point is the appellant No. 1 who has been examined as P.W. 1. He has stated in the examination-in-chief only this much that Smt. Janak Dulari, the testatrix was residing in house No. 2B and he also used to reside in the said house. Smt. Janak Dulari was not residing with her daughter Smt. Sita Devi and was subsequently resided with him since 1975 and continued to reside with him till her death. This is all which, has been stated by Arun Kumar, P.W. 1. In the entire statement of Arun Kumar, P.W. 1, there is not even a whisper that the relationship of the testatrix with her daughter Smt. Sita Devi was bad. The appellant has utterly failed to produce any evidence that the testatrix was not in good terms with her daughter. He could not produce any evidence that the relations were so strained that the testatrix would disinherit her only heir Smt. Sita Devi. Had there been the bad relations between Smt. Janak Dulari and Smt. Sita Devi there would have been the some evidence to establish it. The neighbours could have been examined by the propounder of the Will. In the absence of any such evidence, it shows that the aforesaid averment in the Will is incorrect. Introduction of an incorrect or wrong statement of fact, creates a reasonable doubt in the mind of the Court. The cross-examination of P.W. 1 also shows that his allegation that he was residing in House No. 2B does not inspire confidence. Except making a bald statement that he was residing in House No. 2B, wherein admittedly Smt. Janak Dulari was also residing and she ultimately died in that house, there is no corroborative evidence. In the cross-examination, he has admitted that neither his name, nor the name of his father is included in the voters list of House No. 2B. He has further admitted that neither his name, nor his father's name is included in the ration card of House No. 2B. On the other hand his father's name and other family members are in the voters list of House No. 34. He has also stated that in his school the address of said house is not mentioned. He has never paid the house tax and water tax of House No. 2B. He has got no electric connection in the said house. The part of the said house is in occupation of tenants, namely, D.R. Singh and Mahendra Singh, but there is no rent deed in his favour. He has further stated that he was student of Government Polytechnic at Moradabad at the time of the death of Smt. Janak Dulari. The evidence clearly shows that Smt. Janak Dulari resided in House No. 2B during her life time till her death and the appellant was not residing therein. Meaning thereby, the appellants have come to the Court with incorrect allegations that Smt. Janak Dulari was not happy with her daughter Smt. Sita Devi, and for this reason, Smt. Sita Devi was not permitted to inherit the entire estate of her mother. The appellants have also failed to establish that Smt. Janak Dulari was residing with the appellants at the time of her death. The court below has committed no illegality in taking into consideration that there is no plausible explanation for not giving the entire property to her daughter by the testatrix. It was contended by the appellant that mere uneven distribution of the property by a testatrix amongst his heirs is not a suspicious circumstance. Reliance has been placed upon S. Sundarsen v. Mrs. Sumangala T. Rai, AIR 2002 SC 317. It has been held by the Supreme Court in that case that uneven distribution of assets amongst the children by itself cannot be taken a circumstance causing suspicion surrounding the execution of the Will. The said case on the facts is distinguishable. In that case only plaintiff had questioned the Will and other heirs supported the Will. The uneven distribution was amongst the children of the testator. It was not the case where the Will was in favour of a person who was not legally entitled to inherit the property. In that case the property of the testator remained in the family of the testator amongst the children. In the case in hand the testator has given, the major share of the property to the present appellant, who are not her heirs, in any manner and correspondingly disinherited her own daughter, the only heir. On the facts of the present case the aforesaid ruling has hardly any application. However, It was submitted that the property of the testatrix remained in the family of her husband under the Will in question. This is not correct. It has come in the evidence that Smt. Janak Dulari got the properties not by succession, but after litigation with her in-laws which spread over about more than ten years. Apart from the above the beneficiaries under the Will are not the heirs or family members of the testatrix. In the absence of any material on record to show any convincing reason for disinheriting the natural heir, the genuineness of the Will in question is not established. The appellants have failed to explain the suspicious circumstances surrounding the Will and the court below has rightly taken it into account the unnatural disposition of properties under the Will. It was then contended that the allegation that Smt. Sita Devi and her husband were pressurizing Smt. Janak Dulari to sell the property has been proved to be correct as these persons have subsequently sold the disputed property. There is nothing to . show that the properties have been sold by them during the pendency of the proceedings. Even otherwise this fact can hardly be taken into account at this stage. There may be more than one reason for a person to dispose of a property. At least there is nothing on record to show that under what circumstances the property has been sold by Smt. Sita Devi. It is not necessary for this Court to dilate on this point any further, in the absence of relevant evidence on record. Thus, it disposes of the arguments of the appellants with regard to circumstance Nos. 1 and 2 which have been taken into account by the court below, as suspicious circumstances.
14. The third and fifth circumstances taken into account by the court below that Smt. Janak Dulari had earlier executed a registered Will dated 15.7.1967, registered on 22nd July, 1967 bequeathing her entire property in favour of her only daughter, Smt. Sita Devi. In the Will in question, it is mentioned that she has not executed any Will, sale deed, mortgage deed in favour of any person with respect to the subject-matter of the Will and if she has executed any such document the same should be treated as illegal and forged. The court below was of the view that the scribe of the Will was not sure as to whether Smt. Janak Dulari had executed any Will earlier to it or not. The scribe was not aware about the existence of the registered Will, dated 15th July, 1967. Otherwise the scribe of the Will in question would have specifically mentioned in the deed in question itself. This vague allegation in Will in question along with the other, facts certainly is a relevant circumstance which requires that the. Court should be diligent and zealous in examining the evidence produced by the appellants. The contention of the appellants that it is quite probable that Smt. Janak Dulari might have forgotten about execution of the Will dated 15th July, 1967, has no substance. The fact remains that she was cancelling the said Will by the Will in question. The Will dated 15.7.1967 has not been disputed by the present appellants. The said Will has been proved by calling the attesting witnesses. The necessity to execute the said Will dated 15.7.1967 arose on account of the fact that Smt. Janak Dulari was fighting litigation to recover the disputed properties and in that connection the Will was executed by her to ensure that her daughter, succeeds the properties, after her death. It has also come on record that Smt. Janak Dulari had executed a number of sale deeds etc. and she was in litigation with her in-laws. In this backdrop of the facts, the earlier Will being a registered document it does not appeal to reason that the subsequent "Will would be unregistered one. The oral deposition of the alleged attesting witness Ram Kishore Verma is very interesting. He has come out with an explanation that Smt. Janak Dulari wanted to get the Will in question registered but the office of the Sub-Registrar was closed by the time she could present the Will for registration. It is not in dispute that Smt. Janak Dulari died after two months of the alleged date of the execution of the Will in question. There is absolutely no evidence if the intention of Smt. Janak Dulari was to get the Will in question registered, why it was not presented on the next day or thereafter for registration. The non-registration of the Will in question in the facts of the case does not satisfy the conscience of the Court that the Will in question was a genuine Will, as the averments in the Will in question that earlier no such Will was executed, is proved to be incorrect.
15. Non-disclosure of the Will immediately after the death of Smt. Janak Dulari is also a very relevant circumstance which creates doubt about the genuineness of the Will in question. P.W. 1 Arun Kumar in his deposition has stated that Smt. Janak Dulari had handed over the Will in question to him 3-4 days before her death. To put it differently the appellants were aware about the existence of a Will executed by Smt. Janak Dulari in their favour on the day of her death. She died on 6th March, 1981. But the existence of the Will in question was kept secret. It has come in the evidence that immediately after the death of Smt. Janak Dulari in the year 1981 the parties entered into criminal litigation with respect to the properties left by the deceased. Proceedings under Section 145, Cr.P.C. were drawn on 2nd January, 1984. In those proceedings the objections/written statements being paper No. 54C were filed by the appellant No. 1 and his parents jointly. The said document is Ext. 20 on the record and has not been disputed by appellant No. 1. A reading of the said written statement shows beyond doubt that in the said proceedings plea based on the Will does not find place. The property left by Smt. Janak Dulari was claimed by the appellants and their parents by way of succession. It has been stated in Ext. 20 that since there is no partition, the appellants have become co-sharer by inheritance in the properties left by Smt. Janak Dulari. Undoubtedly non-disclosure of Will on 2.1.1984 is a very strong circumstance which goes against the present appellants and it creates suspicion about the existence of the Will in question on the day of filing of the written statement before the criminal court. There is no explanation from the side of the appellant for not disclosing the existence of the Will in the proceedings before the criminal court. Ext. 21 is another document which is memo of Criminal Revision No. 50 of 1985, preferred by Babu Lal the father of the appellants against the order dated 6.3.1984 and in the said memo also plea based on the disputed Will is absent. It is not the case of the appellants that they were not aware about the existence of the Will in question when the written statement was filed by them in the proceedings under Section 145, Cr. P.C. The appellants disclosed the existence of the Will for the first time by way of reply filed under Section 145, Cr.P.C. before the Sub-Divisional Magistrate, Etawah on 9.12.1985. Along with the reply, a photo stat copy of the probate was filed. Immediately after coming to know of the probate an application for its revocation was filed on 1st January, 1986. The facts narrated above clearly show that the appellant did not disclose the factum of the Will in question from 1981 to 9th December, 1985. The inference drawn by the court below that the Will in question was not in existence on the date of the death of Smt. Janak Dulari, in such circumstances cannot be said to be unwarranted. It is expected that a person in whose favour there is a Will in existence and having its knowledge will disclose the Will at the earliest opportunity, otherwise he has to explain the circumstances which prevented him to set up the Will. There is absolutely no explanation from the side of the appellants for not disclosing the Will at the earliest opportunity. Reliance has been placed upon a judgment of the Supreme Court in the case of Vrindavanibai Sambhaji Mane v. Ram Chandra Vithal Ganeshkar and Ors., (1995) 5 SCC 215 and submitted that it was not necessary to disclose the Will in the criminal proceedings as it was related to the question of possession only. The aforesaid ruling does not lay down as a proposition of law that nondisclosure of Will before the criminal court cannot be taken as a suspicious circumstance to the due execution of a Will. In the facts of that case the Supreme Court was of the view that the High Court was not right in reappreciating the evidence in second appeal and coming to the conclusion that the Will was not genuine or was not proved. In paragraph 15 of the judgment, the Supreme Court has observed that there is also a case law about this fact that what are the suspicious circumstances surrounding the execution of a Will, which required the propounder to explain them to the satisfaction of the Court before the Will can be accepted as genuine. One of the circumstance is unfair and unjust disposal of the property. In that case it was found that there was no suspicious circumstances reflecting on the genuineness of the Will. Therefore, on the facts, the aforesaid case law has no application to the facts of the present case.
16. It has been so observed by Supreme Court in Gurcharan Singh v. State of Punjab, AIR 1956 SC 460, that reference to reported case when facts alone are involved can be by way of illustration only and not by way of an appeal to precedent, because on facts no two cases can be similar.
Each case has its own peculiar facts and it is, therefore, always risky to appeal to precedents on question of facts.
17. Regional Manager v. Pawan Kumar, AIR 1976 SC 1766, says that "one additional or different fact can make a world of difference between conclusions in two cases even when the same principles are applied in each case to similar facts." The nondisclosure of the Will, immediately after the death of Janak Dulari and its disclosure after about four years when there was on going litigation between the parties shows that the Will has been prepared subsequently after the death of Smt. Janak Dulari and was not in existence on the date of her death.
18. There is one more strong circumstance, which reasonably doubts the genuineness of the Will in question and also supports the theory that the Will in question was prepared subsequently after the death of Smt. Janak Dulari. It has come in the evidence that after the death of Janak Dulari her daughter Smt. Sita Devi applied for mutation of her name in municipal record in place of Janak Dulari deceased. The Municipal Board mutated the name of Smt. Sita Devi in place of Smt. Janak Dulari. Appellant No. 1 was cross-examined as to why he did not object the mutation of the name of Smt. Sita Devi? He could not give any satisfactory reply. The reply is evasive. He could only state that he filed the objections before the Nagar Pallka but he could not tell when did he file the objection. There is nothing on record to show that the appellant raised any objection before the Nagar Palika, objecting the mutation of the name of Smt. Sita Devi. Had there been any Will in favour of the appellants, it is natural that they would have applied for mutation of their names and raised objections, objecting the mutation of the name of Smt. Sita Devi. There is no answer why the appellants kept their mouth shut in the mutation proceedings. Why they were mute spectators to mutation proceedings? No answer. He has pleaded ignorance in his cross-examination that he does not remember whether he has ever paid any tax to Nagar Palika in respect of House No. 2B, is also a very strong circumstance against the present appellants.
19. One of the witnesses examined on behalf of the present appellant is Ram Kishore Verma, an attesting witness of the Will in question. The statement of Ram Kishore Verma is very interesting. In the cross-examination he has stated that he went to Tehsil on that day in connection with collecting some certificate but he would not tell the nature of the certificate. He was only a chance witness. This is strange that a person who has already executed a registered Will and various sale deeds will prefer to ask a person to attest her Will who happens to be present there by chance. He has stated the Will was prepared after 10-15 minutes after his visit. He is related to the father of the appellants as samdhi. The father of the appellants and Ram Kishore Verma both were the co-accused in a criminal case. It does not appeal to reason that a person who is going to disinherit her sole heir from the major portion of the property will prefer to make a chance witness as an attesting witness of the Will.
20. In the result, the Will in question is surrounded by unexplained suspicious circumstances. The appellants have failed to explain the suspicious circumstances surrounding the Will. The revocation of the ex parte grant of probate to the Will in question is fully Justified. The court below has not committed any error in revoking its ex parte grant and has rightly done so.
21. There is no merit in the appeal. The appeal is dismissed with costs.