Gurdial
Kaur & Ors Vs. Kartar Kaur & Ors [1998] INSC 180 (26 March 1998)
G.N.
Ray, G.B. Pattanaik
ACT:
HEAD NOTE:
O R D
E R
This
appeal is directed against the judgement dated November 26, 1984 passed by the Punjab and Haryana High Court in Appeal No. 2995 of 1984. By the impugned judgement,
the High Court dismissed the said appeal by which the will stated to have been
executed by one Harnam Singh in favour of the appellants was not accepted to be
a valid one by the learned District Judge in setting aside the order passed by
the Trial Court. There is no dispute in this case that the will in question was
a registered will and there is an endorsement by the Sub-Registrar that the executant
of the will was introduced to him by one Puran Singh, the Lambardar of a
village and the executant had admitted the execution of the will in his
presence and also signed in his presence.
The
Court of Appeal below has indicated several factors which according to the
learned Judge, had raised reasonable suspicion about the genuineness and valid
execution of the said will. It has been indicated that some of the natural
heirs had been disinherited in the said will without any reason for such
action. It has also been indicated that there was not even a whisper in the
original written statement filed by the legatees to the will about the
existence of such will in the Declaratory Suit filed against them. Only when
one heir was left out and added as a party defendant, for the first time, in
the additional written statement the execution of will was mentioned. The
learned District Judge has also indicated the reason for which he had doubted
that the executant of the will had been identified by the Lambardar because the
Sub-Registrar could not say whether the Lambardar identifying the executant was
a Harijan Lambardar or someone else. It may also be indicated here that the
scribe of the will, in his deposition, stated that he did not know the executant
of the will.
The
law is well-settled that if there is suspicious circumstance about the
execution of the will, it is the duty of the person seeking declaration about
the validity of the will to dispel such suspicious circumstances. In this
connection, , reference may be made to the decision of this Narayan Deb and
another (AIR 1962 SC 567). It has been held in the said decision that if a will
being registered and having regard to the other circumstances, is accepted to
be a genuine, the mere fact that the will is a registered will it will not by
itself be sufficient to dispel all suspicions regarding the validity of the
will where suspicions exist.
it has
been held that the broad statement by witness that he had witnessed the
testator admitting execution of the will was not sufficient to dispel
suspicions regarding due execution and attestation of the will. it has been
specifically held that registration of the will by itself was not sufficient to
remove the suspicion, Relying on an earlier decision of this Court reported in
AIR 1959 SC 443, it has been held in the said decision that where the propounder
was unable to dispel the suspicious circumstances which surrounded the question
of valid execution and attestation of the will, no letters of administration in
favour of the propounder could be granted.
The
law is well settled that the conscience of the Court must be satisfied that the
will in question was not only executed and attested in the manner required
under the Indian Succession Act, 1925 but it should also be found that the said
will was the product of the free volition of the executant who had voluntarily
executed the same after knowing and understanding the contents of the will.
Therefore,
whenever there is any suspicious circumstance, the obligation is cast on the propounder
of the will to dispel suspicous circumstance. As in the facts and circumstances
of the case, the Court of Appeal below did not accept the valid execution of
the will by indicating reasons and coming to a specific finding that suspicion
had not been dispelled to the satisfaction of the Court and such finding of the
Court of Appeal below has also has been upheld by the High Court by the
impugned judgement, we do not find any reason to interfere with such decision.
This appeal, therefore, fails and is dismissed without any order as to costs.
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