Chattisgarh High Court
Peelak Ram Goeldead Through Lrs vs Jaysu 38 Wa/497/2019 Smt. Marina Topno ... on 23 January, 2020
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
AFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Second Appeal No. 180 of 2007
1. Peelak Ram Goel (died) through LRs. :
A. Smt. Sawan Bai, Aged about 60 years, W/o Late
Peelak Ram Goel.
B. Indrajeet Goel, Aged about 38 years, S/o Late
Peelak Ram Goel.
C. Ranjeet Goel, Aged about 32 years, S/o Late
Peelak Ram Goel.
D. Chandra Shekhar Goel, Aged about 27 years, S/o
Late Peelak Ram Goel.
All R/o Village Sendri, Tahsil and District
Bilaspur, Chhattisgarh.
E. Smt. Sangeeta Adil, Aged about 35 years, D/o
Late Peelak Ram Goel, W/o Shankar Adil, R/o
Village Daldali, Tahsil Masturi, Distt. Bilaspur,
Chhattisgarh.
F. Smt. Reena Koshle, Aged about 24 years, D/o
Late Peelak Ram Goel, W/o Shiv Kumar Koshle, R/o
Village Kesla, Tahsil Bilha, District Bilaspur,
Chhattisgarh.
Appellants/LRs. Of Defendant No. 4
Versus
1. Jaysu, S/o Chhatlal, Aged about 27 years.
2. Dharam Lal S/o Chhotelal, Aged about 19 years.
Both are R/o Village Ramtala, Tahsil and District
Bilaspur, Chhattisgarh.
Plaintiffs
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3. Sona Bai D/o Sukham Rohidas, Presently residing
at village Salka, Tahsil and District Bilaspur,
Chhattisgarh. Defendant No. 1
4. Atal Shrivastava, S/o J.P. Shrivastava, R/o
Tilaknagar, Bilaspur, Tahsil and District
Bilaspur, Chhattisgarh. Defendant No. 2
5. State of Chhattisgarh, Through the Collector,
Bilaspur, District Bilaspur, Chhattisgarh.
Defendant No. 3
Respondents
For Appellant :
Mr. Ravindra Agrawal, Advocate
For Respondent No. 1 :
Mrs. Renu Kochar, Advocate
For Respondent No. 2 :
Mr. Akhtar Hussain, Advocate
For Respondent No. 3/State :
Mr. Akash Pandey, Panel Lawyer
Hon'ble Shri Justice Sanjay K. Agrawal
Judgment on Board
23/01/2020
1. This second appeal preferred by the
appellant/defendant No. 4 was admitted for
hearing on the following substantial question of
law :
"Whether the lower appellate Court was
justified in holding that decree dated
21/7/97 was genuine and last Will
executed by the deceased Agashia Bai ?"
(For the sake of convenience, parties would be
referred hereinafter as per their status and
ranking shown in the suit before the trial
Court.)
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2. Suit land admeasuring 4.09 acres in total
situated at Village Ramtala, Bilaspur was held by
Agashia Bai and her daughter Sona Bai. The two
plaintiffs - Jaysu and Dharam Lal brought a suit
on 11/05/2001 for declaration of title and
partition stating inter alia that the suit land
was originally held by Agashia Bai, who prior to
her death on 31/01/1999, executed a Will dated
21/07/1997 (Ex. P/1) in favour of the plaintiffs
and alienated half of the suit land in their
favour. During the pendency of the suit,
defendant No. 1 - Sona Bai sold some part of the
suit land in favour of one Peelak Ram Goel by
registered sale deed dated 17/03/2003, who was
later added as a party/defendant No. 4 to the
suit at the instance of the plaintiffs by order
dated 25/06/2003 passed by the trial Court.
3. Defendant No. 1 filed his written statement
denying the Will dated 21/07/1997 (Ex. P/1)
executed by Agashia Bai in favour of the
plaintiffs branding it as a suspicious document
and prayed for dismissal of the suit. Defendant
No. 4, the subsequent purchaser, also filed his
written statement stating that he has purchased
part of the suit land from Sona Bai by registered
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sale deed dated 17/03/2003 and his name has duly
been recorded in the revenue records and the
appeal of the plaintiffs has been dismissed by
the Subdivisional Officer and the Collector, as
such, plaintiffs are not entitled for any
declaration and partition.
4. Learned trial Court, upon consideration of oral
and documentary evidence on record, declined to
accept the Will dated 21/07/1997 (Ex. P/1)
executed by Agashia Bai in favour of the
plaintiffs and ultimately, vide its judgment and
decree dated 30/12/2005, dismissed the suit
against which the plaintiffs preferred an appeal
under Section 96 of the CPC wherein learned first
appellate Court interfered with the judgment and
decree of the trial Court and allowed the appeal
of the plaintiffs by accepting the Will (Ex.
P/1). Assailing the judgment and decree of the
first appellate Court, this second appeal under
Section 100 of the CPC has been preferred by the
appellant/defendant No. 4 in which substantial
question of law has been formulated and set out
in the opening paragraph of this judgment.
5. Mr. Ravindra Agrawal, learned counsel for the
appellant/defendant No. 4 (now, his LRs.) would
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submit that the first appellate Court is
absolutely unjustified in holding that execution
and attestation of the Will (Ex. P/1) has been
proved in accordance with law though both the
attesting witnesses namely Pirit Ram (P.W. 3) and
Shyam Sunder (P.W. 5) have been examined before
the trial Court and by their statements, it is
quite clear that the Will is not duly proved in
accordance with Section 63(c) of the Succession
Act, 1925 read with Section 68 of the Evidence
Act, 1872, as such, the second appeal deserves to
be allowed by setting aside the impugned judgment
and decree passed by the first appellate Court.
6. Mrs. Renu Kochar and Mr. Akhtar Hussain, learned
counsel for respondent/plaintiff No. 1 and
respondent/plaintiff No. 2 respectively, would
submit that the suit land was transferred by
defendant No. 1 Sona Bai in favour of defendant
No. 4 during the pendency of the suit and though
defendant No. 4 had been added as a
party/defendant to the suit at the instance of
the plaintiffs by order dated 25/06/2003, but
since defendant No. 1 did not prefer an appeal
against the judgment and decree of the first
appellate Court, therefore, it has become final
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and defendant No. 4 has no right to prefer an
appeal before this Court under Section 100 of the
CPC and the appeal itself is not maintainable and
deserves to be dismissed. In alternative, learned
counsel for the respondents/plaintiffs submit
that if the appeal is found to be maintainable,
even then, the execution and attestation of the
Will (Ex. P/1) has duly been proved in accordance
with law and no exception can be taken on the
execution and attestation of the Will, as has
been found established by learned first appellate
Court. Therefore, the second appeal is liable to
be dismissed being nonmaintainable and if
otherwise, on merits.
7. I have heard learned counsel for the parties,
considered their rival submissions made herein
above and went through the records with utmost
circumspection.
8. Firstly, the objection raised by learned counsel
for respondents/plaintiffs with regard to the
maintainability of the appeal is being
considered. True it is that the suit land was
transferred by defendant No. 1 Sona Bai in favour
of defendant No. 4 during the pendency of the
suit by registered sale deed dated 17/03/2003,
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but at the same time, he was impleaded as a
party/defendant in the suit at the instance of
the plaintiffs by order dated 25/06/2003 passed
by the trial Court, as such, Section 52 of the
Transfer of Property Act, 1882 would attract. The
question is as to what would be the effect of lis
pendens ?
9. The Supreme Court, in the matter of A. Nawab John
and Ors. v. V.N. Subramaniyam1, has clearly held
that the effect of Section 52 of the Transfer of
Property Act is not to render transfers effected
during the pendency of a suit by a party to the
suit void; but only to render such transfers
subservient to the rights of the parties to such
suit, as may be, eventually, determined in the
suit. In other words, the transfer remains valid
subject, of course, to the result of the suit.
The pendente lite purchaser would be entitled to
or suffer the same legal rights and obligations
of his vendor as may be eventually determined by
the Court.
10. In the matter of Raj Kumar v. Sardari Lal and
Ors.2, the doctrine of lis pendens and the rights
and obligations of the transferee pendente lite
1 (2012) 7 SCC 738
2 (2004) 2 SCC 601
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have been explained by their Lordships of the
Supreme Court in paragraph 5 of the report which
states as under :
"5. The doctrine of lis pendens expressed
in the maxim 'at lite Pender nihil
innovetur' (during a litigation nothing
new should be introduced) has been
statutorily incorporated in Section 52 of
the Transfer of Property Act 1882. A
defendant cannot, by alienating property
during the pendency of litigation, venture
into depriving the successful plaintiff of
the fruits of the decree. The transferee
pendente lite is treated in the eye of the
law as a representativeininterest of the
judgmentdebtor and held bound by the
decree passed against the judgmentdebtor
though neither has the defendant chosen to
bring the transferee on record by
apprising his opponent and the Court of
the transfer made by him nor the has the
transferee chosen to come on record by
taking recourse to Order 22 Rule 10 CPC.
In case of an assignment creation or
devolution of any interest during the
pendency of any suit, Order 22 Rule 10
CPC confers a discretion on the Court
hearing the suit to grant leave for the
person in or upon whom such interest has
come to vest or devolve to be brought on
record. Bringing of a lis pendens
transferee on record is not as of right
but in the discretion of the Court. Though
not brought on record the lis pendens
transferee remains bound by the decree."
11. Thereafter, in paragraph 13, their Lordships have
held that the lis pendens tranferee though not
having been joined in the suit as a party. Such a
person can prefer an appeal being a person
aggrieved and he is liable to be proceeded
against in execution of the decree, he can file
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an appeal against the decree though not a party
to the suit or decree.
12. Similarly, in a recent decision rendered in the
matter of Madhukar Nivrutti Jagtap and Ors. v.
Smt. Pramilabai Chandulal Parandekar and Ors. 3,
the Supreme Court has relied upon the earlier
decisions including A. Nawab John (supra) and has
held that the effect of doctrine of lis pendens
is not to annul all the transfers effected by the
parties to a suit but only to render them
subservient to the rights of the parties under
the decree or order which may be made in that
suit. Its effect is only to make the decree
passed in the suit binding on the transferee,
i.e. the subsequent purchaser. Nevertheless, the
transfer remains valid subject, of course, to the
result of the suit. Paragraph 51 of the report
states as under :
"Hence, the effect of Section 52 ibid.,
for the purpose of the present case would
only be that the said sale transactions in
favour of the appellants shall have no
adverse effect on the rights of the
plaintiffs and shall remain subject to the
final outcome of the suit in question.
However, the High Court, while holding
that the said transactions were hit by lis
pendens, has proceeded to observe further
that the sale deeds so made in favour of
the present appellants were illegal. These
3 2019 SCC Online SC 1026
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further observations by the High Court
cannot be approved for the reasons
foregoing. "
13. Thus, from the aforesaid pronouncements of the
Supreme Court, it is quite vivid that the effect
of the doctrine of lis pendens by the transfer of
the suit land during the pendency of the suit
(Section 52 of the Transfer of Property Act would
attract) but it would not have the effect to
annul the transfer so made by the party to the
suit, but would be bound by decree which may be
ultimately passed by the Court in the suit and
the transfer so made would remain valid subject
to the outcome of the suit and the transferee
pendente lite can prefer an appeal as the decree
is said to be executed against him.
Therefore, the objection raised by learned
counsel for the respondents/plaintiffs that the
appellant/defendant No. 4 being the transferee
pendente lite cannot prefer an appeal against the
judgment and decree of the first appellate Court
deserves to be and is accordingly rejected and
the appeal is thus, held to be maintainable.
14. Now, coming to the substantial question of law.
Plaintiffs have relied upon the Will deed dated
21/7/97 (Ex. P/1) executed by deceased Agashia
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Bai in their favour which is said to have been
attested by two witnesses namely Pirit Ram
(P.W. 3) and Shyam Sunder (P.W. 5). The short
question for consideration would be whether
execution and attestation of the Will (Ex. P/1)
by Agashia Bai in favour of the plaintiffs has
been proved and established by the plaintiffs in
view of the provisions contained under Section
63(c) of the Succession Act read with Section 68
of the Evidence Act ?
15. It is trite law that a will as an instrument of
testamentary disposition of property being a
legally acknowledged mode of bequeathing a
testator's acquisitions during his lifetime, to
be acted upon only on his/her demise, it is no
longer res integra, that it carries with it an
overwhelming element of sanctity. [See Jagdish
Chand Sharma v. Narain Singh Saini (Dead) through
Legal Representatives and others4.]
16. In order to consider the plea raised at the bar,
it would be appropriate to notice Section 63 of
the Indian Succession Act, 1925 and Section 68 of
the Evidence Act, 1872.
17. Section 63 of the Act of 1925 provides as under:
4(2015) 8 SCC 615
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"63. Execution of unprivileged Wills.--
Every testator, not being a soldier
employed in an expedition or engaged in
actual warfare, or an airman so employed
or engaged, or a mariner at sea, shall
execute his will according to the
following rules:
(a) The testator shall sign or shall
affix his mark to the Will, or it shall
be signed by some other person in his
presence and by his direction.
(b) The signature or mark of the
testator, or the signature of the person
signing for him, shall be so placed that
it shall appear that it was intended
thereby to give effect to the writing as
a will.
(c) The will shall be attested by two or
more witnesses, each of whom has seen
the testator sign or affix his mark to
the Will or has seen some other person
sign the Will, in the presence and by
the direction of the testator, or has
received from the testator a personal
acknowledgement of his signature or
mark, or of the signature of such other
person; and each of the witnesses shall
sign 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 shall be necessary."
18. As per the provisions of Section 63 of the
Succession Act, 1925 for due execution of a will
(1) the testator should sign or affix his mark to
the will; (2) the signature or the mark of the
testator should be so placed that it should
appear that it was intended thereby to give
effect to the writing as a will; (3) the will
should be attested by two or more witnesses; and
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(4) each of the said witnesses must have seen the
testator signing or affixing his mark to the will
and each of them should sign the will in the
presence of the testator.
19. The abovestated provision of attestation of will
under Section 63(c) of the Succession Act, 1925
by two or more witnesses has been held to be
mandatory by Their Lordships of the Supreme Court
in the matter of Janki Narayan Bhoir v. Narayan
Namdeo Kadam5.
20. Section 68 of the Evidence Act, 1872 provides as
under:
"68. Proof of execution of document
required by law to be attested.--If a
document is required by law to be
attested, it shall not be used as
evidence until one attesting witness at
least has been called for the purpose of
proving its execution, if there be an
attesting witness alive, and subject to
the process of the Court and capable of
giving evidence:
Provided that it shall be necessary
to call an attesting witness in proof of
the execution of any document, not being
a Will, which has been registered in
accordance with the provisions of the
Indian Registration Act, 1908 (16 of
1908), unless its execution by the person
by whom it purports to have been executed
is specifically denied."
21. By the aforesaid provision, a document required
by law to be attested to have its execution
5(2003) 2 SCC 91
14
proved by at least one of the attesting witnesses
if alive and it is subject to process of the
court conducting the proceedings involved and is
capable of giving evidence. However, proviso to
Section 68 of the Evidence Act, 1872 is not
available in case of will.
22. In the matter of Girja Datt Singh v. Gangotri
Datt Singh6, Their Lordships of the Supreme Court
have held that in order to prove the due
attestation of will, the propounder of will has
to prove that 'A' and 'B', the two witnesses saw
the testator sign the will and they themselves
signed the same in the presence of the testator.
Their Lordships while considering Section 68 of
the Evidence Act, 1872 further held that from the
mere signature of two persons appearing at the
foot of the endorsement of registration of will
it cannot be presumed that they had appended
their signature to the document as an attesting
witness or can be construed to have done so in
their capacity as attesting witness. It was
pertinently observed as under:
"In order to prove the due attestation of
the will Ex. A36 Gangotri would have to
prove that Uma Dutt Singh and Badri Singh
saw the deceased sign the will and they
6AIR 1955 SC 346
15
themselves signed the same in the
presence of the deceased. The evidence
of Uma Dutt Singh and Badri Singh is not
such as to carry conviction in the mind
of the Court that they saw the deceased
sign the will and each of them appended
his signature to the will in the presence
of the deceased. They have been
demonstrated to be witnesses who had no
regard for truth and were ready and
willing to oblige Gur Charan Lal in
transferring the venue of the execution
and attestation of the documents Ex. A23
and Ex. A36 from Gonda to Tarabganj for
reasons best known to themselves."
*****
"One could not presume from the mere signature of Mahadeo Pershad and Nageshur appearing at the foot of the endorsement of registration that they had appended their signatures to the document as attesting witnesses or can be construed to have done so in their capacity as attesting witnesses. Section 68, Indian Evidence Act requires an attesting witness to be called as a witness to prove the due execution and attestation of the will. This provision should have been complied with in order that Mahadeo Pershad and Nageshur be treated as attesting witnesses. This line of argument therefore cannot help Gangotri."
23. In the matter of H. Venkatchala Iyengar v. B. N. Thimmajamma and others7 the Supreme Court speaking through Gajendragadkar, J., elaborately laid down the principles relating to the nature and standard of evidence required to prove a will. It was held as under: "(1) Stated generally, a will has to be proved like any other document, the test 7AIR 1959 SC 443 16 to be applied being the usual test of the satisfaction of the prudent mind in such matters. As in the case of proof of other documents, so in the case of proof of wills, one cannot insist on proof with mathematical certainty.
(2) Since Section 63 of the Succession Act requires a will to be attested, it cannot be used as evidence until, as required by Section 63 of the Evidence Act, one attesting witness at least has been called for the purpose of proving its execution, if there be an attesting witness alive, and subject to the process of the court and capable of giving evidence.
(3) Unlike other documents, the will speaks from the death of the testator and therefore the maker of the will is never available for deposing as to the circumstances in which the will came to be executed. This aspect introduces an element of solemnity in the decision of the question whether the document propounded is proved to be the last will and testament of the testator. Normally, the onus which lies on the propounder can be taken to be discharged on proof of the essential facts which go into the making of the will.
(4) Cases in which the execution of the will is surrounded by suspicious circumstances stand on a different footing. A shaky signature, a feeble mind, an unfair and unjust disposition of property, the propounder himself taking a leading part in the making of the will under which he receives a substantial benefit and such other circumstances raise suspicion about the execution of the will. That suspicion cannot be removed by the mere assertion of the propounder that the will bears the signature of the testator or that the testator was in a sound and disposing state of mind and memory at the time when the will was made, or that those like the wife and children of the testator who 17 would normally receive their due share in his estate were disinherited because the testator might have had his own reasons for excluding them. The presence of suspicious circumstances makes the initial onus heavier and therefore, in cases where the circumstances attendant upon the execution of the will excite the suspicion of the court, the propounder must remove all legitimate suspicions before the document can be accepted as the last will of the testator.
(5) It is in connection with wills, the execution of which is surrounded by suspicious circumstances that the test of satisfaction of the judicial conscience has been evolved. That test emphasises that in determining the question as to whether an instrument produced before the court is the last will of the testator, the court is called upon to decide a solemn question and by reason of suspicious circumstances the court has to be satisfied fully that the will has been validly executed by the testator.
(6) If a caveator alleges fraud, undue influence, coercion, etc. in regard to the execution of the will, such pleas have to be proved by him, but even in the absence of such pleas, the very circumstances surrounding the execution of the will may raise a doubt as to whether the testator was acting of his own free will. And then it is a part of the initial onus of the propounder to remove all reasonable doubts in the matter."
24. The principle laid down in the abovestated judgment has been followed with approval in Smt. Jaswant Kaur v. Smt Amrit Kaur and others 8, Surendra Pal and others v. Dr. (Mrs.) Saraswati 8(1977) 1 SCC 369 18 Arora and another9, Yumnam Ongbi Tampha Ibema Devi v. Yumnam Joykumar Singh and others10 and Jagdish Chandra Sharma (supra).
25. In the matter of Ramesh Verma (dead) Through Legal Representatives v. Lajesh Saxena (dead) by Legal Representatives and another11, the Supreme Court has again reiterated the need of proving the attestation of will in accordance with Section 63(c) of the Succession Act, 1925 read with Section 68 of the Evidence Act, 1872.
26. In Surendra Pal (supra), the Supreme Court while restating the guidelines regarding the nature and extent of burden of proof on the propounder of a will held that propounder has to show that the will was signed by the testator; that he was at the relevant time in a sound disposing state of mind; that he understood the nature and effect of the dispositions; that he put his signature to the testament of his own free will; and that he has signed it in the presence of the two witnesses who attested it in his presence and in the presence of each other. Once these elements are established, the onus which rests on the 9(1974) 2 SCC 600 10(2009) 4 SCC 780 11(2017) 1 SCC 257 19 propounder is discharged. It was further held that in cases where the propounder has himself taken a prominent part in execution of a will which confers on him substantial benefit that is itself one of the suspicious circumstances which he must remove by clear and satisfactory evidence.
27. The Supreme Court in Yumnam Ongbi Tampha Ibema Devi (supra) has clearly held that the attestation of will is not an empty formality.
Highlighting the importance of attestation of Will it was held it means signing a document for the purpose of testifying of the signatures of the executant. The attesting witness should put his signature on the will animo attestandi and it was held as under: "13. Therefore, having regard to the provisions of Section 68 of the Evidence Act and Section 63 of the Succession Act, a will to be valid should be attested by two or more witnesses in the manner provided therein and the propounder thereof should examine one attesting witness to prove the will. The attesting witness should speak not only about the testator's signature or affixing his mark to the will but also that each of the witnesses had signed the will in the presence of the testator."
28. In Janki Narayan Bhoir (supra), the Supreme Court while considering Section 63(c) of Succession 20 Act, 1925 and Section 68 of the Evidence Act, 1872 held that mere proof of signature of the testator on the will was not sufficient, the attestation thereof is also to be proved as required by Section 63(c) of the Act Succession Act, 1925. It was observed as under : "10. Section 68 of the Evidence Act speaks of as to now a document required by law to be attested can be proved. According to the said Section, a document required by law to be attested shall not be used as evidence until one attesting witness at least has been called for the purpose of proving its execution, if there be an attesting witness alive, and subject to the process of the Court and capable of giving an evidence. It flows from this Section that if there be an attesting witness alive capable of giving evidence and subject to the process of the Court, has to be necessarily examined before the document required by law to be attested can be used in an evidence. On a combined reading of Section 63 of the Succession Act with Section 68 of the Evidence Act, it appears that a person propounding the will has got to prove that the will was duly and validly executed. That cannot be done by simply proving that the signature on the will was that of the testator but must also prove that attestations were also made properly as required by Clause (c) of Section 63 of the Succession Act. It is true that Section 68 of Evidence Act not say that both or all the attesting witnesses must be examined. But at least one attesting witness has to be called for proving due execution of the Will as envisaged in Section 63 although Section 63 of the Succession Act requires that a will has to be attested at least by two witnesses, Section 68 of 21 the Evidence Act provides that a document, which is required by law to be attested, shall not be used as evidence until one attesting witness at least has been examined for the purpose of proving its due execution if such witness is alive and capable of giving evidence and subject to the process of the Court. In a way, Section 68 gives a concession to those who want to prove and establish a will in a Court of law by examining at least one attesting witness even though will has to be attested at least by two witnesses mandatorily under Section 63 of the Succession Act. But what is significant and to be noted is that that one attesting witness examined should be in a position to prove the execution of a will. To put in other words, if one attesting witness can prove execution of the will in terms of Clause (c) of Section 63, viz., attestation by two attesting witnesses in the manner contemplated therein, the examination of other attesting witness can be dispensed with. The one attesting witness examined, in his evidence has to satisfy the attention of a will by him and the other attesting witness in order to prove there was due execution of the will. If the attesting witness examined besides his attestation does not, in his evidence, satisfy the requirements of attention of the will by other witness also it falls short of attestation of will at least by two witnesses for the simple reason that the execution of the will does not merely mean the signing of it by the testator but it means fulfilling and proof of all the formalities required under Section 63 of the Succession Act. Where one attesting witness examined to prove the will under Section 68 of the Evidence Act fails to prove the due execution of the will then the other available attesting witness has to be called to supplement his evidence to make it complete in all respects. Where one attesting witness is examined and he fails to prove the 22 attestation of the will by the other witness there will be deficiency in meeting the mandatory requirements of Section 68 of the Evidence Act."
29. The principle of law laid down in Janki Narayan Bhoir (supra) has been followed with approval in Jagdish Chandra Sharma (supra) by which it was held as under: "52. While dwelling on the respective prescripts of Section 63 of the Act and Sections 68 and 71 of Act 1872 visàvis a document required by law to be compulsorily attested, it was held Janki Narayan Bhoir (supra) that if an attesting witness is alive and is capable of giving evidence and is subject to the process of the Court, he/she has to be necessarily examined before such document can be used in evidence. It was expounded that on a combined reading of Section 63 of the Act and Section 68 of the 1872 Act, it was apparent that mere proof of signature of the testator on the Will was not sufficient and that attestation thereof was also to be proved as required by Section 63 (c) of the Act. It was, however, emphasised that though Section 68 of the 1872 Act permits proof of a document compulsorily required to be attested by one attesting witness, he/she should be in a position to prove the execution thereof and if it is a Will, in terms of Section 63 (c) of the Act, viz., attestation by two attesting witnesses in the manner as contemplated therein. It was exposited that if the attesting witness examined besides his attestation does not prove the requirement of the attestation of the Will by the other witness, his testimony would fall short of attestation of the Will by at least two witnesses for the simple reason that the execution of the Will does not merely mean signing of it 23 by the testator but connotes fulfilling the proof of all formalities required Under Section 63 of the Act. It was held that where the attesting witness examined to prove the Will Under Section 68 of 1872 Act fails to prove the due execution of the Will, then the other available attesting witness has to be called to supplement his evidence to make it complete in all respects."
30. Similarly, in Gopal Swaroop (supra), it has been held as under: "21. That brings us to the third requirement, namely, that the will must be attested by two or more witnesses each of whom has seen the testator signing and affixing his mark to the will or has seen some other person signing in the presence and by the direction of the testator. ..."
31. Reverting to the facts of the present case in light of the principle of law rendered by their Lordships of the Supreme Court in the abovenoted judgments qua execution and attestation of Will by a testator, the following factual position would emerge on the face of the record :
(a). Testatrix Agashia Bai is said to have executed a registered Will in respect of her property in favour of both the plaintiffs namely, Jaysu and Dharam Lal on 21/07/1997 vide Ex. P/1.
(b). The Will dated 21/07/1997 is said to be attested by two witnesses namely, Pirit Ram (P.W. 3) and Shyam Sunder (P.W. 5).
2432. Pirit Ram (P.W. 3) in his statement filed under Order 18 Rule 4 of the CPC has only stated that in the Will executed by Agashia Bai (Ex. P/1), he has only signed as a witness, nothing further has been stated by him. He has not stated that whether the Will prepared by Agashia Bai was read or explained to him or whether the Will was executed in his presence or in the presence of the other witness Shyam Sunder. He has also not stated whether he signed the Will in the presence of testatrix Agashia Bai. It appears from his statement that he only signed the Will as a witness and not with the intention of attesting the Will which lacks animo attestandi. Likewise, in the statement of the other witness Shyam Sunder (P.W. 5), he has stated that Agashia Bai executed the Will 58 years prior to the filing of his affidavit for which he has signed as a witness and nothing has been stated as to whether the testatrix Agashia Bai was of sound and disposing mind on the date of making the Will and whether he signed the Will in the presence of Agashia Bai or the other witness Pirit Ram with the intention of attesting the Will. They (both the attesting witnesses) have also not stated as 25 to whether they have seen Agashia Bai signing the Will, as such, the requirement of Section 63(c) of the Succession Act is totally lacking in the statements made by both the attesting witnesses and particularly, the intention of attesting witnesses i.e. animo attestandi is absolutely lacking. In that view of the matter, it cannot be held that the Will dated 21/07/1997 (Ex. P/1) is said to have been proved in accordance with the provisions contained under Section 63(c) of the Succession Act read with Section 68 of the Evidence Act.
33. The submission of learned counsel for the respondents/plaintiffs is not acceptable to the facts of the present case in light of the findings recorded hereinabove as it is not a case that both the attesting witnesses and the testatrix have proved the execution and attestation of the Will in accordance with law.
In view of the aforesaid analysis, I am unable to hold that the first appellate Court was justified in reversing the judgment and decree of the trial Court and therefore, the substantial question of law is answered in negative, as such, the impugned judgment and decree passed by the first 26 appellate Court is hereby set aside and that of the trial Court is restored.
34. The second appeal is accordingly allowed leaving the parties to bear their own cost(s).
35. Decree be drawnup accordingly.
Sd/ (Sanjay K. Agrawal) Judge Harneet