Smt. Veena vs State And Ors.
2014 Latest Caselaw 253 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         FAO No.369/2004

%                                                    15th January, 2014

SMT. VEENA                                         ......Appellant
                          Through:       Mr. Kumar Mukesh, Advocate.



                          VERSUS


STATE AND ORS.                                            ...... Respondent
                          Through:       Mr. Kuldeep Kumar, Advocate for
                                         respondent No.2.



CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?


VALMIKI J. MEHTA, J (ORAL)

1.           This first appeal has been filed against the judgment of the

probate Court dated 4.8.2004 by which the probate petition has been

dismissed as being barred by limitation.

2.           The petition was dismissed after framing of preliminary issue of

limitation. The relevant observations of the Court below holding the petition




FAO No.369/2004                                                  Page 1 of 5
 as barred by limitation are contained in paras 10 to 14 of the impugned

judgment and which read as under:-

   "10.      Statement of the petitioner was recorded under Order X
   CPC on 30.1.2004 before settlement of issues. It would be fruitful
   to reproduce the same hereunder for ready reference:
       "Late Dewan Ram Gopal died in the year 1980. I am illiterate.
   I discovered the Will dated 28.4.80 of Dewan Ram Gopal after 1/1-
   1/2 years of his death. I had received some notice from the DDA
   and I had gone to Shri Nand Lal to make enquiries about the said
   notice when Shri Nand Lal had told me that late Shri Ram Gopal
   had left a Will which was in his possession. He searched out the
   Will from his paper and handed over the same to me.
      I do not know if Shri Nand Lal at that time was aware of the
   death of Shri Ram Gopal or not.
      I might have come to know that Chandra Prabha Gupta had
   obtained probate of some Will of Dewan Ram Gopal about 10 years
   back from today. I had filed this petition for grant of probate only
   in the year 1998 as I was advised by the Presiding Officer of the
   court in other litigations between me and Smt. Chandra Prabha
   Gupta."
   11.There are certain admitted facts. The Will propounded by the
   petitioner is alleged to be executed on 28.4.1980. Late Dewan Ram
   Gopal expired within 15 days of the making of the alleged Will i.e.,
   on 13.5.1980. Respondent No.13 Smt. Chander Prabha Gupta had
   obtained probate of the Will dated 15.4.1980 and petitioner herein
   has filed a petition for revocation of the said probate on 19.5.1989,
   which is pending adjudication in this court and is fixed for
   10.8.2004. A perusal of the statement under Order X CPC dated
   30.1.2004 would also show that the petitioner was aware at least 10
   years back from January, 2004 i.e in January, 1994 about obtaining
   of the probate of the Will by said Smt. Chander Prabha Gupta
   though from the application for revocation under Section 263 of the
   Act filed by the petitioner, it is evident that the said petition being
   instituted on 19.5.1989, the petitioner was very much aware that the
   Will contrary to the one propounded by the petitioner had already
FAO No.369/2004                                                   Page 2 of 5
   been got probated by Smt. Chander Prabha Gupta. Admittedly the
  petition for grant of probate has been filed on 27.11.1998 i.e more
  than 9 years of filing the application for revocation by the petitioner
  herein.
  12.The question for consideration is whether an application for
  grant of probate of a Will is governed by the provisions of Article
  137 of the Limitation Act.
  13.The question of applicability of Article 137 came up for
  consideration before the Hon'ble Delhi High Court in Pamela
  Manmohan Singh Vs. State 2000 RLR 137 = 83 (2000) DLT 469.
  Relying upon the Kerala State Electricity Board, Trivandrum v.
  T.P. Kunliallumna, (AIR 1987 SC 288) and after considering
  various authorities, it was held by the Hon'ble Delhi High Court
  that the provisions of Article 137 of the Limitation Act were
  applicable to the petition for grant of probate of a Will. The
  Hon'ble Delhi High Court considered Shobha Kshirsagar v. Smt.
  Janki Kshirsagar & Anr (AIR 1987 MP 145) and Hari Narain v.
  Subhash Chander (AIR 1985 Punjab & Haryana 211) and
  disagreed with the view that there was no limitation for obtaining
  probate of a Will. It was, however, clarified by the Hon'ble Delhi
  High Court that the period of 3 years may not necessarily
  commence from the date of the death of the deceased/testator as the
  Will propounded by a person may not be in dispute for several
  years or the persons claiming interest adverse to the beneficiaries,
  may be in possession of the property with the tacit consent of the
  beneficiaries. It was however held that the right to apply will
  immediately accrue when the such consent is withdrawn.
  14.In the instant case, Diwan Ram Gopal had expired on 13.5.1980
  and therefore, it may not be necessary that the right to apply may
  have accrued immediately on the death of the testator. Yet the
  petitioner had become aware at least beore 19.5.1989 when a Will
  contrary to the one in her favour, had been probated and had been
  challenged by the petitioner. The petitioner, however, preferred to
  wait for another 9 years to file this petition under Section 276 of the
  Act." (underlining added)


FAO No.369/2004                                                  Page 3 of 5
 3.           It is therefore clear that the Will which is set up by the

appellant/petitioner of the deceased late Dewan Ram Gopal is dated

28.4.1980. This Will was in substance disputed by Chandra Prabha Gupta

because a probate petition with respect to one of the properties of late

Dewan Ram Gopal was allowed in her favour and with respect to which a

revocation petition was filed by the present petitioner/applicant on

19.5.1989.    As per the statement recorded under Order 10 CPC, the

appellant/petitioner knew at least 10 years back from 1994 of the Will in

favour of Smt. Chandra Prabha who had obtained the probate of which

revocation was sought by the appellant/petitioner on 19.5.1989.

4.           The present petition has been filed in the year 1998 after nine

years of arising of the cause of action in 1989, and in any case even when

revocation was filed in 1994 it would surely be beyond three years which is

the period of limitation as per Article 137 of the Limitation Act, 1963. It has

been held by the Supreme Court in the case of Krishna Kumar Sharma Vs.

Rajesh Kumar Sharma IV (2009) SLT 72: (2009) 11 SCC 537. that

limitation for filing of a probate petition is three years from arising of the

cause of action.

5.           I must state that I put it to the counsel for the appellant that it

would be better that if instead of seeking a judgment in the present appeal,
FAO No.369/2004                                                   Page 4 of 5
 he might take this issue as defence in the petition for revocation of probate,

however, counsel for the petitioner argued the case on merits and hence the

present judgment.

6.           In view of the above, I do not find any error of the Court below

in dismissing the probate petition as being barred by time. The present

appeal is therefore dismissed, leaving the parties to bear their own costs.




JANUARY 15, 2014                              VALMIKI J. MEHTA, J.

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