2025 INSC 866 REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(s). 3509­3510/2010

GURDIAL SINGH (DEAD) THROUGH LR     APPELLANT(S) 

VERSUS

JAGIR KAUR (DEAD) AND ANR. ETC.  RESPONDENT(S)

J U D G M E N T 

Joymalya Bagchi, J.

1.The appeals are directed against the common judgment and decree

dated 13.11.2009 passed by the Punjab & Haryana High Court in

R.S.A. No.837 of 1996 and R.S.A. No.958 of 1996 setting aside the

concurrent findings of the Trial Court and the First Appellate Court,

and declaring the 1

st

 respondent as the owner and in possession of the

suit land.

Facts 

2.One Maya Singh was owner of land measuring 67 kanals 4 marlas in

village   Sathiala

1

.     Appellant   is   the   nephew   of   Maya   Singh.   1

st

respondent is Maya Singh’s wife.  Gurpal Singh (hereinafter referred to

as 2

nd

 respondent) claimed to be the adopted son of Maya Singh and

1 Hereinafter referred to as “the suit land”.

Page 1 of 14

1

st

 respondent.  Maya Singh died on 10.11.1991.  On 27.10.1992, the

suit land was mutated in favour of 1

st

 respondent.  Apprehending that

1

st

  respondent was taking steps to alienate the property, appellant

filed a Suit RBT No. 329/1992 by propounding a Will executed by

Maya Singh on 16.05.1991, bequeathing the land to him.     In this

suit, appellant contended his uncle, Maya Singh was married to one

Joginder Kaur who had pre­deceased him and 1

st

 respondent was not

his lawfully wedded wife or 2

nd

 respondent, their adopted son.   

3.Whereas respondents filed another suit seeking declaration that 1

st

respondent   is   the   lawfully   wedded   wife   of   Maya   Singh   and   2

nd

respondent is their adopted son.  

4.Trial   Court   dismissed   the   respondents’   suit   holding   that   2

nd

respondent was not the adopted son of Maya Singh and decreed the

appellant’s suit declaring that the Will dated 16.05.1991 propounded

by the latter was genuine and by virtue of the Will, he was the lawful

owner of the suit land. However, the Court held 1

st

 respondent is the

lawfully wedded wife of Maya Singh. 

5.1

st

 respondent preferred two appeals challenging the dismissal of her

suit   as   well   as   against   the   judgment   and   decree   passed   in   the

appellant’s   suit.     The   appeals   were   disposed   of   by   the   Additional

District Judge, Amritsar (hereinafter referred to as the “First Appellate

Court”) upholding the judgment and decree passed in the appellant’s

suit.  

Page 2 of 14

6.Being   aggrieved,   1

st

  respondent   filed   Second   Appeals   being   RSA

No.958 of 1996 and RSA No.837 of 1996.  The High Court framed the

following substantial question of law:­

“Whether the execution of Will dated 16.05.1991, set up by

Gurdial Singh, was duly proved?”

Holding that the suspicious circumstance namely, non­mention of 1

st

respondent who is the wife of the testator Maya Singh and the reasons

for her disinheritance in the Will exposed absence of ‘free disposing

mind’ of the testator, High Court reversed the concurrent findings of

the Trial Court and First Appellate Court and held 1

st

 respondent was

the owner and was entitled to possession of the suit land.  

7.Being aggrieved by the impugned judgment, the appellant is before us.

During   the   pendency   of   the   appeal,   both   the   appellant   and   1

st

respondent died and have been substituted by their respective legal

representatives.  

8.The principal issue which falls for consideration is as follows:­

Whether,   in   the   facts   and   circumstances   of   the   case,   non­

mention of the status of 1st respondent as wife of the testator

and failure to give reasons for her disinheritance in the Will

dated 16.05.1991 is a suspicious circumstance which exposes

lack of a free disposing mind of the testator, rendering the Will

invalid?

Arguments

9.Mr. Manoj Swarup, learned Senior Counsel argued that the Will is a

registered one and its execution has been lawfully proved.  Appellant

had examined PW­2 Surinder Kumar, Scribe of the Will and PW­3

Page 3 of 14

Chanan   Singh,   one   of   the   attesting   witnesses.   PW­2   deposed   he

scribed the Will at the instance of Maya Singh.   It was read over to

Maya Singh and the latter had signed in presence of the attesting

witnesses Chanan Singh (PW­3) and Pesra Singh.  PW­3 stated he was

the attesting witness and the Will was presented before Sub­Registrar

where it was again read over to the testator.  Their evidence could not

be   discredited   during   cross­examination.   Mere   non­mention   of   1

st

respondent’s name cannot be a ground to hold that the Will is not a

genuine one.  It was further contended that the monies left by Maya

Singh had been given to 1

st

 respondent and she was also entitled to

his pension.  

10.Per contra, Mr. Arun Bhardwaj, learned Senior Counsel submitted 1

st

respondent was the lawfully wedded wife of Maya Singh.   Relationship

between   the   couple   was   good   as   would   be   evidenced   from   1

st

respondent’s deposition that she was living with Maya Singh till his

death.     The Trial Court glossed over this evidence and came to a

perverse finding that she had not served Maya Singh.  While relations

between the couple were good, appellant disputed 1

st

  respondent’s

status as the wife of Maya Singh.   Non­mention of 1

st

  respondent’s

name and the reasons for   her  disinheritance in  the  Will  must  be

viewed from this sinister design of the appellant.  His effort not only to

disinherit the 1

st

 respondent but also to deny her the very status as

his wife is eloquent in the omission of her status as wife in the Will.

Viewed from this perspective, the tenor of the Will demonstrates the

Page 4 of 14

masked voice and intention of the appellant and not the free disposing

mind of the testator.  Courts below erred in applying the correct legal

principles and erroneously held that this suspicious circumstance did

not vitiate the Will.  

Proof of Will: Legal Principles 

11.A   Will   has   to   be   proved   like   any   other   document   subject   to   the

requirements of  Section 63 of the  Indian Succession Act, 1925  and

Section 68 of the Indian Evidence Act, 1872, that is examination of at

least   of   one   of   the   attesting   witnesses.  However,   unlike   other

documents, when a Will is propounded, its maker is no longer in the

land of living.   This casts a solemn duty on the Court to ascertain

whether the Will propounded had been duly proved.  Onus lies on the

propounder not only to prove due execution but dispel from the mind

of the court, all suspicious circumstances which cast doubt on the

free disposing mind of the testator. Only when the propounder dispels

the suspicious circumstances and satisfies the conscience of the court

that the testator had duly executed the Will out of his free volition

without coercion or undue influence, would the Will be accepted as

genuine.  In Smt. Jaswant Kaur v. Smt. Amrit Kaur and others

2

, this

Court referring to H. Venkatachala Iyengar vs. B.N. Thimmajamma &

Ors.

3

 enumerated the principles relating to proof of Will:­

“10. ***** **** **** ****

2 (1977) 1 SCC 369.

3 1959 Supp (1) SCR 426.

Page 5 of 14

“1. Stated generally, a will has to be proved like any other document,

the test to be applied being the usual test of the satisfaction of the

prudent   mind   in   such   matters.   As   in   the   case   of   proof   of   other

documents, so in the case of proof of wills, one cannot insist on proof

with mathematical certainty.

2.   Since   Section   63   of   the   Succession   Act   requires   a   will   to   be

attested, it cannot be used as evidence until, as required by Section

68 of the Evidence Act, one attesting witness at least has been called

for   the   purpose   of   proving   its   execution,   if   there   be   an   attesting

witness alive, and subject to the process of the court and capable of

giving evidence.

3. Unlike other documents, the will speaks from the death of the

testator and therefore the maker of the will is never available for

deposing   as   to   the   circumstances   in   which   the   will   came   to   be

executed.   This   aspect   introduces   an   element   of   solemnity   in   the

decision of the question whether the document propounded is proved

to be the last will and testament of the testator. Normally, the onus

which lies on the propounder can be taken to be discharged on proof

of the essential facts which go into the making of the will.

4.   Cases   in   which   the   execution   of   the   will   is   surrounded   by

suspicious   circumstances   stand   on   a   different   footing.   A   shaky

signature,   a   feeble   mind,   an   unfair   and   unjust   disposition   of

property, the propounder himself taking a leading part in the making

of the will under which he receives a substantial benefit and such

other circumstances raise suspicion about the execution of the will.

That   suspicion   cannot   be   removed   by   the   mere   assertion   of   the

propounder that the will bears the signature of the testator or that the

testator was in a sound and disposing state of mind and memory at

the time when the will was made, or that those like the wife and

children of the testator who would normally receive their due share in

his estate were disinherited because the testator might have had his

own   reasons   for   excluding   them.   The   presence   of   suspicious

circumstances makes the initial onus heavier and therefore, in cases

where the circumstances attendant upon the execution of the will

excite the suspicion of the court, the propounder must remove all

legitimate suspicions before the document can be accepted as the last

will of the testator.

5. It is in connection with wills, the execution of which is surrounded

by   suspicious   circumstances   that   the   test   of   satisfaction   of   the

judicial conscience has been evolved. That test emphasises that in

determining   the   question   as   to   whether   an   instrument   produced

before the court is the last will of the testator, the court is called upon

to   decide   a   solemn   question   and   by   reason   of   suspicious

circumstances the court has to be satisfied fully that the will has

been validly executed by the testator.

6. If a caveator alleges fraud, undue influence, coercion etc. in regard

to the execution of the will, such pleas have to be proved by him, but

even   in   the   absence   of   such   pleas,   the   very   circumstances

Page 6 of 14

surrounding the execution of the will may raise a doubt as to whether

the testator was acting of his own free will. And then it is a part of

the initial onus of the propounder to remove all reasonable doubts in

the matter.”

The Court further held:­

“9. In cases where the execution of a will is shrouded in suspicion,

its   proof   ceases   to   be   a   simple   lis   between   the   plaintiff   and   the

defendant. What, generally, is an adversary proceeding becomes in

such   cases   a   matter   of   the   court's   conscience   and   then   the   true

question which arises for consideration is whether the evidence led

by the propounder of the will is such as to satisfy the conscience of

the   court   that   the   will   was   duly   executed   by   the   testator.   It   is

impossible to reach such satisfaction unless the party which sets up

the will offers a cogent and convincing explanation of the suspicious

circumstances surrounding the making of the will.”

12.Similarly in  Ram Piari vs. Bhagwant & Ors.

4

  this Court held when

suspicious circumstance exists, Courts should not be swayed by due

execution of the Will alone:

“3. ……………….Unfortunately none of the courts paid any attention

to these probably because they were swayed with due execution

even when this Court in Venkatachaliah case [AIR 1959 SC 443 :

1959 Supp 1 SCR 426] had held that, proof of signature raises a

presumption   about   knowledge   but   the   existence   of   suspicious

circumstances rebuts it…………….” 

13.There is no cavil when suspicious circumstances exist and have not

been repelled to the satisfaction of the Court, the Court would not be

justified in holding that the Will is genuine since the signatures have

been duly proved and the Will is registered one

5

. 

      Parameters to ascertain ‘suspicious circumstances’ vitiating a Will:­

4 (1993) 3 SCC 364.

5 AIR 1962 SC 567, Para 23. 

Page 7 of 14

14.This   brings   us   to   the   next   issue   i.e.   what   are   the   suspicious

circumstances which may vitiate the disposition. In Indu Bala Bose &

Ors. vs. Manindra Chandra Bose & Anr.

6

 the Court held any and every

circumstance is not a “suspicious” circumstance. 

“8. Needless   to   say   that   any   and   every   circumstance   is   not   a

“suspicious”   circumstance.  A   circumstance   would   be   “suspicious”

when   it   is   not   normal   or   is   not   normally   expected   in   a   normal

situation or is not expected of a normal person.”

The   Court   quoted   the   Privy   Council’s   elucidation in Hames   v.

Hinkson

 7

 of suspicious circumstances as follows: 

“17…………… where a Will is charged with suspicion, the rules enjoin

a reasonable scepticism, not an obdurate persistence in disbelief.

They do not demand from the Judge, even in circumstances of grave

suspicion,   a   resolute   and   impenetrable   incredulity.   He   is   never

required to close his mind to the truth.”

It was again reiterated in PPK Gopalan Nambier vs. PPK Balakrishnan

Nambiar & Ors.

8

 that suspected features should not be mere fantasies

of a doubting mind. 

“5……………It is trite that it is the duty of the propounder of the will

to prove the will and to remove all the suspected features. But there

must be real, germane and valid suspicious features and not fantasy

of the doubting mind.”

15.It is from this prism, we need to examine whether the High Court was

justified in reversing the concurrent findings of the Trial Court and

the appellate court and holding the Will was vitiated due to existence

of suspicious circumstances.      

Findings of the Trial Court

6 (1982) 1 SCC 20.

7 AIR 1946 PC 156. 

8 1995 Supp (2) SCC 664.

Page 8 of 14

Trial Court dealt with this issue in the following manner: 

“As   discussed   above,   defendant   No.   1   is   the   widow   of   Maya   Singh

deceased.  In  Smt.  Bhagya  Wati  Jain’s  case  (supra)  it  was  held  that

deprivation of legal heir from succession may be one of the suspicious

circumstances along with other but that by itself is not sufficient ground

to raise presumption against the Will. Admittedly, defendant No. 1, who

is widow of Maya Singh, has been dis­inherited. Statement of Jagir Kaur

defendant No. 1 who appeared as DW3 reads as follow:­

“I was married with Maya Singh, I lived with Maya Singh as his

wife till his death. We took Guirpal Singh as our adopted son. He is the

son of my sister. At the time of adoption Gurwas distributed. Maya Singh

was in service and I draw pension. We are in possession of the land in

suit. Maya Singh never told me having executed a Will in favour of the

plaintiff. He was not on speaking terms with the plaintiff. I reside in the

house of Maya Singh”.

Jagir   kaur   has   no   where   stated   that   the   served   Maya   Singh

during his life time. That she actually resided with Maya Singh on the

day the Will was executed i.e. on 16.5.91. She is again silent whether

she performed the last rites of Maya Singh. In the circumstances if Maya

Singh did not mention about her in the Will the same is not required to be

explained by the plaintiff. No doubt Arjan Singh and Naranjan Singh

have stated that last rites were performed by the defendant No. 1. But

their statements are to corroborate the statement of the defendant No. 1

and when the defendant No. 1 herself is silent about the service rendered

to Maya Singh, statement of Arjan Singh and Naranjan Singh did not

prove that Maya Singh was actually served and lived with defendant No.

1. As stated above there is nothing against Surinder Kumar and Chanan

Singh PWs who proved the due execution of the Will by Maya Singh and

if the widow had been deprived, of the Will cannot be discarded on this

sole ground.” 

Findings of the First Appellate Court

First Appellate Court upheld the findings of the Trial Court holding: 

“From this catena of judicial pronouncements there can be no manner

of doubt that mere deprivation of a legal; heir or mere non mention of

such legal heir’s name in the testamentary disposition, in itself, does

not invalidate the will. A careful perusal of the will would reveal that

the same purport to beat the signatures of testator Maya Singh (since

deceased) in English. It is an admitted case of the parties that Maya

Singh had been serving as a Havaldar in the Army and had retired

from Military service which implies that he was an educated person.

The will in dispute is a registered document on which the signatures of

the testator or of the attesting witnesses have not been challenged by

Jagir   Kaur.   There   is   nothing   on   the   record,   if   Maya   Singh   was

suffering from any mental incapacity to execute the will. The written

Page 9 of 14

statement of Jagir Kaur is quite silent with regards to the fact that

Maya Singh was not in sound state of disposing mind. She has alleged

that Maya Singh deceased was suffering from paralysis for the last

more than 10 months before his death. Assuming it to be so, he might

had been treated upon. Evidence regarding his treatment could have

been produced by Jagir Kaur. There is no such evidence to the effect

that he was paralytic without there being evidence, this plea remains

unsubstantiated. Jagir Kaur, appearing as DW3   stated in her cross

examination that Maya Singh had executed a will in her favour. She

has not set up the same in her written statement nor produced the

sesame on record for the reasons best known to her. Therefore, an

adverse inference can be drawn to the effect that no valid will has

been executed by Maya Singh deceased in her favour. Further, there is

no allegation from the side of Jagir Kaur defendant that the marginal

witnesses of the will Ex. P. 1 or the Sub Registrar by whom the same

was registered were in collusion with the legatee Gurdial Singh. There

is no gain saying the fact that Jagir Kaur is drawing pension of Maya

Singh being his widow. Ex. P. 7, is the certified copy of the order dated

29.9.1994 which purport to have been handed down by Commissioner

(Appeals)  Jalandhar Division. In its concluding paragraph, it has been

mentioned that the petitioner (referring to Gurdial Singh) has explained

that respondent No. 1 (referring to Jagir Kaur) was given the entire

money left by the deceased (Maya Singh) and she was also entitled to

get   pension.   My   be   that   due   to   adjustment   of   pension   and   other

deposits, Maya Singh had deprived Jagir Kaur of her state in the will

and for that he did not think it proper to make reference to her in the

disputed will.”

Findings of the High Court

High Court reversed these findings and held as under:­ 

“The complete silence on the part of the executant qua his wife, while

executing the Will, renders the will a suspicious document and leads

to   the   inference   that   the   same   had   not   been   executed   by   the

executant of his free disposing mind. Rather it leads to the inference

that the propounder of the Will might have influenced the executant

to execute the Will in his favour. In these circumstances, the Courts

below erred in holding that the Will dated 16.5.1991 was a genuine

document.” 

Analysis 

16.We are conscious that deprivation of a natural heir, by itself, may not

amount to a suspicious circumstance because the whole idea behind

Page 10 of 14

the   execution   of   the   Will   is   to   interfere   with   the   normal   line   of

succession.

9

 However, in Ram Piari (supra), this Court held prudence

requires reason for denying the benefit of inheritance to natural heirs

and an absence of it, though not invalidating the Will in all cases,

shrouds the disposition with suspicion as it does not give inkling to

the   mind   of   the   testator   to   enable   the   court   to   judge   that   the

disposition was a voluntary act.

10

17.It   was   rightly   indicated   in  Leela   Rajagopal  vs.  Kamala   Menon

Cocharan

11

   when unusual features appear in a Will or unnatural

circumstances surround its execution, the Court must undertake a

close   scrutiny   and   make   an   overall   assessment   of   the   unusual

circumstances before accepting the Will.  The Court held as follows: 

“13. A will may have certain features and may have been

executed in certain circumstances which may appear to be

somewhat unnatural. Such unusual features appearing in a

will   or   the   unnatural   circumstances   surrounding   its

execution will definitely justify a close scrutiny before the

same can be accepted. It is the overall assessment of the

court on the basis of such scrutiny; the cumulative effect of

the unusual features and circumstances which would weigh

with the court in the determination required to be made by

it. The judicial verdict, in the last resort, will be on the basis

of   a   consideration   of   all   the   unusual   features   and

suspicious   circumstances   put   together   and   not   on   the

impact of any single feature that may be found in a will or a

singular circumstance that may appear from the process

leading to its execution or registration. This, is the essence

of the repeated pronouncements made by this Court on the

subject including the decisions referred to and relied upon

before us.” 

9 (1995) 4 SCC 459, (2004) 2 SCC 321 and (1995) Supp 2 SCC 665.

10 (1990) 3 SCC 364, Para 2.

11 (2014) 15 SCC 570.

Page 11 of 14

18.What boils down from this discussion is that suspicious circumstance

i.e.   non­mention   of   the   status   of   wife   or   the   reason   for   her

disinheritance in the Will ought not to be examined in isolation but in

the light of all attending circumstances of the case.  It would be argued

that proof of signatures on the Will and its registration dispels such

suspicious circumstance. On a first blush, this submission appears to

be   attractive   till   one   delves   further   into   the   peculiar   and   unique

circumstances of the case. 

19.Appellant’s case was not only to propound the Will in his favour but

even to deny the very status of 1

st

  respondent as Maya Singh’s wife.

When one reads the contents of the Will, appellant’s stand is stark and

palpable in its tenor and purport.  The Will is a cryptic one where Maya

Singh bequests his properties to his nephew i.e. the appellant, as the

latter was taking care of him. However, the Will is completely silent

with regard to the existence of his own wife and natural heir, i.e. the 1

st

respondent, or the reason for her disinheritance.  Evidence on record

shows 1

st

  respondent was residing with Maya Singh till the latter’s

death.  Nothing has come on record to show the relation between the

couple was bitter.  As per the appellant, she was nominated by Maya

Singh and was entitled to receive his pension which demonstrates the

testator’s conduct in accepting 1

st

  respondent as his lawfully wedded

wife.     Further,   the   Trial   Court   erroneously   observed   that   non­

performance of last rites of Maya Singh by 1

st

 respondent hinted at sour

relations between the couple.  Ordinarily, in a Hindu/Sikh family, last

Page 12 of 14

rites are performed by Male Sapinda relations.  Given this practice, 1

st

respondent not performing last rites could not be treated as a contra

indicator of indifferent relationship with her husband during the latter’s

lifetime. In this backdrop, it cannot be said Maya Singh had during his

lifetime, denied his marriage with 1

st

 respondent or admitted that their

relation was strained, so as to prompt him to erase her very existence

in the Will.  Such erasure of marital status is the tell­tale insignia of the

propounder and not the testator himself.  A cumulative assessment of

the   attending   circumstances   including   this   unusual   omission   to

mention the very existence of his wife in the Will, gives rise to serious

doubt that the Will was executed as per the dictates of the appellant

and is not the ‘free will’ of the testator. 

20.In this background, we have no hesitation to hold that non­mention of

1

st

 respondent or the reasons for her disinheritance in the Will, is an

eloquent reminder that the free disposition of the testator was vitiated

by the undue influence of the appellant. 

21.We   are   not   impressed   with   reference   to  Dhanpat   vs.   Sheo   Ram

(deceased)   through   LRs.   &   Ors.

12

  that   mere   non­mention   of   some

natural heirs would not vitiate the Will.  In Dhanpat (Supra), the wife

who had been disinherited, herself admitted that she had been ousted

by her husband. On the other hand, DW3 unequivocally stated that she

was living with her husband till his death and the specious rationale

given that she may have been disinherited as Maya Singh’s monies had

12 (2020) 16 SCC 209.

Page 13 of 14

been settled in her favour and she was entitled to pension is hardly

convincing.   No evidence was led to show whether the quantum of

money said to be settled in favour of 1

st

 respondent was reasonable and

would satisfy the conscience of a man of ordinary prudence with regard

to her complete expungement in the Will.

22.For   the   aforesaid   reasons,   we   affirm   the   impugned   judgment   and

dismiss the appeals.  Pending application (s), if any, stands disposed of.

…………………………………………., J

(SANJAY KAROL )

…………………………………………, J

(JOYMALYA BAGCHI )

NEW DELHI,

JULY  17, 2025

Page 14 of 14