Patna High Court
Kismat Devi & Ors vs Ram Bapu Pd. Ors on 3 May, 2012
Equivalent citations: AIR 2012 PATNA 151, (2013) 2 HINDULR 53
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
IN THE HIGH COURT OF JUDICATURE AT
PATNA
First Appeal No.377 of 1987
Against the Judgment and Order dated 18.05.1987
passed by Sri Bisundeo Dutta Jha, 4th Additional
District Judge, Saran at Chapra in probate case No.27
of 1980.
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Kismat Devi
.... .... Opposite Party-Appellant
Versus
Ram Babu Prasad & Ors.
.... .... Aplicants-Respondent/s
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Appearance :
For the Appellant/s : Mr. Mr. Ishwari Singh, Advocate
Mr. Rabindra Nath Singh, Advocate
Mr. A. K. Gupta, Advocate
Mr. Lok Nath Singh, Advocate
For the Respondent/s : Mr. Manoj Kumar Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
********
Dated : 3rdday of May, 2012
PRESENT
THE HON'BLE MR. JUSTICE MUNGESHWAR SAHOO
CAV J U D G M E N T
Mungeshwar
Sahoo, J.1. The opposite party-appellant has filed this First Appeal against the Judgment and Decree dated 18.05.1987 passed by Sri Bisundeo Dutta Jha, the learned 4th Addl. District Judge, Saran at Chapra in probate case No.27 of 1980.
2. The applicant-respondents filed the aforesaid probate case for the grant of probate regarding the Will dated 26.04.1946 said to have been 2 Patna High Court FA No.377 of 1987 dt.03-05-2012 2 / 14 executed by Ram Sundar Sah in favour of Jagarnath Sah and two others. It is said that partition took place among the 3 sons of Sher Sah, namely, Sahdeo Sah, Ram Pyare Sah and Ram Sundar Sah. In that partition Ram Pyare Sah only separated and Sahdeo Sah and Ram Sundar Sah remained joint. Since Sahdeo Sah died in his young age, his son Jagarnath Sah was brought up by Ram Sundar Sah. After attaining majority, he helped Ram Sundar Sah in his business and when Ram Sundar Sah was suffering from tuberclouosis, Jagarnath Sah spent Rs.2,000/- on his treatment. Ram Sundar Sah had his business at Calcutta where he had own house also. When he was attacked with tuberclosis, he came to Chapra and executed the will on 25.04.1946 ext.1 and the legatees were his two widows Premana Devi and Dhandeia Devi and Jagarnath Prasad. His both widows died in 1955 at short intervals from one another. On their death, Jagarnath Prasad came in exclusive possession over the property. The scribe and the attesting witnesses of the will are dead. Jagarnath Prasad was not knowing about the necessity for filing probate case so he did not file the probate case earlier.
3. Kishori Devi and Kishmat Devi the two daughters of Ram Sundar Sah through Dhandeia Devi filed objection. According to them the will is forged and fabricated documents and, their father never executed any will. The signature / Left thumb impression on alleged will is not that of their father. Ram Sudnar Sah had immense love and affection for his wife and two minor daughters. He died in the year 1947 and the properties were inherited by his two widows. After their death in the year 1955, Kishori Devi and Kishmat Devi came in possession of the properties of their father. Ram Sundar Sah was separate from his two brothers. When Ram Sundar Sah was attacked with tuberclosis, he was being taken care of by his two wives. Because of ailment, he became too weak and he almost lost his mental balance and was not in a position to execute a will or to understand its implication. Jagarnath Prasad was residing 3 Patna High Court FA No.377 of 1987 dt.03-05-2012 3 / 14 in the house at Chapra with permission and apprehending the filing of eviction suit for vacating the suit house forged and fabricated a will to defeat the claim of the daughters of Ram Sunder Sah. Therefore, Kishmat Devi had filed title suit No.140 of 1982 for declaration of title and recovery of possession.
4. On the basis of the aforesaid pleadings of the parties, the learned Court below framed the following issues:-
(i) Is the petition for probate maintainable?
(ii) Is the Will in question genuine, valid and free from suspicious
circumstances?
(iii) Are the petitioners entitled to get probate in respect of the estate
of Ram Sunder Sah?
(iv) To what other reliefs or relief are the petitioners entitled?
5. After trial, the learned trial Court recorded a finding that it is the choice of the testator to give or not to give any property to his blood relation and, therefore, on this account, the will cannot be viewed with suspicion. On the basis of the opinion of the expert, O.W.8, the oral evidence of the applicants cannot be disbelieved. There is no limitation prescribed for filing a petition for probate and the explanation of delay in filing has already been given in the probate petition itself contending that the applicants did not know the legal necessity. The widow of Jagarnath Prasad is not expected to manufacture the Will. On these findings, the application was allowed by the trial Court.
6. The learned counsel, Mr. Ishwari Singh appearing on behalf of the appellant submitted that there are many suspicious circumstances which were not explained by the applicants-respondent. The most important suspicious circumstances is that Ram Sundar Sah had two miner daughters when he died, namely, Kishori Devi and Kismat Devi. One was aged about 8-9 years and the appellant was aged about 3 years. In the Will, no provision has been made regarding the maintenance and marriage of his two minor daughters. In the 4 Patna High Court FA No.377 of 1987 dt.03-05-2012 4 / 14 Will, there is no mention about the names of these two minor daughters which again is suspicious circumstances. Thirdly, it is admitted fact that at the time of execution of the Will, Ram Sundar Sah was not able to go to registry office. In other words, he was so weak and died within one year from the date of alleged execution of Will which indicate grave suspicion. The next important suspicion is that the Will was executed in 1946 and the executor of the Will died in 1947 and the two widows died in 1955 but for more than 25 years, Jagarnath Prasad never filed application for probate and the probate case was filed only after the death of Jagarnath Prasad in 1979. For this long delay, there is no explanation at all because the appellant was residing in the suit premises and her name has been mutated in the municipality. Therefore, cause of action has arisen when her name was mutated. The learned counsel next submitted that the opinion of the expert O.W.8 examined by the appellant has been disbelieved by the Court below on the ground that oral evidence of the applicant cannot be disbelieved. On these grounds, the learned counsel submitted that the impugned Judgment and Decree are liable to be set aside and the appeal be allowed with cost.
7. On the other hand, the learned counsel for the respondent submitted that there is no illegality in the impugned Judgment. There is no limitation prescribed for filing probate application and more over merely because no provision has been made for two daughters, the Will cannot be looked with wodden spectacle because by Will always the natural succession is being changed. Therefore, there are no suspicious circumstances. So far delay is concerned, Jagarnath Prasad was not knowing the legal procedure by filing probate application. Therefore, he did not file. The attesting witnesses and the scribe had died so the Will has been proved as provided under Section 69 of the Evidence Act. It may be mentioned here that elaborating the argument, the learned counsel has filed a written argument in this case. On the basis of these 5 Patna High Court FA No.377 of 1987 dt.03-05-2012 5 / 14 submissions, the learned counsel submitted that the appeal is liable to be dismissed with cost.
8. In view of the above contentions of the parties, the only points arises for consideration is as to whether the Will, ext.1, is genuine document and has been validly executed and that the testator has signed the will out of his free will having a sound dispossession of mind after understanding the nature and effect thereof.
9. As stated above, the claim of applicant-respondents is that Ram Sundar Sah had executed the Will in the year 1946 ext.1. In the Will, he had given limited right to his two widows and after their death, the property devolved on Jagarnath Prasad who came in possession of the property exclusively. Since Ram Sundar Sah had no male issue, he executed the Will. In the last moment, he was attacked with tuberclosis and Jagarnath Prasad had spent Rs.2,000/- in his treatment.
10. On the contrary the appellant's case was that the Will is forged document and it was never executed by Ram Sundar Sah. He was separate and on his death, his two widows came in possession of his properties and on their death in 1995, two daughters came in possession and continued as such. Ram Sundar Sah had great love and affection with wives and two minor daughters. To prove this fact, both the parties have adduced oral as well as documentary evidences. Let us consider one after the others the evidence.
11. The applicant had examined A.W.1 Motilal Rai who has stated that he was giving milk to Ram Sundar Sah for last 6-7 years. His mental condition was good and he was residing with his two wives and nephew. Jagarnath Prasad was kept by Ram Sundar as adopted son. It may be mentioned here that it is not the case of the applicant that Jagarnath Prasad was adopted son of Ram Sundar Sah. Admittedly, the deceased Ram Sudnar Sah was residing with 6 Patna High Court FA No.377 of 1987 dt.03-05-2012 6 / 14 his two wives and two minor daughters but this witness has only stated that he was residing with two wives and Jagarnath Prasad. No statement has been made by this witness about the two minor daughters. From perusal of the probate application also at paragraph 2, it has only been mentioned that the deceased died leaving following relation, namely Kishori Devi and Kismat Devi daughters of Ram Sundar Sah. Except this, nothing has been mentioned about their residence or name of their husband. This A.W.1 has stated that Ram, Sundar had told him that he desire to execute the Will in faovur of Jagarnath Prasad. It appears that this witness is of different village and was only supplying milk to Ram Sundar Sah. Admittedly, Ram Sundar Sah was residing in Calcutta earlier. When he was attacked with tuberculosis, he came to Chapra. Therefore, there is no occasion as to why the deceased would have expressed his intention before a person who was only supplying milk to the deceased. There is no explanation as to whether the deceased was being looked after by his two wives or not. In the probate application also, only it is stated that Jagarnath Prasad spent Rs.2,000/- and was looking after Ram Sundar Sah. No case is made out as to whether the wives were looking after him or not. It is not the case that Ram Sudnar Sah was penniless or was a poor person rather he was a businessman and had a house in Calcutta also. The suit house was also purchased by him. A.W.2 has supported the fact that Ram Sundar Sah had purchased bequeathed property. Subsequently, he demolished the khapraposh house and reconstructed it. He has further stated that Ram Sundar Sah had sound dispossession of mind. A.W.3 has stated that in his presence, the will was scribed by Ram Sewak Sah who read it over to Ram Sundar Sah. After understanding the contents thereof, Ram Sundar Sah and the witnesses signed on it. It may be mentioned here that this witness although claimed to be present there but admittedly, he is not an attesting witnesses. Therefore, his evidence is not helpful to the applicant. 7 Patna High Court FA No.377 of 1987 dt.03-05-2012 7 / 14
12. A.W.4 stated that he knows Ram Kalash Upadhaya, Ram Sundar Das and Dhani Mian and he can identify their writings. He identified there signatures and writings.
13. A.W.5 is a photographer and A.W.6 is hand writing expert. The photographs have been proved as 3 series and negatives have been proved as Ext.2 series whereas the expert has proved his report, ext.4.
14. A.W.7 is Ram Sawari Devi the original applicant No.1. She has stated that Ram Sundar Sah was in sound dispossession of mind at the time of his death. She has further supported the case made out in the probate application. A.W.8 has stated about possession of the applicants. These are the oral evidences produced by the applicants.
15. In the entire evidence as discussed above, there is no explanation regarding not providing any provision for the maintenance of the two minor daughters. If the case of the applicant is believed that Jaarnath Prasad had spent Rs.2,000/- then Ram Sundar Sah and his two widows had no money at all. In such circumstances it was expected from father to have provided sufficient means for the two minor daughters or should have some mention in the Will, ext.1. From perusal of the ext.1, it appears that nothing has been mentioned about the two daughters.
16. The learned counsel for the respondent submitted that because limited right were given to the two wives with whom the two daughters were residing, Ram Sundar Sah was under belief that his two daughters will be well maintained by Dhandeia Devi. So far this submission is concerned, it cannot be accepted because it is the submission of the Advocate before this Court but in the will there is no mention at all as to why the provision has not been made for two daughters. This submission of the learned counsel should be reflected from the Will itself. We cannot now at this stage probe into the mind of testator in 8 Patna High Court FA No.377 of 1987 dt.03-05-2012 8 / 14 the year 1946 and say that he might have understood the mother will maintain, therefore, no provision was made.
17. The learned counsel relying on decisions of the Apex Court 2008 (4) SCC 300 Krishna Kumar Birla Vs. Rajendra Singh Lodha and 2008 (7) SCC 695 Anil Kak Vs. Kumari Sharda Raje submitted that a will is executed to alter the mode of succession and part IX of the Succession Act, 1925 has nothing to do with the law of inheritance or succession which is otherwise governed by statutory laws or custom. Therefore, only because no provision has been made, there can be no suspicious circumstances. So far this submission of the learned counsel is concerned, no doubt, it is true but the circumstances as a whole is to be seen. It may be mentioned here that the two wives and the two minor daughters were residing with Ram Sundar Sah. It is not the case of the applicant that there was any strain relationship between Ram Sundar Sah and his two wives and two minor daughters rather it is admitted fact that he had very cordial relationship with them and had great love and affection. In such circumstances, it is not accepted from a prudent man that he will give everything without making any provision for the minor daughters. Had it been the case that after making provision for them, the remaining properties were bequeathed the case would have been otherwise. No doubt it is the choice of the testator to give his entire property to anybody but then there must be some reason to deprive the legal heirs from succession of the property. In the present case, no such reason has been assigned. Therefore, this is grave suspicious circumstances. In the will ext.1, it is only mentioned that the testator had no male issue but nothing has been mentioned about two daughters.
18. It is admitted fact that Ram Sudnar was attacked with tuberculosis one year prior to his death.
9 Patna High Court FA No.377 of 1987 dt.03-05-2012 9 / 14
19. The witnesses examined on behalf of the appellant have stated that Ram Sundar Sah had not executed the Will. O.W.1 is Kishori Devi who is one of the daughter of Ram Sudnar Sah. She has fully supported the case of the appellant. At paragraph 24, she has stated that house at Chapra is pacca house and in one portion a tenant is inducted since the time of Premana Devi. O.W.1, 2 have all stated that Ram Sundar Sah had business at Calcutta and he had purchased house there. O.P.6 is the appellant herself. She has fully supported her case. O.W.8 is hand writing expert examined on behalf of the appellant. The photographs have been marked as ext.'D' series. The report has been marked as ext.'E'. This O.W.8 has given opinion that the signature appearing on ext.1 is not that of Ram Sundar Sah.
20. In the cross-examination A.W.2 at paragraph 14 has clearly stated that Ram Sundar Sah was unable to go out of house and he was attending even his natural calls in the house itself. He was unable to go to the Court. Therefore, the conditions of the health of Ram Sundar Sah as stated by the appellant has been admitted by the witness examined on behalf of the applicant.
21. In the present case, the will ext.1 is dated 26.04.1946 whereas the applicant had filed the probate application in the year 1980 being probate case No.27 of 1980. There is no explanation at all as to why after such a long period, this probate case was filed. In the probate application, only one line explanation has been given to the effect that Jagarnath Prasad was not knowing the legal implication that letters of administration or probate is necessary hence petition was not filed earlier. So far this explanation is concerned, it is no explanation at all in the eye of law.
22. The learned counsel for the respondent submitted that the probate application is not governed by any article of Limitation Act and, there is no 10 Patna High Court FA No.377 of 1987 dt.03-05-2012 10 / 14 provision prescribing period for filing probate application and, therefore, it cannot be said that the application is barred by law of limitation. So far the submission of the learned counsel for the respondent is concerned, it may be mentioned here that the Honble Apex Court in the case of Krishna Kumar Sharma Vs. Rajesh Kumar Sharma 2009 (3) PLJR 80 SC relying upon the earlier decision held that the application for grant of probate or letters of administration is covered by Article 137 of the Limitation Act. At paragraph 5, the Apex Court quoted earlier Judgment of this Hon'ble Supreme Court in the case of Kerala State Electricity Board, Trivendrum Vs. T.P. Kunhaliumma 1976 (4) SCC 634. For better reference, the same is quoted hereinbelow :
"5. Learned counsel for the appellant submitted that the interpretation placed by the High Court is not correct. The primary question that needs reconsideration is whether Article 137 of the Limitation Act is applicable. It appears that certain other aspects were considered by the High Court to which reference shall be made subsequently."
23. In the aforesaid decision, the Apex Court approved the decision of Bombay High Court reported in AIR 1983 Bombay 268 Vasudev Daulatram Sadarangani Vs. Sajni Prem Lalwani except clause 'B' of paragraph 16. According to the Hon'ble Apex Court, clause 'B' is not correct. It may be mentioned here that in the case of Kunvarjeet Singh Khandpur Vs. Kirandeep Kaur 2008 (8) SCC 463 also the Apex Court dealt elaborately the scope of Article 137 of the Limitation Act and quoted the decision of the Bombay High Court, i.e., the case of Basudeo Daulatram Sadarangani at paragraph 15. The said paragraph 15 of the Apex Court is quoted hereinbelow :
"15. Similarly reference was made to a decision of the Bombay High Court in Vasudev Daulatram Sadarangani v. Sajni Prem Lalwani. Para 16 reads as follows :
"16. Rejecting Mr. Dalpatrai's contention, I summarise my conclusions thus -
11 Patna High Court FA No.377 of 1987 dt.03-05-2012 11 / 14
(a) under the Limitation Act no period is advisedly prescribed within which an application for probate, letters of administration or succession certificate must be made;
(b) the assumption that under Article 137 the right to apply necessarily accrues on the date of the death of the deceased, is unwarranted;
(c) such an application is for the court's permission to perform a legal duty created by a will or for recognition as a testamentary trustee and is a continuous right which can be exercised any time after the death of the deceased, as long as the right to do so survives and the object of the trust exists or any part of the trust, if created, remains to be executed;
(d) the right to apply would accrue when it becomes necessary to apply which may not necessarily be within 3 years from the date of the deceased's death;
(e) delay beyond 3 years after the deceased's death would arouse suspicion and greater the delay, greater would be the suspicion;
(f) Such delay must be explained, but cannot be equated with the absolute bar of limitation; and
(g) once execution and attestation are proved, suspicion of delay no longer operates."
Conclusion (b) is not correct while Conclusion(c) is the correct position of law.
24. In view of the above discussion, it becomes clear that the view taken by the Bombay High Court except clause 'B' quoted above, the rest are correct position of law. At Clause 'E' quoted above, it has been held that delay beyond 3 years after the deceased death would arouse suspicion and greater the delay greater would be the suspicion. Therefore, no doubt the right to apply would accrue when it becomes necessary to apply which may not necessarily be within 3 years from the date of the deceased death but it does not necessarily mean that right to apply will never accrue within 3 years from the date of death. It will depend from the facts of each case. Therefore, the question as to when the right to apply accrue is the question of fact which is to be gathered from the materials available on record. It is independent of the deceased death. Here, in the present case the testator Ram Sundar Sah died in the year 1947 and the two widows in 1955. During this period, no application was filed. Ext.'B' series have been filed by the daughters of Ram Sundar Sah ranging from the year 1956 onwards till the filing of probate case to show that after the death of their 12 Patna High Court FA No.377 of 1987 dt.03-05-2012 12 / 14 mother, they are in possession of the property and are paying regularly municipal taxes. Therefore, the applicant never paid the tax to the municipality. On the other hand, the two daughters of Ram Sudnar Sah were exercising the right of ownership on the suit property and were paying the taxes to the municipality. There is no evidence on record to show that the applicant ever exercised right of ownership over the property or possessing or managing on the basis of Will. Therefore, the mere statement that the applicants were in possession, therefore, right to apply did not accrue earlier is not acceptable in view of ext. 'B' series. There is no explanation at all regarding these delays, i.e., from 1955 to 1980.
25. In view of the discussion, the suspicion in the present case may be summarized as hereunder :-
(a) In the alleged Will ext.1, there is no mention about the two minor daughters of Ram Sudnar Sah.
(b) No provision has been made for minor daughters, particularly when it is admitted that the deceased had very good relation with them. No reason has been assigned why both of them were deprived.
(c) In the probate application, no citation was given to both the daughters because as discussed above only it has been mentioned that the deceased testator died leaving his two daughters. No details have been given. This shows the intention of the applicants.
(d) There is no explanation as to why Jagarnath Prasad did not file the probate case even on the death of the two widows in the year 1955 although the two daughters of Ram Sundar Sah were exercising right of ownership over the property by paying municipal taxes. The explanation given is no explanation in the eye of law. In my opinion, therefore, the right to apply accrued when the daughters of Ram 13 Patna High Court FA No.377 of 1987 dt.03-05-2012 13 / 14 Sudnar Sah started exercising their right of ownership over the property and, their names were mutated after death of their mother in the year 1955.
(e) O.W.8 has given categorical opinion that the signature appearing on the Will is not that of Ram Sundar Sah.
(f) The applicants witness No.2 as has been discussed above clearly admitted that Ram Sundar Sah was unable to go outside the house and was doing everything in the house itself.
26. All these are grave suspicion and in fact no explanation has been furnished to the conscience of the Court by the applicants.
27. In the decision relied upon by the applicant-respondent itself, i.e. 2008 (7) SCC 695 Anil Kak Vs. Kumari Sharda Raje, the Apex Court has held that deprivation of a due share to natural heir although might not by itself be a suspicious circumstances, it is none the less one of the factors to be taken into consideration by Court before granting probate of Will. The Apex Court in this case held that where suspicious circumstances exist, the party claiming to obtain probate or alleged letters of administration must also adduce evidence to the satisfaction of the Court regarding the genuineness of the Will and the Court must satisfy its conscience before passing an order granting probate. This is the well settled principal of law.
28. From perusal of the impugned Judgment, it appears that the learned Court below held that the applicant No.1 being a lady is not expected to forge the Will. It may be mentioned here that this is not the case of the appellant that the applicant No.1 forged the Will. The specific case is that Jagarnath Prasad got the alleged forged Will and the signature appearing is not of Ram Sundar Sah. It further appears that the learned Court below gave much emphasis on the various letters ext.5 series written by Kishori Devi to Jagarnath 14 Patna High Court FA No.377 of 1987 dt.03-05-2012 14 / 14 Prasad. These letters only establish, there was cordial relationship but that does not mean that the Will is genuine document. It further appears that the learned Court below has not considered these suspicious circumstances enumerated above and wrongly held there is no limitation prescribed for filing a petition for probate which is contrary to the decision of the Apex Court. The learned Court below also wrongly accepted the explanation that Jagarnath Prasad was not knowing the legal implication. Without examining the explanation regarding suspicious circumstances, it appears that the Court below on mere speculation decided the application and allowed the same.
29. In view of my above discussion, I find that the applicant-respondents failed to explain satisfactorily to the conscience of the Court the suspicious circumstances enumerated above. Therefore, the finding of the learned Court below is hereby set aside.
30. In the result, this Appeal is allowed and the impugned Judgment and Order are set aside. The application for grant of probate is hereby dismissed with cost of Rs.10,000/- to be paid by the respondents to the appellants within 2 months failing which the appellant is at liberty to realise the same through the process of the Court.
(Mungeshwar Sahoo, J.) Patna High Court, Patna The 3rd May, 2012 Sanjeev/A.F.R.