Madras High Court
K.Radha vs V.Natarajan(Died) on 18 April, 2023
S.A.No.813 of 2001
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.04.2023
CORAM:
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
S.A.No.813 of 2001
1.K.Radha
2.K.Kavitha ...Plaintiffs/Appellants/Appellants
-Vs-
1.V.Natarajan(Died)
2.Indian Overseas Bank,
Rep.by its Branch Manager,
Having business at South Main Street,
Thanjavur Town and Munsifi.
3.Bharath State Bank,
Rep.by its Branch Manager,
Having his office at Hospital Road,
Thanjavur Town and Munsifi.
4.Indian Bank,
Junction Branch,
Rep.by its Branch Manager,
Having business at Mission Street,
Thanjavur.
5.The Postmaster,
Head Post Office,
Thanjavur. .. Defendants/Respondents/Respondents
1/11
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S.A.No.813 of 2001
6.N.Rajendran
7.N.Neelavathi
8.N.Rathina Sabapathi ...LRs of the deceased first respondent
(R6 to R8 are brought on record as LRs of the deceased first
respondent vide order dated 27.09.2019 made in C.M.P(MD).Nos.
9520 to 9522 of 2019 in S.A.No.813 of 2001)
PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
against the judgment and decree dated 30.08.2000 passed in A.S.No.25 of 1999
on the file of the Principal District Court, Thanjavur, confirming the judgment
and decree of the Subordinate Court, Thanjavur, dated 28.01.1999 made in
O.S.No.273 of 1995.
For Appellant : Mr.S.Parthasarathy
for Mr.R.Murali
For Respondents : No appearance for R2 to R4, R6 to R8
Mr.P.Subbiah
Central Government Senior Panel Counsel
for R5
JUDGMENT
The appellants are the plaintiffs in O.S.No.273 of 1995 on the file of the
Subordinate Court, Thanjavur. The appellants filed the suit against the
respondents for declaration of title to the properties described in 'A' and 'B'
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S.A.No.813 of 2001
Schedules and restraining the first defendant/first respondent herein from
interfering with the collection of amounts mentioned in 'B' Schedule property and
for recovery of possession. The said suit was dismissed by the trial Court. After
trial, the plaintiffs filed an appeal before the Principal District Court, Thanjavur in
A.S.No.25 of 1999. The First Appellate Court, after hearing the arguments and
considering the materials available on record, dismissed the appeal. Challenging
the said judgment and decree passed by the First Appellate Court, the plaintiffs in
the suit have filed the present second appeal.
2. This Court, while admitting this second appeal, has formulated the
following substantial questions of law:
“(i) Whether the view of the Courts below on the validity
of Ex.A2 is correct and is based on material?
(ii) Whether the Lower Appellate Court is correct in law
in refusing to accept the additional evidence?”
3. Heard the learned counsel appearing for the appellants and the
learned counsel appearing for the fifth respondent.
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S.A.No.813 of 2001
4. The present case is mainly based on the Will, Ex.A2 dated
01.11.1991. Both the trial Court and the First Appellate Court found that the Will
was not proved in the manner known to law and based on the said Will, the
plaintiffs/appellants herein cannot be entitled to the relief sought for.
5. The learned counsel appearing for the appellants would submit that
both the attestors to the Will were no more at the time of examination of the
witnesses during the trial before the trial Court. Therefore, the persons, who are
aware of signature, were examined and the death of the attestors was also proved.
He would further submit that after the death of the attestors, the Will was
registered before the Sub-Registrar office concerned. However, both the attestors
were examined by the Sub-Registrar and based on their evidence coupled with
scribe, the Will was registered. Those proceedings were brought to the knowledge
of the trial Court and the depositions of the attestors before the Sub-Registrar
were not marked before the trial Court due to ignorance. Therefore, since the
attestors were not alive, the Will was proved under Section 69 of the Indian
Evidence Act [hereinafter referred to as “the Act”] and this was ignored by the
trial Court. Hence, the appellants filed an application under Order XLI Rule 27
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S.A.No.813 of 2001
C.P.C to let the additional evidence and the same was not dealt with by the First
Appellate Court independently. Simply without assigning any reason, due to
dismissal of the appeal, the said application was also dismissed. Since the First
Appellate Court has failed to consider the said application in the manner known
to law, the findings of the First Appellate Court are perverse.
6. The learned counsel appearing for the fifth respondent would submit
that since he is appearing for the Postal Department, he has no independent stand
or objection and he would abide by the order of this Court.
7. A careful reading of the records would show that this litigation is only
based on the Will, Ex.A2. It is a settled proposition of law that a Will is a peculiar
document which comes into force after the death of the attestors. Therefore, it has
to be proved in the manner known to law as contemplated under Section 68 of the
Act. Further, there is an enabling provision also under Section 69 of the Act. In
case, the beneficiary is not able to prove the Will under Section 68 of the Act, due
to death of both the attestors or any other reason, they can very well prove the
same under Section 69 of the Act. Whereas, in this case, on the date of
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S.A.No.813 of 2001
examination, both the attestors were not alive and the same was not denied by the
respondents. Therefore, non-examination of attestors is not fatal and hence, the
Will was not proved as contemplated under Section 68 of the Act. Since the mode
of proving the Will is as per Section 68 of the Act, the Will has to be proved on
examining at least one of the attestors. In the present case, both the attestors were
not alive. Therefore, the appellants are not in a position to examine the attestors
and prove the Will under Section 68 of the Act. The other option is to prove the
Will that in case the attestors were not alive or any other circumstance could not
examine, the Will can be proved under Section 69 of the Act. The appellants have
not taken any steps to summon the Sub-Registrar and also produce the deposition
made by the attestors during the registration of the documents before the trial
Court. However, they filed an application by invoking Order XLI Rule 27 C.P.C
to receive additional evidence. But the Lower Appellate Court failed to consider
the same and has not given adequate reason for rejecting the application. Simply,
a one word answer was given that the appeal was dismissed and therefore, the
application filed under Order 41 Rule 27 C.P.C was also dismissed. The Lower
Appellate Court ought to have given sufficient reason for not accepting the
application or otherwise, the Court should have accepted the document by
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S.A.No.813 of 2001
following Rule 28 and Rule 27 of Order XLI C.P.C and discussed with the main
appeal. Therefore, non-consideration of the application filed under Order XLI
Rule 27 C.P.C and non giving the adequate reason for rejection are also perverse.
Therefore, the second substantial question of law is answered accordingly.
8. Since in this case, the appellants have stated that after the death of the
attestors, the Will was registered and the said proceedings was very much
available with the Sub-Registrar office, which is a public document. Therefore,
the Lower Appellate Court ought to have given an opportunity and though the
appellants failed to summon the registration proceedings from the Sub-Registrar
office, they filed an application under Order XLI Rule 27 C.P.C. The Lower
Appellate Court should have given the adequate reason and should have
considered the same. Thereafter, the question as to whether those documents are
sufficient to prove the Will or not? should have been discussed and decided by the
Lower Appellate Court. Without considering the same, the Lower Appellate Court
dismissed the appeal as well as the application which warrants interference of this
Court. Therefore, as far as the first substantial question of law is concerned, the
entire suit is based on only Ex.A2/Will. Admittedly, the Will has to be proved in
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S.A.No.813 of 2001
the manner known to law. Further, it is for the plaintiffs to prove the Will. In this
case, both the attestors died, but fortunately, both the attestors were examined
before the Sub-Registrar while registering the Will. Therefore, the appellants
should have produced the statements of the attestors made before the Sub-
Registrar before the trial Court. However, they failed to do the same, when the
application was filed under Order XLI Rule 27 of C.P.C. Hence, the First
Appellate Court ought to have given an opportunity to the appellants to produce
those documents. A careful reading of the decision of the First Appellate Court
shows that no sufficient reason has been given for rejecting the application.
Therefore, both the substantial questions of law are answered accordingly.
9. In the result, this Second Appeal is allowed and the judgment and
decree passed by the First Appellate Court is set aside. The matter is remanded to
the First Appellate Court to consider the application filed by the appellants under
Order XLI Rule 27 C.P.C and give opportunity to both the parties. The First
Appellate Court if necessary can take additional evidence under Order XLI
Rule 28 C.P.C, regarding the depositions given by the attestors before the Sub-
Registrar, during the time of registering the Will and consider the same and pass
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S.A.No.813 of 2001
order or otherwise, the First Appellate Court can exercise its power and send the
matter back to the trial Court for the limited purpose of recording the additional
evidence and after recording the additional evidence, the same may be sent to the
First Appellate Court and thereafter, the First Appellate Court shall decide the
matter on the basis of the additional evidence. It is made clear that the matter is
remitted back to the First Appellate Court only for the limited purpose of taking
additional evidence by sending for documents from the Sub-Registrar office and
mark through Competent Authority for proving the Will, Ex.A2 and consider the
same and decide the appeal on merits and in accordance with law. No costs.
18.04.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
SSB
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S.A.No.813 of 2001
To
1.Principal District Court, Thanjavur
2. Subordinate Court, Thanjavur
3.The Section Officer,
V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
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S.A.No.813 of 2001
P.VELMURUGAN, J.
SSB
S.A.No.813 of 2001
18.04.2023
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