Madras High Court
B.Krishnamurthy vs Kalyani on 13 September, 2023
OSA No.19 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.09.2023
CORAM :
THE HONOURABLE MR. JUSTICE R. MAHADEVAN
and
THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ
Original Side Appeal No.19 of 2023
---
Bakthavachalam (Deceased)
1.B.Krishnamurthy
2.B.Karmegam
3.B.Janarthanan .. Appellants
Appellants 1 to 3 are legal representatives of the
deceased Bakthavachalam
and are residing at
No.15/16, Ganapathy Street,
Royapettah, Chennai - 14.
(Cause title accepted vide order dated 25.11.2021)
Versus
1.Kalyani
2.Anusuya .. Respondents
Original Side Appeal filed under Order XXXVI Rule 1 of the Original Side
Rules read with Order XXV Rule 5 of the Original Side Rules of High Court Madras
r/w 232 and 276 of the Indian Succession Act, 1925 and Clause 15 of the letters
Patent against the order and decree passed by the learned Judge dated 28.11.2014
in O.P.No.108 of 2013.
For Appellants : Mr.R.Rajarajan
For Respondents : Mr.E.P.Senniyangiri
for R1 and R2
***
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OSA No.19 of 2023
JUDGMENT
(Judgment of the Court was delivered by R. MAHADEVAN, J)
This Original Side Appeal has been filed challenging the order dated
28.11.2014 passed by the learned Judge, thereby dismissing the petition in
O.P.No.108 of 2013 filed for grant of probate in respect of the Last Will and
Testament of the deceased Lakshmi Kanthaammal.
2.Originally, the aforesaid original petition was preferred by one
K.Bakthavasalam, who is the brother of the testatrix Lakshmi Kanthaammal and he
died on 05.01.2016 leaving behind his wife / second respondent, daughter / first
respondent and sons / appellants herein. Therefore, the appellants being the legal
heirs of the petitioner in the probate proceedings, are pursuing the case before this
court.
3.According to the appellants, the testatrix Lakshmi Kanthaammal owned
properties viz., (i) premises bearing Door No.15 Old No.14/1 Ganapathy Mudali
Street, Royapettah, Madras -600 014, in S.No.1161 admeasuring 1555 sq.ft,
(ii)business at shop no.143, Avvai Shanmugham Salai (Lloyds Road), Gopalapuram,
Chennai - 600 086, and (iii) family articles, furnitures and other materials and
movable in her residence. Her husband by name Jayarama Pillai died on 27.12.1976
and they have no issues, out of wedlock. During her life time, the testatrix Lakshmi
Kanthaammal, out of her own free will and in a sound disposing state of mind, had
executed a Will registered as Document No.11/1985 dated 11.02.1985 to and in
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OSA No.19 of 2023
favour of her brother Bakthavatsalam, in the presence of three attesting witnesses,
viz., Angamuthu, Somasundhar and Ranganathan; and she died on 21.10.1989.
Thereafter, her brother Bakthavatsalam had acquired the properties mentioned in
the Will and continued to be in possession and enjoyment of the same, but unable
to raise any loan. Hence, the said Bakthavatsalam filed the petition in O.P.No.108 of
2013 for grant of probate. He was examined as P.W.1 and one of the attesting
witnesses by name Ranganathan was examined as P.W.2. Exs.P1 to P5 documents
were marked in support of his claim. The learned Judge, upon hearing both sides,
dismissed the original petition on 28.11.2014 by holding that none of the attesting
witnesses was examined and the petitioner Bakthavatsalam has not established the
genuineness of the Will. The relevant passage of the said order is extracted below
for ready reference:
"26. In fact, the propounder of the Will has to establish that the Will
was executed by the deceased testator / testatrix in a sound disposing state
of mind, without threat or coercion, in the presence of two witnesses, who
are attestors to the Will. The burden is upon the petitioner to establish that
the Will was executed by the deceased Lakshmi Kanthammal, since he has
claimed rights under the Will, by examining at least one of the attesting
witnesses to the Will. Admittedly, no attesting witness was examined to
prove the execution of the Will and it is stated by the petitioner that the
whereabouts of the attesting witnesses are not known to him. As per
Section 63 (1) (c) of the Succession Act and Section 68 of Indian Evidence
Act, the aforesaid reason would not be a defence to prove the Will. As it is a
registered Will, at least the Court can presume that the person, who signed
or affixed the thumb impression was in a sound disposing state of mind,
while registering the Will, in view of the presumption under Section 114 (e)
of Indian Evidence Act, being the official act of registration. However, the
Sub-Registrar would not be a competent person to identify the testator, in
spite of the presumption and further, even there is possibility for
impersonation in affixing signature of LTI and therefore, the burden is
heavily upon the propounder or the person claiming right through the Will,
to establish that the Will was executed by the testator / testatrix stated in
the Will and not by any other person.
27. In the instant case, there is no evidence to establish that the
testatrix had affixed her signature / LTI in the Will. The neighbour or the
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OSA No.19 of 2023
relatives cannot be examined to identify the signature, making the person
handwriting expert, even without producing any admitted signature for
comparison. If at all the party can produce any public documents containing
the signature of the testator / testatrix and could have sent the Will to any
expert through Court for comparing the signature and the LTI, in view of
the legal presumption under Section 114 (e) of the Indian Evidence Act, so
far as the person who signed or affixed his LTI was in a sound disposing
state of mind, as it is a registered Will.
28. The petitioner has not taken any steps to prove that the Will was
executed by Lakshmi Kanthammal by examining at least one of the
attestors, hence, on the aforesaid circumstances, in view of Section
63 (1) (c) of Succession Act and Section 68 of Indian Evidence Act, the
Court is of the view that the petitioner has not established the genuineness
of the Will and therefore, the claim made in the Original Petition is not
legally sustainable and accordingly, the same is liable to be dismissed.
29. In the result, this Original Petition is dismissed. However, it is
made clear that in the absence of proving the Will, all the legal heirs of the
deceased are entitled to claim their respective shares, as per Hindu
Succession Act. No order as to costs."
Aggrieved by the aforesaid order of the learned Judge, the sons of the deceased
petitioner Bakthavatsalam, who were the respondents 1 to 3 in the original petition,
have come up with this appeal, arraying the other legal heirs viz., daughter and
wife of the deceased as respondents 1 and 2 therein.
4. The learned counsel for the appellants would submit that the testatrix
Lakshmi Kanthaammal executed her last and final Will dated 11.02.1985 on her
own free will and in a sound state of mind, in respect of her properties to and in
favour of the appellants' father Bakthavatsalam, who is her brother and taking care
of her, after the death of her husband. It was clearly stated in the Will that her
brother Bakthavatsalam is to enjoy the properties during his lifetime, and after his
demise, his legal heirs viz., the appellants herein, shall inherit the properties
mentioned therein absolutely with equal shares and full power of alienation and
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OSA No.19 of 2023
disposal. The Will was duly executed and registered as Document No.11 of 1985
with the Sub-Registrar's Office at Mylapore, in accordance with Section 213 of the
Indian Succession Act, 1925, and it was witnessed by three attesting witnesses,
namely R. Angamuthu, K.A.R. Somasundhar, and Ranganathan. The original Will
was presented before the Court and was marked as Ex.P1; and one of the attesting
witnesses by name Ranganathan was examined as PW2. However, the learned
Judge erroneously dismissed the original petition for probate on the ground that the
propounder of the Will Bakthavatsalam, did not examine any of the attesting
witnesses as required under Section 68 of the Indian Evidence Act. It is further
contended that the learned Judge failed to consider the testimony of Ranganathan,
one of the attesting witnesses, who stated in his deposition about the due
execution of the Will by the testatrix Lakshmi Kanthaammal in his presence, along
with the presence of other two attesting witnesses. Importantly, the said
Ranganathan is not only an attesting witness, but also the paternal uncle of
Lakshmi Kanthaammal's husband. The said Ranganathan categorically stated in his
deposition that he personally accompanied the testatrix to the Registrar's office to
ensure the proper execution and registration of the Will. However, the learned
Judge overlooked the deposition of P.W.2 (Ranganathan) and unjustifiably
concluded that the propounder failed to establish the genuineness of the Will and
ultimately, dismissed the probate petition. Stating so, the learned counsel prayed to
set aside the order of the learned Judge and pass appropriate orders in this appeal.
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OSA No.19 of 2023
5. The learned counsel appearing for the first and second respondents would
submit that the respondents 1 and 2 have no objection to grant letters of
administration for the registered Will in favour of the appellants, who are the
brothers of the first respondent and sons of the second respondent.
6. Heard the learned counsel on either side and perused the materials
available on record.
7. There is no dispute that the properties mentioned in the Will owned by the
testatrix Lakshmi Kanthaammal; her husband Jayarama Pillai predeceased her on
27.12.1976; and they did not have any issues. It is also not in dispute that the
testatrix out of her own volition and in a sound state of mind, had executed the Will
registered as Document No.11 of 1985 on 11.02.1985 on the file of SRO, Mylapore.
It is explicitly stated in the said Will that her brother Bakthavatsalam, should take
the properties mentioned therein and enjoy the same till his life time; and after his
life time, his sons viz., Krishnamurthy, Karmegham and Janardhan (i.e.) the
appellants herein, should take the properties absolutely with equal shares and full
power of alienation and disposal. The testatrix Lakshmi Kanthaammal passed away
on 21.10.1989. Thereafter, her brother Bakthavatsalam sought probate by filing
O.P. No. 108 of 2013, which was dismissed by the learned Judge, holding that none
of the attesting witnesses had been examined to prove the execution of the Will to
and in favour of the said petitioner. Hence, this appeal by the sons of the deceased
petitioner.
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OSA No.19 of 2023
8. At the outset, it is pertinent to refer to the position of law in respect of the
issue involved herein. Section 68 of the Indian Evidence Act mandates that a
document shall not be used as evidence until one attesting witness at least has
been called for the purpose of proving its execution; a Will should be proved in
accordance with section 68; and the onus of proving the same is on the profounder
of the Will. This was clearly stated by the Hon'ble Supreme Court in the following
decisions:
Savithri v. Karthyayani Amma [(2007) 11 SCC 621 at page 629]
“...A Will like any other document is to be proved in terms of the
provisions of the Indian Succession Act and the Indian Evidence Act. The
onus of proving the Will is on the propounder. The testamentary capacity of
the testator must also be established. Execution of the Will by the testator
has to be proved. At least one attesting witness is required to be examined
for the purpose of proving the execution of the Will. It is required to be
shown that the Will has been signed by the testator with his free will and
that at the relevant time he was in sound disposing state of mind and
understood the nature and effect of the disposition. It is also required to be
established that he has signed the Will in the presence of two witnesses who
attested his signature in his presence or in the presence of each other. Only
when there exists suspicious circumstances, the onus would be on the
propounder to explain them to the satisfaction of the Court before it can be
accepted as genuine.”
Ramesh Verma (Dead) through LRs v. Lajesh Saxena (dead) by LRs
and another [(2017) 1 SCC 257]
“13. A Will like any other document is to be proved in terms of the
provisions of section 68 of the Indian Succession Act and the Evidence Act.
The propounder of the Will is called upon to show by satisfactory evidence
that the Will was signed by the testator, that the testator at the relevant
time was in a sound and disposing state of mind, that he understood the
nature and effect of the disposition and put his signature to the document
on his own free will and the document shall not be used as evidence until
one attesting witness at least has been called for the purpose of proving its
execution. This is the mandate of Section 68 of the Evidence Act and the
position remains the same even in a case where the opposite party does not
specifically deny the execution of the document in the written statement.”
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OSA No.19 of 2023
9. In the instant case, during the proceedings in OP.No.108 of 2013, the
death certificate of the testatrix Lakshmi Kanthaammal was marked as Ex.P1, as per
which, she died on 21.10.1989; the original Will dated 11.02.1985 executed by the
testatrix in respect of her properties, to and in favour of her brother
Bakthavatsalam, was marked as Ex.P2; the death of the husband of the testatrix
was examined as Ex.P3, according to which, he died on 27.12.1976; the consent
letter given by the legal heirs of Bakthavasalam was marked as Ex.P4 and Ex.P5 is
the affidavit of asset showing the net value of the properties mentioned in the Will
as Rs.39,00,000/-. That apart, the said Bakthavasalam / petitioner in OP.No.108 of
2013 was examined as P.W.1, who averred in his deposition that the testatrix is her
elder sister and she on her own will and in a sound disposing state of mind,
executed Ex.P2 Will on 11.02.1985 in his favour, as per which, he acquired life
interest over the properties mentioned therein and hence, he sought to probate the
said Last Will and Testament executed by the deceased. One of the attesting
witnesses by name D.Ranganathan was examined as P.W.2 and he stated in his
deposition that he knew the testatrix, who had no children and who had executed a
Will on 11.02.1985, in which, he signed as one of the witnesses. He also affirmed
that at the time of executing the Will, the testatrix was in good health and of sound
mind. For better appreciation, his deposition is extracted below:
"I know the testatrix Lakshmikantha as she was my paternal aunt.
She executed her law and testament on 11.02.1985 in the presence of
R.Angamuthu and K.A.R.Somasundar and in my presence. I am one of the
nearest relative of testatrix Late Lakshmi Kanthammal. I know that she was
not having any issues and she was living with her brother viz.,
Bakthavatchalam K, after the demise of her husband. She was not educated
and she used to put her thumb impression only. I used to visit her during
her old age, as she did not have any children. I know about the Will written
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OSA No.19 of 2023
by her on 11.02.1985 and registered in the office of the Sub-Registrar at
Mylapore, bequeathing the properties to the above said her
Bakthavatchalam and his children. Accordingly, she executed a Will on
11.02.1985. I have also signed as one of the witnesses in the said Will. I
have seen the testatrix affixing her left thumb impression in my presence.
At the time of execution of the Will, the testatrix was hale and healthy and
disposing state of mind. Ex.P6 is my affidavit in this regard."
Thus, it is evident from the oral and documentary evidence as referred to above,
that the testatrix Lakshmi Kanthaammal executed the Will on 11.02.1985 on her
own volition and in a sound disposing state of mind in respect of her properties to
and in favour of her brother Bakthavasalam. Ex.P2 Will was attested by three
witnesses viz., Angamuthu, Somasundar and Ranganathan. The execution of the
Will was duly proved by the profounder by examining P.W.2 Ranganathan, one of
the attesting witnesses to the Will, as required under section 68 of the Indian
Evidence Act. However, the learned Judge erroneously dismissed the probate
petition without looking into the evidence of P.W.2, by the order impugned herein,
by holding that the propounder did not take any steps to prove the execution of the
Will by at least examining one of the witnesses to the same.
10. It is also pertinent to point out at this juncture that the respondents 1
and 2 / daughter and wife of the petitioner Bakthavasalam, filed separate affidavits
dated 04.02.2023, expressing their consent / no objection for grant of letters of
administration for the registered will in favour of the appellants herein. It is further
stated by the learned counsel in unison that there are no other legal heirs except
the appellants and the respondents 1 and 2, to claim right over the properties
mentioned in the Will executed by the testatrix.
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OSA No.19 of 2023
11. Taking note of all the above, this court is of the opinion that it was
proved that Ex.P2 Will is true, genuine and valid document and the appellants,
being the legal heirs of the petitioner Bakthavasalam, are entitled for the grant of
Letters of Administration, in respect of the properties mentioned therein.
12. Hence:
(a) the order passed by the learned Judge in OP.No.108 of 2013 is set aside
and this Original Side Appeal is allowed.
(b) the letters of administration shall be issued in favour of the appellants in
respect of the properties mentioned in the Will.
(c) The appellants are directed to duly administer the said properties of the
deceased.
(d) each of the appellants is also directed to execute a security bond for a
sum of Rs.25,000/- (Rupees twenty five thousand only) in favour of the Assistant
Registrar (O.S-II), High Court, Madras.
(e) The appellants are further directed to render true and correct accounts
once in a year.
[R.M.D., J.] [M.S.Q., J.]
13.09.2023
Index: Yes.
Speaking order
Neutral Citation:Yes.
rns
Copy to: The Sub Assistant Registrar, (Original Side),
Madras High Court, Chennai.
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OSA No.19 of 2023
R. MAHADEVAN, J
and
MOHAMMED SHAFFIQ, J
rns
Original Side Appeal No.19 of 2023
13.09.2023
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