Bombay High Court
Mrs. Shobhana Sahadev Shah & Ors vs Mrs. Sangeeta Porbanderwala & Ors on 11 June, 2013
Author: Roshan Dalvi
Bench: Roshan Dalvi
(1) (902) NMT 21/13
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Amk
NOTICE OF MOTION NO. 21 OF 2013
IN
TESTAMENTARY SUIT NO. 30 OF 2004
IN
TESTAMENTARY PETITION NO. 130 OF 2002
Mrs. Shobhana Sahadev Shah & Ors. .. Plaintiffs/Petitioners
Vs.
Mrs. Sangeeta Porbanderwala & Ors. .. Defendants/Respondents
Mr. Hiralal Thakkar, Sr. Advocate a/w. Ms. Kavita A. Shah for the
Plaintiffs/Petitioners.
Ms. Ferzana Behramkamdin i/b FZB & Associates for
Defendants/Respondent Nos. 1 & 2.
Mr. Zubin Behramkamdin i/b M/s. K. V. Chheda & Co. for Defendants/
Respondent Nos.3 & 4.
CORAM : MRS. ROSHAN DALVI, J.
DATE : 11 th
JUNE, 2013.
ORDER
1. The petitioner has sought to probate the will of her deceased husband. The petitioner has shown two attesting witnesses in the will sought to be probated. One of them is a lawyer. The other of them is a doctor. The evidence of the lawyer has been led. The evidence of the doctor is in progress. The petitioner has sought to put questions in the nature of cross-examination to the doctor under Section 154 of the Indian Evidence Act. It is the petitioner's case that the doctor is hostile to the case of the petitioner. Counsel on behalf of the petitioner submitted that the motive of giving a false answer to a previous question has to be established by declaring the doctor hostile.
2. A witness may give any oral evidence. The oral evidence is required to be appreciated based upon the normal parameters of credibility ::: Downloaded on - 27/08/2013 20:45:10 ::: (2) (902) NMT 21/13 of the witness, consistency of his evidence and the relevance of the oral evidence alongside the documentary evidence produced on record. A witness, who gives evidence which may not be to the liking of the party does not make him a hostile witness. He may be the witness of truth or untruth. It is for the Court, whilst appreciating the evidence, to adjudge the kind of witness he was and to believe or disbelieve his testimony.
3. The doctor has given evidence in the case of a petition for probate of a will. The will is required to be attested and proved as per the mandatory requirements set out in the Indian Succession Act read with Indian Evidence Act.
4. The will was previously prepared. It was typewritten. The doctor, who was the attesting witness, has attested the will.
5. The photo copy of the will shows the execution clause of the will typewritten above the signatures of the attesting witnesses. It has been signed and thus executed by the deceased who has put his signature against the execution and attestation clause.
6. When the petition was filed, the affidavits of both the attesting witnesses were not obtained. The petitioner tried to obtain the affidavits. The petitioner thereafter filed the preciepe on 22.07.2003 in this Court for obtaining direction for proceeding with the petition without the requisite affidavit of one of the attesting witnesses as per the High Court Rules.
7. When the petition, which was converted into the above Testamentary Suit, reached hearing it appears that the petitioner had written a letter dated 13.03.2008 to the doctor to give evidence in the suit.
::: Downloaded on - 27/08/2013 20:45:10 ::: (3) (902) NMT 21/138. Both these times the petitioner is stated to have sent a draft affidavit to the doctor for having it affirmed and signed. The doctor has refused to sign as per the petitioner's draft. The draft affidavit would show that the doctor was present before the testator as also the other attesting witness when he attested the will. It has been the consistent case of the doctor that he was not so present. He has accepted that he has signed and put his rubber stamp on the will. It is his case that that was done in his clinic when the deceased was not present and when the petitioner was present before him. The doctor has been extensively cross-examined on that evidence already. That is the material part of the evidence.
9. In reply to the letter of the petitioner dated 13.03.2008 also the doctor has denied any circumstance other than what has been brought out in his evidence.
10. The petitioner takes exception to the evidence of the doctor who has been produced as the petitioner's attesting witness. The evidence of any witness which may not be consistent with the case of the party cannot be rejected by the Court as hostile evidence. The petitioner has sought to show that that was false evidence of the doctor upon the execution and attestation clause in the will which speaks otherwise. As aforesaid the execution clause is a part of the typewritten document. The doctor has not signed against the execution and attestation clause. He has signed the well below the said clause and below the signature, name, qualification and rubber stamp of the other attesting witness. He has been cross-examined on whether he had read the clause, found it correct and would in normal circumstance have read such clause when he signed similar documents. To that extent the cross-examination would be justified and has been allowed by counsel on behalf of the caveators. What the petitioner has further sought to do is to declare the doctor hostile.
::: Downloaded on - 27/08/2013 20:45:10 ::: (4) (902) NMT 21/1311. It is only upon the Court seeing hostility of the witness that the Court would order questions in the nature of cross-examination under Section 154 of the Indian Evidence Act. The condition precedent for such a drastic step to exercise such discretion would, therefore, have to be clearly shown by any evidence, oral or documentary, of any nature showing the contrary stand of the witness before a hostile stand is taken. If that is not shown, hostility cannot be established. If the hostility is not established, the discretion of the Court cannot be exercised to specifically allow a party to put questions in the nature of cross-examination.
12. It may be mentioned that in criminal cases when witnesses make statements before the investigating agency, which is their previous statement as contemplated under Section 145 of the Evidence Act, and then give evidence contrary to such previous statement, they can be declared hostile so as to allow the prosecution to put questions in the nature of cross-examination to such witness to ascertain the truth.
Consequently the stand or the statement of the witness diametrically different from the deposition must be shown as a condition precedent to such an application. It is argued on behalf of the petitioner that the attestation clause against which the witness signed shows the truthful fact. That fact is not a statement of the witness. It is the attestation clause in a previously typewritten/printed will. The witness has been fully cross-
examined on his reading and understanding of the said clause. That is acceptable. Nothing further is required to be done. That evidence shall be considered whilst appreciating the evidence.
13. I have been shown the cross-examination of the doctor. There has been extensive cross-examination not only with respect to the ability and standing of the doctor, attestation of the will as also other documents ::: Downloaded on - 27/08/2013 20:45:11 ::: (5) (902) NMT 21/13 but also with regard to his relationship with the deceased, the petitioner as also the other attesting witness, the lawyer. The petitioner has been given an unfettered right to put all the questions relating to the petitioner's case of the attestation of the will by the doctor. Upon such cross-examination a particular circumstance has emerged. That is the purpose of the cross- examination; the truth must emerge. Such evidence would not merit castigation of the witness. Hence the case for exercise is not made out.
14. The witness is an officer of the Court. The Court must protect the witness who makes a deposition. It is for the Court to see whether the deposition is truthful or not at a later stage. A witness cannot be pressurised to make any statement. Similarly upon a consistent statement made by a witness, he cannot be declared hostile even if the statement made is against the case of the party.
15. Reliance upon the judgment already referred to in the evidence recorded by the Court with regard to the declaration of hostility and the allowance of putting questions granted by the Court in the cases of Sri Rabindra Kumar Dey Vs. State of Orissa [(1976) 4 SCC 233] and Sat Paul Vs. Delhi Administration (AIR 1976 SC 294) are misconceived.
The case of Sat Paul (supra) in fact records an untrammelled discretion of the Court and the grant of permission which also would not amount to an adjudication as to the veracity of the witness.
16. No case for grant any relief in the Notice of Motion is made out. Hence the Notice of Motion is dismissed.
(ROSHAN DALVI, J.) ::: Downloaded on - 27/08/2013 20:45:11 :::