Section 68 of Evidence Act inapplicable to sale deeds as attestation is not legally mandatory.

Originally, 6.5 cents belonged to Defendant No. 3 (Rajeswari), who allegedly sold it to Vanajakshi in 1978 (Ext. A3)

Vanajakshi and others then sold the full 13 cents to the Plaintiff in 1980

In 1996, Defendant No. 3 executed a second sale deed (Ext. A4) for the same 6.5 cents in favor of Defendant No. 1, who took possession and began construction

The Plaintiff sued for declaration of title, recovery of possession, and cancellation of Ext. A4

The Trial Court decreed the suit in favor of the Plaintiff

The First Appellate Court reversed this, finding the execution of the 1978 deed (Ext. A3) unproven because the attesting witness (PW3) was unreliable

The High Court of Kerala, in Second Appeal, restored the Trial Court's decree, holding that since Defendant No. 3 had not filed a separate suit or counterclaim to deny the 1978 deed, the "specific denial" required to trigger Section 68 of the Evidence Act was absent

Section 100 and Order XLII Rule 2 of the CPC, which mandate that a High Court must formulate substantial questions of law as a condition precedent to hearing a Second Appeal

Section 54 of the Transfer of Property Act, 1882, which defines "sale" and does not require attestation for a sale deed

Section 68 of the Indian Evidence Act, 1872, noting that the requirement to call an attesting witness applies only to documents "required by law to be attested"

Nazir Mohamed v. J. Kamala

Hans Raji v. Yosodanand and Bayanabai Kaware v. Rajendra, establishing that Section 68 does not apply to sale deeds

The Supreme Court held that the High Court committed a jurisdictional error by allowing the Second Appeal without formulating substantial questions of law, rendering the judgment vitiated

First, the High Court erred in holding that a "specific denial" under the proviso to Section 68 must be made via a separate suit or counterclaim; a denial in a written statement is sufficient

Since Section 54 of the Transfer of Property Act does not require a sale deed to be attested, Section 68 and its proviso are entirely inapplicable to sale deeds, regardless of whether they are registered or whether execution is denied

The High Court’s focus on the "proviso" was misplaced as the sale deed did not fall within the "main provision" of Section 68

The judgment and order of the High Court were set aside. The matter was remitted to the High Court for de novo hearing, with a direction to formulate substantial questions of law and dispose of the appeal within three months.

The Court further directed the Registry to circulate the judgment to all High Courts to clarify the non-applicability of Section 68 to sale deeds