Delhi High Court
Dharam Bir Singh vs Union Of India & Anr. on 21 October, 2011
Author: Indermeet Kaur
A-8 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Judgment: 21.10.2011
+CM(M) No.1156/2009, CM No.14762/2009 &
CM(M) No.1128/2009
DHARAM BIR SINGH ...........Petitioner
Through: Ms.Anju Lal, Advocate
for the petitioner.
Versus
UNION OF INDIA & ANR.
..........Respondents
Through: Mr.Sanjay Kumar
Pathak, Advocate for the
R-1.
Mr.Ajay Verma, Advocate
for the DDA/respondent
no.10.
Mr.S.S.Tomar, Advocate
for the respondent no.2.
CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR
1. Whether the Reporters of local papers may be allowed to
see the judgment?
2. To be referred to the Reporter or not? Yes
3. Whether the judgment should be reported in the Digest?
Yes
INDERMEET KAUR, J. (Oral)
1. Order impugned before this court is the order dated
11.5.2009 vide which the application filed by the petitioner Narain
Singh under Order 22 Rule 3 of the Code of Civil Procedure
(hereinafter referred to as "the Code") seeking substitution as
legal representative of Ancha Devi had been allowed.
2. Record shows that a Reference Petition under Section 18 of
the Land Acquisition Act seeking enhancement of compensation
was pending before the concerned court. Deceased Ancha Devi
was the wife of Shanker Singh. Shanker Singh had two brothers
namely Mahavir Singh and Dhrambir Singh. Dharambir Singh
claims himself to the legal representative of the deceased Ancha
Devi. On the other hand the petitioner Narain Singh being the
grandson of Ancha Devi is also claiming the estate of Ancha Devi;
he had set up his claim on the basis of a will dated 18.01.1990
purportedly executed by Ancha Devi bequeathing her property in
his favour. After the death of Ancha Devi application for
substitution had been filed by Narain Singh claiming to be her
legal representative. Issues qua the will were framed. They read
as follows:
1.Who is entitled to be substituted in place of deceased Ancha
Devi thus in place of Mahavir Singh?
2.Relief.
3. To prove the will Narain Singh had come into witness box.
He has reiterated that the will Ex.PW-2/1 dated 18.10.1990 had
been left by Ancha Devi in his favour. There were two attesting
witnesses one Ranjit Singh and another Shree Pal. Ranjit Singh
was examined before the trial court as PW-2. He has on oath
deposed that Ancha Devi had executed a will in favour Subash
(@ Narain Singh); this was registered at Kashmere Gate about 12-
13 years back. The will had been thumb impressed by him. The
petitioner Subhash (Narain Singh) was living with Ancha Devi. In
his cross-examination he has identified his signature at point „C‟ in
Ex.PW-2/1. He had categorically deposed that the will was read
over in his presence and thereafter he had signed the will; counsel
for the petitioner has highlighted that part of the cross-
examination of PW-2 wherein he has stated that "thereafter Ancha
Devi thumb marked"; contention being that Ancha Devi had
thumb marked the will after the attesting witnesses which is not
as per the requirement of 63(c) of the Indian Succession Act,
1925. Moreover the attesting witnesses has also not deposed
about the presence of the second attesting namely Shri Pal; these
are the grounds of challenge to the will.
4. It is not in dispute that the parties are illiterate and
uneducated. The deceased Ancha Devi is a pardanshin lady. This
has also come in the version of PW-2. The will is a typed written
document; contention of the petitioner is that this document had
been got typed and drafted by some other person without the
contents being known to the testator as it is in a third person
form.
5. Evidence led by the petitioner negatives these submissions.
Petitioner as also the attesting witnesses have clearly and
categorically deposed that Ancha Devi thumb marked this will
while she was in a sound disposing state of mind. The attesting
witnesses had also signed in the presence of the testator. Merely
because a line had appeared in the cross-examination that after
the will had been thumb marked by the attesting witness,
thereafter Ancha Devi thumb marked it can be given no relevance.
Parties are admittedly illiterate; PW-1 and PW-2 have deposed
that the parties had gone to Kashmere Gate where the will had
been registered; Ancha Devi had thumb marked it and thereafter
the attesting witness had also put his thumb mark in the presence
of the attesting witness. Testimony of a witness has to be read as
a whole; no one sentence can be subtracted from its whole to give
it a contrary meaning; intention has to be gathered from a
wholesome reading of the version. In no manner can it be said
that requirement of Section 63 (c) of the Indian Succession Act
had not be adhered to.
6. There is no dispute to the factum that under Section 68 of
the Indian Evidence Act only one attesting witness is required to
prove a will.
7. Section 63 (c) of the Indian Succession Act reads as follows:
„The Will shall be attested by two or more witnesses,
each of whom has seen the testator sign or affix his mark to
the Will or has seen some other person sign the Will, in the
presence and by the direction of the testator, or has
received from the testator a personal knowledge of his
signature or mark, or the signature of such other person;
and each of the witness shall sign the Will in the presence
of the testator, but it shall not be necessary that more than
witness be present at the same time, and no particular form
of attestation shall be necessary."
8. There were admittedly two attesting witnesses; out of which
Ranjit Singh was examined as PW-2. Version of Ranjit Singh
satisfies the requirement of Section 63(c); requirement being that
each of the attesting witnesses must have seen the testator sign
or affix his mark to the Will and has received from the testator a
personal acknowledgment of his signature and mark on the Will;
further that the attesting witnesses shall sign the Will in the
presence of the testator. PW-2 had signed the will in the presence
of the testator. PW-3 was the summoned witness from the office
of the Sub-Registrar who had also corroborated the version that
this will was registered vide Ex.AW-1/1.
9. The impugned judgment in no manner suffers from no
infirmity. Petition is without any merit. Dismissed.
INDERMEET KAUR, J
OCTOBER 21, 2011
nandan
