Gujarat High Court
Patel Ramanbhai Mathurbhai vs Govindbhai Chhotabhai Patel on 5 September, 2018
Author: J.B. Pardiwala
Bench: J.B.Pardiwala
C/SA/211/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SECOND APPEAL NO. 211 of 2018
With
CIVIL APPLICATION NO. 2 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to see the
judgment ? NO
2 To be referred to the Reporter or not ?
YES
3 Whether their Lordships wish to see the fair copy of the
judgment ? NO
4 Whether this case involves a substantial question of law as to
the interpretation of the Constitution of India or any order made
NO
thereunder ?
CIRCULATE THIS JUDGEMENT IN THE SUBORDINATE
JUDICIARY.
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PATEL RAMANBHAI MATHURBHAI... Petitioner
Versus
GOVINDBHAI CHHOTABHAI PATEL & 3..... Respondents
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Appearance:
MR CHIRAG B PATEL(3679) for the PETITIONER(s) No. 1
MR MEHUL S SHAH, SENIOR ADVOCATE WITH MR PARTHIV B
SHAH(2678) for the RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 05/09/2018
ORAL JUDGMENT
1 This Second Appeal is ordered to be admitted on the following substantial questions of law and is taken up for final hearing forthwith:
Page 1 of 98C/SA/211/2018 JUDGMENT "(A) Whether in the facts and circumstances, the learned lower Courts were right in granting decree for other relief in absence of the prayer for setting aside the gift deed in view of the provisions of Section 34 of the Specific Relief Act?
(C) Whether in the facts and circumstances of the case, the learned lower courts have failed to consider that when the gift deed itself was challenged by the plaintiff there was no necessity for the defendant to prove the gift deed under the provisions of the Indian Evidence Act?
(D) Whether in the facts and circumstances of the case, the learned lower courts can ignore the documents produced, proved and exhibited without assigning any reasons?
(E) Whether in the facts and circumstances of the case, the learned lower courts have failed to consider the fact whether the property in question after partition by two brothers continued to be ancestral property or not?
(F) Whether in the facts and circumstances of the case, the learned lower Courts have failed to consider the fact that whether the court can declare the registered document fictitious without any evidence and any finding on the said issue?
(G) Whether the Courts below committed a serious error in holding that the gift deed is invalid as the donor could not have executed gift deed with respect to the ancestral properties in which his sons have equal share?"
2 This Second Appeal under Section 100 of the Code of Civil Procedure, 1908 is at the instance of the original defendant and is directed against the judgment and order dated 9th October 2017 passed Page 2 of 98 C/SA/211/2018 JUDGMENT by the 10th Additional District Judge, Vadodara in Regular Civil Appeal No.29 of 2014 arising from the judgment and decree dated 10th February 2014 passed by the 3rd Additional Senior Civil Judge, Vadodara in Special Civil Suit No.192 of 2002.
3 For the sake of convenience, the respondents shall be referred to as 'the original plaintiffs' and the appellant herein shall be referred to as 'the original defendant'.
4 The plaintiffs filed the Special Civil Suit No.192 of 2002 against the defendant in the Court of the Senior Civil Judge, Vadodara for declaration, possession and permanent injunction. The declaration, prayed for, in the suit is to declare the gift deed Exhibit : 104 dated 15th November 1997 said to have been executed by the late father of the plaintiffs in favour of the defendant with respect to the suit properties to be a fabricated and void gift deed. The plaintiffs also prayed to restrain the defendant from transferring or alienating the suit property in any manner and further prayed that the possession of the suit properties be handed over to the them.
5 It appears from the materials on record that the plaintiffs are sons of Chhotabhai Ashabhai Patel. All the plaintiffs have settled in the United States of America. Their father Chhotabhai Ashabhai Patel was residing all alone in the village. The mother of the plaintiffs namely Chanchalben Chhotabhai Patel passed away in August 1997. It is the case of the plaintiffs that the defendant taking advantage of the fact that their father was residing all alone in the village created or rather fabricated a gift deed dated 15th November 1997 purported to have been executed by the father of the plaintiffs in favour of the defendant in the office of the Sub Registrar. The gift deed came to be registered vide registration No.1004.
Page 3 of 98C/SA/211/2018 JUDGMENT According to the plaintiffs, their father, at no point of time, executed any such gift deed of the suit properties in favour of the defendant. The father of the plaintiffs passed away on 6th December 2001. On demise of the father, the plaintiffs came to India and at that point of time, they learnt about the execution of the gift deed by their father in favour of the defendant. In such circumstances, the plaintiffs immediately preferred the Special Civil Suit No.192 of 2002 for declaration, possession and injunction.
6 The defendant contested the suit by filing his written statement vide Exhibit : 17. The defendant denied the allegations levelled by the plaintiffs in the plaint. The stance of the defendant is that the father of the plaintiffs was residing all alone in the village. The father was quite depressed and disappointed with his sons i.e. the plaintiffs as they were not taking good care of him. According to the defendant, he was taking good care of the father of the plaintiffs, and in such circumstances, the father of the plaintiffs, out of love and affection towards the defendant, executed the gift deed dated 15th November 1997. The gift deed is registered and the same has been attested by two witnesses. It is also the case of the defendant that the father of the plaintiffs had incurred a lot of debt for the purpose of settling his sons i.e. the plaintiffs in the U.S.A. The defendant had to monetarily help the father of the defendant in discharging such debts. This also was one of the factors why the father of the plaintiffs had love and affection for the defendant.
7 Having regard to the pleadings of the parties, the Trial Court framed the following issues:
"1 Whether the plaintiffs prove that the disputed gift deed is fabricated?Page 4 of 98
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2 Whether the plaintiffs prove that the suit properties are ancestral
properties and Lt. Chotabhai Ashabhai had no right to execute the gift deed?
3 Whether the plaintiffs prove that the defendant has no right, title or interest over the suit property?
4 Whether the plaintiffs prove that they are entitled to get the relief as prayed for?
5 Whether the defendant proves that the plaintiffs have no right to file the present suit?
6 What order and decree?"
8 The issues framed by the Trial Court referred to above came to be answered as under:
"(1) In the affirmative.
(2) In the affirmative.
(3) In the affirmative.
(4) In the affirmative.
(5) In the negative.
(6) As per final decree. "
9 The Trial Court, upon appreciation of the oral as well as documentary evidence on record, came to the conclusion that the gift deed is bogus and fabricated. The Trial Court recorded a finding that the defendant has failed to prove that the gift deed was genuine and the same was actually executed by the late father of the plaintiffs on his own free will and volition. The Trial Court also recorded a finding that even otherwise, the father of the plaintiffs could not have executed the gift deed with regard to the suit properties because all the suit properties are ancestral in nature and the sons have equal share in the ancestral properties. According to the Trial Court, if at all late Chhotabhai Page 5 of 98 C/SA/211/2018 JUDGMENT Ashabhai Patel wanted to execute any gift deed in favour of the plaintiffs, then he could have executed the gift deed only with respect to his share in the suit properties. The Trial Court also came to be conclusion that the defendant failed to prove the gift deed in accordance with Section 68 of the Evidence Act. According to the Trial Court, both the attesting witnesses are alive and the defendant could have examined at least one of the attesting witnesses in support of his case to prove that the gift deed was, in fact, executed by late Chhotabhai Ashabhai Patel on his own free will and volition before the Sub Registrar. In such circumstances, the Trial Court allowed the suit and granted the declaration, as prayed for. The Trial Court also directed the defendant to hand over the possession of the suit properties to the plaintiffs. The Trial Court also directed the defendant to furnish the accounts of income earned from the suit properties.
10 The defendant, being dissatisfied with the judgment and decree passed by the Trial Court, preferred the Regular Civil Appeal No.29 of 2014 in the District Court at Vadodara. The regular civil appeal filed by the defendant was heard by the 10th Additional District Judge, Vadodara, and vide judgment and order dated 9th October 2017, the same came to be dismissed with costs.
11 Being dissatisfied with the judgment and order passed by the lower Appellate Court, the defendant is here before this Court with the present Second Appeal under Section 100 of the C.P.C.
12 Mr. B.S. Patel, the learned counsel appearing on behalf of the appellant - original defendant vehemently submitted that the Courts below committed a serious error in not believing the genuineness of the gift deed Exhibit : 104. Mr. Patel submitted that the suit should have Page 6 of 98 C/SA/211/2018 JUDGMENT been dismissed by the Trial Court solely on the ground that the same was barred by virtue of Section 34 of the Specific Relief Act, 1963. According Mr. Patel, the plaintiffs should have specifically prayed for cancellation of the gift deed Exhibit : 104 in the plaint. In the absence of any such prayer for cancellation of the deed, the Trial Court should not have granted the declaration, as prayed for.
13 Mr. Patel submitted that the burden was on the plaintiffs to prove that the gift deed is not genuine and has been fabricated by the defendant. The Courts below committed an error in shifting the burden upon the defendant to establish that the gift deed is genuine and was duly executed by the late father of the plaintiffs on his own free will and volition. Mr. Patel would submit that the gift deed is a registered document and once the same is registered with an endorsement of the same by the Sub Registrar, then there was no good reason for the two Courts below to disbelieve the execution of the gift deed by late Chhotabhai Ashabhai Patel i.e. the father of the plaintiffs.
14 Mr. Patel submits that there was no need for the defendant to examine any of the attesting witnesses because the plaintiffs have not specifically denied the execution of the gift deed by their father in favour of the defendant. According to Mr. Patel, the case could be said to be covered by the proviso to Section 68 of the Evidence Act.
15 Mr. Patel pointed out that in the decree drawn by the Trial Court, there is a reference of house No.2/130. According to Mr. Patel, the house No.2/130 came to be purchased by the wife of the defendant namely Premilaben Ramanbhai Patel by way of a sale deed dated 29th October 1996. This sale deed has been produced at Exhibit : 19. The sale deed, at no point of time, came to be questioned by the plaintiffs. Even Page 7 of 98 C/SA/211/2018 JUDGMENT in the present suit, the plaintiffs did not question the legality and validity of the said sale deed. In such circumstances, the decree could not have been passed with respect to house No.2/130 situated in the village. Besides the same, according to Mr. Patel, the house No.2/130 is not a part of the gift deed.
16 Mr. Patel submitted that the suit was even otherwise time barred.
17 Mr. Patel submitted that the right to deny the execution is available only to the parties to the document. The plaintiffs are not parties to the documents, and therefore, they have no legal right to question the legality and validity of the gift deed. It is only the donor being a party to the gift deed at the most could have questioned the genuineness of the same.
18 According to Mr. Patel, the endorsement put by the Sub Registrar at the time of registration of the gift deed is a sufficient proof of the execution and due attestation. In such circumstances, according to Mr. Patel, there was no good reason for the two Courts below to doubt the genuineness of the gift deed.
19 In such circumstances referred to above, Mr. Patel, the learned counsel appearing for the appellant - original defendant prays that there being merit in this Second Appeal, the same may be admitted and allowed.
● SUBMISSIONS ON BEHALF OF THE RESPONDENTS -
ORIGINAL PLAINTIFFS :
20 On the other hand, this Second Appeal has been vehemently
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opposed by Mr. Parthiv B. Shah, the learned counsel appearing for the respondent - original plaintiffs. According to Mr. Shah, no error, not to speak of any error of law could be said to have been committed by the two Courts below. Mr. Shah would submit that all the suit properties, which are sought to have been transferred in favour of the defendant by way of a gift deed are ancestral properties. Assuming for the moment, without admitting that the late father of the plaintiffs executed the gift deed in favour of the defendant, the same has no legal force because the father could not have executed the sale deed with respect to the share of his sons in the ancestral properties.
21 Mr. Shah submits that the initial burden of proof to prove the case, as pleaded in the plaint, is always upon the plaintiffs. The plaintiffs did discharge the initial burden of proof by leading cogent and convincing evidence to show that the gift deed is not genuine and the same is fabricated. Once the initial burden is discharged by the plaintiffs, the onus would shift thereupon the defendant to show that the gift deed is genuine and the same was executed by the donor on his own free will and volition. Mr. Shah would submit that the defendant could have easily examined one of the attesting witnesses to the gift deed. The defendant has offered no good reason or any plausible explanation why he could not examine one of the attesting witnesses. In the absence of examination of one of the attesting witnesses, it cannot be said that the defendant has been able to prove or establish the genuineness of the gift deed.
22 Mr. Shah submitted that according to Section 68 of the Evidence Act, if a document is required by law to be attested, it cannot be used until one of the attesting witnesses is called for the purpose of proving its execution. Mr. Shah submitted that the proviso to Section 68 of the Page 9 of 98 C/SA/211/2018 JUDGMENT Evidence Act would come to the aid of the defendant only if the execution of the document is not specifically denied by the plaintiffs. According to Mr. Shah, the plaintiffs have specifically denied as regards the execution of the gift deed in question.
23 Mr. Shah submits that the contention canvassed on behalf of the defendant as regards Section 34 of the Specific Relief Act is also without any merit. According to him, such contention has been raised for the first time in this Second Appeal. According to Mr. Shah, the proper remedy for his clients was to seek a declaration that the gift deed is invalid and not binding to them and it was not necessary for them to pray for cancellation of the gift deed.
24 In such circumstances referred to above, Mr. Shah, the learned counsel appearing for the plaintiffs submitted that there being no merit in this Second Appeal, the same may be dismissed.
25 Mr. Shah, the learned senior counsel appearing for the original plaintiffs placed strong reliance on a decision of the Supreme Court in the case of Rosammal Issetheenammal Fernandez vs. Joosa Mariyan Fernandez [(2000) 7 SCC 189].
26 Having heard the learned counsel appearing for the parties and having considered the materials on record, the only question that falls for my consideration is whether the Courts below committed any error in passing the impugned judgment and orders.
● SECTION100 C.P.C.:
27 Section 100 CPC provides for a second appeal only on the
substantial question of law. Generally, a Second Appeal does not lie on Page 10 of 98 C/SA/211/2018 JUDGMENT question of facts or of law.
28 In State Bank of India & Ors. v. S.N. Goyal, AIR 2008 SC 2594, the Supreme Court explained the terms "substantial question of law" and observed as under:
"The word 'substantial' prefixed to 'question of law' does not refer to the stakes involved in the case, nor intended to refer only to questions of law of general importance, but refers to impact or effect of the question of law on the decision in the lis between the parties. 'Substantial questions of law' means not only substantial questions of law of general importance, but also substantial question of law arising in a case as between the parties. ..... any question of law which affects the final decision in a case is a substantial question of law as between the parties. A question of law which arises incidentally or collaterally, having no bearing on the final outcome, will not be a substantial question of law. There cannot, therefore, be a straitjacket definition as to when a substantial question of law arises in a case." (Emphasis added) Similarly, in Sir Chunilal V. Mehta & Sons Ltd. v. Century Spinning and Manufacturing Co. Ltd., AIR 1962 SC 1314, this Court for the purpose of determining the issue held:
"The proper test for determining whether a question of law raises in the case is substantial, would, in our opinion, be whether it is of general public importance or whether it directly and substantially affects the rights of the parties....." (Emphasis added)
29 In Vijay Kumar Talwar v. Commissioner of Income Tax, New Delhi, (2011) 1 SCC 673, this Court held that, a point of law which admits of no two opinions may be a proposition of law but cannot be a substantial question of law. To be 'substantial' a question of law must be debatable, not previously settled by law of the land or a binding precedent, and must have a material on the decision of the case, if answered either way, insofar as the rights of the parties before it are concerned. To be a question of law 'involving in the case' there must be first a foundation for it laid in the pleadings and the question should Page 11 of 98 C/SA/211/2018 JUDGMENT emerge from the sustainable findings of fact arrived at by court of facts and it must be necessary to decide that question of law for a just and proper decision of the case. It will, therefore, depend on the facts and circumstance of each case, whether a question of law is a substantial one or not; the paramount overall consideration being the need for striking a judicious balance between the indispensable obligation to do justice at all stages and impelling necessity of avoiding prolongation in the life of any lis." (See also: Rajeshwari v. Puran Indoria, (2005) 7 SCC 60).
30 The Court, for the reasons to be recorded, may also entertain a second appeal even on any other substantial question of law, not formulated by it, if the Court is satisfied that the case involves such a question. Therefore, the existence of a substantial question of law is a sine qua non for the exercise of jurisdiction under the provisions of Section 100 CPC. The second appeal does not lie on the ground of erroneous findings of facts based on appreciation of the relevant evidence.
There may be a question, which may be a "question of fact", "question of law", "mixed question of fact and law" and "substantial question of law." Question means anything inquired; an issue to be decided. The "question of fact" is whether a particular factual situation exists or not. A question of fact, in the Realm of Jurisprudence, has been explained as under:"
"A question of fact is one capable of being answered by way of demonstration. A question of opinion is one that cannot be so answered. An answer to it is a matter of speculation which cannot be proved by any available evidence to be right or wrong." (Vide: Salmond, on Jurisprudence, 12th Edn. Page 69, cited in Gadakh Yashwantrao Kankarrao v. E.V. Alias Balasaheb Vikhe Patil & ors., AIR 1994 SC
678)."Page 12 of 98
C/SA/211/2018 JUDGMENT 31 In Smt. Bibhabati Devi v. Ramendra Narayan Roy & Ors. [AIR
1947 PC 19], the Privy Council has provided the guidelines as in what cases the second appeal can be entertained, explaining the provisions existing prior to the amendment of 1976, observing as under:
".....that miscarriage of justice means such a departure from the rules which permeate all judicial procedure as to make that which happen not in the proper sense of the word 'judicial procedure' at all. That the violation of some principles of law or procedure must be such erroneous proposition of law that if that proposition to be corrected, the finding cannot stand, or it may be the neglect of some principle of law or procedure, whose application will have the same effect. The question whether there is evidence on which the Courts could arrive at their finding, is such a question of law.
'That the question of admissibility of evidence is a proposition of law but it must be such as to affect materially the finding. The question of the value of evidence is not sufficient reason for departure from the practice......"
32 In Suwalal Chhogalal v. Commissioner of Income Tax [(1949) 17 ITR 269], the Supreme Court held as under:
" A fact is a fact irrespective of evidence, by which it is proved. The only time a question of law can arise in such a case is when it is alleged that there is no material on which the conclusion can be based or no sufficient evidence."
33 In Oriental Investment Company Ltd. v. Commissioner of Income Tax, Bombay [AIR 1957 SC 852], the Supreme Court considered a large number of its earlier judgments, including Sree Meenakshi Mills Ltd., Madurai v. Commissioner of Income Tax, Madras [AIR 1957 SC 49], and held that where the question of decision is whether certain profit is made and shown in the name of certain intermediaries, were, in fact, profit actually earned by the assessee or the intermediaries, is a mixed question of fact and law. The Court further held that inference from facts would be a question of fact or of law Page 13 of 98 C/SA/211/2018 JUDGMENT according as the point for determination is one of pure fact or a "mixed question of law and fact" and that a finding of fact without evidence to support it or if based on relevant or irrelevant matters, is not unassailable.
34 There is no prohibition to entertain a second appeal even on question of fact provided the Court is satisfied that the findings of the courts below were vitiated by nonconsideration of relevant evidence or by showing erroneous approach to the matter and findings recorded in the court below are perverse. (Vide: Jagdish Singh v. Nathu Singh, AIR 1992 SC 1604; Smt. Prativa Devi (Smt.) v. T.V. Krishnan, (1996) 5 SCC 353; Satya Gupta (Smt.) @ Madhu Gupta v. Brijesh Kumar, (1998) 6 SCC 423; Ragavendra Kumar v. Firm Prem Machinary & Co., AIR 2000 SC 534; Molar Mal (dead) through Lrs. v. M/s. Kay Iron Works Pvt. Ltd., AIR 2000 SC 1261; Bharatha Matha & Anr. v. R. Vijaya Renganathan & Ors., AIR 2010 SC 2685; and Dinesh Kumar v. Yusuf Ali, (2010) 12 SCC 740).
35 In Jai Singh v. Shakuntala [AIR 2002 SC 1428], the Supreme Court held that it is permissible to interfere even on question of fact but it may be only in "very exceptional cases and on extreme perversity that the authority to examine the same in extenso stands permissible it is a rarity rather than a regularity and thus in fine it can thus be safely concluded that while there is no prohibition as such, but the power to scrutiny can only be had in very exceptional circumstances and upon proper circumspection." Similar view has been taken in the case of Kashmir Singh v. Harnam Singh & Anr., AIR 2008 SC 1749.
36 Declaration of relief is always discretionary. If the discretion is not exercised by the lower court "in the spirit of the statute or fairly or Page 14 of 98 C/SA/211/2018 JUDGMENT honestly or according to the rules of reason and justice", the order passed by the lower court can be reversed by the superior court. (See: Mysore State Road Transport Corporation v. Mirja Khasim Ali Beg & Anr., AIR 1977 SC 747).
37 There may be exceptional circumstances where the High Court is compelled to interfere, notwithstanding the limitation imposed by the wording of Section 100 CPC. It may be necessary to do so for the reason that after all the purpose of the establishment of courts of justice is to render justice between the parties, though the High Court is bound to act with circumspection while exercising such jurisdiction. In second appeal the court frames the substantial question of law at the time of admission of the appeal and the Court is required to answer all the said questions unless the appeal is finally decided on one or two of those questions or the court comes to the conclusion that the question(s) framed could not be the substantial question(s) of law. There is no prohibition in law to frame the additional substantial question of law if the need so arises at the time of the final hearing of the appeal.
● GIFT DEED: 38 Gift inter vivos is gratuitous transfer of ownership between two
living persons and is transfer of property within the meaning of Section 5 of the Transfer of Property Act, 1882. Section 122 of the Transfer of Property Act, 1882 defines "Gift‟ as under" "122. "Gift" defined. "Gift" is the transfer of certain existing movable or immovable property made voluntarily and without consideration, by one person, called the donor, to another, called the donee, and accepted by or on behalf of the donee.
Page 15 of 98C/SA/211/2018 JUDGMENT Acceptance when to be made. Such acceptance must be made during the lifetime of the donor and while he is still capable of giving.
If the donee dies before acceptance, the gift is void."
39 The essentials of a valid Gift can be enumerated as under:
a) There must be transfer of ownership As in the case of a sale, there must be a transfer of all the rights in the property by the donor to the donee. However, it is permissible to make conditional gifts. The only restriction is that the condition must not be repugnant to any of the provisions of Sections 10 to 34 of the Transfer of Property Act, 1882.
b) The ownership must relate to a property in existence Gift must be made of existing movable or immovable property capable of being transferred. Future property cannot be transferred.
c) The transfer must be without consideration The word "consideration" refers to monetary consideration and does not include natural love and affection.
d) The gift must have been made voluntary The offer to make the gift must be voluntary. A gift therefore should be executed with free consent of the donor. This consent should be untainted by force, fraud or undue influence.
e) The donor must be a competent person In a transaction by way of gift the transferor is called a donor and he divests his ownership in the property so as to vest it in the transferee, the Page 16 of 98 C/SA/211/2018 JUDGMENT donee. The donor must be a sui juris. He must have attained the age of majority, possess a sound mind and should not be otherwise disqualified.
f) The transferee must accept the gift The gift must be accepted by the donee himself. Acceptance must be made during lifetime of the donor and while he is capable of giving.
40 Section 123 of the Transfer of Property Act, 1882 dealing with making of a Gift reads as under: "123. Transfer how effected. For the purpose of making a gift of immovable property, the transfer must be effected by a registered instrument signed by or on behalf of the donor, and attested by at least two witnesses.
For the purpose of making a gift of movable property, the transfer may be effected either by registered instrument signed as aforesaid or by delivery.
Such delivery may be made in the same way as goods sold may be delivered."
● BURDEN OF PROOF : 41 It is one of the fundamental principles of the law of evidence in
India that a party on whom burden of proof lies must discharge it by bringing the best evidence available before the Court and where a party does not do so, the Court will be justified in concluding that it would, if brought, not support the case of the party. There is no presumption that an act was done, of which there is no evidence, and the proof of which is essential to the case raised.
42 The general rule as to the onus of proof and the consequent
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obligation of beginning is, that the proof of any particular fact lies on the party who alleges it, not on him who denies it, "ei incumbit probatio qui dicit, non qui negat" vide Amir Ali and Woodroffe's Law of Evidence page 603 (Eighth Edition). The reason of the rule is, first that it is but just that he who invokes the aid of the law should be the first to prove his case, and, secondly, that a negative is more difficult to establish than an affirmative. These principles have been clearly laid down in Sections 101 and 103 of the Evidence Act which are as follows:
"101. Whoever desires any court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts must prove these facts.
When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on that person.
"103. The burden of proof as to any particular fact lies on that person who wishes the court to believe in its existence, unless it is provided by any law that the proof of that fact shall lie on any particular person."
43 I am reminded, at this stage, of what the Supreme Court observed in AIR 1975 SC 1534 [Dr. N.G. Dastane v. Mrs. S. Dastane] in regard to the standard of proof applicable in a civil case. The relevant passage reads as follows:
"24.The normal rule which governs civil proceedings is that a fact can be said to be established if it is proved by a preponderance of probabilities. This is for the reason that under the Evidence Act, Sec. 3, a fact is said to be proved when the court either believes it to exist or considers its existence so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that it exists. The belief regarding the existence of a fact may thus be founded on a balance of probabilities. A prudent man faced with conflicting probabilities concerning a factsituation will act on the supposition that the fact exists, if on weighing the various probabilities he finds that the preponderance is in favour of the existence of the particular fact. As a prudent man, so the court applies this test for finding whether a fact in issue can be said to be proved.Page 18 of 98
C/SA/211/2018 JUDGMENT The first step in this process is to fix the probabilities, the second to weigh them, though the two may often intermingle. The impossible is weeded out at the first stage, the improbable at the second. Within the wide range of probabilities the court has often a difficult choice to make but it is this choice which ultimately determines where the preponderance of probabilities lies. Important issues like those which affect the status of parties demand a closer scrutiny than those like the loan on a promissory note: 'the nature and gravity of an issue necessarily determines the manner of attaining reasonable satisfaction of the truth of the issue' Per Dixon, J. in Wright v. Wright, (1948) 77 CLR 191 at p. 210; or as said by Lord Denning, 'the degree of probability depends on the subjectmatter. In proportion as the offence is grave, so ought the proof to be clear. Blyth v. Blyth, 19661 All ER 524 at p.536.' But whether the issue is one of cruelty or of a loan on a pronote, the test to apply is whether on a preponderance of probabilities the relevant fact is proved. In civil cases this, normally, is the standard of proof to apply for finding whether the burden of proof is discharged."
44 The law is well settled in so far as the nature of evidence to be tendered and the manner in which the burden of proof would have to be discharged in civil cases, where allegations of fraud are made. A Note on The 'Evidence and Burden of Proof' in the Indian Contract Act, 1872, 14th edition, by Pollock and Mulla, reads thus:
"Evidence and Burden of Proof in a great majority of cases, fraud is not capable of being established by positive and tangible proof. It is by its very nature secret in its movements. It is, therefore, sufficient if the evidence given is such as may lead to an inference that fraud must have been committed. In most cases circumstantial evidence is the only resource in dealing with questions of fraud (Rakhal Chandra Bardhan v. Prosad Chandra Chatterjee, AIR 1926 Cal 73 at 77; Umrao Begum v. Sheikh Rahmat Ilahi, AIR 1939 Lah 439 at 36 451; Bhabhutmal Nathmal v. Khan Mohammad, AIR 1946 Nag 419 at 423; Passarilal Mannoolal v. Chhuttanbai, AIR 1958 MP 417 at 422) . If this were not allowed, the ends of justice would be constantly, if not invariably, defeated (Pandit Parkash Narain V. Raja Birendra Bikram Singh, AIR 1931 Oudh 333; Thangachi Nachial v. Ahmed Hussain Malumiar, AIR 1957 Mad 194 at 197; (1957) 1 Mad LJ 300).
At the same time the inference of fraud is to be drawn only from positive materials on record and cannot be based on speculation and surmises; (Arabinda Barma v. Chandra Kanta, AIR 1954 Assam 94;Page 19 of 98
C/SA/211/2018 JUDGMENT Passarilal Mannoolal v. Chhuttanbai, AIR 1958 MP 417 at 422); however suspicious the circumstances, however strange the coincidences and however grave the doubts, they alone cannot take place of proof of fraud. The evidence of fraud must be sufficient to overcome the natural presumption of honesty and fair dealing; it is not to be presumed or inferred lightly. (Rakhal Chandra Bardhan v. prosad Chandra Chatterjee, AIR 1926 Cal 73 at 77; Govinda Naik Gurunath Naik v. Gururao Puttanbhat Kadekar, AIR 1971 Mys 330 at 331). Evidence 37 of unfairness in the transaction may be considered, but not when direct evidence on the question of fraud is unreliable. (Harihar Prasad Singh v. Narsingh Prasad Singh, AIR 1941 Pat 83 at 90). The solitary testimony of the plaintiff would not suffice. (Hajra Bai v.Jadavbai, AIR 1986 MP 106). Pleas of fraud must be examined by the Court with utmost rigour. (Firm of Sodawaterwala v. Volkart Brothers, AIR 1923 Sind 25 at 28). The burden of proving fraud lies on the person alleging it.
The charge of fraud, though in a civil proceeding, must be established beyond reasonable doubt. (ALN Narayanan Chettyar v. Official Assignee High Court Rangoon, AIR 1941 PC 93; followed in Union of India v. Chaturbhai M Patel and Co., (1976) 1 SCC 747, AIR 1976 SC 712). In any case, the level of proof required is extremely high and is rated on par with a criminal trial. (Savithramma v. H Gurappa Reddy, AIR 1996 Kant 99 at 104; Ranganayakamma v. K.S. Prakash, AIR 2009 SC, (Supp) 1218, (2008) 15 SCC 673; Alva Aluminum Ltd. v. Gabriel India Ltd, (2011) 38 1 SCC 167, (heavy burden to show fraud).
The burden of proof is not a light one. On another view, although the burden of proof is the same as in other civil proceedings, (Hornal v. Neuberger Products Ltd., [1957] 1 QB 247, [1956] 3 All ER 970), namely, proof on the balance of probabilities, yet it is not easily discharged in practice. ( Chitty on Contracts, 28th edn, p. 361, para 6045.) To prove fraud, it must be proved that the representations made were false to the knowledge of the party making them, or were such, that the party could have no reasonable belief that they were true; that they were made for the purpose of being acted upon and that they were believed and acted upon and caused the actual damage alleged. (Gauri Shankar v. Manki Kunwar, 45 All 624, AIR 1924 All 17 at 19; People's Insurance Co. Ltd. V. Sardur Sardul Singh Caveeshar, AIR 1962 Punj 543). He can succeed only upon proof of fraud as alleged by him."
45 The Supreme Court in Subhra Mukherjee vs. Bharat Coking Coal Limited [2000(3) SCC 312] observed in para 13 as under:
Page 20 of 98C/SA/211/2018 JUDGMENT "There can be no dispute that a person who attacks a transaction as sham, bogus and fictitious must prove the same. But a plain reading of question No. 1 discloses that it is in two parts; the first part says, 'whether the transaction, in question, is bona fide and genuine one, which has to be proved by the appellants. It is only when this has been done that the respondent has to dislodge it by proving that it is a sham and fictitious transaction. When circumstances of the case and the intrinsic evidence on record clearly point out that the transaction is not bona fide and genuine, it is unnecessary for the Court to find out whether the respondent has led any evidence to show that the transaction is sham, bogus or fictitious."
46 The Privy Council in the case of Kumbhan Lakshmanna vs. Tangirala Venkateshwarlu reported in AIR 1949 Privy Council 278 observed as under:
"41. The question of onus was first pointedly referred to by the Board in Chidambara Sivaprakasa Pandara Sannadhigal v. Veerama Reddi, (49 IA 286 : 46 Mad. 586 : AIR (9) 1922 PC 292) (supra) where after referring to the above cases it was pointed out that :
"When the entire evidence on both sides is once before the Court the debate as to onus is purely academical."
and the Board referred to the decision in Seturatnam Aiyar v. Venkatachala Goundan, (47 IA 76 : 43 Mad. 567 : AIR (7) 1920 PC 67), where, with reference to the facts of that case, it was stated that:
"The controversy had passed the stage at which discussion as to the burden of proof was pertinent ; the relevant facts were before the Court, and all that remained for decision was what inference should be drawn from them."
Observations to the same effect were made in Mohammad Aslam Khan v. Feroze Shah, (59 IA 386 : 13 Lah. 687 : AIR (19) 1932 PC 228), though not a case between landlord and tenant), where Sir Lancelot Sanderson said :
"A question was raised as to the party upon whom the onus in respect of this matter rested. Their Lordships do not consider it necessary to enter upon a discussion of the question of onus, because the whole of the evidence in the case is before them and they have no difficulty in arriving at a conclusion in respect thereof."Page 21 of 98
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42. Where no difficulty arises in arriving at a conclusion, as in the cases abovementioned, the question respecting the onus recedes into the background, but where the Court finds it difficult to make up its mind the question comes to the foreground and becomes the deciding factor. In Yellappa Ramappa v. Tippanna, 56 IA 13 : 53 Bom. 213: (AIR (16) 1929 PC 8), Lord Shaw said :
"In any case onus probandi applies to a situation in which the mind of the Judge determining the suit is left in doubt as to the point on which side the balance should fall in forming a conclusion. It does happen that as a case proceeds the onus may shift from time to time....."
43. What is called the burden of proof on the pleadings should not be confused with the burden of adducing evidence which is described as "shifting". The burden of proof on the pleadings never shifts, it always remains constant (see Pickup v. Thames Insurance Co., (1878) 3 QBD 594 : (47 LJ QB 749). These two aspects of the burden of proof are embodied in Ss. 101 and 102 respectively of the Indian Evidence Act. Section 101 states :
"Whoever desires any Court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts must prove that those facts exist.
When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on that person."
Section 102 states:
"The burden of proof in a suit or proceeding lies on that person who would fail if no evidence at all were given on either side."
44. This section shows that the initial burden of proving a prima facie case in his favour is cast on the plaintiff ; when he gives such evidence as will support a prima facie case, the onus shifts on to the defendant to adduce rebutting evidence to meet the case made out by the plaintiff. As the case continues to develop, the onus may shift back again to the plaintiff. It is not easy to decide at what particular stage in the course of the evidence the onus shifts from one side to the other. When after the entire evidence is adduced, the tribunal feels it cannot make up its mind as to which of the versions is true, it will hold that the party on whom the burden lies has not discharged the burden; but if it has on the evidence no difficulty in arriving at a definite conclusion, then the burden of proof on the pleadings recedes into the background.
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45. How the above rules relating to onus operate in a case is thus described by Lord Dunedin in Robins v. National Trust Co. Ltd., (1927) AC 515 at p. 520 : (96 LJ PC 84) :
"Their Lordships cannot help thinking that the appellant takes rather a wrong view of what is truly the function of the question of onus in such cases. Onus is always on a person who asserts a proposition or fact which is not selfevident. To assert that a man who is alive was born requires no proof. The onus is not on the person making the assertion, because it is selfevident that he had been born. But to assert that he was born on a certain date, if the date is material; requires proof; the onus is on the person making the assertion. Now, in conducting any inquiry, the determining tribunal, be it judge or jury, will often find that the onus is sometimes on the side of one contending party, sometimes on the side of the other, or as it is often expressed, that in certain circumstances the onus shifts. But onus as a determining factor of the whole case can only arise if the tribunal finds the evidence pro and con so evenly balanced that it can come to no such conclusion. Then the onus will determine the matter. But if the tribunal, after hearing and weighing the evidence, comes to a determinate conclusion, the onus has nothing to do with it, and need not be further considered."
46. Their Lordships may here observe that in shifting the burden from one side to the other by adducing evidence, parties may rely on presumptions in law, which are really inferences of fact, in place of actual facts. If there was a presumption in law that an Inamdar was the owner of both kudivaram and melvaram interests in the land then he could rely on that presumption to discharge the initial burden of proof that lay on him to prove his title to eject. In this sense the presumptions arising from law are connected with the question of onus of proof."
47 The Supreme Court in the case of Anil Rishi vs. Gurbaksh Singh [Civil Appeal No.2413 of 2006 decided on 2nd May 2006] reported in (2006) 5 SCC 558 has observed as under:
"7. In the impugned judgment, the High Court proceeded on the basis that although generally it is for the plaintiff to prove such fraud, undue influence or misrepresentation, but when a person is in a fiduciary relationship with another and the latter is in a position of active Page 23 of 98 C/SA/211/2018 JUDGMENT confidence, the burden of proving the absence of fraud, misrepresentation or undue influence is upon the person in the dominating position.
8. The initial burden of proof would be on the plaintiff in view of Section 101 of the Evidence Act, which reads as under : "Sec. 101. Burden of proof. Whoever desires any Court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts, must prove that those facts exist. When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on that person."
9. In terms of the said provision, the burden of proving the fact rests on the party who substantially asserts the affirmative issues and not the party who denies it. The said rule may not be universal in its application and there may be exception thereto. The learned trial Court and the High Court proceeded on the basis that the defendant was in a dominating position and there had been a fiduciary relationship between the parties. The appellant in his written statement denied and disputed the said averments made in the plaint.
10. Pleading is not evidence, far less proof. Issues are raised on the basis of the pleadings. The defendantappellant having not admitted or acknowledged the fiduciary relationship between the parties, indisputably, the relationship between the parties itself would be an issue. The suit will fail if both the parties do not adduce any evidence, in view of Section 102 of the Evidence Act. Thus, ordinarily, the burden of proof would be on the party who asserts the affirmative of the issue and it rests, after evidence is gone into, upon the party against whom, at the time the question arises, judgment would be given, if no further evidence were to be adduced by either side.
11. The fact that the defendant was in a dominant position must, thus, be proved by the plaintiff at the first instance.
12. Strong reliance has been placed by the High Court in the decision of this Court in Krishna Mohan Kul alias Nani Charan Kul and another v. Pratima Maity and others, (AIR 2003 SC 4351). In that case, the question of burden of proof was gone into after the parties had adduced evidence. It was brought on record that the witnesses whose names appeared in the impugned deed and which was said to have been created to grab the property of the plaintiffs were not in existence. The question as regards oblique motive in execution of the deed of settlement was gone into by the Court. The executant was more than 100 years of age at the time of alleged registration of the deed in question. He was paralytic and furthermore his mental and physical condition was not in order. He was also completely bedridden and though his left thumb impression was Page 24 of 98 C/SA/211/2018 JUDGMENT taken, there was no witness who could substantiate that he had put his thumb impression. It was on the aforementioned facts, this Court opined: "12..............The onus to prove the validity of the deed of settlement was on the defendant No. 1. When fraud, misrepresentation or undue influence is alleged by a party in a suit, normally, the burden is on him to prove such fraud, undue influence or misrepresentation. But, when a person is in a fiduciary relationship with another and the latter is in a position of active confidence the burden of proving the absence of fraud, misrepresentation or undue influence is upon the person, in the dominating position, he has to prove that there was fairplay in the transaction and that the apparent is the real, in other words, that the transaction is genuine and bona fide. In such a case the burden of proving the good faith of the transaction is thrown upon the dominant party, that is to say, the party who is in a position of active confidence. A person standing in a fiduciary relation to another has a duty to protect the interest given to his care and the Court watches with jealously all transactions between such persons so that the protector may not use his influence or the confidence to his advantage. When the party complaining shows such relation, the law presumes everything against the transaction and the onus is cast upon the person holding the position of confidence or trust to show that the transaction is perfectly fair and reasonable, that no advantage has been taken of his position......."
13. This Court in arriving at the aforementioned findings referred to Section 111 of the Indian Evidence Act which is in the following terms : "Sec. 111. Proof of good faith in transactions where one party is in relation of active confidence. Where there is a question as to the good faith of a transaction between parties, one of whom stands to the other in a position of active confidence, the burden of proving the good faith of the transaction is on the party who is in a position of active confidence."
14. But before such a finding is arrived at, the averments as regard alleged fiduciary relationship must be established before a presumption of undue influence against a person in position of active confidence is drawn. The factum of active confidence should also be established.
15. Section 111 of the Evidence Act will apply when the bona fides of a transaction is in question but not when the real nature thereof is in question. The words 'active confidence' indicate that the relationship between the parties must be such that one is bound to protect the interests of the other.
16. Thus, point for determination of binding interests or which are the cases which come within the rule of active confidence would vary from case Page 25 of 98 C/SA/211/2018 JUDGMENT to case. If the plaintiff fails to prove the existence of the fiduciary relationship or the position of active confidence held by the defendant appellant, the burden would lie on him as he had alleged fraud. The trial Court and the High Court, therefore, in our opinion, cannot be said to be correct in holding that without anything further, the burden of proof would be on the defendant.
17. The learned trial Judge has misdirected himself in proceeding on the premise "it is always difficult to prove the same in negative a person/party in the suit."
18. Difficulties which may be faced by a party to the lis can never be determinative of the question as to upon whom the burden of proof would lie. The learned Trial Judge, therefore, posed unto himself a wrong question and arrived at a wrong answer. The High Court also, in our considered view, committed a serious error of law in misreading and misinterpreting Section 101 of the Indian Evidence Act. With a view to prove forgery or fabrication in a document, possession of the original sale deed by the defendant, would not change the legal position. A party in possession of a document can always be directed to produce the same. The plaintiff could file an application calling for the said document from the defendant and the defendant could have been directed by the learned Trial Judge to produce the same.
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.
20. In R.V.E. Venkatachala Gounder v. Arulmigu Viswesaraswami and V.P. Temple and another, (2004 (6) JT (SC) 442), the law is stated in the following terms :
"29. In a suit for recovery of possession based on title it is for the plaintiff to prove his title and satisfy the court that he, in law, is Page 26 of 98 C/SA/211/2018 JUDGMENT entitled to dispossess the defendant from his possession over the suit property and for the possession to be restored to him.
However, as held in A. Raghavamma v. A. Chenchamma there is an essential distinction between burden of proof and onus of proof:
burden of proof lies upon a person who has to prove the fact and which never shifts. Onus of proof shifts. Such a shifting of onus is a continuous process in the evaluation of evidence. In our opinion, in a suit for possession based on title once the plaintiff has been able to create a high degree of probability so as to shift the onus on the defendant it is for the defendant to discharge his onus and in the absence thereof the burden of proof lying on the plaintiff shall be held to have been discharged so as to amount to proof of the plaintiff's title.""
48 The Supreme Court in the case of Madhukar D. Shende vs. Tarabai Aba Shedage reported in AIR 2002 SC 637 in connection with genuineness of the 'will' has observed that when the 'will' is alleged to have been executed under undue influence, onus of proving undue influence is upon the person making such allegation and mere presence of motive and opportunity are not enough. The Supreme Court proceeded to further observe as below:
"The delicate structure of proof framed by a judicially trained mind cannot stand on weak foundation nor survive any inherent defects therein but at the same time ought not to be permitted to be demolished by wayward pelting of stones of suspicion and supposition by wayfarers and waylayers. What was told by Baron Alderson to the Jury in R v. Hodge, 1838, 2 Lewis CC 227 may be apposite to some extent "The mind was apt to take a pleasure in adapting circumstances to one another and even in straining them a little, if need be, to force them to form parts of one connected hole; and the more ingenuous the mind of the individual, the more likely was it, considering such matters, to overreach and mislead itself, to supply some little link that is wanting, to take for granted some fact consistent with its previous theories and necessary to render them complete." The conscience of the Court has to be satisfied by the propounder of Will adducing evidence so as to dispel any suspicions or unnatural circumstances attaching to a Will provided that there is something unnatural or suspicious about the Will. The law of evidence does not permit conjecture or suspicion having the place of legal proof nor permit them to demolish a fact otherwise proved by legal and convincing evidence. Well founded suspicion may be a ground for closer scrutiny of evidence but suspicion Page 27 of 98 C/SA/211/2018 JUDGMENT alone cannot form the foundation of a judicial verdict positive or negative."
49 In Bater vs. Bater,1950 (2) AIIER 458, in which the civil standard of proof to an extent modified, was seen by some jurists as somewhat confusing the concept so clearly stated in the Miller's case. In Bater (supra), the Court declared that neither civil nor criminal standard of proof was an absolute standard. A 'civil case' may be proved by a preponderance of probability, explained, Denning J.:
"There may be degrees of probability within that standard. The degree depends on the subjectmatter. A civil court, when considering a charge of fraud, will naturally require a higher degree of probability than that which it would require if considering whether negligence were established. It does not adopt so high a degree as a criminal court, even when it is considering a charge of a criminal nature, but still it does require that the degree of probability required should be commensurate with the occasion."
50 In Hornal v. Neuberger Products Ltd. [1957] 1 Q.B. 247, where the Court held that in a civil action where fraud or other matter which is or may be a crime is alleged against a party or against persons not parties to the action, the standard of proof to be applied is that applicable in civil actions generally, namely, proof on the balance of probability, and not the higher standard of proof beyond all reasonable doubt required in criminal matters; but there is no absolute standard of proof, and no great gulf between proof in criminal and civil matters; for in all cases the degree of probability must be commensurate with the occasion and proportionate to the subjectmatter. The elements of gravity of an issue are part of the range of circumstances which have to be weighed when deciding as to the balance of probabilities. The law in England, therefore, is that degree of probability must be commensurate with the subject Page 28 of 98 C/SA/211/2018 JUDGMENT matter. This implies that graver the charge in a civil action, higher the degree of proof required. A civil case may be proved by preponderance of probability, but the degree of probability would depend upon the nature of the subjectmatter.
51 In Narayan Bhagwatrao Gosavi Balajiwale vs. Gopal Vinayak Gosavi and others reported in AIR 1960 SC 100, the Supreme Court in para 11 has observed as under:
"The expression "burden of proof" really means two different things. It means sometimes that a party is required to prove an allegation before judgment can be given in its favour; it also means that on a contested issue one of the two contending parties has to introduce evidence. Whichever way one looks, the question is really academic in the present case, because both parties have introduced their evidence on the question of the nature of the deity and the properties and have sought to establish their own part of the case. The two Courts below have not decided the case on the abstract question of burden of proof; nor could the suit be decided in such a way. The burden of proof is of importance only where by reason of not discharging the burden which was put upon it, a party must eventually fail. Where, however, parties have joined issue and have led evidence and the conflicting evidence can be weighed to determine which way the issue can be decided, the abstract question of burden of proof becomes academic."
52 In a Full Bench decision of the Andhra Pradesh High Court reported in Nelluru Sundararam areddi and Ors. Vs. State of Andhra and Ors., AIR 1959 AP 215, it has been observed as follows :
"Section 101 gives effect to the ancient rule founded on considerations of good sense that the party who substantially asserts the affirmative of an issue has to prove it. It is wellsettled that the effect of the rule cannot be circumvented by manipulating the words of the issue. Phipson in his book on "The Law of Evidence' (9th Edition, p.33) SaysI have ommitted the authorities cited "In deciding which party asserts the affirmative, regard must of course be had to the substance of the issue and not merely to its grammatical form, which latter the pleader can frequently vary at will; moreover, a negative Page 29 of 98 C/SA/211/2018 JUDGMENT allegation must not be confounded with the mere traverse of an affirmative one. The true meaning of the rule is that where a given allegation, whether affirmative or negative, forms an essential part of a party's case, the proof of such allegation rests on him."
53 In the case of Narayan Govind Gavate and Ors. vs. State of M aharashtra and others reported in (1977) 1 SCC 133 , the Supreme Court while taking note of the confusion centering around the phrase burden of proof has made the following observations in paragraphs 17 and 18:
"17. The application of rules relating to burden of proof in various types of cases is thus elaborated and illustrated in Phipson by reference to decide cases (see p. 40, para 93):
In deciding which party asserts the affirmative, regard must of course be had to the substance of the issue and not merely to its grammatical form, which later the pleader can frequently vary at will, moreover a negative allegation must not be confounded with mere traverse of an affirmative one. The true meaning of the rule is that where a given allegation, whether affirmative or negative, forms an essential part of a party's case, the proof of such allegation rests on him; e.g. in an action against a tenant for not repairing according to covenant, or against a horsedealer that a horse sold with a warranty is unsound, proof of these allegations is on the plaintiff, so in actions of malicious prosecution, it is upon him to show not only that the defendant prosecuted him unsuccessfully, but also the absence of reasonable and probable cause; while in actions for false imprisonment, proof of the existence of reasonable cause is upon the defendant, since arrest, unlike prosecution, is prima facie a tort and demands justification. In bailment cases, the bailee must prove that the goods were lost without his fault. Under the Courts (Emergency Powers) Act, 1939, the burden of proving that the defendant was unable immediately to satisfy that judgment and that that inability arose from circumstances attributable to the war rested on the defendant. But it would seem that is an election petition alleging breaches of rules made under the Representation of People Act, 1949, the court will look at the evidence as a whole, and that even if breaches are proved by the petitioner, the burden of showing that the election was conducted substantially in accordance with the law does not rest upon the respondent. Where a cooperation does an act under statutory powers which do not prescribe the method, and that act invades the rights of others, the burden is on the corporation to show that there was no other practical way of carrying out the power which would not have that effect.Page 30 of 98
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18. Turning now to the provision of our own Evidence Act, we find the general or stable burden of proving a case stated in Section 101 as follows:
"101 Whoever desires any court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts, must prove that those facts exist.
When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on that person.
The principle is stated in Section 102 from the point of view of what has been sometimes called the burden of leading or introducing evidence which is placed on the party initiating a proceeding. It says:
102. The burden of proof in a suit or proceeding lies on that person who would fail if no evidence at all were given on either side. In practice, this lesser burden is discharged by merely showing that there is evidence in the case which supports the case set up by the party which comes to court first, irrespective of the side which has led that evidence. An outright dismissal in limine of a suit or proceeding for want of evidence is thus often avoided.
But, the burden of establishing or general burden of proof is heavier. Sometimes, evidence coming from the side of the respondents, in the form of either their admissions or conduct or failure to controvert, may strengthen or tend to support a petitioner's or plaintiff's case so much that the heavier burden of proving or establishing a case, as distinguished from the mere duty of introducing or showing the existence of some evidence on record stated in Section 102 is itself discharged. Sufficiency of evidence to discharge the onus probandi is not, apart from instances of blatant perversity in assessing evidence, examined by this Court as a rule in appeals by special leave granted under Article 136 of the Constitution. It has been held that the question whether an onus probandi has been discharged is one of fact (see AIR 1930 PC 914). It is generally so."
54 The 'burden of proof' means a party's duty to prove a disputed assertion or charge. The 'burden of proof' includes both 'burden of persuasion' and the 'burden of production'. The 'burden of persuasion' means the duty imposed on a person to convince the fact finder to view the facts in a way that favours that person. The 'burden of production' is the duty imposed on the person to introduce enough evidence on a issue to have the issue decided by the fact finder, in that person's favour. The party having the 'burden of proof' must introduce some evidence if he Page 31 of 98 C/SA/211/2018 JUDGMENT wishes to get a certain issue decided in his favour. The 'burden of proof', therefore, denotes the duty of establishing by a fair preponderance of the evidence the truth of the operative facts upon which the issue at hand is made to turn by substantive law (Black's Law Dictionary, 7th Edition).
55 According to Phipson, who is considered to be an authority on the Law of Evidence, the phrase, 'burden of proof', has three meanings, namely, (I) the persuasive burden, the burden of proof as a matter of law and pleading the burden of establishing a case, whether by preponderance of evidence or beyond a reasonable doubt; (ii) the evidential burden, the burden of proof in the sense of adducing evidence; and (iii) the burden of establishing the admissibility of evidence. While persuasive burden i.e. onus probandi never shifts and is always stable, the evidential burden may shift constantly, according as one scale of evidence or other preponderates. Onus probandi rests upon the party, who would fail if no evidence at all is adduced. The general principle of burden of proof that he who invokes the aid of law should be the first to prove his case may be affected by statutory provision, e.g. in a case where the matters within the knowledge of the person against whom a proceeding is initiated, like the proceeding under the provisions of the 1946 Act, as it will not only be difficult but also impossible for the State, at whose instance reference is made to the Tribunal, to first lead evidence on the question as to whether a person against whom such proceeding is initiated is a foreigner or not.
56 The principles discernible from the above referred decisions may be summarised as under:
[a] The general principles of law that can be gainfully culled Page 32 of 98 C/SA/211/2018 JUDGMENT out from the judicial pronouncements noted above is that the burden of proof cast under Sections 101 and 102 of the Indian Evidence Act, 1872 is the persuasive burden or the onus probandi. The persuasive burden to prove and establish the case always lies upon the plaintiff and the said burden never shifts upon the defendant. What may, however, shift is the onus to lead evidence in the sense that once the plaintiff side succeeds in prima facie establishing his pleaded case by leading evidence, the onus will then shift upon the defendant side to lead evidence so as to disprove the case. The parties may also have to discharge the burden of establishing the admissibility of the evidence by leading evidence in respect thereof. The initial burden to establish the basic allegations made in the plaint constituting the foundational facts, regardless of whether such assertion is couched in the affirmative or in the negative, would undoubtedly lie upon the plaintiff and the failure to discharge the said burden must lead to the dismissal of the suit."
[b] The burden of proof on the pleadings should not be confused with the burden of adducing evidence.
[c] Pleading is not evidence, far less proof. [d] The rule that the burden of proving the fact rests on the
party who substantially asserts the affirmative issues and not the party who denies it, is not one of the universal applications and there may be exception thereto.Page 33 of 98
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[e] The inference of fraud can be drawn only from the positive
materials on record and cannot be based on speculation and surmises. However, the suspicious circumstances, however, strange the coincidences and however grave the doubts, they alone cannot take place of proof of fraud.
[f] The evidence of fraud must be sufficient to overcome the natural presumption of honesty and fair dealing. It is not to be presumed or inferred lightly.
[g] When the plaintiff comes before the Court with a case of forgery, then he has to prove the forgery in accordance with law. A mere assertion or allegation of forgery is not sufficient to shift the onus on the other side to establish that there is no forgery.
[h] It is always open to the defendant not to lead any evidence where the onus is upon the plaintiff. After having gone into the evidence, he cannot ask the Court not to look at it and act on it. The question of burden of proof at the end of the case when both the parties have tendered evidence is not of any great importance and the Court has to give a decision on a consideration of all the materials.
57 In the case on hand, it is not in dispute that the plaintiffs have described the gift deed under Exhibit: 104 as concocted and fraudulently created by forging the signature of the Donor.
● DIFFERENT STANDARDS OF PROOF:
58 A standard of proof refers to the duty of the person responsible for
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proving the case. There are different standards of proof in different circumstances. The three primary standards of proof are proof beyond a reasonable doubt, preponderance of the evidence and clear and convincing evidence.
● PREPONDERANCE OF EVIDENCE: 59 This is the lowest standard of proof. It is used primarily in civil
proceedings. This standard means that it is more likely than not that the facts are as that which one of the parties claim. In civil cases, the plaintiff bears the burden of proving that all of the legal elements were present in the given case. When deciding whether to rule on behalf of the plaintiff or the defendant, the Court should weigh each piece of evidence.
● CLEAR AND CONVINCING EVIDENCE: 60 This standard is a step up from the preponderance of the evidence
standard. This standard requires that the evidence show that it is highly probable or probably certain that the thing alleged has occurred.
● PROOF BEYOND A REASONABLE DOUBT: 61 Proof beyond a reasonable doubt refers to the standard of proof in
criminal prosecutions. The prosecutor has the duty to convince the Court by proof beyond a reasonable doubt of each and every element of the crime before a Court should convict a defendant. Because a person's freedom is on the line, the highest standard of proof is used.
62 In the context of standard of proof, in a civil case involving allegation of charges of criminal or fraudulent character, the Constitutional Bench of the Supreme Court in the case of Gulabchand vs. Kudilal and others reported in AIR 1966 SC 1734 has observed as Page 35 of 98 C/SA/211/2018 JUDGMENT under:
"...It is true that there is distinction between a probability and a mere surmise. But in this case we are satisfied that the Full Bench did not rely on any surmises.
9. The real complaint of Mr. Aggarwala in this case seems to be that as bribery was alleged the Full Bench should have gone into the question of bribery as if it was a criminal case. In this connection he relied on the following observations made by Woodrofee, J., in Weston v. Peary Mohan Dass (1913) ILR 40 Cal 898 at p. 916:
"And speaking for myself where, whatever be the form of the proceedings, charges of a fraudulent or criminal character are made against a party thereto, it is right to insist that such charges be proved clearly and beyond reasonable doubt, though the nature and extent of such proof must necessarily vary according to the circumstances of each case. There is a presumption against crime and misconduct, and the more heinous and improbable a crime is, the greater of necessity is the force of the evidence required to overcome such presumption. I cannot myself imagine a Court saying to a party, who, as in this case, may be a person holding a high and responsible position, with a previous unblemished record: "It is true that I have reasonable doubts whether you did the grossly criminal acts with which you are charged, but I find that you did so all the same. And this exclusion of reasonable doubt is all that the socalled "criminal proof'' requires.''
10. Fletcher, J., the Trial Judge, relying on Jarat Kumari Dassi v. Bissesur, (1912) ILR 39 Cal 245: 16 Cal WN 265, to which Woodroffe, J., was a party, had overruled the point that the standard of proof in a civil case, in which a charge of a criminal character is made, was the same as if the parties were being tried for a criminal offence. He observed that in India, under the Indian Evidence Act, there is no rule that the standard of proof in a case like the present must be the same as if the defendants were being tried on a criminal charge. This case, (1912) ILR 39 Cal 245: 16 Cal WN 265, was followed in Prasannamayi Debi v. Baikuntha Nath, ILR 49 Cal 132: (AIR 1922 Cal 260). The Division Bench followed these observations of Jenkins, C. J., in Jarat Kumari Dassi's case, (1912) ILR 39 Cal 245: 16 Cal WN 265.
"Demonstrations, or a conclusion at all points logical cannot be expected nor can a degree of certainty be demanded of which the matter under investigation is not reasonably capable. Accepting the external test which experience commends, the Evidence Act in conformity with the general tendency of the day adopted the Page 36 of 98 C/SA/211/2018 JUDGMENT requirements of the prudent man as an appropriate concrete standard by which to measure proof.
The Evidence Act is at the same time expressed in terms which allow full effect to be given to circumstances or conditions of probability or improbability, so that where, as in this case, forgery comes in question in a civil suit, the presumption against misconduct is not without its due weight as a circumstance of improbability, though the standard of proof to the exclusion of all reasonable doubt required in a criminal case may not be applicable.''
11. In Section 3 of the Indian Evidence Act, the words "proved'', "disproved'' and "not proved'' are defined as follows:
"Proved. A fact is said to be proved when, after considering the matters before it, the Court either believes it to exist, or considers its existence so probable that a prudent man ought under the circumstances of the particular case, to act upon the supposition that it exists.'' "Disproved. A fact is said to be disproved when, after considering the matters before it, the Court either believes that it does not exist, or considers its nonexistence so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that it does not exist.'' "Not proved. A fact is said not to be proved when it is neither proved nor disproved.'' It is apparent from the above definitions that the Indian Evidence Act applies the same standard of proof in all civil cases. It makes no difference between cases in which charges of a fraudulent or criminal character are made and cases in which such charges are not made. But this is not to say that the Court will not, while striking the balance of probability, keep in mind the presumption of honesty or innocence or the nature of the crime or fraud charged. In our opinion, Woodroffe, J., was wrong in insisting that such charges must be proved clearly and beyond reasonable doubt."
63 Bearing in mind the principles of law, as discussed above, I propose to now consider whether the original plaintiffs have been able to establish any forgery or fraud even on preponderance of probability. To put it in other words, I would like to look into a very important Page 37 of 98 C/SA/211/2018 JUDGMENT aspect of the matter which the two Courts below have totally overlooked leading to a serious miscarriage of justice.
64 In the aforesaid context, it would be necessary to look into the averments made in the plaint. The entire plaint, the true English translation of which, is as under:
"[AMENDED PLAINT] Special Civil Suit No. 192/2002 BEFORE THE COURT OF VADODARA CIVIL JUGE [S.D] Plaintiffs ::(1) Govindbhai Chhotabhai Patel, Aged 54 (2) Manubhai Chhotabhai Patel, Aged 53 (3) Bhagubhai Chhotabhai Patel, Aged 43 (4) Virendrabhai Chhotabhia Patel, Aged 41 Plaintiff Nos. 1 to 4 residing at Dhayaj Taluka Padra, District Vadodara and USA For and on their behalf Power of Attorney Holder Mr. Thakorebhai Motibhai Patel Add. Dhayaj, Taluka Padra District Vadodara Versus Defendant :: Patel Ramanbhai Mathurbhai Add. Dhayaj, Taluka Padra District Vadodara Sub :: Suit for declaration of rights and for taking possession of the property and for permanent injunction.
The facts of the plaint by the plaintiffs are that,
1) In the Registration District Vadodara, Sub District Padra, at mauje village Dhayaj, Taluka Padra, District Vadodara agricultural land ::
Block No. Area Assessment Rs. Ps.Page 38 of 98
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62 02200 2.00
303 12605 13.56
1074 03449 4.50
1071 02454 3.62
646 03686 3.71
And
Pasture land situated at mauje Dhayaj, Taluka Padra.
1] Pasture land situated at mauje Dhayaj village 28 in faliya of Chhaganbhai Ishwarbhai Patel.
2] Pasture land situated at mauje Dhayaj village n the west of house No. 2/130.
AND At mauje Dhayaj, Taluka Padra House No. 3/39 and House No. 2/130 property, with regard to the said property suit is filed thus in this suit it will be referred to as the suit property.
2) The deceased Chhotabhai Ashabhai who was the father of plaintiff Nos. 1 to 4 and plaintiff Nos. 1 to 4 were living in USA [America] since many years and the deceased Chhotabhai Patel and the mother of defendant Nos. 1 to 4 Chanchalben wife of Chhotabhai Ashabhai who had expired in and around August 97, and since August 97 deceased Chhotabhai Ashabhai was living alone thus, taking advantage of his loneliness the defendant on 15/11/1997 executed one gift deed which was registered in the office of SubRegistrar, Padra at Sr. No. 1004 made unsuccessful efforts for grabbing the said property thus, the plaintiffs are constrained to file this suit, on the grounds which are stated as under.
(a) The deceased Chhotabhai Ashabhai was and is in no any manner related to the defendant Ramanbhai Mathurbhai.
(b) The deceased Chhotabhai Ashabhai Patel and his wife Chanchalben wife of Chhotabhai Ashabhai Patel were living in America since many years prior to 1997.Page 39 of 98
C/SA/211/2018 JUDGMENT (c) Chanchalben the wife of deceased Chhotabhai Ashabhai had
expired during the period of August, 1997, thus on 15/11/1997 there was no reason for Chhotabhai to execute the gift deed, not only that but the real nephews of the deceased Chhotabhai Ashabhai who were living at Dhayaj and were taking complete care of deceased Chhotabhai Ashabhai, thus, outside their knowledge, at any time the deceased Chhotabhai had no reason to execute deed.
(d) In the gift deed dated 15/11/97 the witnesses that have signed (1) Bhikhabhai Ramabhia and (2) Karshanbhai Dhulabhai who were not having any kind of relations with the deceased Chhotabhia Ashabhai and / or they were not even related as his friends. There was no reason of making the gift deed in their presence.
(e) In the gift deed dated 15/11/1997 the details of the date of the unregistered Will executed by deceased Chhotabhai Ashabhai is kept blank and the date and registration number of the registered Will is also kept blank, and in this manner, with incomplete details the gift deed is registered which is made hastily which supports the facts of the plaintiffs.
(f) In the gift deed dated 15/11/1997 it is clearly evident that the signature of the deceased Chhotabhai Ashabhai is forged, and in this manner on the basis of the forged signature the gift deed is registered, in this regard we are constrained to file the present suit.
(g) The gift deed dated 15/11/1997 which is contrary to the provisions of law, therefore also by such gift deed the defendant does not acquire any rights, interests or claims on the said property. It is clarified on behalf of the plaintiffs that, the gift deed made in favour of the defendant which is registered in the office of the Sub Registrar on 15/11/1997 is not for religious reasons, and is not a gift to any religious Trust or institution and / or for public use, and the deceased Chhotabhai Ashabhai Patel without the consent of the plaintiff Nos. 1 to 4 did not have any right and authority to gift their undivided share in the property in the eyes of law, and thus the registered gift deed is illegal, improper and ineffective and thus, the defendant does not acquire any kinds of rights and authority, and hence, for obtaining such decree the plaintiffs are constrained to file this suit.Page 40 of 98
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3) The plaintiffs draw the attention of the Hon'ble Court towards the fact that, of the suit property described in the paragraph No.1 of the plaint paiki, Old Number Block No. Hector aare Assessment 253/1 303 12605 13.56 1048/3 1074 03449 4.50 1042/1 1071 02854 3.62 With regard to these properties and for house situated at mauje Dhayaj, Taluka Padra in the "Bungalow Faliya" pears to have been executed. But house situated at mauje Dhayaj, Taluka Padra at "Bungalow Faliya"
house having Panchayat No. 3/39 plaintiffs declare that they are in peaceful possession and occupation as on the date of the filing of the suit.
4) On behalf of the plaintiff the attention of the Hon'ble Court is drawn towards the fact that, the deceased Chhotabhai Ashabhai expired on 6/12/2001, and out of plaintiff Nos. 1 to 4 plaintiff No. 3 Bhagubhai Chhotabhai Patel came to India and completed all the funeral rituals and with regard to the suit property described in paragraph No. 1 approached TalaticumMantri for change of names in the suit property. It was at this time, he came to know about the gift deed, thus after obtaining all the details, the need for filing the present suit on behalf of the plaintiff has arisen.
5) On behalf of the plaintiff the attention of the Hon'ble Court is drawn to the fact that, the deceased Chhotabhai Ashabhai Patel during his lifetime made one Will dated 1/12/2001, and as mentioned in the said Will all the properties described in the paragraph 1 were jointly bequeathed in favour of the plaintiff Nos. 1 to 4 as succession rights, for these reasons and the property described in paragraph No.1 which were acquired by the deceased Chhotabhai Ashabhai in succession, he did not have any legal rights to bequeath the said property by way of gift deed dated 15/11/1997, thus, the so called gift deed made by deceased Chhotabhai Ashabhai Patel on 15/11/1997 which was produced before the SubRegistrar Office at Padra and registered, even if is believed to be true, then also, it is without any jurisdiction, unreasonable & illegal and for obtaining such reliefs also, the need for filing present suit has arisen.
6) On behalf of the plaintiff the attention of this Hon'ble Court is drawn to the fact that, the property described in the paragraph No.1 of the plaint which was acquired by Chhotabhai Ashabhai Patel by way of Page 41 of 98 C/SA/211/2018 JUDGMENT succession and in this manner plaintiff Nos. 1 to 4 also have their undivided share in the said property, through succession manner thus, the deceased Chhotabhai Ashabhai was not legally authorized to dispose of the said property and does not have any such right. Thus, the gift deed dated 15/11/1997 is without jurisdiction, illegal & unreasonable therefore, the defendant does not acquire any right title & interest qua the suit property, and for holding this, the plaintiffs are constrained to file this suit.
7) Plaintiff Nos.1 to 4 and deceased Chhotabhai Ashabhai had strong relations as fathersons and as per the essential needs of the deceased Chhotabhai Ashabhai Patel the plaintiff Nos. 1 to 4 had time and again extended financial assistance as sons. Not only that even at the time of ill health of deceased Chhotabhai Ashabhai Patel or in the event of admitting him in the hospital of Dr. Bipinbhai Shah also, all the expenses were borne by plaintiff No. 1 to 4, and with regard to his treatment and care the nephews of deceased Chhotabhai Ashabhai and other relatives had taken his care. This fact clearly proves that, the deceased Chhotabhai Ashabhai did not have any kind of affection and feelings for the defendant Ramanbhai Mathurbhai, and also he did not have any natural affection thus there was no reason for making the gift deed of 15/11/1997.
(8) The suit property described in the paragraph No.1 of the plaint which although had market value of more than Rs. 1,00,000/ in the year 1997, the market value was mentioned as only Rs. 1,00,000/ in the gift deed dated 15/11/1997 which is based on absolutely false facts. Not only that but only after two months from the death of Chanchalben wife of Chhotabhai Patel in August 1997 details of reasons for making gift deed in favour of the defendant Ramanbhai Mathurbhai by the deceased Chhotubhai Ashabhai Patel, are not stated, from this fact it is clearly evident that it cannot be assumed that the gift deed or any other document made on 15/11/1997 by deceased Chhotabhai Ashabhai Patel was executed willingly and without any kind of duress. The deceased Chhotabhai Ashabhai Patel had during his life time or till he expired on 6/12/2001 did not inform execution of gift deed to plaintiff Nos. 1 to 4 or nephews of deceased Chhotabhai Ashabhai Patel who were residing in Dhayaj. Not only that but until the death of deceased Chhotabhai Ashabhai received the income from agriculture produce from the property described in the paragraph 1 of the plaint, all these details were appraised to plaintiff Nos. 1 to 4. And in this manner the agriculture produce taken from the agricultural land and income, and the expenses incurred on the residential house and other details were appraised to the plaintiffs. Thus, the plaintiff Nos. 1 to 4 are of the bona fide belief that, the deceased Chhotabhai Ashabhai had during his lifetime did not have any reasons to execute the gift deed Page 42 of 98 C/SA/211/2018 JUDGMENT 15/11/1997 in favour of the defendant Ramanbhai Mathurbhai Patel, and the claims of having executed the same is absolutely false and thus the plaintiffs are constrained to file this suit qua the property described in the paragraph No. 1 for ownership rights, occupation rights and other consequential reliefs without any further delay.
9) Cause for the suit.
The cause for filing this suit has arisen within the jurisdiction of this Hon'ble Court in the event of the death of Chhotbhai Ashabhai Patel on 6/12/2001 and after completing his religious rituals when the plaintiffs went for mutation of their names in revenue records of agricultural land described in the paragraph No. 1 the details about the gift deed dated 15/11/1997 was received by them, thus the cause for filing this suit has arisen within the jurisdiction of this Hon'ble Court.
Suit valued at ::
[As per the orders below Mark 38 amendment is carried out - Advocate for the plaintiff].
The present suit is for holding the gift deed dated 15/11/1997 as illegal, improper and ineffective and to hold that the defendant has not acquired any rights, title & interest qua the suit property shown in the gift deed, and for obtaining consequential reliefs the suit is filed, thus the suit is for agricultural land and as per the 121/2 times the pat of the same the due court fees has to be paid. But the defendant has made mention of Rs. 1,00,000/ in the gift deed and stamp duty is paid thus the suit is valued accordingly at Rs. 3,00,000/ . Thus the court fees stamp of Rs. 9,950/ is used and for permanent injunction and stay orders Rs. 30/ court fees stamp as per the Bombay Court Fees Act section 6(4)(j), thus total court fees stamp of Rs. 9,980/ is used, and this suit is filed. The suit is valued for jurisdiction and pleaders fees also accordingly.
3) Documentary evidences as per the list are enclosed.
4) The plaintiffs reserve their rights to add, amend, and delete any part of this plaint if and when necessary.
5) It is therefore prayed that,
(a) Be pleased to declare that gift deed executed on 15/11/1997 registered in the office of the SubRegistrar, Padra Office at Sr. Page 43 of 98 C/SA/211/2018 JUDGMENT No. 1004 with regard to the property situated in the Registration District Vadodara, Sub District Padra, at mauje village Dhayaj, Taluka Padra, District Vadodara agricultural land, Block No. Area Assessment (Rs. Ps.) 62 02200 2.00 303 12605 13.56 1074 03449 4.50 1071 02454 3.62 646 03686 3.71 AND 1] At mauje Dhayaj village 28 sq.yards Pasture land in faliya of Chhaganbhai Ishwarbhai Patel.
2] At mauje Dhayaj village house No. 2/130 on the west of which Pasture land is situated.
AND At mauje Dhayaj, Taluka Padra House No. 3/39 and House No. 2/130 property paiki Old Number Block No. Hector aare Assessment 253/1 303 12605 13.56 1048/3 1074 03449 4.50 1042/1 1071 02854 3.62 AND At mauje Dhayaj, Taluka Padra "Bungalow Faliya" house having Panchayat No. 3/39 property is illegal, improper and ineffective, and hence, be pleased to hold that the defendant does not acquire any rights, authority in the suit property.
(b) Be pleased to pass decree against the defendant to hand over the possession of the property situated in the Registration District Vadodara, Sub District Padra, at mauje village Dhayaj, Taluka Padra, District Vadodara agricultural land, Block No. Area Assessment Rs. Ps.
Page 44 of 98 C/SA/211/2018 JUDGMENT
62 02200 2.00
303 12605 13.56
1074 03449 4.50
1071 02454 3.62
647 03686 3.71
AND
1] At mauje Dhayaj village 28 sq.yards Pasture land in faliya of
Chhaganbhai Ishwarbhai Patel.
2] At mauje Dhayaj village house No. 2/130 on the west of which
Pasture land is situated.
AND
At mauje Dhayaj, Taluka Padra House No. 3/39 and House No.
2/130 property paiki
Old Number
Block No.
Hector aare Assessment
253/1 303 12605 13.56
1048/3 1074 03449 4.50
1042/1 1071 02854 3.62
to the plaintiffs and be pleased to hold that the defendant does not have any rights, title, interests, shares, claims over the suit property and in the meanwhile determine the value of agricultural produce and be pleased to pass decree for recovery of the same.
(b) Be pleased with regard to the property situated in the Registration District Vadodara, Sub District Padra, at mauje village Dhayaj, Taluka Padra, District Vadodara agricultural land, Block No. Area Assessment Rs. Ps.
62 02200 2.00
303 12605 13.56
1074 03449 4.50
1071 02454 3.62
648 03686 3.71
Page 45 of 98
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AND
1] At mauje Dhayaj village 28 sq.yards Pasture land in the faliya of
Chhaganbhai Ishwarbhai Patel.
2] At mauje Dhayaj village house No. 2/130 on the west of which
Pasture land is situated.
AND
At mauje Dhayaj, Taluka Padra House No. 3/39 and House No.
2/130 property paiki
Old Number
Block No.
HectorAare Assessment
253/1 303 12605 13.56
1048/3 1074 03449 4.50
1042/1 1071 02854 3.62
AND at mauje Dhayaj, Taluka Padra "Bungalow Faliya" house having Panchayat No. 3/39 property regarding which the defendant and his relatives, and his agents, be restrained from transferring and with regard to the occupation and use of the property do not make any kinds of change or cause to make and do not make any deed or document qua the said property, be pleased to award such permanent injunction decree.
(c) Be pleased to award the costs of the suit from the defendant.
(d) Be pleased to grant any other and further relief in the interest of justice.
Date :: 22/2/2002
Vadodara Sd/ illegible"
65 Let me now look into the findings recorded by the Trial Court as
regards the discharge of initial burden of proof by the plaintiffs. The same reads thus:
"Taking into consideration the submissions of both the sides and on Page 46 of 98 C/SA/211/2018 JUDGMENT examining the case record on the present issue, the plaintiff Govindbhai has drawn the attention of the Court in his deposition and submission that the plaintiffs are sons of deceased Chhotabhai Ashabhai Patel. Whereas, defendant Ramanbhai Mathurbhai has no relation with deceased father of plaintiff namely Chhotabhai Ashabhai. As all the plaintiffs live in America, their father Mr. Chhotabhai Ashabhai lived in Dhayaj village, Taluka Padra all alone after the death of his wife and mother of plaintiffs namely Chanchalben in August 1997. He was being looked after by the sons of the plaintiffs' uncle who live across the plaintiffs' house. Further, the plaintiff states in his deposition at Ex34 that the defendant took advantage of the loneliness of plaintiffs' father and got the gift deed dated 15111997 registered vide serial number 1004. He further submits that the attesting witnesses of the said gift deed namely Bhikhabhai Ramabhai and Karshanbhai Dhulabhai are not related to Chhotabhai Ashabhai, nor they are friends and therefore, there was no good reason for the father to execute the said gift deed in their presence. Further, the said witnesses did not remain present at the subregistrar office at the time of registration of the said gift deed vide serial number 1004. Solanki Bhikhabhai Ramabhai and Vaidhya Alkaben Vinodchandra have been shown as witnesses in their place. Looking to the same, the signature as executor of the said gift deed is not that of the deceased Chhotabhai Ashabhai and it is proved that the signature is forged. Further, he draws attention towards the gift deed and states that "I, the executor of the gift deed, on the date ........... have executed a registered will of post death in Vadodara Subregistrar Officer vide serial no. .......... dated ......... in favour of my son Patel Manubhai Chhotabhai and the same stands cancelled with this gift deed" the said gift deed has been registered containing such incomplete facts. When these facts are considered, the statements of the plaintiff is corroborated.
(B1) Learned advocate NM Patel for the defendant cross examined the plaintiff in details. Wherein facts have been brought on record that when father of the plaintiff was unwell, the defendant took him to the hospital Page 47 of 98 C/SA/211/2018 JUDGMENT and after the death of the plaintiffs' father, the plaintiff did not perform post death rites and rituals as a part of son's duty.
(B2) Further, Thakorbhai Motibhai Patel, the son of Plaintiffs' uncle, has been appointed as power of attorney vide Exhibit40 on behalf of the Plaintiff to proceed with the Suit on behalf of the witness and the plaintiff, who has been examined on oath and he states about this point that, as the Plaintiffs were residing in America, the witness and his wife used to look after deceased Chhotabhai and his wife Chanchalben and helped them frequently in the routine work. Even after the death of witness's aunt Chanchalben in 1997, this witness and his wife used to look after deceased Chhotabhai Ashabhai. Thus, he states that, he does not have any information that, deceased Chhotabhai executed the disputed Gift Deed till his death. Further, he states that, he used to look after the lands of deceased Chhotabhai and as per instruction of his uncle Chhotabhai, the defendant Ramanbhai Mathurbhai Patel used to carry out the agriculture work.
(B3) Ld. advocate Mr. N.M.Patel on behalf of the defendant has undertaken a detailed crossexamination of this witness, wherein tangible fact to this point has come up on record. Considering the same, this witness was serving in Alembic Glass Company therefore he did not reside at Ghayaj for years. Moreover, he does not hold his Ration card at Ghayaj and the witness does not remember as to when he lastly cast vote at Ghayaj. Further, the defendant cultivates the suit lands at present. The agriculture work of the lands of Ghayaj apportioned in the share of the father of the deceased was done by Vrajeshbhai the son of his brother Pravinbhai Motibhai. No sons of deceased Chhotabhai i.e. the Plaintiffs was present at the time of his demise. Moreover, out of the Plaintiffs, the Plaintiff Bhagubhai Chhotabhai came to India as the marriage of his brother in law Pravinbhai was arranged, and due to the marriage, the dead body of deceased Chhotabhai was kept in the cold storage room of Page 48 of 98 C/SA/211/2018 JUDGMENT Bhailalbhai Amin Hospital for three days and thereafter the cremation was performed at Chandod.
(B4) Thus, the Plaintiff has stated in his deposition that, the defendant No.1 had no relation with deceased Chhotabhai Ashabhai therefore there was no reason for him to execute the Gift Deed vide Exhibit104 in his favour and he has raised doubt on the signature of the deceased Chhotabhai as the executor of the Gift Deed vide Exhibit104. Thus, it is implied that, he has discharged his burden of proof in reference to the fact that, the disputed Gift Deed is fabricated because considering the provisions of section101 of the Indian Evidence Act, the approach of evidence should be positive . When the existence of any fact is to be proved, practically, it is hard task to prove any fact negatively. Thus, as per the established principle of evidence, any fact should always be proved by positive evidence. Thus, the Plaintiff states the fact in his deposition to prove the fact that, deceased Chhotabhai Ashabhai did not execute the disputed gift deed but simultaneously the burden of proof of giving refutable evidence of the deposition of the Plaintiff, moves towards the defendant by giving positive evidence that deceased Chhotabhai himself executed this gift deed in his favour. In such circumstances, looking to the facts brought on record by the defendant, it appears that, Ld. advocate Mr. N.M.Patel on behalf of the defendant has brought the fact on record during the crossexamination of the plaintiff Govindbhai Chhotabhai in his deposition vide Exhibit34 that, Plaintiff Govindbhai has been residing in America since 1969 and thereafter his remaining three brothers have gone to reside in America. After 1997, Ramanbhai Mathurbhai used to cultivate the suit properties. The Plaintiff does not know as to by what authority the Defendant was cultivating this property. Even during life tenure of Plaintiff's father and even after his demise, this land was cultivated by the Defendant. Moreover, Plaintiff's father had remained sick and the defendant Ramanbhai used to take him at Hospital. Such fact has come up on Page 49 of 98 C/SA/211/2018 JUDGMENT record during the deposition of witness Thakorbhai Motibhai vide Exhibit 40 that, Thakorbhai was serving in Alembic Glass Company in the year 196263 and at that time, he was residing in Alkapuri area in Vadodara and he took retirement in 1997 through V.R.S. Further, he was not holding ration card or his name was not appearing in the voter's list over there or he had never gone to cast his vote. His both brothers have been residing at America and he doesn't know as to when the partition regarding the property was made between his father and father of the plaintiff. Witness's brother Pravinbhai's son Vrajeshbhai was looking after the land came in his share in the said partition of the property.
(B5) Thus, it appears clear in the aforesaid cross examination that all plaintiffs were residing at America and the respondent was looking after their agricultural land. Moreover, Thakorebhai Motibhai, who was doing job and has never resided at Dhayaj and it is not so happened that he had looked after his lands, then, it is not believable that he was looking after late Chhotabhai or the land of late Chhotabhai. Further, it also doesn't appear that the plaintiff has performed his duties as a son by completing the funeral rites procedure of his father after his death.
(C) Further, considering the facts regarding the said issue mentioned in the deposition on oath of Exhibit42 of the respondent Ramanbhai, he has stated in detail as to how the plaintiffs of this case went abroad and that he was looking after the parents of the plaintiffs after they went to America. He bore the expenses when the respondent Manubhaio Chhotabhai went abroad. Thus, it is stated in detail that the respondent was taking care of the parents of the plaintiff and also bearing cost of their treatment. Moreover, the plaintiff had internal dispute and they were not ready to keep their parents with them. The plaintiffs used to write the letters to the respondent regarding their internal disputes and the respondent used to reply and advise them not to enter into disputes.
Further, father of the plaintiff had written letter to the respondent when Page 50 of 98 C/SA/211/2018 JUDGMENT he went abroad. Thus, the respondent states that he had taken care of the Late Chhotabhai until his death and also bear his expenses. Moreover, when the plaintiff no.2 - Manubhai came to India in the year 1997, he had a quarrel with Late Chhotabhai regarding property and Chhotabhai had also filed complaint against him. Thus, as his sons were not taking his care, Late Chhotabhai had decided not to bequeath anything from his property to them and also revoked all previous wills. Moreover, he had executed Gift Deed in favour of the respondent which was registered in the office of the Registrar of Padra on 15/11/1997 under Sr. No.1004 and the said Gift Deed contains signature of Late Chhotabhai Aashabhai. Further, he also states that out of the property mentioned in the said Gift Deed, land bearing Block No.646 was purchased by Late Chhotabhai in the year 1967 but the same was not transferred in his name and till today, it is in the names of heirs of Chimanbhai Aashabhai. Moreover, it transpires from the cross examination held by Ld. Adv. Mr. B.M. Shah for the plaintiff that suit properties are cultivated by the respondent.
(C1) Further, it is admitted in the cross examination held by Ld. Advocate Mr. B.M. Shah that letters produced by the respondent at Mark 49/1 to 49/7 and 49/9 to 49/30 are written by the plaintiffs and their father to the respondent. Further, the respondent has produced prescriptions and medicine bills of Late Chhotabhai at Exhibit80 to Exhibit87 from his possession for the treatment and constant presence during illness of Late Chhotabhai. Ld. Advocate for the plaintiff has cross examined for the same but no significant evidence has come on the record that can refute the facts stated by the respondent. Further, the respondent has produced certified copy of the complaint at Exhibit36, which was lodged by Late Chhotabhai, father of the plaintiff against plaintiff no.2 Manubhai and it appears from it that there was dispute for the property between the father and sons. Further, the plaintiffs had published public notice of Exhibit89 regarding no mourning after the death of Late Chhotabhai.
Page 51 of 98C/SA/211/2018 JUDGMENT (C2) Thus, considering the entire above discussion and the letters
of Exh - 50 to Exh - 79 written on different dates produced for the defendant, it is the submission of the defendant that these letters have been written by the plaintiffs addressed to the defendant. However, plaintiff Govindbhai has denied in his crossexamination that he wrote these letters. But in the crossexamination of the defendant conducted by the advocate of the plaintiff, it is admitted that these letters have been written by the plaintiffs and his father. As the details of the letters are not related with this suit, it is not required to discuss above letters in detail. However, it is clearly proved on the basis of these letters that the plaintiffs were residing in America and their mother Chanchalben and father Chhotabhai were residing in India and defendant Ramanbhai was looking after them and their lands. However, as far as it is concerned with the gift deed of Exh - 104, in order to prove that Late Chhotabhai Ashabhai executed this gift deed in favour of the defendant in fully conscious state, it is necessary as per section - 123 of the Transfer of Properties Act that this gift deed should be signed by the executer in presence of the two witnesses that means it should be executed in the presence of two attesting witnesses. Moreover, it should be proved that such gift deed is registered. Looking to the gift deed at Exh - 104, it is an indisputable fact that it is properly registered before the Sub Registrar, Padra. It is also an indisputable fact that (1) Bhikhabhai Ramabhai and (2) Karshanbhai Dhulabhai have put their signatures in this gift deed as the attesting witnesses. Thus, it is found that all the requirements of section - 123 of the Transfer of Properties Act have been fulfilled. However, along with this, it is also necessary to examine the attesting witnesses of the deed. Moreover, it is submitted on behalf of the plaintiff that the defendant has not examined attesting witnesses of the deed in order to prove this gift deed. In addition, the judgement reported in 1999(0) GLHEL - SC - 4152, delivered by the Hon'ble Supreme Court in case of Bridgrajsinh V/s Sevekram has been produced in their favour, wherein the Hon'ble Supreme Court has Page 52 of 98 C/SA/211/2018 JUDGMENT established such principle that as per section - 123 of the Transfer of Properties Act, the gift deed should contain signatures of two attesting witnesses and when the gift deed has been challenged during pleadings, it is necessary to examine the attesting witnesses. As the gift deed of Exh - 104 has been challenged by the plaintiff, the onus of examining the attesting witness was on the defendant as per section - 68 of the Evidence Act in order to prove the gift deed. However, the defendant has not examined any attesting witness of this gift deed. Thus, section - 68 of the Evidence Act has not been complied with. The evidence of the defendant Ramanbhai Mathurbhai as deposed in the para - 12 of his examinationinchief on affidavit that the gift deed was signed by Late Chhotabhai Ashabhai Patel and was registered before the Registrar of Padra and his friend and acquaintances put their their signatures as witnesses in the presence of the defendant is not sufficient. Therefore, this Court is of the view that the gift deed of Exh - 104 has not been proved appropriately by the defendant. Therefore, as the defendant has failed to fulfill his duty and produce positive evidence required for the same, the answer to issue no.1 is given in 'affirmation'."
66 The aforesaid findings recorded by the Trial Court have been affirmed by the lower Appellate Court.
67 In my view, the plaintiffs have miserably failed to prove any forgery. If it is the case of the plaintiffs that the signature of their father on the disputed gift deed is forged, then the burden is on them to establish and prove by leading cogent evidence that the signature is forged by another. A mere doubt or assertion or an allegation of forgery by itself is not sufficient to even prima facie draw an inference of fraud. The plaintiffs tried to rely upon the 'will' said to have been executed by their late father just two days before his demise in the year 2001. One of Page 53 of 98 C/SA/211/2018 JUDGMENT the cousins of the plaintiffs took out the 'will' out of the blue and handed over to the plaintiffs. The plaintiffs tried to capitalize on this 'will' because in the said 'will', there is a thumb impression of the father of the plaintiffs i.e. the testator. The plaintiffs thereby tried to create a doubt in the mind of the Courts below that the father was illiterate and was unable to put his signature. However, if the plaintiffs wanted to rely upon the 'will', they should have produced the original and proved the same in accordance with law by examining one of the attesting witnesses to the said 'will'. The 'will' has not even been exhibited, and therefore, there is no question of looking into the same. The entire approach of the Trial Court could be said to be erroneous and has led to a serious miscarriage of justice. I am of the view that the plaintiffs have practically led no evidence even to prima facie create a doubt that the signature of their father on the gift deed is forged. The plaintiffs could have produced the specimen signature or writings of their father, if any, for the purpose of comparing the disputed signature on the gift deed. The Trial Court could have been asked to seek an opinion of an expert in this regard by sending the document to the Forensic Science Laboratory. Nothing of this sort was done. All that has been asserted in the evidence is that the father had no good reason to execute the gift deed in favour of the defendant, more particularly, when the sons were taking good care of their father. This hardly could be termed as evidence with regard to fraud or forgery. The plaintiffs have not even pleaded or deposed that their father was illiterate and was not able to put his signature. If the evidence on record is looked into, then the plaintiffs have in substance just expressed doubts as regards the signature of their father.
68 Let me make myself clear on this aspect. If a person seeks to challenge the gift deed, then such challenge can essentially be on two grounds : First, on the ground of undue influence or misrepresentation Page 54 of 98 C/SA/211/2018 JUDGMENT and secondly, on the ground that the document itself is concocted as the signature of the donor is forged. These two things do not go together. The case of the plaintiffs has been very clear and specific. They have alleged forgery of the signature of their father on the gift deed and the fact is that they have not been able to prove that the signature is forged even on preponderance of probabilities. In such circumstances, the Courts below committed a serious error of law in throwing the entire burden on the defendant to establish the genuineness of the gift deed. The initial burden of proof which is always upon the plaintiff could not be said to have been discharged in the case on hand. As regards the law on this issue, the Supreme Court decision, in the case of Anil Rishi (supra), assumes much importance.
69 I am conscious of the fact that I am deciding a Second Appeal, but at the same time, the aforesaid aspects have been totally overlooked by the two Courts below resulting in a serious miscarriage of justice. There is no prohibition to entertain a Second Appeal even on the question of facts provided the Court is satisfied with the findings of the Courts below were vitiated by showing an erroneous approach to the matter and findings recording are perverse. There may be exceptional circumstances like the one on hand where the High Court is compelled to interfere, notwithstanding the limitation imposed by the wordings of Section 100 of the C.P.C. It may be necessary to do so for the reason that after all the purpose of the establishment of courts of justice is to render justice between the parties. A mere challenge to the gift deed by itself will not shift the burden upon the defendant to establish that the gift deed was validly executed by the father of the plaintiffs. If it is the case of the plaintiffs that the signature of the father of the plaintiffs is forged, then the issue of undue influence or misrepresentation by the defendant pales into insignificance.
Page 55 of 98C/SA/211/2018 JUDGMENT 70 The reason for saying that the approach of the Trial Court was
erroneous is evident from the findings recorded by the Trial Court. At the cost of repetition, let me reproduce the most relevant part only.:
"Thus, the Plaintiff has stated in his deposition that, the defendant No.1 had no relation with deceased Chhotabhai Ashabhai therefore there was no reason for him to execute the Gift Deed vide Exhibit 104 in his favour and he has raised doubt on the signature of the deceased Chhotabhai as the executor of the Gift Deed vide Exhibit
104. Thus, it is implied that, he has discharged his burden of proof in reference to the fact that, the disputed Gift Deed is fabricated because considering the provisions of section101 of the Indian Evidence Act, the approach of evidence should be positive."
* * * "As the gift deed of Exh - 104 has been challenged by the plaintiff, the onus of examining the attesting witnesses was on the defendant as per section - 68 of the Evidence Act in order to prove the gift deed. However, the defendant has not examined any attesting witness of this gift deed. Thus, section - 68 of the Evidence Act has not been complied with just because defendant Ramanbhai Mathurbhai has deposed in the para - 12 of his affidavit for examinationinchief that this gift deed was signed by Late Chhotabhai Ashabhai Patel and got it registered before the Registrar of Padra and his friend and acquaintances made signatures as witnesses in the presence of the defendant. Therefore, this court believes that the gift deed of Exh - 104 has not been proved appropriately by the defendant."
71 Thus, the Trial Court decreed the suit on the technical ground that Page 56 of 98 C/SA/211/2018 JUDGMENT the defendant having not examined any attesting witness to prove the gift deed, the same could not be used as evidence because it had been specifically denied by the plaintiffs within the meaning of Section 68 of the Evidence Act. As noted above, the lower Appellate Court has affirmed these findings. Section 68 of the Evidence Act runs as follow :
"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 not 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."
It seems to me as it is so apparent that the Courts below have misconstrued the effect of Section 68 of the Evidence Act in the present case. The occasion for applying the rule of exclusion from evidence in Section 68 arises when a party seeking to rely on a document requiring attestation, fails to prove it in the given manner. The party will then not be able to use it as evidence. But this procedural disability against use of a document as evidence cannot by any stretch be regarded as an affirmative finding that the grounds of attack for avoidance of the deed as claimed in the original relief or cancellation subsisted. It is obvious that such disability of the defendant depending on the future contingency of failure to adduce the proper proof can never be a ground of attack. The plaintiff can succeed in the suit only on the strength of his own case. [See: Ramchandra Sakharam Mahajan vs. Damodar Trimbak Tanksale, (2007) 6 SC 737] Page 57 of 98 C/SA/211/2018 JUDGMENT 72 I fail to understand what is so unconscionable or unusual about the gift deed in favour of the defendant. There have been instances wherein gift deeds have been executed or the properties have been bequeathed by a 'will' to a servant of the house. This is possible out of sheer gratitude, love or affection for an individual. All through out, both the Courts kept on putting a question to themselves as to what was the reason for the father of the plaintiffs to execute the gift deed in favour of the defendant, who happens to be his neighbour. After putting such a question, the entire burden has been thrown upon the defendant to show that the execution of the gift deed is not tainted with fraud undue influence or misrepresentation. More importantly, there is no finding recorded by the Courts below that the transaction of the gift deed is sham or fraudulent.
73 In the aforesaid context, I may refer to and rely upon a decision of the Supreme Court in the case of Pantakota Satyanarayana vs. Pentakota Seetharatnam reported in 2005 (8) SCC 67. The relevant observations of the Supreme Court are as under:
"22...It is true that registration of the Will does not dispense with the need of proving, execution and attestation of a document which is required by law to be proved in the manner as provided in Section 68 of the Evidence Act. The Registrar has made the following particulars on Ex.B9 which was admitted to registration, namely, the date, hour and place of presentation of document for registration, the signature of the person admitting the execution of the Will and the signature of the identifying witnesses. The document also contains the signatures of the attesting witnesses and the scribe. Such particulars are required to be endorsed by the Registrar along with his signature and date of document. A presumption by a reference to Section 114 of the Evidence Act shall arise to the effect that particulars contained in the endorsement of registration were regularly and duly performed and are correctly recorded. In our opinion, the burden of proof to prove the Will has been duly and satisfactorily discharged by the appellants. The onus is discharged by the propounder adducing prima Page 58 of 98 C/SA/211/2018 JUDGMENT facie evidence proving the competence of the testator and execution of the Will in the manner contemplated by law. In such circumstances, the onus shifts to the contestant opposing the Will to bring material on record meeting such prima facie case in which event the onus shifts back on the propounder to satisfy the Court affirmatively that the testator did know well the contents of the Will and in sound disposing capacity executed the same.
23. It is settled by a catena of decisions that any and every circumstance is not a suspicious circumstance. Even in a case where active participation and execution of the Will by the propounders/beneficiaries was there, it has been held that that by itself is not sufficient to create any doubt either about the testamentary capacity or the genuineness of the Will. It has been held that the mere presence of the beneficiary at the time of execution would not prove that the beneficiary had taken prominent part in the execution of the Will. This is the view taken by this Court in Sridevi and Ors. v. Jayaraja Shetty and Ors., (2005) 2 SCC 784. In the said case, it has been held that the onus to prove 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 proof of signature of the testator as required by law not be sufficient to discharge the onus. In case, the person attesting the Will alleges undue influence, fraud or coercion, the onus will be on him to prove the same and that as to what suspicious circumstances which have to be judged in the facts and circumstances of each particular case.
24. Mr. Narsimha, learned counsel for the respondents, submitted that the natural heirs were excluded and legally wedded wife was given a lesser share and, therefore, it has to be held to be a suspicious circumstance. We are unable to countenance the said submission. The circumstances of depriving the natural heirs should not raise any suspicion because the whole idea behind the execution of the Will is to be interfered in the normal line of succession and so natural heirs would be debarred in every case of the Will. It may be that in some cases they are fully debarred and some cases partly. This is the view taken by this Court in Uma Devi Nambiar and Others v. T.C. Sidhan (dead) (2004) 2 SCC 321.
25. We have already referred to the findings of the High Court and the trial Court about the alleged suspicious circumstances which, in our opinion, are palpably erroneous. In fact, the circumstances are not suspicious at all. As far as the High Court is concerned, it has only gone by the exclusion of Krishna Bhagavan in the Will and the bequethal of major portion to the appellant. This is legally no ground to negate the Will. Further, once the Will is duly proved, the Will has to be given effect to."Page 59 of 98
C/SA/211/2018 JUDGMENT 74 In the aforesaid context, one important judgment I must refer to
and rely upon is of the Union of India vs. M/s. Chaturbhai M. Patel and Co. reported in AIR 1976 SC 712 in which the Supreme Court observed in para 7 as under:
"The High Court has carefully considered the various circumstances relied upon by the appellant and has held that they are not at all conclusive to prove the case of fraud. It is well settled that fraud like any other charge of a criminal offence whether made in civil or criminal proceedings, must be established beyond reasonable doubt: per Lord Atkin in A. L. N. Narayanan Chettyar v. Official Assignee, High Court Rangoon, AIR 1941 PC 93. However suspicious may be the circumstances, however strange the coincidences, and however grave the doubts, suspicion alone can never take the place of proof. In our normal life we are sometimes faced with unexplainable phenomenon and strange coincidences, for, as it is said, truth is stranger than fiction. In these circumstances, therefore, going through the judgment of the High Court we are satisfied that the appellant has not been able to make out a case of fraud as found by the High Court. As such the High Court was fully justified in negativing the plea of fraud and in decreeing the suit of the plaintiff."
75 The Supreme Court in the case of Prem Singh and others vs. Birbal and others reported in (2006) 5 SCC 353 observed in para 27 as under:
"There is a presumption that a registered document is validly executed. A registered document, therefore, prima facie would be valid in law. The onus of proof, thus, would be on a person who leads evidence to rebut the presumption. In the instant case, Respondent No.1 has not been able to rebut the said presumption."
76 Section 60 of the Registration Act, 1908 states:
"(1) After such of the provisions of Sections 34, 35, 58 and 59 as apply to any document presented for registration have been complied with, the registering officer shall endorse thereon a certificate containing the word 'registered' together with the number and page of the book in which the document has been copied.Page 60 of 98
C/SA/211/2018 JUDGMENT (2) Such certificate shall be signed, sealed and dated by the registering officer, and shall then be admissible for the purpose of proving that the document has been duly registered in manner provided by this Act, and that the facts mentioned in the endorsement referred to in Sec. 59 have occurred as therein mentioned."
The Privy Council said in Gangamoy Debi vs. Troilukhya Nath, (1906) 33 Ind App 60 = (ILR 33 Cal 537) (PC) "The registration is a solemn act, to be performed in the presence of a competent official appointed to act as registrar, whose duty it is to attend the parties during the registration and see that the proper persons are present and are competent to act, and are identified to his satisfaction; and all things done before him in his official capacity and verified by his signature will be presumed to be duly and in order."
77 On the strength of this observation of the Privy Council and on a consideration of Section 60 of the Registration Act, the Lahore High Court held in Piara vs. Fatnu (AIR 1929 Lah 711) that the certificate endorsed on a registered deed by the registering officer is a relevant piece of evidence for proving its execution.
78 In regard to a document executed by a pardanashin lady, a Division Bench of the Allahabad High Court in Kulsummunnisa vs. Ahmadi Begum (AIR 1972 All 219) said that the endorsement of the SubRegistrar on a sale deed to the effect that the pardanashin lady the executant of the document was identified by inspection from behind pardah and that after hearing and understanding the nature and contents of the deed she admitted the execution of the deed, is admissible in evidence. An earlier decision of the Court in Misri Lal v. Bhagwati Prasad (AIR 1955 All 573) is referred to therein.
79 Certain other courts have taken the view that a certificate of
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registration given under Section 60 (2) of the Registration Act is not by itself sufficient to prove due execution of a document as required by Sec. 67 of the Evidence Act and that the effect of registration is not to prove execution but only to prove an admission by the executant to the registration in solemn circumstances see (1) Ramkrishan v. Mohd. Kasim, AIR 1973 Bom 242.
(2) Ramanna v. Sambamurthy, AIR 1961 Andh Pra 361.
(3) Bhutkani Nath v. Kamaleswari, AIR 1972 Assam and Naga 15. (4) Dharm Das v. Kashi Nath, AIR 1959 Cal 243.
80 In Indernath Modi v. Nandram (AIR 1957 Raj 231), Chief Justice Wanchoo (as he then was) said:
"Among the endorsements referred to in Sec. 59, is the endorsement under Section 58. The endorsement under Sec. 58 includes the signature and admission of every person admitting the execution of the document. It is from this admission of execution made under Sec. 58 that the courts have held that the registration of documents is some proof of its execution. At the same time it may be remembered that this mode of proof cannot take the place of proof as provided by Section 67 of the Evidence Act which lays down that if a document is alleged to be signed or to have been written wholly or in part, by any person, the signature or the handwriting of so much of the document as is alleged to be in that person's handwriting must be proved to be in his handwriting."
81 The question has been considered in depth by Justice Raman Nair of the Kerala High Court (as he then was) in Sumathi Amma v. Kunjuleskhmi Amma (1964 Ker LT 945). The learned Judge observed (at pages 946 and 947): "I regard the Privy Council decision in Gangamoyi Debi v. Troiluckhya Nath Chowdary, (1906) ILR 33 Cal 537 (PC) Md. Ihtishan Ali v. Jamna Prasad (AIR 1922 PC 56) and Gopal Das v. Sri Thakurji (AIR 1943 PC
83) see also Vishvanath v. Rahibai (AIR 1931 Bom 105), Pandappa v. Shivalingappa (AIR 1946 Bom 193) and Kalu v. Bapurao (AIR 1950 Nag Page 62 of 98 C/SA/211/2018 JUDGMENT
6) as authority for the proposition that, in cases where Section 68 of the Evidence Act has no application the certificate of registration in the light of the presumption in Sec. 114, Illustration (e) of the Evidence Act is evidence of execution and can, in fit cases, be accepted as proof thereof and with the contrary view expressed in Salimatul Fatima v. Koyalashpati Narain Singh ((1890) ILR 17 Cal 903), Maruti Balaji v. Dattu (AIR 1923 Bom 253 (2)) and Bulakidas Hardas v. Chotu Paikan (AIR 1942 Nag 84) neither what is said in the Privy Council decisions nor the wording of Sec. 60 (2) of the Registration Act lends the least support to the statement in the last mentioned case that the certificate is only corroborative and not substantive evidence; the section says that the certificate is admissible for proving certain facts which can only mean that it is substantive evidence regarding those facts I must express my respectful dissent. To the argument noticed in Ara Begam v. Deputy Commr. Gonda (AIR 1941 Oudh 529 at p. 548), Bulakidas Hardas v. Chotu Paikan (AIR 1942 Nag 84 at p. 85) and Ramanna v. Sambamoorthi (AIR 1961 Andh Pra 361 at p. 369) that if the certificate of registration were to be accepted as proof of execution, a party who is required to prove a document would, if it is registered, be relieved of the necessity of examining any witnesses to prove it and could rest solely on the certificate, thus opening the way to fraud and fabrication, the answer is obvious. It is that the Court is not bound to accept the certificate as sufficient proof and, where better evidence is available, can insist on better evidence, drawing the presumption in Illustration (g) of Section 114 of the Evidence Act against the party who withholds this better evidence.
xx xx xx With great respect I think that the attempt made in Indernath Modi v. Nandram (AIR 1957 Raj 231) to distinguish the Privy Council cases on the ground that those cases apply only, where it is not possible to take recourse to the method provided in Section 67 because of the fact that the executant and the marginal witnesses are either dead or cannot be found, and that it is only in such cases that recourse can be had 'to the presumption under Section 60 (2) of the Registration Act' is vitiated by the assumption that Section 67 of the Evidence Act prescribes a mode of proof and requires the executant or the "marginal witnesses" to be examined. Section 67 says nothing of the kind. It only says that facts have to be proved, and, unlike Section 68, does not prescribe any particular mode of proof. The facts required to be proved under Section 67 can be proved by any kind of evidence, and there is nothing in the section to indicate that the evidence furnished by the registration certificate by virtue of sub section (2) of Section 60 of the Registration Act and by the presumption in Illustration (e) of Section 114 of the Evidence Act, is to be excluded."
82 The Privy Council in the case of Satish Chandra Chatterji and Page 63 of 98 C/SA/211/2018 JUDGMENT others vs. Kumar Satish Kantha Roy reported in AIR 1923 Privy Council 73 has observed as under:
"Charges of fraud and collusion like those contained in the plaint in this case must, no doubt, be proved by those who made them proved by established facts or inferences legitimately drawn from those facts taken together as a whole. Suspicions and surmises and conjecture are not permissible substitutes for those facts or those inferences, but that by no means requires that every puzzling artifice or contrivance resorted to by one accused or fraud must necessarily be completely unravelled and cleared up and made plain before a verdict can be properly found against him. If this were not so many a clever and dexterous knave would escape."
83 The Privy Council in the case of Harihar Prasad Singh vs. Narsingh Prasad Singh reported in 1941 AIR (PAT) 83 has observed as under:
"... It may be that this was an unfortunate bargain for the defendants first party, but a Court cannot infer from that that fraud must have been practised.
38. In Mahabir Tewary vs. Chhathu Tewary 19 A.I.R. 1932 Pat 170, a Bench of this Court (Courtney 0 Terrell C.J., and Fazi Alil J.) dealt "with the importance of such evidence when fraud is alleged. The facts of that case were that in a partition suit a decree was passed based on a compromise between the parties which was however, subsequently challenged in the suit on the ground of fraud. It was held that the simple question in the suit related to the allegations as to fraud, and the Court below was wrong in first taking upto the question as to whether the bargain was hard to the plaintiff in order to infer when there the compromise was genuine or fraudulent. It must be admitted that a Court is entitled to go into the question of fairness or otherwise of a bargain to ascertain whether that bargain was induced by fraud, and the evidence as to unfairness may assist the Court in coming to a conclusion upon the credibility of the witnesses dealing with the question of fraud.
39. If, however, direct evidence on the question of fraud is wholly unreliable, a Court cannot possibly base a finding of fraud purely on a finding that the transaction was unfair."
84 I have noted in para 53 of this judgment that the case put up by Page 64 of 98 C/SA/211/2018 JUDGMENT the plaintiffs is of forgery. I tried to distinguish the case of forgery with one of undue influence or misrepresentation. A Division Bench decision of the Madhya Pradesh High Court supports the view I have taken. I am referring to the decision in the case of Hajra Bai vs. Jadabai reported in 1986 AIR (MP) 106, wherein the Court observed as under:
"20. The plaintiffs case is not of undue influence, but of fraud though the learned counsel for the plaintiffrespondent, while making his submission urged that this was a case of undue influence and consequently a case of fraud. However, we are not persuaded and impressed with this sort of submission. A party has to come with a positive case either of fraud or undue influence or coercion or misrepresentation or all of them or some of them. But here the plaintiff has restricted her case to the case of fraud alone though sometimes in certain cases they may overlap to some extent."
"22....The mere fact that the plaintiff; as alleged by her, was an illiterate and old lady, by itself would not make us to infer that the transaction in question is vitiated in any such manner because the initial burden lies on her to prove all these facts. Even assuming that the relations between the parties were friendly or close on that basis it cannot be readily inferred that the defendants were in a dominating position or that they were exerting any undue influence or were trying to take undue advantage of her position and thus wanted to practice fraud upon her. It is unlikely that the plaintiff even after coming to know of the alleged fraud would have waited for such a long period and in order to justify the delay she has introduced a peculiar case in her notice, which is not consistent with the pleadings. There is no satisfactory evidence that at the relevant time of the said transaction she was indisposed to such an extent that she was physically and mentally so upset that she was incapable of understanding what she was doing. It is, therefore, difficult to rely on the solitary testimony of the plaintiff in absence of any other convincing, satisfactory and reliable evidence."
85 A learned Single Judge of the Madhya Pradesh High Court in the case of Passarilal Mannoolal vs. Chhuttanbai reported in AIR (MP) 1958 417 has observed as under:
"It is true that 'fraud' or 'collusion' is secret in its origin and inception and the means adopted for fraudulent design cannot be Page 65 of 98 C/SA/211/2018 JUDGMENT proved to the very hilt and so it can only be inferred from the circumstances placed before the Court. At the same time, it has to be borne in mind that the inference of fraud or collusion is to be drawn only from positive materials on record and it cannot be based merely on speculation and surmises. No evidence, oral or documentary, has been produced in support of the allegation of fraud or collusion. The plaintiff ought to have proved that the son prevailed upon the father to give away the suit house to his sister in order to deprive the plaintiff of the suit house."
86 A learned Single Judge of the Karnataka High Court in the case of Savithramma vs. H. Gurappa Reddy reported in 1996 AIR (Kar) 99 has observed as under:
"8... It is a well settled law that even within the province of civil litigation when an allegation of misrepresentation or fraud is made, that the level of proof required is extremely high and is rated on par with a criminal trial. On the basis of the material before the Court here, it would therefore be impossible to uphold the charge that the compromise decree stood vitiated on grounds of either misrepresentation or fraud. To my mind, therefore that contention cannot be upheld."
87 The Supreme Court in the case of Paras Nath Thakur vs. Smt. Mohani Dasi (deceased) and others reported in AIR 1959 SC 1204 has observed in para 4 as under:
"In the first place, the High Court has misplaced the onus of proof, as will appear from the conclusion just quoted above. The onus of proof loses much of its importance where both the parties have adduced their evidence. But the High Court seems to have laid some emphasis on onus of proof, with a view to examining for itself whether that onus had been discharged by the contesting defendant, the deity. This becomes clear from the following observation of the High Court :
"Judged by these principles Ext. F, the deed of trust by itself creates no endowment; and it is necessary for the defendants to show by evidence aliened that there had been an existing endowment in favour of this particular idol to which the description 'devottar' can be applied."
Further down, the High Court observed as follows, after referring to what Page 66 of 98 C/SA/211/2018 JUDGMENT it characterized as "innumerable decisions":
"Applying the above principles to the facts of this case, we find that no evidence has been given with regard to the formal dedication of the properties to the deity except what is recited in Ex. F. This recital is insufficient to support a finding that there had been a real dedication of these properties."
With due respect to the High Court, it must be remarked that it appears to have lost sight of the wellestablished rule applicable to suits of the kind it was dealing with, that the burden of proof is heavy on a plaintiff who sues for a declaration of a document solemnly executed and registered, as a fictitious transaction. The burden becomes doubly heavy when the plaintiff seeks to set aside the order of the civil court, passed in execution proceedings, upholding the claim of a third party to a property sought to be proceed against in execution. The plaintiff, who seeks to get rid of the effect of the adverse order against him, has to show affirmatively that the order passed on due inquiry by the executing court, was erroneous. Hence, in this case, apart from the fact that the respondents were the plaintiffs, there was an initial heavy burden on them not only to show that the order of the civil court in the claim case was erroneous, but also that the deed of trust relied upon by the contesting defendant was fictitious. The two courts of fact had discussed all the relevant evidence in great detail, and had agreed in finding that the plaintiffs had failed to prove their case. The question which the courts below decided and which was the only question in controversy before the High Court was whether the trust deed was a fictitious transaction. Such a question is essentially one of fact. See the latest decision of this Court in the case of Sree Meenakshi Mills, Madurai v. Commissioner of Incometax, Madras, 1956 SCR 691: ((S) AIR 1957 SC 49), where it has been laid down, inter alia, that a finding of fact, even when it is an inference from other facts found on evidence is not a question of law, except in certain specified cases. The case before us certainly is not one of those specified cases. These observations are sufficient completely to displace the decision of the High Court, but we shall examine the reasons of the High Court for setting aside the concurrent findings of fact of the courts below, to see whether the High Court was right in its conclusions, assuming all the time that the High Court was competent to go into those questions of fact."
88 A Division Bench of the Calcutta High Court in the case of Bhuban Mohini Dasi and others vs. Kumud Bala Dasi and others reported in AIR 1924 Calcutta 467 has observed as under:
"The rule thus enunciated must be coupled with the elementary Page 67 of 98 C/SA/211/2018 JUDGMENT principle that the burden of proof lies upon the person who asserts that the apparent is not the real state of things. It is important to bear in mind in this class of cases that, as pointed out by Lord Phillimore in Manick Lal v. Bijoy Singh A.I.R. 1921 P.C. 69, the decision of the Court should rest not upon suspicion but upon legal grounds established by legal testimony. This recalls the earlier pronouncements to the same effect by Lord Westbury in Sreeman v. Gopaul (1866) 11 M.I.A. 28, and by Sir Lawrence Jenkins in Minakumari v. Bijoy Singh A.I.R. 1916. P.C. 238. But we are not unmindful that, in the words of Lord Hobhousa in Uman Prasad v,. Gandharp Singh (1887) 15 Cal. 20, and of Lord Shaw in Mohammad Mahbub v. Bharatindu A.I.R. 1918 P.C. 137, as benami transactions are very familiar in Indian practice, even a slight quantity of evidence to show that it was a sham transaction may suffice for the purpose. The person who impugns its apparent character must not rely however solely on probabilities, as Lord Buckmaster observed in Irshad Ali v. Kariman A.I.R. 1917 P.C. 169. He must show something definite to establish that it is a sham transaction, on the principle that the burden of proof lies upon the person, who claims contrary to the tenor of a deed and alleges that the apparent is not the real state of things : Azimut v. Hurdwaree (1870) 13 M.I.A. 395, Faez Buksh v. Fukeerooden (1871) 14 M.I.A. 234, Suleiman v. Mehndi Begam (1897) 25 Cal. 473, Nirmal v.
Mahomed (1898) 26 Cal. 11, Moti Lal v. Kundan Lal A.I.R. 1917 P.C. 1."
89 Let me look into the decision of the Supreme Court in the case of Rosammal Fernandez (supra). This decision has been relied upon by Mr. Shah, the learned senior counsel to contend and make good his submission that once there is a denial of the execution of the gift deed, then the onus immediately shifts upon the other side to establish the legality and validity of the gift deed, and in the case on hand, according to Mr. Shah, the defendant has not been able to establish the legality and validity of the gift deed as he failed to examine one of the attesting witnesses. In Rosammal (supra), the short question before the Supreme Court was whether the High Court was right to entertain a gift deed in view of the proviso to Section 68 of the Indian Evidence Act. In the said case, the appellant filed a suit for partition of the plaint schedule Page 68 of 98 C/SA/211/2018 JUDGMENT property claiming 2/5th share in the same. The appellant also challenged the execution of the gift deed and the settlement deed. The Trial Court dismissed the suit. The First Appeal before the District Court also failed. The matter reached before the High Court in Second Appeal. The High Court took the view that as there was no specific denial of the execution of the document, there was no need to examine one of the attesting witnesses to the said gift deed. The Supreme Court, while allowing the appeal, so far as the claim of the appellant to the extent of 2/5th share over the schedule A property was concerned, held as under:
"7. We find the High Court committed error by drawing such inference. In considering this question, whether there is any denial or not it should not be casually considered as such finding has very important bearing on the admissibility of a document which has important bearing on the rights of both the parties. In fact the very finding of the High Court; "it is difficult to infer a specific denial of the execution of the document" shows uncertainty and vagueness in drawing such inference. In considering applicability of proviso to S. 68 the finding should be clearly specific and not vaguely or negatively drawn. It must also take into consideration the pleadings of the parties which has not been done in this case. Pleading is the first stage where a party takes up its stand in respect of facts which they plead. In the present case, we find that the relevant part of the pleading is recorded in the judgment of the trial Court dated 17th August, 1977 which is the judgment prior to the remand.
8. The judgment records the pleadings to the following effect :
"The gift deed No. 1763/73 and settlement deed No. 1764/73 were brought into existence fraudulently without the knowledge and consent of Jaius Mariyan Fernandez. On the date of the alleged execution of the above said two documents Jaius Mariyan Fernandez was confined to bed due to paralysis. At that time he was not in a position to execute any document. In executing the documents defendants 1 and 2 forged the signature of their father after influencing the subregistrar."
9. The aforesaid pleading leaves to no room of doubt about denial of execution of the said documents. The pleading records, that defendants Nos. 1 and 2 forged the signature of the father after influencing the sub registrar. The denial cannot be more stronger than what is recorded here.
Page 69 of 98C/SA/211/2018 JUDGMENT Once when there is denial made by the plaintiff, it cannot be doubted that the proviso will not be attracted. The main Part of S. 68 of the Indian Evidence Act puts an obligation on the party tendering any document that unless at least one attesting witness has been called for proving such execution the same shall not be used in evidence.
10. Section 68 of the Indian Evidence Act :
"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 not be necessary to call at 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, XVI of 1908 unless its execution by the person by whom it purports to have been executed is specifically denied."
11. Under the proviso to S. 68 the obligation to produce at least one attesting witness stands withdrawn if the execution of any such document, not being a will which is registered is not specifically denied. Therefore, everything hinges on the recording of this fact of such denial. If there is no specific denial, the proviso comes into play but if there is denial, the proviso will not apply. In the present case as we have held, there is clear denial of the execution of such document by the plaintiff, hence the High Court fell into error in applying the said proviso which on the facts of this case would not apply. In the present case as we have held, there is clear denial of the execution of such document by the plaintiff, hence the High Court fell into error in applying the said proviso which on the facts of this case would not apply. In view of this the very execution of the gift deed Exhibit B1 is not proved. Admittedly in this case none of the two attesting witnesses has been produced. Once the gift deed cannot be tendered in evidence in view of the noncompliance of S. 68 of the Indian Evidence Act, we uphold that the plaintiff has successfully challenged its execution. The gift deed accordingly fails and the findings of the High Court contrary are set aside. In view of this no right under this document accrue to the concerned respondent over Schedule A property which is covered by this gift deed."
90 The Supreme Court in K. Laxmanan vs. Thekkayil [AIR 2009 SC 951] had the occasion to consider the case of Rosammal (supra) Page 70 of 98 C/SA/211/2018 JUDGMENT referred to above. In the said case also before the Supreme Court, the deeds of will and gift were the bone of contention between the parties. The Supreme Court held as under:
"19. When there are suspicious circumstances regarding the execution of the Will, the onus is also on the propounder to explain them to the satisfaction of the Court and only when such responsibility is discharged, the Court would accept the Will as genuine. Even where there are no such pleas, but circumstances give rise to doubt, it is on the propounder to satisfy the conscience of the Court. Suspicious circumstances arise due to several reasons such as with regard to genuineness of the signature of the testator, the conditions 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 indications 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. The aforesaid view is taken by us in consonance with the decision of this Court in Shashi Kumar Banerjee v. Subodh Kumar Banerjee [AIR 1964 SC 529] and Pushpavathi v. Chandraraja Kadamba [(1973) 3 SCC 291].
20. So far as Section 68 of the Act is concerned, it categorically provides that a Will is required to be attested and therefore, it cannot be used as evidence until at least one of the attesting witnesses is called for the purpose of proving its execution provided such attesting witness is alive, and subject to the process of the court and capable of giving evidence.
21. In the present case the scribe and one of the attesting witnesses to the Will namely Vasu died before the date of examination of the witnesses. The second attesting witness namely Gopalan was also not in good physical condition inasmuch as neither was he able to speak nor was he able to move, the fact which is proved by the deposition of the doctor examined as DW 2. Consequently, as the execution of the Will cannot be proved by leading primary evidence, the propounder i.e. the appellant herein was required to lead secondary evidence in order to discharge his onus of proving the Will as held by this Court to be permissible in Daulat Ram v. Sodha [(2005) 1 SCC 40].
26. Execution of the aforesaid Deed of Gift is also under challenge. The attesting witnesses to the said Deed of Gift are also not examined. It was, however, submitted that the mandatory requirement of examining an attesting witness under section 68 of the Act is only in respect of a Will and in respect of Gift Deed, if execution of the said is not specifically denied, then in that case there is no obligation on the part of the Page 71 of 98 C/SA/211/2018 JUDGMENT propounder of the Deed of Gift to prove the execution by examining an attesting witness like that of a Deed of Will.
31. The two attesting witnesses to the said Deed of Gift viz. Ext. B2 are K.T. Vasu and Urulummal Ukkappan. K.T. Vasu admittedly had died whereas Urulummal Ukkappan was alive. Urulummal Ukkappan being alive could have been examined in the present case to establish the legality of the Deed of Gift. But neither was he examined nor any reason was assigned by the appellant for not examining him.
32. Since both the attesting witnesses have not been examined, in terms of Section 69 of the Act it was incumbent upon the appellant to prove that the attestation of one attesting witness at least is in his handwriting and that the signature of the person executing the document is in the handwriting of that person. DW 3, who was an identifying witness also in Ext. B2, specifically stated that he had not signed as an identifying witness in respect of Ext. B2 and also that he did not know about the signature in Ext. B2. Besides, considering the nature of the document which was a Deed of Gift and even assuming that no pleading is filed specifically denying the execution of the document by the executant and, therefore, there was no mandatory requirement and obligation to get an attesting witness examined but still the fact remains that the plaintiff never admitted the execution of the gift deed and, therefore, the same was required to be proved like any other document."
91 In my view, it will be an error on the part of this Court to understand and interpret the decision of the Supreme Court in Rosammal (supra) the way the Trial Court has understood. In Rosammal (supra), there was evidence on record to show that the gift deed was brought into existence fraudulently, as on the date of the execution, the donor was confined to bed due to paralysis. While the donor was confined to bed due to paralysis, the gift deed came to be executed, and that too, by forging the signature of the donor after influencing the Sub Registrar. In such circumstances, it was proved or rather established as regards the fraudulent gift deed. In such circumstances, the Supreme Court held that once there is a denial by the plaintiff as regards the genuineness of the gift deed, then the proviso to Section 68 of the Evidence Act will not be attracted, and the main part of Page 72 of 98 C/SA/211/2018 JUDGMENT Section 68 of the Evidence Act would put an obligation on the party tendering the gift deed to atleast examine one attesting witness. In my view, the decision of Rosammal (supra) has something to do with the term "specific denial", as contained in the proviso to Section 68 of the Evidence Act. Rosammal (supra) should not be understood or interpreted as laying down as a principles of law or a proposition of law that once the plaintiff denies the execution of a document, then even if the plaintiff has not been able to establish or prove fraud or forgery, the entire onus would shift on the defendant to prove and establish the genuineness of the document.
92 Once again, at the cost of repetition, I state that Section 68 of the Evidence Act has been thoroughly misconstrued by the Courts below. The occasion for applying the rule of exclusion from evidence in Section 68 arises when a party seeking to rely upon a document requiring attestation, fails to prove it in a given manner. As observed by me earlier, the party will then not be able to use it as evidence. But this procedural disability against use of a document as evidence cannot by any stretch be regarded as an affirmative finding that the grounds of attack for avoidance of the deed as claimed in the original relief or cancellation subsisted. The plaintiff cannot succeed relying upon the weakness or a flaw in the case set up by the defendant. The law is that the plaintiff can succeed in the suit only on the strength of his own case.
● ISSUE WITH REGARD TO PROPERTIES BEING ANCESTRAL:
93 Mr. Patel, the learned counsel appearing for the defendant submitted that the two Courts below committed an error in taking the view that the suit properties are ancestral, and therefore, even otherwise the father could not have executed the gift deed of the suit properties in favour of the defendant. According to Mr. Patel, the suit properties were Page 73 of 98 C/SA/211/2018 JUDGMENT self acquired properties of the father of the plaintiffs as the father of the plaintiffs had derived the properties by way of testamentary disposition i.e. on the strength of the 'will' executed by the grandfather of the plaintiffs.
94 On the other hand, Mr. Shah, the learned senior counsel submitted that the two Courts below have not committed any error much less an error of law in coming to the conclusion that the suit properties are ancestral, and in such circumstances, the father of the plaintiffs could not have executed the gift deed in favour of the defendant of the suit properties.
● POSITION OF LAW IF THE PROPERTIES ARE PROVED TO BE ANCESTRAL:
95 The Supreme Court in case of Valliammai Achi vs. Nagappa Chettiar and Anr. AIR 1967 SC 1153, had held that A father cannot turn joint family property into absolute property of his son by merely making a Will, thus depriving sons of the son who might be born thereafter of their right in the joint family property. It is well settled that the share which a cosharer obtains on partition of ancestral property is ancestral property as regards his male issues. They take an interest in it by birth whether they are in existence at the time of partition or are born subsequently.
96 It was further held in para11 that :
Further it was equally well settled that under the Mitakshara Law each son upon his birth takes an interest equal to that of his father in ancestral property, whether it be movable or immovable. It is very important to note that the right which the son takes at his birth in the ancestral property is wholly independent of his father. He does not claim through the father.
97 It is needless to say that the essence of a coparcenary under the
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Mitakshara School of Hindu law is community of interest and unity of possession .A member of joint Hindu family has no definite share in the coparcenary property, but has an undivided interest in the property which is liable to be enlarged by deaths and diminished by births in the family. Therefore, one coparcener would not have any right to dispose of either by gift or otherwise, even his undivided share in the coparcenary property without the consent of the other coparceners. It has been held in catena of decisions by the Supreme Court that a gift by a coparcener of his undivided interest in the coparcenary property is void. Beneficial reference of the judgments of Apex Court in case of T. Venkata Subbamma Vs. T. Rathamma, AIR 1987 SC 1775, and in case of Baljinder Singh Vs. Rattan Singh, (2008) 16 SCC 785 be made in this regard.
98 The legal position as regards the rights of Karta or Manager to manage the joint family property has been reiterated by the Apex Court in case of Sunil Kumar & Anr. Vs. Ram Prakash & Ors. AIR 1988 SC 576 in which it has been observed in para 21 as under : "21.In a Hindu family, the karta or manager occupies a unique position It is not as if anybody could become manager of a joint Hindu family. "As a general rule, the father of a family, if alive, and in his absence the senior member of the family, is alone entitled to manage the joint family property." The manager occupies a position superior to other members. He has greater rights and duties. He must look after the family interests. He is entitled to possession of the entire joint estate He is also entitled to manage the family properties. In other words, the actual possession and management of the joint family property must vest in him. He may consult the members of the family and if necessary take their consent to his action but he is not answerable to every one of them."
99 It has been further held in para 24 as under :
"24. Although the power of disposition of joint family property has been Page 75 of 98 C/SA/211/2018 JUDGMENT conceded to the manager of joint Hindu family for the reasons aforesaid, the law raises no presumption as to the validity of his transactions. His acts could be questioned in the Courts of law. The other members of the family have a right to have the transaction declared void, if not justified.
When an alienation is challenged as being unjustified or illegal it would be for the alienee to prove that there was legal necessity in fact or that he made proper and bonafide enquiry as to the existence of suchnecessity. It would be for the alienee to prove that he did all that was reasonable to satisfy himself as to the existence of such necessity. If the alienation is found to be unjustified, then it would be declared void. Such alienations would be void except to the extent of managers share in Madras, Bombay and Central Provinces. The purchaser could get only the managers share. But in other provinces, the purchaser would not get even that much. The entire alienation would be void. [Maynes Hindu Law 11th ed. Para 396]."
100 The Supreme Court in the said case further observed in para 26 inter alia that "I do not think that these submissions are sound. It is true that a coparcener takes by birth an interest in the ancestral property, but he is not entitled to separate possession of the coparcenary estate. His rights are not independent of the control of the karta. It would be for the karta to consider the actual pressure on the joint family estate. It would be for him to foresee the danger to be averted. And it would be for him to examine as to how best the joint family estate could be beneficially put into use to subserve the interests of the family. A coparcener cannot interfere in these acts of management. Apart from that, a fatherkarta in addition to the aforesaid powers of alienation has also the special power to sell or mortgage ancestral property to discharge his antecedent debt which is not tainted with immorality. If there is no such need or benefit, the purchaser takes risk and the right and interest of coparcener will remain unimpaired in the alienated property. No doubt the law confers a right on the coparcener to challenge the alienation made by karta, but that right is not inclusive of the right to obstruct alienation. Nor the right to obstruct alienation could be considered as incidental to the right to challenge the alienation. These are two distinct rights. One is the right to claim a share in the joint family estate free from unnecessary and unwanted encumbrance. The other is a right to interfere with the act of management of the joint family affairs. The coparcener cannot claim the latter right and indeed, he is not entitled for it. Therefore, he cannot move the court to grant relief by injunction restraining the karta from alienating the coparcenary property."
101 In the examinationinchief of the plaintiff Exhibit : 34, the
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following has been deposed as regards the nature of the suit properties:
"(14) I hereby state that, the property of Revenue Survey No. 253 / 1, Revenue Survey no. 239 / 3, Revenue Survey no. 1042 / 2 and 1048 / 1 situated at village Dhayaj, Taluka Padra, Dist. Vadodara, were purchased by Ashabhai Patel the grandfather of the deponent of this affidavit. After the death of Ashabhai Patel, as per the 'will' executed by him, the said property was owned by late Chhotabhai who was the father of this deponent, according to the inheritance right since year 195253.
Hence, the true copy of Village forms No.7 / 12 for the year 1951 52 to 196061 have been produced herewith with a separate list. It is prayed to give permanent exhibit to the same. Thus, I hereby declare on solemnly affirmation on the basis of my personal information that the Block no. 303 is alloted to the property of Revenue Survey no. 253/1 and Block no. 1074 is alloted to the Revenue Survey no. 1048/3 and Block no. 1071 is alloted to the Revenue Survey no. 1042 /1."
In the plaint, the following averments have been made:
"5) On behalf of the plaintiff the attention of the Hon'ble Court is drawn to the fact that, the deceased Chhotabhai Ashabhai Patel during his lifetime made one Will dated 1/12/2001, and as mentioned in the said Will all the properties described in the paragraph 1 were jointly bequeathed in favour of the plaintiff Nos. 1 to 4 as succession rights, for these reasons and the property described in paragraph No.1 which were acquired by the deceased Chhotabhai Ashabhai in succession, he did not have any legal rights to bequeath the said property by way of gift deed dated 15/11/1997, thus, the so called gift deed made by deceased Chhotabhai Ashabhai Patel on 15/11/1997 which was produced before the SubRegistrar Office at Padra and registered, even if is believed to be true, then also, it is without any jurisdiction, unreasonable & illegal and for obtaining such reliefs also, the need for filing present suit has arisen.
6) On behalf of the plaintiff the attention of this Hon'ble Court is drawn Page 77 of 98 C/SA/211/2018 JUDGMENT to the fact that, the property described in the paragraph No.1 of the plaint which was acquired by Chhotabhai Ashabhai Patel by way of succession and in this manner plaintiff Nos. 1 to 4 also have their undivided share in the said property, through succession manner thus, the deceased Chhotabhai Ashabhai was not legally authorized to dispose of the said property and does not have any such right. Thus, the gift deed dated 15/11/1997 is without jurisdiction, illegal & unreasonable therefore, the defendant does not acquire any right title & interest qua the suit property, and for holding this, the plaintiffs are constrained to file this suit."
102 When a person claiming that a particular property was ancestral or it belonged to the joint family, the burden of proving the same lies on him. He must show initially that there was sufficient nucleus. A presumption that a property in the hands of an individual coparcener was joint family property can be drawn only if it is shown that there was a nucleus of the joint family property, from which it might fairly be said to have grown. If such nucleus is proved by sufficient evidence or admitted by the opposite party, only then, the onus of proving separate acquisition on the coparcener alleging the same would arise. In the instance case, a careful analysis of the evidence, both oral and documentary would reveal that the plaintiffs have not discharged the burden of proof, showing that the suit properties were ancestral properties.
103 A Full Bench of the Supreme Court had an occasion to consider the question whether the members of different branches in a Hindu family can form a subordinate joint family and whether the acquisition made by the members of different branches can be considered as joint family properties, in a case reported in AIR 1962 SC 287 (Bhagwan Dayal v. Reoti Devi). In the said decision, it has been held thus:
Page 78 of 98C/SA/211/2018 JUDGMENT "(d) Hindu Law - Joint family - Members of different branches in family cannot form a subordinate joint family (1873) 20 Suth WR 197 Overruled.
Coparcenary is a creature of Hindu Law and cannot be created by agreement of parties except in the case of reunion. It is a corporate body or a family unit. The law also recognizes a branch of the family as a subordinate corporate body. The said family unit, whether the larger one or the subordinate one, can acquire, hold and dispose of family property subject to the limitations laid down by law. Ordinarily, the manager, or by consent, express or implied, of the members of the family, any other member or members can carry on business or acquire property, subject to the limitations laid down by the said law, for or on behalf of the family. Such business or property would be the business or property of the family. The identify of the members of the family is not completely lost in the family. One or more members of that family can start a business or acquire property without the aid of the joint family property, but such business or acquisition would be his or their acquisition. The business so started or property so acquired can be thrown into the common stock or blended with the joint family property in which case the said property becomes the estate of the joint family. But he or they need not do so, in which case the said property would be his or their selfacquisitions, and succession to such property would be governed not by the law of joint family but only by the law of inheritance. In such a case, if a property was jointly acquired by them, it would not be governed by the law of joint family, for Hindu Law does not recognise some of the members of a joint family belonging to different branches, or even to a single branch, as a corporate unit. Therefore, the rights inter se between the members who have acquired the said property would be subject to the terms of the agreement whereunder it was acquired. The concept of joint tenancy known to English law with the right of survivorship is unknown to Hindu Law except in regard to cases specially recognized by it. The acquisitions made by the members of different branches jointly cannot be impressed with the incident of joint family property. They can only be coshares or cotenants, with the result that their properties pass by inheritance and not by survivorship."
● WHETHER JOINT OR SELF ACQUIRED PROPERTY?
104 The Supreme Court in Yudhishter vs. Ashok Kumar
reported in AIR 1987 SC 558 held as below:
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"10. This question has been considered by this Court in Commr. Of Wealth Tax. Kanpur v. Chander Sen (1986) 3 SCC 567; (AIR 1986 SC 1753), where one of us (Sabyasachi Mukharji, J.) observed that under the Hindu Law, the moment a son is born, he gets a share in father‟s property and becomes part of the coparcenary. His right accrues to him not on the death of the father or inheritance from the father but with the very fact of his birth. Normally therefore, whenever the father gets a property from whatever source, from the grandfather or from any other source, be it separate property or not, his son should have a share in that and it will become part of the joint Hindu family of his son and grandson and other members who form joint Hindu family with him. This Court observed that this position has been affected by Section 8 of the Hindu Succession Act, 1956 and, therefore, after the Act, when the son inherited the property in the situation contemplated by Section 8 of the Hindu Succession Act, 1956 he does not take it as Karta of his own undivided family but takes it in his individual capacity. At pages 577 to 578 of SCC : at p.1760 of AIR) of the report this Court dealt with the effect of Section 6 of the Hindu Succession Act 1956 and the commentary made by Mulla, 15th Edn. Page 924 - 926 as well as Mayne's on Hindu Law 12th edition pages 918 - 919. Shri Banerji relied on the said observations of Mayne on Hindu La, 12th Edn. At pages 918919. This Court observed in the aforesaid decision that the views expressed by the Allahabad High Court the Madras High Court, the Madhya Pradesh High Court and the Andhra Pradesh High Court appeared to be correct and was unable to accept the views of the Gujarat High Court. To the similar effect is the observation of learned author of Mayne's Hindu Law, 12th Edn. Page 919. In that view of the matter it would be difficult to hold that property which devolved on a Hindu under Section 8 of the Hindu Succession Act, 1956 would be HUF in his hand vis avis his own sons. If that be the position then the property which devolved upon the father of the respondent in the instant case on the demise of his grandfather could not be said to be HUF property. If that is so, then the appellate authority was right in holding that the respondent was a licensee of his father in respect of the ancestral house."
105 The case of the plaintiffs is very specific. According to them, the suit properties were purchased by their grandfather and those properties came to be devolved upon their father by Testamentary disposition i.e. on the strength of the 'will' of their grandfather. The Hindu Law, as it stands today, clearly postulates that if it is a self acquired property of the father, it falls into the hands of his sons not as Page 80 of 98 C/SA/211/2018 JUDGMENT coparcenary property, but would devolve on them in their individual capacity. Where the property is a self acquired property of the father, it falls into the hands of his son in his individual capacity and not as coparcenary property in such case son's son cannot claim right in such property.
106 In Radha Devi vs. Mahendra Prasad Dalmia and others reported in (2008) 6 MLJ 1204, the Division Bench of the Madras High Court has explained the position of law in details. I may quote the relevant observations:
"19.The learned Counsel for the respondents relied on the decision of this Court reported in AIR 1963 MADRAS 255 (Arunachalathammal vs. Ramachandran Pillai and others). In that case, the First Bench of this Court had an occasion to consider the question whether Section 6 and 8 of the Hindu Succession Act, 1956, have come into operation in respect of the property of a male Hindu.
"(28)But these principles cannot and do not apply in the interpretation of Section 6 of the present Act. This is a Code which lays down a comprehensive rule of succession based on principles of justice and also on the basis of natural love and affection of the deceased. Section 8 deals with the property of a male Hindu who dies. The term "property" though not defined under the Act, is a word of wide import including prima facie every kind of property over which he has a right of disposal. Section 8, it will be seen, does not use the words like separate or self acquired property. Even in regard to joint family property, Sec.30 confers a power on a member to dispose of his interest by means of a will.
Section 6 states:
"When a male Hindu dies after the commencement of this Act, having at the time of his death an interest in a Mitakshara coparcenary property, his interest in the property shall devolve by survivorship upon the surviving members of the coparcenary and not in accordance with this Act :
Provided that, if the deceased had left him surviving a female relative specified in class I of the schedule or a male relative Page 81 of 98 C/SA/211/2018 JUDGMENT specified in that class who claims, through such female relative, the interest of the deceased in the Mitakshara Coparcenary property shall devolve by testamentary or intestate succession, as the case may be, under this Act and not by survivorship.
Explanation I: For the purpose of the section, the interest of a Hindu Mitakshara coparcener shall be deemed to be the share in the property that would have been allotted to him if a partition of the property had taken place immediately before his death, irrespective of whether he was entitled to claim partition or not. Explanation II: Nothing contained in the proviso to this section shall be construed as enabling a person who has separated himself from the coparcenary before the death of the deceased or any of his heirs to claim on intestacy a share in the interest referred to therein".
(29)In our opinion, Section 6 can be regarded only as an exception to the general rule of succession prescribed by Section 8. Even to that exception there is a proviso which enables succession to the interest of the deceased member of a joint family in favour of his wife's daughter etc. (30)The cardinal rule of interpretation is that words in an Act are prima facie used in their correct sense and not in any loose form. The term "interests in joint family property" has a definite significance in law, namely, that the person concerned is undivided. Prima facie these words in Section 6 have to be understood in that sense. It is true that where a legislature uses in any enactment a legal term which has received a judicial interpretation, it must be assumed that such term, unless a contrary intention appears, has been used in any subsequent enactment in the sense in which it has been judicially interpreted:
Vide Jay v. Johnstonex, 1893IQ. B. 25 at 28. This rule cannot obviously apply to a case where the words used in a distinctive sense in a previous statute, should be attributed the same meaning in any subsequent statute, whose object and terms indicate that the legislature did not intend to use the words in the restricted sense attributed to it by courts with reference to special legislation. Judged in the light of the context and the limited extent to which the statute preserves the rule of survivorship, it must be taken that Section 8 is intended to apply to all kinds of separate property possessed by a Hindu, whether it be self acquired or not obtained on partition from his family when he has no sons himself. S. 6 being in the nature of an exception, should be strictly construed and will only apply to a case where a member thereof dies undivided and without leaving any female heirs mentioned in class I. We are therefore of opinion that Section 6 will not apply to property held by a person as a sole surviving coparcener or to a separate property obtained at a partition in the family, when that Page 82 of 98 C/SA/211/2018 JUDGMENT person has left no undivided sons of his own."
20. A very reading of the above would clearly reveal that Sec.6 of the Hindu Succession Act is only an exception to Sec.8 of the Act. If a line is drawn, it could be well seen that the property that is acquired by a Hindu, can, at no stretch of imagination, be characterized as coparcenary property, and the law laid down by the Division Bench of this Court as above continues to be in the field even this day. Thus, applying the principles laid down therein, it would be quite clear that the property what is found in the plaint, originally belonged to the father of the defendants 1 to 3 which actually came to their hands, and thus, the property has got the character of selfacquired property. The same can, at no stretch of imagination, be considered as coparcenary property.
21.The learned Counsel for the appellants relied on paragraph 265 of N.R. Raghavachariar's Hindu Law at page 282 regarding right by birth. A very reading of the same would clearly reveal that every coparcener gets an interest by birth in the coparcenary property. There is no quarrel as to the legal submission put forth by the learned Counsel for the appellants as found in the Hindu law, and by the learned Counsel for he respondents as found in the above position of law. It is not in controversy that every coparcener gets right by birth in the coparcenary property. But, the question in the case on hand is whether the property in question is coparcenary property or not. Applying the position of law as stated supra, it is not a coparcenary property, but a selfacquired property of the individuals namely the defendants 1 to 3, which came to their hands from their father.
22.Apart from the above, it is to be pointed out that if a claim has got to be made in the coparcenary property, either the share in the property should be thrown to the common hotchpot by one of the coparceners, or there must be a thorough relinquishment. In this regard, a case came to the hands of the Supreme Court reported in 1964 (2) SCR 172 (Lakkireddi Chinna Venkata Reddi v. Lakkireddi Lakshmama) wherein the Supreme Court held thus:
"Law relating to blending of separate property with joint family property is well settled. Property separate or selfacquired of a member of a joint Hindu family may be impressed with the character of joint family property if it is voluntarily thrown by the owner into the common stock with the intention of abandoning his separate claim therein : but to establish such abandonment a clear intention to waive separate rights must be established. From the mere fact that other members of the family were allowed to use the Page 83 of 98 C/SA/211/2018 JUDGMENT property jointly with himself, or that the income of the separate property was utilised out of generosity to support persons whom the holder was not bound to support, or from the failure to maintain separate accounts, abandonment cannot be inferred, for an act of generosity or kindness will not ordinarily be regarded as an admission of a legal obligation. It is true that Butchi Tirupati who was one of the devisees under the will of Venkata Konda Reddy was a member of the joint family consisting of himself, his five brothers and his father Bala Konda. It is also true that there is no clear evidence as to how the property was dealt with, nor, as to the appropriation of the income thereof. But there is no evidence on the record to show that by any conscious act or exercise of volition Butchi Tirupati surrendered his interest in the property devised in his favour under the will of Venkata Konda Reddy so as to blend it with the joint family property. In the absence of any such evidence, the High Court was, in our judgment, right in holding that Lakshmama was entitled to a fourth share in the property devised under the will of Venkata Konda Reddy."
23.Merely because a person happens to be a coparcener, he cannot lay his claim in all the properties which belonged to the family, and that too, in the case of a separate property of his father and also when he is alive..."
107 The Supreme Court decision in the case of G. Varalakshmi and another vs. G. Srinivasa Rao (D) reported in AIR 2010 SC (Supp) 384 throws considerable light on the issue:
"Hindu Succession Act (30 of 1956), Section 8 SUCCESSION WILL Right of daughters Deceased, grandfather got properties by reason of Will executed by his father It was therefore his individual properties and not mitakshara coparcenary properties His daughterinlaw and grand daughters would be entitled to equal share of property of his son in terms of Section 8."
108 In view of the above, I hold that the suit properties devolved upon the father of the plaintiffs could not be said to be coparcenary property. The properties were purchased by the grandfather of the plaintiffs, as pleaded and admitted by the plaintiffs themselves. Such self acquired properties of the grandfather came to be devolved upon the Page 84 of 98 C/SA/211/2018 JUDGMENT father of the plaintiffs by way of a 'will' i.e. testamentary disposition. In such circumstances, it could be said that the properties are self acquired properties of the father of the plaintiffs. The succession would have been in accordance with Section 8 of the Hindu Succession Act. When the properties could be said to be self acquired properties of the father of the plaintiffs, then the father could have definitely transferred those properties by way of a gift deed.
109 Before I close this issue, I must refer to one Full Bench decision of the Bombay High Court in the case of Jugmohandas Mangaldas vs. Sir Mangaldas Nathubhoy reported in I.L.R. (1886) 10 Bom 528:
"I now come to the question, whether a son, to whom a father leaves his selfacquired property by will, takes the estate by devise or by descent. This is a most important point, perhaps the most important point in the case. For, if the son takes by devise, the property would, in my opinion, continue to be selfacquired in his hands, and a ready means would be afforded by the use of the testamentary power of checking enforced partitions, which Mr. Justice West (West and Buhler's Hindu Law, p. 650, note) fears may increase and produce "a complete breakup of the Hindu family system".
The first will we have to do with, is that of Ramdas Manordas, the defendant's grandfather, of the 1st February, 1908. The property was left to the testator's sons, who were the defendant's father, Nathubhoy, and defendant's uncle, Vithaldas. Vithaldas died in 1813 without issue, and at the widow's death the whole estate became the property of the defendant. It is clear that the property was selfacquired at the hands of the testator, the grandfather Ramdas. He received nothing from his father, and made his money by a separate and nothing from his father, and made his money by a separate and not family business. The question is, was it selfacquired in the hands of the defendant's father, or was it ancestral? The terms of the will itself, I think, show that the testator intended that it should be selfacquired. It says : "Further, our father, Sett Manordas Rupji, has left behind him, in writing, that the property in possession of, and obtained, by each person belongs to each person respectively. I also do write that whatever wealth any one possesses is exclusively his own: there is nobody else's share therein." But does the law carry out the testator's intention? The principle is now settled beyond question, that under Hindu law a man may alienate his property to the same extent by a will as he might by a gift Page 85 of 98 C/SA/211/2018 JUDGMENT inter vivos. In the Tagore case, Ind. Ap. Sup. Vol. At p. 68, their Lordships of the Privy Council say : "A gift by will is, until revocation, a continuous act of gift up to the moment of death, and does then operate to give the property disposed of to the persons designated as beneficiaries. They take, upon the death of the testator, as if he had given the property in his life time." (See also 2 Strange's Hindu Law, pp. 431, 435) A bequest by will, therefore, is a gift made in contemplation of death. It only differs from a gift in the fact that it takes effect at a future time instead of immediately. But it must clearly be governed and controlled by the general rules regarding gift. Now, there is no doubt that a man can give away selfacquired property to whomsoever he pleases, including his own sons; and there is no doubt that property so given would be considered selfacquired in the hands of the donee. It would, therefore, follow that property given by will would equally be selfacquired in the hands of the devisee. But a limitation was placed by the Advocate General on this general rule in the case of father and son. He argued that where a father gave, by will, property to his son, the son would take the property, not as devisee, but as heir, in which case it would not be selfacquired but ancestral property in his hands, subject to the right of the joint family, including the right of partition. The proposition was supported by an alleged analogy of the English Law before it was altered by the Inheritance Act, 1833. That old English rule is stated as follows in a work of the highest authority (in 2 William's Saunders, pp. 8, 9) : " Though the ancestor devises the estate to his heir, yet, if he take the same estate in quantity and quality that the law would have given him the devise is a nullity, and the heir is seized by descent.*** But when a different estate is devised than would descend to the heir, the disposition of the will shall prevail, as where an estate in fee simple is devised entail, or where devisees are by the will joint tenants, who would be coparceners by law. Messrs. Hargreaves and Butler in their note (Coke upon Littleton, Vol. I, 12 B, note 63), upon this point say as regards Lord Coke's text: "One leading principle, which this and other authorities seem clearly to establish is, that whenever a devise gives to the heir the same estate in quality as he would have by descent, he shall take by the latter, which is the title most favoured by the law; and that merely charging the estate with debts or legacies will not break the descent."
Comyn's Digest (art, Devise, para, k, p. 383), says : So the devise to the heiratlaw, of the same estate which he would take by descent, is void; for the descent shall be preferred."
"But if the devise gives the estate to the heir in another quality, he shall take by the devise; as if the devise be to coheirs to hold jointly, or in common."
It is clear from these eminent authorities that the English rule only Page 86 of 98 C/SA/211/2018 JUDGMENT applied where the devise to the heiratlaw was of the same estate which he would take by descent. It is equally clear that an estate devised to a member of an undivided Hindu family is very different from what he would take as heir. The present Chief Justice has decided this point in favour of the estate by devise as a different and preferable estate in Hindu law Vinayak Wasoodev v. Purmananddass Jeevandass [suit No.204 of 1876 (not reported) - and he also referred to decisions where a devise to a widow of separate immovable property has been held to confer upon he the absolute estate - Mukhand v. Bai Mancha [I.L.R. 7 Bom 491]. In West and Buhler, p. 1113, this decision of the Chief Justice is cited and approved, and an adverse decision from Madras commented and distinguished.
The case of Lakshmibai v. Ganpat Moroba [5 Bom. H.C. Rep., 128, O.C.J.] seems to me also in point. There a Hindu possessed of a property both movable and immovable, which he had acquired by making partition with his brother of their joint ancestral property, devised in severalty his property to his two sons and the sons of his third son in equal third parts. The two sons took their thirds as separate estate without question; and the dispute only arose as to whether the grandsons of the third son took jointly or severally. The Judge of first instance, Arnould, J., had followed Westropp and Gibbs, JJ., in an earlier case, Narottam Jagjivan v. Narsandas Harikisandas [3 Bom. H.C. Rep., A.C.J. 6], and held that ancestral property after partition can be disposed of by will in the same way as selfacquired property. This ruling, although disapproved by the Court, (Couch, C.J., and Sargent, J.,) in the case I cite, was sustained in the particular case, on the ground that the grandsons had by their conduct estopped themselves from contesting the will, which clearly showed the intention of the testator, that the grandsons should take in severalty. But the Court based their disapproval entirely on the fact that the property was originally ancestral, and they evidently were of opinion, that if it had been selfacquired property they would have agreed with Arnould, J., and the will would have been held perfectly valid, on the ground that in self acquired property the power of disposal by will, and alienation by gift, is equally complete. In spite of the unreported decision referred to by the Advocate General, which probably turned upon special circumstances, I shall follow the Chief Justice.
The defendant's father, therefore, took the property by will and not by inheritance, and as property received by will in Hindu Law is held to be received by gift, it must be considered selfacquired in the hands of the defendant's father. Similarly, the property he took from his brother and mother came to him either by the right of survivorship, or b inheritance from females or brothers; and such property is subject to the same rules as if it had been selfacquired. (See West and Buhler, p. 710) As it was selfacquired property, he in his turn could give or dispose Page 87 of 98 C/SA/211/2018 JUDGMENT of it by will to whomsoever he pleased; and he devised it all to the present defendant. The following terms of the will, (dated the 26th August, 1843), show the intentions of the testator to have been, that his son should take it as sole owner under certain restrictions. There is nothing in it to show that the testator intended the devisee should take as a member of a joint family. The very fact of his making the will shows that was not his intention. He says: "I am the sole master of my property, and after any death my son Mangaldas is the master of my estate and all other goods and chattels." (Then follows list.) "The abovementioned estate, all belonging to myself, and after my death the owner thereof is my son Mangaldas; he is not to dispose of the estate, nor is he to give it in mortgage." The son's majority was also postponed until the age of twenty one. Clearly, a different estate was intended to be created to that which the devisee would have taken as heir to his father in Hindu Law. Therefore, according to the rule I have aid down in respect of the preceding will,m the property which the defendant took under his father's will was also self acquired, not subject to partition."
* * * "It remain, then, to consider whether, assuming that, upon the true construction of the will, the first defendant took Nathubhoy's selfacquired property absolutely, the grandsons can nevertheless insist upon its being partitioned between themselves and their father. It was contended by the Advocate General that the grandsons' right of partition affected the property in the hands of the first defendant as soon as they were born, as property derived from an ancestor, and that, whether or not such right might have been excluded by the use of apt words by analogy to those deemed sufficient by an English Court of Equity to exclude the interest at law which a husband had in his wife's property before recent legislation, no such words were to be found in the devise under consideration. In support of the first branch of this contention we have been referred to three cases, the first of which is Rutanji Aspandidrji v. Moorlidhar Oodhavji (unreported), already cited, where the Court, without any independent discussion of the question, held, on the authority of the judgment of Holloway, J., in Tara Chand v. Reeb Ram [3 Mad. H.C. Rep. 50 at p. 55) and certain observations of the Supreme Court at Calcutta [8 Moore's Ind. Ap., p. 78], that a father could not make his own right heirs a purchaser. The observations referred to, relate only to the power of a testator to alter by his will the legal course of succession in perpetuity, and do not appear to have much bearing on the question under consideration. In the Madras case the High Court says : "It is by no means clear, upon the authorities, that a father can deprive his sons of their right to share in his selfacquired property. It may, indeed, be said that the power of devising has been introduced by analogy to the power of giving, but this by no means involves, as a logical consequence, that a man may devise whatever he may give." The Court concludes by saying that it "sees no reason for Page 88 of 98 C/SA/211/2018 JUDGMENT doubting that the property, which came to the first defendant from his father, is ancestral property. There seems to us nothing in the contention that its quality was changed by his choosing to accept it, apparently under his father's will. Still have ground would there be for the contention that his acquiescence in that mode of receiving it would vest in himself a larger estate than he would have taken by descent. On what principle can he be conceived capable, by any act of his, of depriving his children of a right given to them by the doctrines of Mitakshara at the very moment of their birth." In other words, the Madras Court doubted the right of the father to dispose, even of his separate acquired property, to the exclusion of those rights of "sons and the rest" in the paternal property which are the subject of Sloka 27 of chapter 1, section 1, of the Mitakshara.
But that view is inconsistent with what must now be considered as well settled, viz., that, notwithstanding the language of that section at any rate as regards selfacquired property of the father, whether moveable or immoveable, the right of "sons and the rest," which would include grandsons, is an imperfect one and that the restriction on the father's power of disposal is in the nature of a moral injunction, which may affect the conscience; but that, for all legal purposes as between the father on the one hand and the "sons and the rest" on the other, his power is absolute. It is so expressly ruled in Muddon Gopal v. Ram Buksh [6 Calc. W.R. Civ. Rul, 71] after a full examination of the texts. The same view is adopted by the Allahabad Court in Sital v. Modho [I.L.R. 1 AII, 394]. And, lastly, the right to dispose of selfacquired property by will, as a father may think proper, is distinctly recognized by the Privy Council in Beer Pertib v. Maharaja Rajendra [12 More's Ind. Ap., 39], and, indeed, has been long treated in the decisions of this Court, such as Narrotam Jugjeevan v. Narrandas [3 Bomb. H.C. Rep., A.C.J. 6], Purshotam Shama v. Vasudev [8 Bom. H.C. Rep., O.C.J. 196], and others, as no longer open to doubt; and it is so stated in West and Buhler, p. 812]."
110 The above referred decision of the Bombay High Court has been quoted with approval in the case of Kishori Duhain vs. Mundra Duhain reported in (1911) 33 All 665.
111 Mr. Shah, the learned counsel appearing for the plaintiffs placed reliance on one recent pronouncement of the Supreme Court in the case of Shyam Narayan Prasad vs. Krishna Prasad and others [2018 (8) Scale 334, wherein the Supreme Court has observed in para 12 as under:
Page 89 of 98C/SA/211/2018 JUDGMENT "It is settled that the property inherited by a male Hindu from his father, father's father or father's father's father is an ancestral property. The essential feature of ancestral property, according to Mitakshara Law, is that the sons, grandsons, and great grandsons of the person who inherits it, acquire an interest and the rights attached to such property at the moment of their birth. The share which a coparcener obtains on partition of ancestral property is ancestral property as regards his male issue. After partition, the property in the hands of the son will continue to be the ancestral property and the natural or adopted son of that son will take interest in it and is entitled to it by survivorship"
112 The Supreme Court decision in the case of Shyam Narayan Prasad (supra) has no application worth the name to the case on hand. In the said case, the Supreme Court noticed that the subject matter of the deed of settlement was a joint family property. The Supreme Court was called upon to consider whether the property alloted to the defendant in the partition retained the character of a coparcenary property. The Trial Court held that the properties were ancestral properties. The Supreme Court affirmed the findings of the Trial Court. In such circumstances, the Supreme Court declined to disturb the concurrent findings in that regard. In the overall view of the matter, the Supreme Court held that the properties acquired by the defendant in the partition although were separate property qua other relations, yet it was a coparcenary property insofar as his son and grandson were concerned. The properties were found to be ancestral property and they had been divided in accordance with the deed of partition. The properties which came the share of the defendant retained the character of coparcenary property. In such circumstances, the plaintiffs being sons and grandsons of the defendant were held to have a right in the property.
113 The decision of the Supreme Court in Shyam Narayan Prasad (supra), prima facie, appears to be in conflict with its earlier Page 90 of 98 C/SA/211/2018 JUDGMENT decision in the case of Hardeo Raj vs. Sakuntala Devi and others reported in AIR 2008 SC 2489, wherein the Supreme Court has held as under:
"21. For the purpose of assigning one's interest in the property it was not necessary that partition by metes and bounds amongst the coparceners must take place. When an intention is expressed to partition the coparcenary property, the share of each of the coparceners becomes clear and ascertainable. Once the share of a coparcener is determined, it ceased to be a coparcenary property. The parties in such an event would not possess the property as "joint tenants" but as "tenants in common". The decision of this court in State Bank of India (supra), therefore is not applicable to the present case.
22. Where a coparcener takes definite share in the property, he is owner of that share and as such he can alienate the same by sale or mortgage in the same manner as he can dispose of his separate property."
114 In view of the above, I hold that the suit properties were self acquired properties of the father of the plaintiffs, and in such circumstances, it was open for the father of the plaintiffs to execute the gift deed in favour of the defendant.
● SECTION 34 OF THE SPECIFIC RELIEF ACT: 115 The above takes me to consider the submission with regard to Section 34 of the Specific Relief Act. 116 Before dealing with this point, I find it necessary to refer to
Section 34 of the Specific Relief Act and the same reads as under:
"Section 34 of the Specific Relief Act, 1963:"
34. Discretion of court as to declaration of status or right. Any person entitled to any legal character, or to any right as to any property, may institute a suit against any person denying, or interested to deny, his title to such character or right, and the court may in its discretion make therein a declaration that he is so entitled, and the plaintiff need not in Page 91 of 98 C/SA/211/2018 JUDGMENT such suit ask for any further relief: Provided that no court shall make any such declaration where the plaintiff, being able to seek further relief than a mere declaration of title, omits to do so.
Explanation .A trustee of property is a "person interested to deny" a title adverse to the title of some one who is not in existence, and whom, if in existence, he would be a trustee".
117 The Section provides that the courts have discretion as to the declaration of status or right, however, it carves out an exception that a court shall not make any such declaration of status or right where the complainant, being able to seek further relief than a mere declaration of title, omits to do so.
118 In Ram Saran & Anr. Vs. Smt. Ganga Devi [AIR 1972 SC 2685], the Supreme Court had categorically held that the suit seeking for declaration of title of ownership but where possession is not sought, is hit by the proviso of Section 34 of Specific Relief Act, 1963 and, thus, not maintainable.
119 In Vinay Krishna Vs. Keshav Chandra & Anr. [AIR 1993 SC 957], the Supreme Court dealt with a similar issue where the plaintiff was not in exclusive possession of property and had filed a suit seeking declaration of title of ownership. Similar view has been reiterated observing that the suit was not maintainable, if barred by the proviso to Section 34 of the Specific Relief Act. (See: Gian Kaur v. Raghubir Singh, (2011) 4 SCC 567).
120 This Section speaks about declaration of status or rights. The object of the Section is to provide a perpetual bulwark against adverse attacks on the title of the plaintiff, where a cloud is cast upon it Page 92 of 98 C/SA/211/2018 JUDGMENT and to prevent further litigation by removing the existing cause of controversy. It provides remedy to a person against all persons who not only claim an adverse interest to his own, but against all those who may do so, and it is intended that all such claims may once and for all be determined in one suit. For the application of this provision, it is essential that the plaintiff must have a present interest in some legal character or right to property, though it may not be one of immediate enjoyment of the property.
121 The proviso to Section 34 of the Specific Relief Act is imperative and makes it obligatory on every court not to make any declaration in cases where the plaintiff being able to seek further relief, omits to do so. A suit should be dismissed if the plaintiff, being able to seek further relief, omits to do so. Therefore objection to the maintainability of a suit on the ground that it does not seek consequential relief, must be taken up with promptitude.
122 The proviso becomes available only when the plaintiff is able to seek further relief against the defendant. The phrase 'further relief' refers to a relief:
(i) that naturally flows from the relief of declaration, and
(ii) that which is not automatically granted to the plaintiff by the declaration.
Such further relief should be available to the plaintiff at the institution of the suit and it should complete the claim of the plaintiff. The object is to avoid multiplicity of suits, in relation to the legal right to property which the plaintiff is entitled to. It must be a relief ancillary to Page 93 of 98 C/SA/211/2018 JUDGMENT the main relief, and not one in the alternative. If the further relief is remote and not connected in any way with the cause of action, it need not be claimed. In such an event the suit would not be barred by Section 34 of the Specific Relief Act.
123 The distinction between Section 34 of the Act on the one hand and Sections 37 and 38 on the other, is that in the case of the former the Court cannot grant a declaratory relief where further relief is capable of being granted. In the latter case there is no such restriction, and injunction can be granted without any prayer for declaration, although in many cases declaration is inherent in the grant of injunction. For deciding the nature of the suit the entire plaint has to be read, and not merely the relief sought.
124 The question whether the further relief is consequential upon the declaration depends upon the facts and circumstances of a case. The Court should not compel the plaintiff to claim such relief or deem such relief to have been claimed. On perusal of the pleadings, if the Court were to come to the conclusion that the plaintiff should have asked for further relief, it shall refuse to grant the declaration. It cannot compel the plaintiff to add a prayer. Nor can it refuse to admit the plaint on the ground that further relief is not claimed.
125 In Civil Appeals Nos.28112813 of 2010, [arising out of S.L.P. [C] Nos.674547/2009], Suhrid Singh @ Sardool Singh vs. Randhir Singh & Ors, the Supreme Court held as follows:
"where the executant of a deed wants it to be annulled, he has to seek cancellation of the deed. But if a nonexecutant seeks annulment of a deed, he has to seek a declaration that the deed is invalid, or nonest, or illegal Page 94 of 98 C/SA/211/2018 JUDGMENT or that it is not binding on him. The difference between a prayer for cancellation and declaration in regard to a deed of transfer/conveyance, can be brought out by the following illustration relating to `A' and `B' -- two brothers. `A' executes a sale deed in favour of `C'. Subsequently `A' wants to avoid the sale. `A' has to sue for cancellation of the deed. On the other hand, if `B', who is not the executant of the deed, wants to avoid it, he has to sue for a declaration that the deed executed by `A' is invalid/void and nonest / illegal and he is not bound by it. In essence both may be suing to have the deed set aside or declared as nonbinding. But the form is different and court fee is also different. If `A', the executant of the deed, seeks cancellation of the deed, he has to pay advalorem court fee on the consideration stated in the sale deed. If `B', who is a non executant, is in possession and sues for a declaration that the deed is null or void and does not bind him or his share, he has to merely pay a fixed court fee of Rs. 19.50 under Article 17 (iii) of Second Schedule of the Act. But if `B', a non executant, is not in possession, and he seeks not only a declaration that the sale deed is invalid, but also the consequential relief of possession, he has to pay an advalorem court fee as provided under Section7 (iv) (c) of the Act. Section7 (iv) (c) provides that in suits for a declaratory decree with consequential relief, the court fee shall be computed according to the amount at which the relief sought is valued in the plaint. The proviso thereto makes it clear that where the suit for declaratory decree with consequential relief is with reference to any property, such valuation shall not be less than the value of the property calculated in the manner provided for by clause (v) of Section7."
126 In the case on hand, the plaintiffs preferred the suit for a declaration, possession and injunction. The declaration to the effect that the gift deed is bogus, invalid, and therefore, not binding to them in any manner. The plaintiffs may not have prayed in so many words to cancel the gift deed.
127 There is a clear and well marked distinction between a suit for cancellation of a deed affecting certain property and a suit for declaration that a particular document is inoperative as against the plaintiff. A suit for cancellation must be brought by a person, who was a party to the deed or by a person who is otherwise bound by it in law. But a person who is neither party to the deed nor bound by it need not sue Page 95 of 98 C/SA/211/2018 JUDGMENT for its cancellation. Where the plaintiff seeks to establish title in himself but, cannot do so without removing an insuperable obstacle to such a deed to which he may be a party, he must get it cancelled. However, when he seeks to establish a title and finds himself threatened by a transaction between some parties, his remedy is to get a declaration that the decree or deed or transaction is invalid so far as he is concerned. When a person is a party to the deed, he can get over the effect of such deed, only in a manner provided under the Indian Contract Act, especially when the third party interests are created. But when he is eonominee party but in law is not a party to such deed, he can seek a declaration that such a deed is not binding on him, when no third party interest is created.
128 In the aforesaid context, I may refer to a Division Bench decision of the Rajasthan High Court in the case of Sukhlal vs. Devilal, RLW 1954 Pg.136. Wanchco C.J. [as His Lordship then was], speaking for the Bench, observed as under:
"There is a difference between a suit for the cancellation of an instrument and one for a declaration that the instrument is not binding on the plaintiff, when the plaintiff seeks to establish, a title in himself and cannot establish that title without removing an insuperable obstacle such as a decree or a deed to which he has been a party or by which he is otherwise bound then quite clearly he must get that decree or deed cancelled or declared void in toto and his suit is in substance a suit for the cancellation of the decree or deed notwithstanding the fact that the suit may have been framed as a suit for a declaration. On the other hand, when the plaintiff is seeking to establish a title and finds himself threatened by a decree or a transaction between third parties, he is not in a position to get that decree or deed cancelled in toto. The proper remedy in such a case is to get a declaration that the decree or deed is invalid so far as he himself is concerned, and, therefore, he may sue for a declaration to that effect and not for the cancellation of the decree or the deed. [See:' Vellayya Konar v. Ramaswami Konar' (AIR 1939 Mad 894)]."Page 96 of 98
C/SA/211/2018 JUDGMENT 129 In my opinion, the requirement of the proviso to Section 34
of the Specific Relief Act is complied with. For this reason, I am of the view that the suit is not hit by Section 34 of the Specific Relief Act.
130 At this stage, it is apposite to state that the contention as regards Section 34 of the Specific Relief Act seems to have been raised for the first time in this Second Appeal. A plea to the effect that further relief though available, was not asked for, should be raised at the earliest time so that the plaintiff can seek an amendment at that point of time itself.
131 In this regard, I may refer to and rely upon a decision of the Supreme Court in the case of Mst. Rukhmabai Vs. Lala Laxminarayan and Others. reported in AIR 1960 SC 335. I may quote the relevant observation as under:
"30.The next question raised by the learned Counsel for the appellants is that the suit should have been dismissed in limine as the plaintiff asked for a bare declaration though he was in a position to ask for further relief within the meaning of S.42 of the Specific Relief Act. The proviso to S.42 of the said Act enacts that "no Court shall make any such declaration when the plaintiff, being able to seek further relief than a mere declaration of title, omits to do so". It is a wellsettled rule of practice not to dismiss suits automatically but to allow the plaintiff to make necessary amendment if he seeks to do so. The learned Counsel for the appellant contends that in the plaint the cause of action for the relief of declaration was given as the execution of the partition decree through the Commissioner appointed by the Court and, therefore, the plaintiff should have asked for a permanent injunction restraining the appellant from interfering with his possession. The appellant did not take this plea in the written statement; nor was there any issue in respect thereof, though as many as 12 issues were raised on the pleadings; nor does the judgment of the learned District Judge disclose that the appellant raised any such plea. For the first time the plea based on S.42 of the Specific Relief Act was raised before the High Court, and even then the argument advanced was that the consequential relief should have been one for partition: the High Court rejected the contention Page 97 of 98 C/SA/211/2018 JUDGMENT on the ground that the plaintiff, being in possession of the joint family property, was not bound to ask for partition if he did not have the intention to separate himself from the other members of the family. It is not necessary in this case to express our opinion on the question whether the consequential relief should have been asked for; for, this question should have been raised at the earliest point of time, in which event the plaintiff could have asked for necessary amendment to comply with the provisions of S. 42 of the Specific Relief Act. In the circumstance, we are not justified in allowing the appellant to raise the plea before us ."
132 In view of the above, the suit is not liable to be dismissed at least on the ground of Section 34 of the Specific Relief Act, 1963.
133 In view of the aforesaid discussion, I have reached to the conclusion that the two Courts below committed a serious error in passing the impugned judgment and order.
134 In the result, this Second Appeal is allowed. The judgment and order passed by the 10th Additional District Judge, Vadodara in Regular Civil Appeal No.29 of 2014 is hereby quashed and set aside. Consequently, the judgment and decree dated 10th February 2014 passed by the 3rd Additional Senior Civil Judge, Vadodara in Special Civil Suit No.192 of 2002 is also hereby quashed and set aside. The Special Civil Suit No.192 of 2002 filed by the plaintiffs is hereby dismissed. The Registry shall draw an appropriate decree with no order as to costs.
135 As the Second Appeal is allowed, the connected civil application would not survive and the same is disposed of.
(J.B. PARDIWALA, J.) CHANDRESH Page 98 of 98