SWARNALATHA vs. KALAVATHY

appearing for the respondents. 3. The couple, Mannar Reddiar and Adhilakshmiammal had two sons by name V.M. Chandrasekaran and V.M. Sivakumar and a daughter by name Kalavathy. 4. The mother Adhilakshmiammal died on 14.08.1995. She left behind   a   Will   dated   30.01.1995,   bequeathing   the   properties purchased   by   her   and   the   properties   which   she   got   from   her maternal uncle, in favour of her two sons. The daughter Kalavathy was not given any share, on the ground that she had already been provided sufficiently. 5. The father Mannar Reddiar died on 08.08.2000. He left behind a Will dated 10.12.1998 bequeathing his properties in favour of his two sons and his grandchildren. The daughter Kalavathy was not allotted any property even under this Will, but the Will contained reasons.   6. The   eldest   son   V.M.   Chandrasekaran   died   subsequently   in October, 1999, leaving behind him surviving, his wife Swarnalatha and two sons by name C. Karthikeyan and C. Rishikesan, who are the appellants herein. 2 7. Thereafter, the daughter Kalavathy and the surviving son V.M. Sivakumar (of the testators) filed a suit for partition in O.S. No.387 of 2005 on the file of the District Munsiff Court, Poonamallee. Upon coming to know of the same, the appellants herein who are the wife and sons of the eldest son V.M. Chandrasekaran filed a petition in probate O.P No.1 of 2005 on the file of the Principal District Judge, Vellore, under Sections 270, 276 and 289 of the Act for the grant of probate of the Wills of Mannar Reddiar and Adhilakshmiammal. The petition was hotly contested by the daughter and other son of the testators. However, by a judgment dated 7.06.2010, the District Court   granted   probate   of   both   the   Wills   namely   the   Will   dated 30.01.1995  executed   by  the   mother   Adhilakshmiammal  and  the Will dated 10.12.1998 executed by the father Mannar Reddiar.   8. Challenging the judgment of the Probate Court, the daughter and the other son of the testators (respondents 1 and 2 herein) filed an appeal under Section 384 of the Act on the file of the High Court of Judicature at Madras. The said appeal was allowed by the High Court by the impugned judgment on the ground that there are suspicious circumstances surrounding the execution of both the 3 Wills. Therefore, aggrieved by the said judgment, the legatees are on appeal before us. 9. The claim of the appellants before the Probate Court was that the parents executed their last Will and Testament, in a sound and disposing state of mind and that those Wills were executed in the manner prescribed by law. To establish the execution of the Will of the mother Adhilakshmiammal, in terms of Section 68 of the Indian Evidence Act, 1872, the appellants examined Mr. S. Rajasekaran as PW­2. He was one of the attestors of the Will. The other attestor of the Will was none else than the father Mannar Reddiar. One Mr. B. Nithyanandham,   the   scribe   of   the   Will   of   the   Mother   was   also examined as PW­3. 10. One Mr. M. Dakshinamurthy, who was one of the attestors of the Will of the father Mannar Reddiar, was examined as PW­4 and the scribe of the said Will by name Mr. V. Sivaram, was examined as PW­5.   11. While the Will executed by the mother Adhilakshmiammal was an   unregistered   Will,   the   Will   executed   by   the   father   Mannar Reddiar was a registered Will. Both these Wills were marked as 4 Exhibits   P­1   and   P­2   respectively.   The   death   certificates   of   the testators were marked as Exhibits P­3 and P­4 and the copy of the plaint in the partition suit filed by the respondents was marked as Exhibit P­5. 12. The daughter Kalavathy (Respondent No.1) examined herself as RW­1 and the other brother Shri V.M. Sivakumar (Respondent No.2) examined himself as RW­2. No documents were marked on the side of the respondents. 13. The   respondents   contested   the   probate   proceedings   on   the ground that their parents never executed any Will and that the elder son V.M. Chandrasekaran played a fraud by taking signatures of the mother on blank papers and fabricating the same into a Will and that in any case the testators had no right to dispose of the properties by way of a Will. 14. Before   the   Probate   Court,   the   respondents   focused   their attention on the so­called suspicious circumstances surrounding both the Wills. Though the respondents also raised a contention that the testators had no right to dispose of those properties by way of   a   Will,   the   Probate   Court   rejected   the   same   outright   on   the 5 ground that the scope of jurisdiction of the Probate Court was not to decide disputed questions of title to any property. 15. Insofar   as   the   allegations   of   suspicious   circumstances   are concerned,   the   Probate   Court   was   not   convinced   that   the circumstances highlighted by the respondents raised any suspicion. Therefore, the  court of  original jurisdiction ordered the  grant of probate. 16. While reversing the Judgment of the Probate Court, the High Court recorded the following findings: (i) Adhilakshmiammal, the testatrix of the unregistered Will (Exhibit P­1) dated 30.01.1995 was said to be suffering from  ailments,  prior to the  execution of  the  Will.  The ailments could be physical or mental and while physical ailment cannot be a ground to question the veracity of the Will, mental ailment will certainly be a ground. The non­furnishing of the particulars of the ailments suffered by the testatrix Adhilakshmiammal created a doubt; (ii) The   failure   of   the   legatees   to   probate   the   Will   of   the mother   Adhilakshmiammal   during   the   life   time   of  the father Mannar Reddiar is a suspicious circumstance;  (iii) According   to   PW­1,   the   Will   executed   by   the   father Mannar   Reddiar,   marked   as   Exhibit   P­2   was   written during night hours of 10.12.1998 but according to the 6 evidence of PWs 4 and 5 (one of the attestors and the scribe)   the   Will   was   written   at   7:00   a.m.   and   was registered at 3:00 p.m. on 10.12.1998. The contradiction between the statement of PW­1 and the statements of PWs 4 and 5 in this regard created suspicion. (iv) The   ignorance   of   PW­1   about   the   date   and   time   of registration   of   the   Will   of   the   father   was   one   more circumstance that created a suspicion. (v) The failure of the father to ensure the presence of the daughter   and   the   second   daughter­in­law   during   the execution  of  both the  Wills   is  one   more   circumstance creating a suspicion. (vi) The presence of the first appellant herein at the time of execution of both the Wills, despite the appellant No.1 being a direct beneficiary, is also a circumstance to be taken notice of. (vii) Exhibit P­1 (Will) executed by the  mother runs to six pages. The signature of the testatrix is found exactly at the same location in pages 4 and 6. The super­imposition of pages 4 and 6 shows that the signature of the testatrix had been taken in Exhibit P­1 (Will) at the same place. (viii) The line space in the first part of Exhibit P­1 (Will) is more   than   the   line   space   in   other   parts   of   the   Will. There is some difference in the style of writing in the first two pages from the writing in the last two pages of the Will. The signatures of the attestors of and the scribe are 7 found  within  a  small space. The  signature  of  Mannar Reddiar as an attesting witness to Exhibit P­1 (Will) is not found below the word ‘witness’ but found by the side. (ix) It is not clear as to how appellant No.1 came into the possession   of   the   Will.   There   is   no   material   to   show whether   the   first   appellant’s   husband   V.M. Chandrasekaran   pre­deceased   the   parents.   In   this context the delay in seeking probate creates a serious doubt. (x) The total exclusion of the daughter from the bequest and the failure to mention in the Wills, the dates on which the daughter was paid certain amounts, are crucial. 17. But each one of the above circumstances, neither individually nor collectively creates a suspicion. The signature of the mother Adhilakshmiammal   in   Exhibit   P­1   (Will)   is   not   disputed.   It   was executed on 30.01.1995 and her husband namely Mannar Reddiar was one of the attestors to the Will. In fact the reading of Exhibit P­ 1 (Will) goes to show that the daughter Kalavathy was given in marriage to a bank employee way back in the year 1970. According to Exhibit P­1 (Will), the daughter was provided 50 sovereigns of gold jewellery at the time of the wedding. She was also given various amounts at different points of time totaling to Rs.75,000/­. It was 8 further   claimed   in   Exhibit   P­1   (Will)   that   the   mother   gave Rs.25,000/­ to the daughter Kalavathy for the purpose of purchase of two plots of land at Ambattur, in the outskirts of Chennai. The Will   also   mentions   that   the   daughter’s   daughter   was   given   in marriage to the second son V.M. Sivakumar. This is the reason why the second son V.M. Sivakumar joined hands with the daughter Kalavathy. Exhibit P­1 also makes a mention about the sum of Rs.40,000/­   paid   towards   the   discharge   of   a   debt   incurred   by Kalavathy’s husband (son­in­law). 18. Unfortunately, the High Court completely overlooked all the above   aspects   and   proceeded   to   invent   reasons   to   justify   a conclusion that seems to have preceded the line of reasoning.   19. Similarly Exhibit P­2 (Will of the father) contains recitals to the effect that the daughter’s daughter was given in marriage to the second son V.M. Sivakumar and that Adhilakshmiammal had left behind a Will dated 30.01.1995. 20. Once   it  is   found   that   the   father   Mannar   Reddiar   not  only attested the mother’s Will (Exhibit P­1) and once it is found that in his own Will (Exhibit P­2), which is a registered Will, the father had 9 made   a   mention   about   the   mother’s   Will,   all   the   suspicious circumstances sought to be projected would automatically fall to the ground. 21. When it was not even the case of the respondents that the testators were not in a sound and disposing state of mind, the High Court found fault with the appellants for not disclosing the nature of   the   ailments   suffered   by   them.   The   exclusion   of   one   of   the natural heirs from the bequest, cannot by itself be a ground to hold that   there   are   suspicious   circumstances.   The   reasons   given   in Exhibit P­1 are more than convincing to show that the exclusion of the daughter has happened in a very natural way. If Exhibit P­1 (Will)   had   been   fabricated   on   blank   papers   containing   the signatures of the mother, there would have been no occasion for the father to make a mention in his own Will (Exhibit P­2) about the execution of the Will by the mother. 22. We do not know how the High Court held the delay on the part of the appellants in seeking probate of the Wills to be a suspicious circumstance.  Exhibit  P­1 was  executed  on  30.01.1995  and the testatrix died on 14.08.1995. The father was alive till 08.08.2000. 10 Therefore, there was no necessity for the appellants to seek probate of the said Will. After the death of Mannar Reddiar on 08.08.2000, the appellants obviously had no support, due to the fact that V.M. Chandrasekaran ( husband of appellant No.1 and father of appellant Nos.2 and 3 ) had pre­deceased the father Mannar Reddiar. It is recorded   in   the   impugned   Judgment   that   V.M.   Chandrasekaran died in October­1999. 23. The occasion for the appellants to seek probate of the Will arose only when the respondents filed the suit for partition in O.S. No.387 of 2005. Therefore, there was actually no delay on the part of the appellants in seeking probate. 24. The High Court made a mountain out of a molehill, by reading too much into the lack of knowledge on the part of appellant No.1 about the time of registration of Exhibit P­2 (Will) and the minor contradictions between her statement as PW­1 and the statements of PWs 4 and 5. The adverse inference sought to be drawn by the High Court about the failure of the testator Mannar Reddiar to ensure the presence of the daughter and the second daughter­in­ law at the time of execution of Exhibit P­2, has no basis in law.  11 25. The law relating to suspicious circumstances surrounding the execution   of   a   Will   is   already   well­settled   and   it   needs   no reiteration. It is enough if we make a reference to one of the recent decisions of this Court in  Kavita Kanwar  vs.  Mrs. Pamela Mehta 1  where this Court referred to almost all previous decisions and Ors. 2 right from   H. Venkatachala Iyengar   vs.   B.N. Thimmajamma . But cases in which a  suspicion is  created are essentially those where either the signature of the testator is disputed or the mental capacity of the testator is questioned. This can be seen from the fact that   almost   all   previous   decisions   of   this   Court   referred   to   in Kavita   Kanwar   (supra)   list   out   circumstances,   which   in   the context of the lack of sound and disposing state of mind of the testator,   became   suspicious   circumstances.   In   the   matter   of appreciating the genuineness of execution of a Will, there is no place for the Court to see whether the distribution made by the testator was fair and equitable to all of his children. The Court does not apply Article 14 to dispositions under a Will. 26. It   is   not   difficult   for   an   objective   mind   to   understand   the 1 AIR 2020 SC 544 2 AIR 1959 SC 443 12 reasons behind the daughter and the second son of the testators coming together. Under both the Wills Exhibit P­1 and P­2, the properties have been equally distributed between the two sons. The first   son   V.M.   Chandrasekaran   is   now   no   more.   Admittedly Kalavathy’s daughter has been given in marriage to V.M. Sivakumar (second son of testator). Therefore, if the bequest under the two rd Wills   go,   V.M.   Sivakumar’s   family   may   eventually   receive   2/3 share of the properties, which is more beneficial for V.M. Sivakumar than getting half share under the Wills. Unfortunately, the High Court completely overlooked this aspect and started analyzing the Wills with suspicion. Therefore, the impugned Judgment of the High Court is incapable of being sustained.   27. In   view  of   the   above   the   appeal   is   allowed.   The   impugned judgment of the High Court is set aside and the Judgment of the Principal District Court, Vellore granting probate of both the Wills, is restored.  There will be no order as to costs.  …..…………....................J.       (Hemant Gupta) 13 .…..………......................J (V. Ramasubramanian) MARCH  30, 2022 NEW DELHI. 14