Patna High Court
Naresh Singh Rewani vs Budha Rewani on 29 June, 2012
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.106 of 2000
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Naresh Singh Rewani, s/o Late Shamsher Singh Rewani, resident of village Jamhor,
P.S.-Aurangabad, Dist.-Aurangabad.
.... .... Appellant/s
Versus
Budha Rewani(now dead), s/o Sri Ratan Rewani, resident of village Jamhor, P.S.
Aurangabad, Dist.-Aurangabad, substituted by Dudheshwar Singh
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mrs. Nivedita Nirvikar,Adv.. Mr. Bhola Kumar,Adv.
Mr. Alok Kumar Sinha-1,Adv.
Mr. Lakmesh Marvind,Adv.
For the Respondent/s : Mr. S.K.Verma,Sr.Adv., Jitendra Kishore Verma,Adv.
Deepak Kumar, Adv., & Mr. Manish Kr. Saran,Adv.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL JUDGMENT
Date: 29-06-2012 Heard the learned counsel appearing on behalf of the appellant and the learned counsel appearing on behalf of the respondent.
2. This appeal has been filed against the judgment and order dated 18-1- 2000 passed by the 2nd Additional District Judge, Aurangabad, in Letters of 2 Patna High Court FA No.106 of 2000 dt.29-06-2012 2 / 13 Administration Case No. 28/84/3 of 1993 by which the prayer for grant of Letters of Administration with regard to the Will dated 12-2-1971 has been rejected.
3. The appellant filed a petition for grant of Letters of Administration with regard to the Will dated 12-2-1971 executed by Shamsher Singh Rawani with the assertion that the mother of the appellant was the wife of Shamsher Singh Rawani and the appellant is her son from her earlier husband. It is the case of the appellant that Shamsher Singh Rawani ,out of his free will and consent, executed a registered deed of Will in his favour bequeathing the property described in the schedule of the petition for grant of Letters of Administration to him.. In the same petition the appellant has described in detail the facts which led the testator to execute the Will.
4. A caveat was filed by the father of the respondent, who happened to be the brother of the testator Shamsher Singh Rewani, and after his death the present respondent has been substituted in his place.. In the caveat the validity and genuineness of the Will in question has been specifically denied. It is the case of the caveator that the appellant‟s mother never married Shamsher Singh Rewani and the appellant Naresh Singh Rewani had no concern with Shamsher Singh Rewani and he was only a tenant of the caveator. It has been the further case of the caveator that Shamsher Singh Rewani died issueless in jointness with the caveator and after his death his share has devolved upon him. The caveator has also denied the assertion by the appellant that the last rites of the testator Shamsher Singh Rewani was performed by the appellant and it has been asserted that it was performed by the caveator.
5. In view of the rival pleadings of the parties, the learned court below framed the following two issues:
1. Whether the deed of Will in question is genuine and it has been 3 Patna High Court FA No.106 of 2000 dt.29-06-2012 3 / 13 executed by Shamsher Rawani or not?
2. Whether on the basis of the will in question applicant is entitled to get any relief or not and whether the case is maintainable or not?
6. After considering the evidence of the parties and their rival submissions, the learned court below has come to the finding that the Will in question was not the last will of the testator Shamsher Singh Rewani. It has also been held that the Will has not been executed in accordance with law. The lower court below further after considering the fact that no provision in the Will had been made by the testator Shamsher Singh Rewani for his wife and also the other circumstances has also come to the conclusion that the Will as propounded by the appellant was not above suspicious circumstances.
7. Assailing the findings of the learned court below, the learned counsel for the appellant has firstly submitted that there had been no pleading by the caveator to the effect that no provision had been made by the testator Shamsher Singh Rawani for his wife and in absence of such a pleading, the court below has committed error of law in considering the said fact for coming to the conclusion regarding the Will being surrounded by suspicious circumstances . It has been urged by the learned counsel that in absence of necessary pleading, no amount of evidence could have been looked into by the court. It has been next contended by the learned counsel that there was no requirement for stating in the petition for grant of Letters of Administration that the propounded Will was the last Will of the testator, and by referring to section 278 of the Indian Succession Act, the learned counsel has emphasized that the necessary facts required to be contained in such petition, have been mentioned in the aforesaid section and the same do not include the statement regarding the last Will. In this regard it has been further submitted by the learned counsel that although the appellant, on a question by 4 Patna High Court FA No.106 of 2000 dt.29-06-2012 4 / 13 Court, has accepted the existence of another Will by the testator Shamsher Singh Rawani in favour of his wife(mother of the appellant), but in absence of any evidence that the said Will in favour of his mother also includes the same property , the said fact cannot have the necessary potential to defeat the case of the appellant. The learned counsel for the appellant has further argued that A.W.3 Saudagar Ram was the attesting witness and he has been examined in the proceeding and has accepted the execution of the Will and thus, the requirement of section 68 of the Evidence Act has been complied. On the basis of these submissions the learned counsel for the appellant has prayed that this appeal be allowed and the judgment and order of the learned court below be set aside.
8.The learned senior counsel on behalf of the respondent has submitted that the Will, which has been propounded by the appellant, was not the last Will of the testator ,which fact has been admitted by the appellant in his deposition. It has been urged that in view of the admission of the existence of another subsequent Will by the testator, it was incumbent upon the appellant to bring the said Will on record and thereby establish that it related to other properties not included in the Will in favour of the appellant. The failure of the appellant, it has been contended, to bring the said subsequent Will on record and establish the fact that it related to some other property necessarily lead to drawing adverse inference against the appellant. It has been contended by the learned senior counsel that in view of provision of section 276 of the Indian Succession Act, it was mandatory upon the appellant firstly to plead that the propounded Will in his favour was the last Will of the testator and thereafter to establish the same, and as the appellant has failed to plead and prove the said fact, the court below has committed no illegality in deciding the matter against him. It has been further submitted by the learned senior counsel that it is the case of the appellant himself that Shamsher 5 Patna High Court FA No.106 of 2000 dt.29-06-2012 5 / 13 Singh Rawani had married with the appellant‟s mother and, therefore, absence of making any provision for her in the Will was certainly a circumstance suspicious enough to cloud the genuineness of the Will. It has also been contended that the caveator has denied the marriage of his brother Shamsher Singh Rawani with the mother of the appellant and thus in any view of the matter, it was always upon the testator to explain away the suspicious circumstances surrounding the Will in question. Contradicting the stand taken by the appellant‟s counsel regarding the attestation of the Will, the learned senior counsel has submitted that a bare perusal of the Will will show that it has not been attested by any witness and the persons whose signatures appear on the Will cannot be accepted as attesting witnesses in view of the requirement of section 3 of the Transfer of Property Act. Pointing out the portions of the depositions of A.W. 3 Saudagar Ram it has been contended that Saudagar Ram has no where stated that he attested the Will, and his entire deposition only proves him to be only an identifier of the signatures of the testator Shamsher Singh Rawani and there is no other witness to support the attestation of the Will by the alleged another attesting witness. It has been also argued by the learned senior counsel that the sale deeds brought on record by the appellant marked as Ext. 9 series show that the testator had dealt with his properties even after 13 years of the execution of the alleged Will and in absence of any explanation by the appellant regarding the circumstances under which those sale deeds had been executed, the said fact itself creates a strong suspicious circumstance regarding the validity of the Will. On the basis of these submissions the learned senior counsel prays for dismissal of the appeal.
9. In view of the rival submissions of the parties, the following points emerge for determination in this appeal:
(i) Whether the appellant has succeeded in establishing that the Will in 6 Patna High Court FA No.106 of 2000 dt.29-06-2012 6 / 13 question is the last Will of the testator?
(ii)Whether the attestation of the Will by two attesting witnesses as required by section 68 of the Evidence Act and section 63(c) of the Indian Succession Act has been established?
(iii)Whether the appellant has succeeded in establishing that the Will in question is above suspicious circumstances?
(iv) Whether the findings of the lower court below can be sustained in law as well as on facts ?
10.Point No.(i): The petitioner-appellant has claimed that Shamsher Singh Rawani had executed a registered Will dated 12-2-1971 in his favour bequeathing an area of 1 bigha 14 kathas of plot nos. 514, 515, 516, 517 and 518 of Khata No. 44 of village Chhichami and an area of 3 decimals of plot no.898 of Khata no.109 of village Jamhore, both under the district of Aurangabad. It is his case that Shamsher Singh Rawani married thrice and his last wife was Kaushalaya Devi and the petitioner-appellant was her son from her first husband. After marriage of his mother with Shamsher Singh Rawani he started living in the house of Shamsher Singh Rawani as his family member and he was adopted by Shamsher Singh Rawani. Subsequently, Shamsher Singh Rawani executed the aforesaid registered deed of Will on 12-2-1971 in his favour for the land mentioned in Schedule I of the petition for grant of Letters of Administration. It has also been stated in the said petition that Shamsher Singh Rawani died on 24-8-1984. It has been contended by the learned counsel for the caveator-respondent that the petitioner-appellant has made no statement in the application for grant of Letters of Administration that the Will dated 12-2-1971 was the last Will of the testator Shamsher Singh Rawani.
11.Under section 276 of the Indian Succession Act, 1925 necessary 7 Patna High Court FA No.106 of 2000 dt.29-06-2012 7 / 13 statements to be made in an application for probate or Letters of Administration have been enumerated. The said provision reads as follows:-
"276. Petition for probate.---(1) Application for probate or for letters of administration, with the will annexed, shall be made by a petition distinctly written in English or in the language in ordinary use in proceedings before the Court in which the application is made, with the will or, in the cases mentioned in Sections 237, 238 and 239, a copy, draft, or statement of the contents thereof, annexed, and stating--
(a) the time of the testator‟s death,
(b) that the writing annexed is his last will and testament,
(c) that it was duly executed,
(d) the amount of assets which are likely to come to the petitioner‟s hand, and
(e) when the application is for probate, that the petitioner is the executor named in the will (2) XX XX XX (3) XX XX XX"
12. From the aforesaid provision, it is manifest that the statement, to the effect that the writing annexed with the petition for grant of Letters of Administration was the last Will and testament of the testator, is a material particular to be stated . This aspect assumes relevance when during his deposition as A.W.2 the petitioner Naresh Singh Rewani in answer to a court‟s question has stated that the testator had executed one Will in favour of his( petitioner) mother, after this Will, for 1 ¼ bighas land and handed over the said Will to the petitioner. However, he expressed his inability to describe Khata number, Plot number, boundary and area of the property in the later Will . The petitioner has also not produced before the court the said later will in favour of his mother. No other evidence has also been adduced by the petitioner to establish that the later Will in 8 Patna High Court FA No.106 of 2000 dt.29-06-2012 8 / 13 favour of his mother by Shamsher Singh Rewani did not include the land subject matter of the Will in question
13.The petitioner has brought on record the sale deeds executed by Shamsher Singh Rewani either along with the petitioner or along with Kaushalya Devi and those sale deeds have been marked as Ext.9 series. From the perusal of the sale deeds, it transpires that the same had been executed much after the Will in question and the part of the land subject matter of the Will in question had also been sold away by sale deeds(Exts. 9, 9/A and 9/B). As these sale deeds have been produced by the petitioner-appellant himself, their genuineness and legality cannot be questioned, but the necessary inference is inescapable that the testator, even if the Will in question was genuine, had intended not to give effect to the same. This view is further fortified by the sale deed(Ext. 9/C) which has been executed on 1-12-1982 by the testator Shamsher Singh Rewani with his wife Kaushalaya Devi transferring part of the land subject matter of the Will in question.
14. The learned counsel appearing on behalf of the appellant has submitted that it is not mandatory to make statement that the propounded Will is the last Will of the testator and has relied upon the provision contained in section 278 of the Indian Succession Act. This submission of the learned counsel is clearly misconceived , as the nature and scope of the provision of section 278 of the Indian Succession Act is quite different and distinct from the provision of section 276 of the said Act. Moreover, it is no more res integra that the probate or Letters of Administration can be granted only to the last Will of the testator. As said earlier, the petitioner-appellant failed to bring on record the admitted later Will executed by the testator in favour of the petitioner‟s mother and therefore there is also no substance in the submission of the learned counsel for the 9 Patna High Court FA No.106 of 2000 dt.29-06-2012 9 / 13 appellant that the later Will was with regard to some other property.
15. The learned court below has considered the evidence of the parties in detail and has rightly come to the conclusion that in absence of proof that the propounded Will is the last Will of the testator , no probate or Letters of Administration can be granted.
16. Point Nos. (ii) and (iii): The perusal of the Will in question(Ext.3) shows that there is some overwriting in plot no. 518 and there is signature by Saudagar Ram adjacent to the overwriting, but the necessary endorsement or initial by the registering authority over the said writing is absent. It thus appears that the said overwriting has been made after the registration of the document. The Will in question appears to have been executed on 9-2-71 and had been presented for registration on 12-2-71. The L.T.I. of the testator has been identified by Saudagar Ram, and on the first page of the Will the said identification has been made on 9-2-71. In the second page of the Will in question again Saudagar Ram has identified the L.T.I of Samsher Singh Rewani on 9-2-71 and has also put his signature as a witness on 9-2-71. However, the signature of another witness, namely, Mathura Sao also appears in this second page but it bears the date 12-2-
71. Curiously enough, the third page of the Will in question bears the signature of Saudagar Ram purporting to be identifying the signature of Shamsher Singh , but there is no L.T.I of Shamsher Singh on this third and last page of the Will in question. The signature of Sudagar Ram on this third page appears to have been done on 12-2-71, but this date just below his signature appears to be in the writing of different person in different ink. Thus, the three pages of the Will bears inconsistent and different dates by the identifier Saudagar Ram as well as the witnesses, and to cap it all, the third page of the Will does not bear the signature or L.T.I of the testator at all. Thus, this is a very strong suspicious circumstance 10 Patna High Court FA No.106 of 2000 dt.29-06-2012 10 / 13 against the genuineness and due execution of the Will in question.
17. On behalf of the applicant Saudagar Ram has been examined as A.W.3. He has stated in his deposition that Shamsher Singh Rewani put his L.T.I. on the Will in question in his presence and he identified his L.T.I. on his request. He has further stated that he made the identification after coming to the Registration Office in Aurangabad for the said purpose of identification. He has further also stated that he has put his signature as identifier only on one place. He has expressed ignorance of the names of the witnesses on the Will in question. He has also accepted that he happens to be the Phufa(father‟s sister‟s husband) of the petitioner Naresh Rewani. From his deposition it is clear that he has put his signature on the Will in question as identifier of the testator and has not put his signature as an attesting witness. He has not explained in his deposition as to how his signature as identifier appears on the third page of the Will when it has no L.T.I. of the testator Shamsher Singh Rewani. The two different dates i.e., 9-2-71 and 12-2-71 appearing beneath his signature on the three pages of the Will are not in consonance with his statement that he made the identification on the same date for which purpose, he has accepted, that he came to the Registry Office. The registration of the Will in question has been done on 12-2-1971 and therefore the identification done by Saudagar Ram must have borne the same date i.e., 12-2- 1971. He has nowhere stated that he made the identification on two different dates.
18. The learned counsel appearing on behalf of the appellant has submitted that Saudagar Ram is the attesting witness on the Will and once after his examination and acceptance of the due execution of the Will, the requirements of section 63(c) and 68 of the Evidence Act stand complied. In absence of any statement by Saudagar Ram(A.W.3) that he put his 11 Patna High Court FA No.106 of 2000 dt.29-06-2012 11 / 13 signature „animo attestandi‟, he cannot be said to be an attesting witness. In this regard it would be pertinent to refer to the law laid down by the Apex court in the case of Abdul Jabbar Vs. Venkata Sastri, A.I.R. 1969(S.C.) 1147 where their Lordships have laid down as follows:
" It is to be noticed that the word „attested", the thing to be defined, occurs as part of the definition itself. To attest is to bear witness to a fact. Briefly put, the essential conditions of a valid attestation under Section 3 are: (1) two or more witnesses have seen the executant sign the instrument or have received from him a personal acknowledgement of his signature; (2) with a view to attest or to bear witness to this fact each of them has signed the instrument in the presence of the executant. It is essential that the witness should have put his signature animo attestendi , that is, for the purpose of attesting that he has seen the executant sign or has received from him a personal acknowledgement of his signature. If a person puts his signature on the document for some other purpose, e.g, to certify that he is a scribe or an identifier or a registering officer, he is not an attesting witness."
19. From the facts as stated above, it is transparent that no attesting witness has been examined by the petitioner-appellant to prove the genuineness and due execution of the Will. Further, the Will in question(Ext.3) does not contain the L.T.I. of the testator on the third and final page although the identification by the identifier is there. The testator Shamsher Singh Rewani had his wife alive at the time of execution of the Will in the year 1971 is also established from the sale deed (Ext. 9/C) which has been later executed by the testator along with his wife Kaushalya Devi transferring plot no.515 of Khata no.44 which is also a subject matter of the Will in question. The other sale deeds(Ext.9 series) also establish that the testator had been dealing with the property subject matter of the Will much after the alleged execution of the Will in question. Although the petitioner-appellant has stated in his deposition that the 12 Patna High Court FA No.106 of 2000 dt.29-06-2012 12 / 13 testator had subsequently executed another Will in favour of his wife, but even after accepting that he had in his possession the said Will with him, he failed to produce the same before the court in order to establish that the said subsequent Will was not with regard to the same property. All these facts create suspicious circumstances which the petitioner-appellant has failed to dispel.
20. It has been strongly submitted on behalf of the appellant that there is no pleading by the caveator-respondent regarding the specific suspicious circumstances and therefore no evidence could have entertained in that regard. The principle laid down by the Apex Court in the case of Kalyan Singh Vs. Chhoti, A.I.R. 1990 S.C. 396, is complete answer to this submission when their Lordships have laid down:
"............a will is one of the most solemn documents known to law. The executant of the will cannot be called to deny the execution or to explain the circumstances in which it was executed. It is, therefore, essential that trustworthy and unimpeachable evidence should be produced before the court to establish genuineness and authenticity of the will. It must be stated that the factum of execution and validity of the will cannot be determined merely by considering the evidence produced by the propounder. In order to judge the credibility of witnesses and disengage the truth from falsehood the court is not confined only to their testimony and demeanour. It would be open to the court to consider circumstances brought out in the evidence or which appear from the nature and contents of the documents itself. It would be also open to the court to look into surrounding circumstances as well as inherent improbabilities of the case to reach a proper conclusion on the nature of the evidence adduced by the party."
13 Patna High Court FA No.106 of 2000 dt.29-06-2012 13 / 13
21. The learned court below has also meticulously scrutinized the evidence of the parties and has rightly come to the conclusion that the Will in question is not the last Will of the testator and is surrounded by suspicious circumstances.
22. In the result, there is no merit in this appeal which is, accordingly, dismissed. The impugned judgment and order of the learned court below is upheld. There shall be no order as to costs.
(V. Nath, J) B.Roy/-