Madras High Court
Mrs. Hemavathy vs Udhavum Karangal on 13 July, 2015
Author: S.Vimala
Bench: S.Vimala
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.07.2015
CORAM
THE HONOURABLE Mrs. JUSTICE. S.VIMALA
T.O.S.No.36 of 2004
(O.P.No.695 of 2003)
Mrs. Hemavathy ... Plaintiff
Vs.
1. Udhavum Karangal,
Rep. By Mr. Vidyasagar,
460 N.S.K.Nagar,
Chennai 106
2. Mrs. Shyamala Thiruveni ... Defendants
Petition under Sections 232 and 276 of The Indian Succession Act XXXIX of 1925 and under Order XXV Rule 4 of the Madras High Court (Original Side) Rules, by the plaintiff to prove the Will in common form and that probate thereof to have effect throughout the State of Tamil Nadu.
For plaintiff : Mr. S.Muthudurai
For defendants : Mr. A.Abdul Kader
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J U D G M E N T
No one has ever made an a-contextual statement. There is always some context to any utterance, however meager said Lord Hoffmann in Kirin-Amgen Inc v. Hoechst Marion Roussel Ltd. [(2005) 1 All ER 667].
2. Whether the second respondent has established sufficient context, for the testator to speak through the Will, thereby disinheriting his wife and bequeathing the same in favour of a Service Organization, is the issue to be decided.
3. The petitioner filed a petition in O.P.No.695 of 2003 seeking probate of the Will dated 18.09.1996.
4. The first defendant is the beneficiary under the Will and the second defendant is the wife of the Testator and also the brother's wife of the petitioner. The second defendant would have been the natural heir, who would have inherited the property, but for the Will. The first defendant did not contest the suit. On the second defendant choosing to contest the validity of the Will, O.P. No.695 of 2003 was converted into T.O.S.No.36 of 2004.
Brief facts:
5. The husband of the second defendant became the owner of the property, by virtue of the settlement deed, dated 25.05.1968, executed by his paternal aunt's husband. Accepting and acting upon the settlement deed, the second defendant's husband was enjoying the property in his own right as the owner of the property. On the demise of her husband, the second defendant is the person entitled to inherit the property, as a Class I heir, as per the provisions of The Hindu Succession Act, 1956. Depriving the right of inheritance, the husband of the second defendant is stated to have executed a Will, dated 18.09.1996, of which the first defendant is the beneficiary and the plaintiff is the Executrix.
6. The following issues have been framed for trial
(i) Whether the deceased K.Deekaram was in a sound disposing state of mind at the time of execution of the Will?
(ii) Whether the signatures of the deceased K.Deekaram were forged in the Will?
(iii) Whether the Plaintiff has played a vital role in making the 2nd defendant to dis-inhert him out of hatred and enmity?
(iv) Whether the Will reportedly executed by the deceased K.Deekaram on 18.09.1996 is true, genuine, valid and binding?
7. On the side of the Plaintiff, Executrix has been examined as P.W.1 and the attesting witness has been examined as P.W.2. Original Will of the testator (Exhibit P.1) and the Death Certificate of the testator (Ex.P.2) are the documents filed on the side of the plaintiff.
8. On the side of the defendants, the second defendant has been examined as D.W.1 and Exhibits D1 to D16 have been marked.
9. According to the learned counsel for the plaintiff, the evidence adduced on the part of the plaintiff has established that the Will is duly executed, validly attested and it is free from any suspicious circumstances and therefore, the plaintiff is entitled to the grant of probate.
9.1. The learned counsel would further submit that the plaintiff has fulfilled the requirement of legal proof, in accordance with the mandate of the decisions reported in AIR 1974 SC 1999 : 1997 (2) Crimes (SC) 443 (Surendra Pal and Others v. Dr. (Mrs.) Saraswati Arora and another) and therefore the plaintiff is entitled to the grant of probate. In the said decision, it has been held as follows:-
All the formalities required for Execution of the Will were fully satisfied and it was executed by the Testator in a sound disposing mind and it was duly attested as required by law; therefore, failure of caveator to prove the undue influence as alleged by him in execution of the Will by the Testator in favour of his newly wedded wife; it was held that Will was genuine. 9.2. The said legal proposition cannot be disputed. Whether the legal position finds the bedrock on the facts of this case, is the issue.
10. The propounder of the Will is required to prove that the testator has signed the Will and that he had put the signature out of his own free will having a sound disposing state of mind and after understanding the nature and content thereof. If sufficient evidence in this behalf is brought on record, the onus of the propounder may be held to have been discharged.
10.1. In the view of the legal position cited above, it is for this court to find out whether the due execution and valid attestation of the Will has been proved from the evidence of the plaintiff.
11. The learned counsel for the second defendant would submit that neither execution nor attestation as required by law has been proved in this case and that the case of the plaintiff suffers infirmity on account of the following grounds:-
(i) The propounder of the Will is duty bound to prove the due execution and attestation of the Will, as enumerated in (2007) 1 M.L.J. 146 (Robert Prabhakar v. David Ebenezer) and as there is lack of proof, the plaintiff is not entitled to probate.
(ii) The execution of the Will is not proved, as the signature of the Executant in the Will is substantially different from the signature of the Executant in Ex.D-15-Privileged Ticket Order, dated 01.12.1997, and therefore, the execution itself is not proved.
(iii) The signature of the first attesting witness, namely, Yuvaraj, is found missing in the third page of the Will and that, the attesting witness himself has deposed that he did not sign in the last page of the Will, as attesting witness, and therefore, the attestation remains unproved.
(iii) - (a) P.W.2 (Yuvaraj)-the attesting witness is not an independent witness, but he is related to the Executrix, as her sister's son (Yuvaraj).
(iii) - (b) The evidence of P.W.2, as an attesting witness, did not satisfy the requirements of attestation as mandated in 2004-1-L.W 546 (Ayyasamy Pillai v. Rajangam & another) and therefore, the Will is not proved.
(iii) (c) At this juncture, it would be relevant to refer the observation made in the above case.
It is settled proposition of law, that an attesting witness is one, who signs the document in the presence of executant, after seeing the execution of the document or after receiving the personal acknowledgment, from the executant, as regards the execution of the document and not a person, who stood nearby, at the time of the execution of the document. P.W.2 had not attested the Will and therefore, his evidence will not come to the aid of the plaintiff, to prove the execution of the Will, as understood under the law.
(iv) The attestation by the second attesting witness, Kuppuswamy, also is shrouded in suspicion, as, in one place, (Ex.D-5) he has signed in Tamil, in the registration column and in another place, he has signed in English, in page 2 of the Will. Apart from that, he has also not been examined.
(a) If the attestation of the documents is not proved, then due execution of the Will is of no avail, as per the decision reported in (2001) III M.L.J. 420 (Manikkam Ammal v. Appavu Mudaliar). The relevant observation reads as under:-
Section 68 of the Indian Evidence Act shows that 'attestation and execution' are two different acts one following the other, there can be no valid execution of a document which under the law is required to be attested without the proof of its due attestation and if due attestation is also not proved, the fact of execution is of no avail of execution and attestation.
(b) The attestation itself must be proved in terms of Clause (c) of Section 63 of The Indian Succession Act, 1956, and when it is not done, it is not valid in accordance with the decision rendered in AIR (2003) Supreme Court 761 @ 765 (Janki Narayan Bhoir v. Narayan Mandeo Kadam).
Section 68 of the Evidence Act speaks of as to how a document required by law to be attested can be proved. According to the said Section, a document required by law to be attested shall not be used as evidence until one attesting witness at least has been called for the purpose of proving its execution, if there be an attesting witness alive, and subject to the process of the Court and capable of giving an evidence. It flows from this Section that if there be an attesting witness alive capable of giving evidence and subject to the process of the Court, has to be necessarily examined before the document required by law to be attested can be used in an evidence. On a combined reading of Section 63 of the Succession Act with Section 68 of the Evidence Act, it appears that a person propounding the will has got to prove that the will was duly and validly executed. That cannot be done by simply proving that the signature on the will was that of the testator but must also prove that attestations were also made properly as required by clause (c) of Section 63 of the Succession Act. It is true that Section 68 of Evidence Act does not say that both or all the attesting witnesses must be examined. But at least one attesting witness has to be called for proving due execution of the Will as envisaged in Section 63.
(v) The Will is surrounded by suspicious circumstances. If the suspicious circumstances are not dispelled, the validity of the Will cannot be upheld as per the decision reported in AIR 1962 SC 567 (Rani Purnima Devi v. Khagendra Narayan Deb).
5. .... Further, what are suspicious circumstances was also considered in this case. The alleged signature of the testator might be very shaky and doubtful and evidence in support of the propounder's case that the signature in question was the signature of the testator might not remove the doubt created by the appearance of the signature. The condition of the testator's mind might appear to be very feeble and deilitated and evidence adduced might not succeed in removing the legitimate doubt as to the mental capacity of the testator; the dispositions made in the will might appear to be unnatural, improbable or unfair in the light of the relevant circumstances; ....... If this was so it was generally treated as a suspicious circumstance attending the execution of the will and the propounder was required to remove the doubts by clear and satisfactory evidence. But even where there were suspicious circumstances and the propounder succeeded in removing them, the Court would grant probate, though the Will might be unnatural and might cut off wholly or in part near relations.
12. Now, it is for the court to consider whether the legal requirements of execution and attestation has been proved by the plaintiff, as per the standards laid down in the above decision and also to find out whether the Will is free from suspicious circumstances.
13. The first and foremost requirement in respect of proof of will is execution of the Will by the testator. So far as the will is concerned, a mere perusal of the document as well as closure scrutiny of the alleged signature of the testator would go to show that the document could not be a genuine document. Under normal circumstances, immediately after the completion of the recitals in the Will, one would expect the signature of the Executant of the Will and thereafter testifying the execution of the document by the testator, the attesting witness would sign.
14. In this case, the last page of the Will would show that signature of the attesting witnesses precede the signature of the Executant. This is against the normal course of event. This would also imply that without seeing the testator signing the document, the attesting witness would have appended his signature. The signature of the Executant, which follows the signature of the two attesting witnesses, would falsify the evidence of P.W.2, (the attesting witness) who would state that he signed as an attesting witness only after the Executant of the Will signing the document. This is not so and this could not have been so, when it is found that signature of the attesting witnesses are placed first and then the signature of the Executant is found. This is the single largest circumstance which has created the suspicion that the Will cannot be genuine and that the case of the Executrix cannot be true.
15. The signature, as found in the Will, is substantially different from the signature of the testator as found in Ex.D15, which is the Privileged Ticket Order issued by Integral Coach Factory, Chennai, dated 01.12.1997, in favour of the testator Deekaraman, consisting the signature of the testator as well as the signature of the Works Manager. When the signature of the Executant of the Will is found to be not true, then, the Will is not proved to be true. The proof regarding the legal requirements of execution and attestation of the Will is totally lacking and therefore, the Will remains unproved.
16. Moreover, the attesting witness is admitted to be the sister's son of the Executrix. The other attesting witness is not examined. The evidence of the attesting witness did not satisfy the legal requirements of Section 68 of the Indian Evidence Act and did not fulfill the requirements of the attestation as defined in Section 63 of the Indian Succession Act, and thus the evidence did not help the case of the plaintiff in proving the Will.
17. In respect of all other documents, the signature of the Executant will be the concluding part of the document and that would satisfy the requirement of the execution. So far as the Will is concerned, it is the signature of the attesting witness with animo attestandi that completes the execution of the document. Thus, in this case, neither execution nor attestation has been proved.
18. The surrounding circumstances, around the execution of the Will also are not free from doubt and it has raised serious suspicions regarding due execution of the Will.
19. It is admitted in the evidence of P.W.1 that:
(a) She was enemically disposed of towards the second defendant i.e. the wife of the testator.
(b) She and her friends were serving Udavum Karangal, the beneficiary under the Will.
20. When the Executrix of the Will is favourably inclined towards the beneficiary and enemically inclined towards the expected beneficiary (beneficiary, but for the execution of the Will) then the inference is that the Will could not have been executed in the manner alleged. Apart from that, the Testator married the D2 only in the year 1994 and there is no necessity for the second defendant to execute the Will in 1996, i.e. immediately after two years of the marriage.
21. Moreover, the reason stated in the will for dis-inherting the wife of the testator and bequeathing the property in favour of the first defendant has been proved to be incorrect.
22. It is stated in the will that the second defendant deserted the Testator, and therefore the Will is executed in favour of the first defendant and not in favour of the second defendant. According to the learned counsel for the second defendant, this averment in the Will has been proved to be false and therefore the Will must be false. The following evidence would show that the reason for disinheritance is not proved:
(i) P.W.1 has admitted in his cross examination that when the second defendant got transferred to Coimbatore, the Testator also went along with her to Coimbatore.
(ii) Photographs have been filed to show that the Testator and the second defendant had been together to bless the bride and bridegroom.
23. When it is shown that the Testator had been living with his wife and did not remain deserted as stated in the Will, then the logical conclusion is that because of the animosity of the Executrix with that of the wife of the Testator, the Will must have been brought into existence in order to deprive the second defendant of her legitimate right to inherit the property.
24. Even assuming that the wife deserted the Testator, there is no reason also as to why the testator should leave the sisters and brothers and bequeath the property in favour of the first defendant. According to the evidence of the Executrix, the Testator was born along with four brothers and two sisters. Such being the case, there must be some reason as to why the near relatives of the deceased were not preferred. No reason has been adduced.
25. The learned counsel for the second defendant also contended that there are suspicious circumstances, arising out of allegations regarding the handing over of the documents by the Testator to the first defendant and that itself would prove the falsity of the Will.
26. As per the mandate in the Will, the properties have to be sold and the sale proceeds to be handed over to the first defendant, after deducting expenses in connection with the sale of the property. P.W.1 has stated in her evidence that the document relating to the property was handed over to the first defendant / beneficiary by the Testator on 01.03.2002. If that be so, the first defendant armed with the documents would not have remained silent and he would have chosen to contest the suit. The first defendant remained ex-parte and did not contest the suit. The logical inference is that the testator would not have handed over the documents to the first defendant.
27. When a duty has been enjoined on the part of the Executrix to sell the property, the document would not have been handed over to the first defendant and it should have been handed over only to the plaintiff. Therefore, this circumstance would also show that the incident of handing over the documents would not have taken place as alleged.
28. Under normal circumstances, dis-inheritance of kith and kin would not alone be considered as suspicious circumstance and that may be a good reason for bequeathing the property in favour of third party, excluding the near legal heirs, but, that context must be supported by strong circumstances. The natural inclination of the human being is to support his near relatives and not strangers. Some times, Will is executed with a view to divest the property from the hands of the close relatives. But, in that case, the reason for divesting must be proved to the satisfaction of the Court.
28.1. In this case, the alleged reason has not been proved.
29. All these circumstances cumulatively / independently taken would lead to the only inevitable conclusion that the Will is not genuine. Therefore, the suit is liable to be dismissed.
30. In the result, the suit is dismissed with costs.
13.07.2015 Index : Yes / No Web : Yes / No arr/ogy S.VIMALA, J.
arr/ogy T.O.S.No.36 of 2004 13.07.2015