Allahabad High Court
Smt. Sushila Devi And Ors. vs Rameshwar Dayal on 23 November, 2004
Equivalent citations: 2005(3)AWC2728
JUDGMENT N.K. Mehrotra, J.
1. This is second appeal under Section 100 of Code of Civil Procedure against the judgment dated 21.5.1983, passed by Vlth Addl. District Judge, Sitapur dismissing the defendants' appeal and confirming the judgment and decree dated 26.7.982, passed by IVth Addl. Munsif. Sitapur, decreeing the plaintiff-respondent's suit for possession over the house situated at village Dharag, Pargana Khairabad, Tehsil and district Sitapur.
2. I have heard Shri Avadhesh Kumar learned counsel for the appellants. The plaintiff-respondent is represented through a counsel but nobody appeared to argue the appeal.
3. It appears that the plaintiff-respondent Rameshwar Dayal filed a suit for possession of the disputed house on the ground that the disputed house belong to Smt. Sarju Dei and after her death, he being the maternal nephew is the only legal heir to inherit the property left by Smt. Sarju Dei. Smt. Sarju Dei died on 29.4.1977 and since then he has been in possession, over the disputed house. It is alleged that the defendant have got prepared a forged Will alleged to have been executed by Smt. Sarju Dei and on the basis of that Will according to them, they got executed their names in the revenue record. Plaintiff-respondent preferred an appeal against that order of mutation and the appeal was allowed and the alleged Will was declared to be a forged document in the mutation proceedings vide order dated 26.10.1978. It is alleged that on 7.1.1978, when the plaintiff was out, the defendants took forcible possession after opening the lock of the disputed house. On his return, the plaintiff lodged F.I.R. against the defendants and filed a suit for possession on 19.1.1980.
4. The defendants filed written statement contesting the claim of the plaintiff on the basis of the Will. The original Will was not produced. The statement of the witnesses and the judgment of the two courts below referred to the certified copy of the Will. Following issues were framed by the learned trial court :
(1) Whether the suit is undervalued?
(2) Whether the court fee paid is insufficient?
(3) Whether the plaintiff being the legal heir of deceased Sarju Dei is the owner of the disputed house on the basis of the inheritance?
(4) Whether deceased Sarju Dei had executed a Will in favour of the defendant No. 1 and defendant No. 1 is the owner on the basis of the said Will executed by Sarju Dei?
(5) To what relief is the plaintiff entitled?
5. Issues Nos. 1, 2 and 5 were formal issues. Issues Nos. 3 and 4 were decided in favour of the plaintiff. The execution of the Will was declared to be suspicious on the ground that the attesting witness Lalta Bux Singh D.W. 3 had given statement that he had not gone to the office of the Sub-Registrar at the time of registration; that another attesting witness Shri Ram has not been examined and as per statement of the Lalta Bux Singh identification of Sarju Dei at the time of registration is doubtful and the document was presented for registration at Sidhauli instead of Sitapur. On the basis of the statement of D.W. 3 Lalta Bux Singh, it has been declared that Rameshwar Dayal plaintiff-respondent is the maternal nephew of deceased Sarju Dei. On the basis of these findings, the suit of the plaintiff for possession was decreed. Defendants preferred appeal. Appeal has been dismissed by confirming the findings recorded by the learned trial court. The learned appellate court has observed that in spite of the fact that no issue on the allegations of fraud by the defendant in executing the Will was framed, the matter was not required to be remanded because the parties have led evidence and the issue relating to the execution of the Will has been decided by the trial court at the time of deciding issues Nos. 3 and 4.
6. It has also been held by the first appellate court that the execution of the Will deed has not been proved. The learned appellate court has also recorded some additional findings to support the judgment of the trial court by holding that the Will was not registered during the life time of Smt. Sarju Dei while the document must be presented by executant before the Sub-Registrar. It is further held that the document is suspicious because it was registered at Sidhauli and it has not been registered at Sitapur while Sitapur is nearer to Khairabad the residential place of the defendant. Another important observation of the first appellate court is that the marginal witnesses of the deed have not been produced and the executant has not been identified by the witnesses before the Sub-Registrar. After recording these findings, the first appellate court has held that it cannot' be said that the Will deed was duly executed by Smt. Sarju Dei.
7. After the dismissal of the first appeal, the defendants-appellants have preferred this second appeal. Following substantial question of law has been formulated at the time of admission of the appeal in the year 1983 :
"Whether the judgment of the lower appellate court suffers from manifest error in view of the observations made that no attesting witness of the Will was produced on behalf of the appellants.?"
8. After hearing the learned counsel for the appellants and perusal of the pleadings and the evidence on the record, I find that question to be decided in this litigation is whether the plaintiff being the maternal nephew of deceased Sarju Dei is entitled to inherit or the defendant No. 1 who is alleged to be the niece of deceased Sarju Dei is entitled to inherit the house in suit on the basis of the Will alleged to have been executed by Sarju Dei. In order to prove that plaintiff is the maternal nephew of deceased Sarju Dei, this is only statement of D.W. 3 Lalta Bux Singh and no other evidence. So far as the execution of the Will is concerned, the first appellate court has been misled by assuming that the Will cannot be proved without filing the original and without proving the identification of the executant by the witnesses at the time of the registration.
9. First of all, I would like to mention that the following observations of the learned first appellate court is against the record :
"The marginal witness of the deed has not been produced. The executant has not been identified by the witness before Sub-Registrar therefore, it cannot be said that Will deed was duly executed by Smt. Sarju Dei."
10. A perusal of the record goes to show that according to the defendants, original Will was lost and admittedly certified copy paper No. 40C was filed. The papers were in list C and those papers have been weeded out as per endorsement in the lower court record while according to the rules, the documents must not have been weeded out when the second appeal was pending. Anyhow, I have seen the certified copy of the Will after taking it from the learned counsel for the appellants and I have satisfied myself that Lalta Bux Sing is one of the attesting witnesses of the Will and the trial court has also mentioned in the judgment that Lalta Bux Singh is one of the attesting witnesses of the Will. Therefore, the aforesaid observations of the learned first appellate court is absolutely incorrect. It is admitted case of the parties that Will was executed on 27.2.1977. It was presented before the Sub-Registrar for registration on 7.5.1977 while Sarju Dei had died on 29.4.1977. It means that Will was presented before the Sub-Registrar not by the executant but by some other person authorised under the Indian Registration Act. Therefore, there can be no question of identification of Sarju Dei by attesting witnesses before the Sub-Registrar. It appears to be a case of posthumous registration. I may refer here that under Section 18 of the Registration Act, registration of the Will is optional. I may further point out that Section 27 of the Registration Act provides that the Will may be presented for registration at any time. It is not necessary that the Will must be presented for a registration before the death of the executant. I may further refer Section 32 of the Registration Act. Under Section 32 of the Registration Act, there is a list of the persons who may present the document for registration. Section 32 of the Registration Act is as follows :
"32. Persons to present documents for registration.- Except in the cases mentioned in (Sections 31, 88 and 89), every document to be registered under this Act, whether such registration be compulsory or optional, shall be presented at the proper registration office,-
(a) by some person executing or claiming under the same or, in the case of a copy of a decree or order, claiming under the decree or order, or
(b) by the representative or assignee of such person, or
(c) by the agent of such person, representative assignee, duly authorised by power-of-attorney executed and authenticated in manner hereinafter mentioned."
11. The cumulative effect of the provision under Sections 27, 28, 29, 30 and 40(1) of the Registration Act is that the Will may be presented at any time or to any registering officer without regard to his local jurisdiction. Therefore, no suspicion can be created if the Will was presented at Sidhauli instead of Sitapur which is nearer to the local residence of the defendants, the beneficiary of the Will. If the Will is presented after the death of the executant, the Sub-Registrar can register a Will after recording the statement of the presenter and the witnesses of the Will.
12. The learned first appellate court has not gone through the relevant provision of the Indian Evidence Act at the time of deciding the first appeal. It appears from the judgment that the learned appellate court was under the assumption that the execution of the Will cannot be proved without producing the original Will and without producing all the attesting witnesses. First of all, I would like to mention Section 68 of the Evidence Act which provides as follows :
"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 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.)"
13. Section 63 of the Evidence Act provides what is secondary evidence. Section 63 of the Evidence Act is as follows :
"63. Secondary evidence.- Secondary evidence means and includes :
(1) certified copies given under the provisions hereinafter contained;
(2) Copies made from the original by mechanical process which in themselves insure the accuracy of the copy, and copies compared with such copies ;
(3) Copies made from or compared with the original;
(4) counterparts of documents as against the parties who did not execute them ;
(5) Oral accounts of the contents of a document given by some person who has himself seen it."
14. Section 65 of the Evidence Act provides the cases in which the secondary evidence relating to a document may be given. Section 65 of the Evidence Act is as follows :
"65. Cases in which secondary evidence relating to documents may be given.- Secondary evidence may be given of the existence, condition or contents of a document in the following cases :
(a) when the original is shown or to be in possession or power :
of the person against whom the document is sought to be proved ; or of any person out of reach of, or not subject to, the process of the court, or of any person legally bound to produce it, and when, after the notice mentioned in Section 66, such person does not produce it ;
(b) when the existence, condition or contents of the original have been proved to be admitted in writing by the person against whom it is proved or by his representative in interest ;
(c) when the original has been destroyed or lost or when the party offering evidence of its contents cannot, for any other reason not arising from his own default or neglect, produce it in reasonable time
(d) when the original is of such a nature as not to be easily movable ;
(e) when the original is a public document within the meaning of Section 74 ;
(f) when the original is a document of which a certified copy is permitted by this Act, or by any other law in force in India to be given in evidence ;
(g) when the originals consist of numerous accounts or other documents which cannot conveniently be examined in court and the fact to be proved is the general result of the whole collection, In cases (a), (c) and (d), any secondary evidence of the contents of the document is admissible.
In case (b), the written admission is admissible.
In case (e) or (J), a certified copy of the document, but no other kind of secondary evidence, is admissible.
In case (g), evidence may be given as to the general result of the documents by any person who has examined them, and who is skilled in the examination of such documents.
15. The aforesaid provisions of law go to show that in case of loss of original Will, it can be proved by proving the loss and by filing the certified copy of the document and the statement of one attesting witness is sufficient to prove the execution of the Will. The learned first appellate court was incorrect in holding that Sarju Dei could not be identified before the Sub-Registrar because of the simple reason that Sarju Dei was not alive at the time of presentation of the Will for the purpose of registration before the Sub-Registrar. In this case, even if it is proved that the plaintiff is the maternal nephew of deceased Sarju Dei and the only legal heir to inherit the property in case Sarju Dei dies intestate, even then before decreeing the suit the two courts below have to record a specific finding whether the Will alleged to have been executed by Sarju Dei in favour of the defendant No. 1 Smt. Shushila Devi is a forged and fictitious document or not. The findings on the basis of which two courts below have discarded the Will are not in accordance with law. Therefore, the finding with regard to the Will being suspicious without framing specific issues are set aside. Consequently, the impugned judgment dated 21.5.1983 passed by the Vlth Additional District Judge, Sitapur is to be set aside and the matter is to be remanded to the first appellate court to frame specific point for determination whether the Will alleged to have been executed by deceased Sarju Dei in favour of Smt. Shushila Devi defendant No. 1 is a forged or fictitious document. The learned appellate court will decide this point after framing this issue specifically and after giving due opportunity to both the parties to adduce the evidence on this point. This issue will be decided after keeping in mind the aforesaid provisions of law.
16. In view of the above, second appeal is allowed. The impugned judgment dated 21.5.1983, is hereby set aside and the matter is remanded to the appellate court to decide the appeal after framing the specific issue on the aforesaid point and decide the appeal afresh after giving further opportunity of evidence to both the parties. The first appellate court will also take the copies of the documents on record from the parties which were filed earlier at the time of deciding the suit before proceeding further to decide the aforesaid point about the execution and genuineness of the Will in question. Costs easy.