REPORTABLE

IN THE SUPREME COURT OF INDIA 

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5823 OF 2011

Lachhmi Narain Singh (D) Through LRs & Ors.      …Appellant(s)

Versus

Sarjug Singh (Dead) Through LRs. & Ors.         …Respondent(s)

J U D G M E N T

Hrishikesh Roy, J.

1.This appeal arises out of the judgment and order dated 15.04.2009

of the Patna High Court whereby the appeal filed by the probate

applicant was allowed in his favour by concluding that the Will

favouring Sarjug Singh was not cancelled.   Thus, the appellate

Court   reversed   the   Trial   Court’s   decision   which   held   that   the

applicant is disentitled to get the Will probated as the same was

revoked.  The High Court to give the impugned verdict against the

objectors,   disbelieved   the   registered   deed   of   cancellation   dated

Page 1 of 16

02.02.1963 (Exbt C) whereby, the Exbt 2 Will, was revoked by the

testator.

RELEVANT FACTS

2.Rajendra Singh (since deceased) had executed a Will on 14.09.1960

(Exbt 2) in favour of the applicant Sarjug Singh.   The executant

died issueless on 21.08.1963 leaving behind his sister Duler Kuer,

wife of late Thakur Prasad Singh and nephew Yugal Kishore Singh

and also the   probate applicant Sarjug Singh.   The case of the

applicant is that the testator’s wife died long ago and therefore

Rajendra Singh   who was   issueless bequeathed his property in

village  Pojhi Bujurg and  Pojhi Kapoor, District­Saran, Bihar by

executing the Will (Ext.2) favouring the respondent Sarjug Singh

(since deceased).

3.In the probate proceeding initiated by Sarjug Singh i.e. Probate

Case No. 19/1967, objection was filed by Shyam Sunder Kuer alias

Raj Bansi Kuer (claiming to be the second wife and widow of the

testator).   Khedaran   Kuer   also   opposed   the   applicant   and   she

claimed to be the widow of Jamadar Singh who was the son of late

Jag Jitan Singh (brother of the testator Rajendra Singh).  According

to the objectors, the Will favoring Sarjug Singh was revoked and

cancelled by a registered deed dated 02.02.1963 (Exbt. C). It was

Page 2 of 16

also   the   objector’s   contention   that   Raj   Bansi   Kuer   was   in

possession of all assets belonging to late Rajendra Singh and she

along   with   Khedaran   Kuer,   sold   several   plots   of   land   to   the

appellants.   Eight of the vendees who took possession after such

purchase, appeared in the probate proceedings and supported the

case of the objectors.

4.It is relevant to state that the validity of the Will in favour of the

applicant   Sarjug   Singh   was   never   seriously   challenged   but   the

objectors   pleaded   that   the   concerned   Will   was   cancelled   by   a

registered deed on 02.02.1963 (Exbt. C) by the testator himself. The

applicant however claims that the testator was in very poor health,

paralytic and was not in a position to attend the Sub­Registrar’s

office on 02.02.1963 to execute the registered cancellation deed

(Ext. ‘C’).   The applicant also challenged the genuineness of the

testator’s thumb impression on the cancellation deed of the Will.

5.In   the   Probate   case   filed   by   Sarjug   Singh,   the   learned   First

Additional District Judge, Chapra firstly concluded that the Will

(Ext.   2)   is   a   genuine   document.   However,   by   referring   to   the

evidence laid by the objectors, the learned Judge then held that the

Will (Ext. 2) was cancelled on 02.02.1963 under a registered deed

(Ext. C), a few months before Rajendra Singh died on 21.08.1963,

Page 3 of 16

at Patna hospital.     The Court also referred the death certificate

(Ext.   F)   to   conclude   that   the   same   does   not   indicate   that   the

testator was suffering from paralysis. This observation was made

by the trial Court to reject the contention of the applicant to the

effect   that   Rajendra   Singh   was   paralytic   and   was   incapable   of

cancelling the Will a few months before he died.  The learned Judge

then considered the sale deeds produced by the objector Shyam

Sunder Kuer and observed that she was dealing with Rajendra

Singh’s property as his legal heir and this according to the Court

was also indicative of the fact that the Will for which probate was

sought, was revoked by the testator himself.

6.The learned trial Court while examining the genuineness of the

cancellation   deed   dated   02.02.1963   (Ext.   ‘C’)   referred   to   the

evidence   of   the   handwriting   expert,   Hassan   Raza   (OW­3),   the

attesting witness of cancellation deed, Jagarnath Prasad (OW­4)

and the scribe of the cancellation deed Shashinath Mishra (OW­5).

The OW­3 as an expert, compared the admitted thumb mark of

Rajendra Singh on the deed of gift dated 23.7.1947 in favour of

Jugal Kishore Singh (Ext. 1) and on the Will dated 14.09.1960 in

favour   of   Sarjug   Singh   (Ext.   2)   with   the   thumb   impression

Page 4 of 16

registered   at   Chapra   Registration   Office   and   recorded   the

following :­

“8.  …..xxx…The expert who examined these thumb

marks   is   of   the   opinion   that   all   these   thumb

impressions tally.   O.W.3 S.E.T. Hassan Raza is the

Expert and Ext. B is his report.   There is nothing in

his cross­examination to discard his evidence and

report …..xxx….”

      After referring to the testimony of the attesting witness and the

scribe   of the cancellation deed, the trial Court concluded as below:­

“10.   …..xxx…There is no evidence on the side of the

applicant nor there is any suggestion to the attesting

witness O.W. 4 and Shashinath Mishra the scribe

O.W.   5   to   the   effect   that   some   body   also   had

impersonated   Rajendra   Singh   before   the   Sub­

Registrar….xxx….”

7.On the above analysis, the learned trial Court, under its judgment

dated 14.12.1973 concluded that the Will has been revoked and

the applicant Sarjug Singh is disentitled to get the Will probated.  

8. Aggrieved by the rejection of the Probate case by the Trial Court,

the applicant Sarjug Singh filed the First Appeal No. 127 of 1974

before  the   High Court.  During   the   pendency of  the   appeal,  on

21.03.2002, Sarjug Singh died but no application was filed for

substitution of the deceased appellant.   

9. The High Court addressed the core issue on whether the testator

had cancelled the Will.  Then the Court noted the precarious health

Page 5 of 16

condition of the testator and the failure of the objectors to produce

the original of the cancellation deed and non­presentation of the

material witness. On such consideration, the appellate Court held

that the deed cancelling the Will should not be taken into evidence.

The learned Judge also noted that the validity of the Will was never

seriously questioned and the objectors had stated that the Will was

cancelled   by   the   testator   himself.   The   High   Court   accordingly

granted the probate and reversed the finding of the trial Court.  The

subsequent purchasers of the assets who supported the objector’s

case in the probate proceedings, have then filed the present appeal.

10. In course of the proceedings before this Court, suggestion was

earlier made to the parties for amicable settlement of the rival

claims and accordingly time was granted to the counsel to obtain

instructions.  But when the case was taken up for final hearing, the

Court is informed by the respondents’ counsel that they failed to

reach any acceptable settlement and the appeal should therefore be

heard.

11.    Insofar as the non­substitution of the deceased Sarjug Singh before

the   High   Court   and   non­substitution   of   legal   heirs   of   other

contesting parties, the same need not detain us at this point, in

Page 6 of 16

view of the proceeding on 13.04.2021 in this Court where, the

parties have agreed that although the appeal before the High Court

was   decided   against   a   dead   person   and   the   legal   heirs   of   the

present appellants were belatedly brought on record, since all legal

heirs of the contesting parties are represented, the case should be

decided on its legal merit.  In view of such consensus, taking note

of   the   amended   memo   of   parties   which   were   filed,   we   have

proceeded to adjudicate the appeal.

DISCUSSION AND DECISION

12.       We   have   heard   Ms.   Sreoshi   Chatterjee,   the   learned   counsel

appearing for the appellants/objectors. The legal heirs of Sarjug

Singh (probate applicant) are represented by the learned counsel

Mr. Abhay Kumar.  

13.     The merit of the claim of either party in the present matter will

hinge around the core issue as to whether Rajendra Singh had

actually revoked the Will in favour of Sarjug Singh and his physical

and mental capacity to execute the Cancellation Deed (Ext. C) and

also whether thumb impression of Rajendra Singh on the registered

document dated 02.02.1963 is genuine or not.

Page 7 of 16

14.   In allowing the appeal of the probate applicant, the High Court

referred to the health condition of Rajendra Singh who suffered

from paralysis before his death and had opined that it would not be

possible for the testator to visit the Sub­Registrar’s Office, to cancel

the Will.  Inference was accordingly drawn on his impersonation, at

the   Sub­Registrar’s   Office.   Such   conclusion   was   reached   even

though, neither any suggestion nor any cross­examination was put

to the objector’s witnesses, regarding impersonation of the testator

Rajendra Singh at the Sub­Registrar’s Office.  It is also important to

record that Ext. B (Report of Handwriting Expert) and Ext. C (Deed

of Cancellation) were both  marked  without  objection, when the

documents were tendered in the trial Court.

15.   The High Court in our assessment, failed to give due weightage to

the   evidence   of   OW­3,   OW­4   and   OW­5   who   led   evidence   on

genuineness   of   the   cancellation   deed.     Instead,   erroneous

presumption was drawn on impersonation and incapability of the

testator,   to   visit   the   office   of   the   Sub­Registrar   to   register   the

Cancellation Deed.   

16.That apart, the probate applicant never opposed the acceptance

and marking of the concerned cancellation deed, in the trial Court.

Page 8 of 16

Therefore, in the face of the Expert’s Report (Ext. B), when the Deed

of Cancellation (Ext. C) were marked without any objection before

the trial Court, those cannot be treated as inadmissible and should

have   been   accepted   as   genuine,   particularly   in   view   of   the

testimony of OW­3, OW­4 and OW­5, who stood firm on execution

of the registered revocation deed by the testator, Rajendra Singh.    

17.On the issue of testator’s thumb impression on the cancellation

deed, it is telling that all the four deeds executed by Rajendra Singh

in   his   lifetime,   contained   his   thumb   impression   and   not   his

signature. Therefore, adverse presumption on genuineness of the

cancellation deed cannot be drawn merely because the testator

chose to append his thumb impression. That apart, the Ext. B

Report of the handwriting expert (OW­3) clearly indicates that the

thumb impression on all the documents placed before the Expert’s

opinion are of the same person i.e. of Rajendra Singh.   Since the

said   Ext.   B   was   marked   in   Court,   without   objection   from   the

applicant, the genuineness of the same cannot be allowed to be

questioned   before   the   appellate   Court.       A   contrary   inference

according to our opinion, was erroneously drawn by the High court

by   referring   to   the   health   condition   of   the   testator,   when   the

revocation deed was registered.   

Page 9 of 16

18.The key characteristic of thumb impression is that every person

has a unique thumb impression.  Forgery of thumb impressions is

nearly impossible.   Therefore, adverse conclusion should not be

drawn for affixing thumb impression instead of signing documents

of property transaction.  Therefore, genuineness of the Cancellation

deed cannot be doubted only due to the fact that same was not

signed   and   Rajendra   as   a   literate   person,   affixed   his   thumb

impression.  This is more so in this case since the testator’s thumb

impression was proved to be genuine by the expert.

19.Next, we need to consider the implication of the conduct of the

objectors, who did not produce the original deed of cancellation.

They also failed to take any steps to produce the original (reported

to be in possession of Yugal Kishore Singh).  On this, the probate

applicant   neither objected   to   production   of   certified   copy   nor

insisted on production of the original Cancellation Deed. Mr. Abhay

Kumar, learned counsel however contended that even the Trial

Court had not pressed for production of the original Cancellation

Deed.   As   can  be   seen,   the   probate   objectors   never  objected   to

presentation of the certified copy of Cancellation Deed. Before the

trial Court, probate applicant primarily argued that Rajendra was

keeping ill ­health and it was not possible for him to have gone

Page 10 of 16

alone to the Sub­ Registrar’s office for getting the Cancellation Deed

registered.  When this was the contention of the applicant and the

concerned deed was introduced and marked without protest, the

High court in the face of overwhelming evidence in support of the

genuineness of the cancellation deed, should not have drawn an

adverse inference against the objectors by referring to the health

condition of the testator.  

20.   In such scenario, where no protest was registered by the probate

applicant against production of certified copy of the Cancellation

Deed,   he   cannot   later   be   allowed   to   take   up   the   plea   of   non­

production of original cancellation deed in course of the appellate

proceeding.   As   already   noted,   the   main   contention   of   probate

applicants was that the mode of proof of Cancellation deed was

inadequate.   However,   such   was   not   the   stand   of   the   probate

applicants   before   the   Trial   Court.   The  objection   as   to   the

admissibility   of   a   registered   document   must   be   raised   at   the

earliest stage before the trial court and the objection could not have

been taken in appeal, for the first time.     On this we may draw

support from observations made by Justice Ameer Ali in Padman v.

Hanwanta

1

 where the following was set out by the Privy Council 

1 AIR 1915 PC 111

Page 11 of 16

“The defendants have now appealed to His Majesty­

in­Council, and the case has been argued on their

behalf in great detail. It was urged in the course of the

argument that a registered copy of the Will of 1898

was   admitted   in   evidence   without   sufficient

foundation being laid for its admission. No objection,

however, appears to have been taken in the first court

against the copy obtained from the Registrar's office

being put in evidence. Had such objection been made

at the time, the District Judge, who tried the case in

the first instance, would probably have seen that the

deficiency was supplied. Their Lordships think that

there   is   no   substance   in   the   present   contention.”

(emphasis in original)

21.A similar view was taken by George Rankin, J. in the decision of

Privy Council in Gopal Das v. Sri  Thakurji

2

 where it was held that

Objection   as   to   the   mode   of   proof   must   be   taken   when   the

document is tendered and before it is marked as an exhibit. It

cannot be taken in appeal.  Objection as to mode of proof should be

taken before a document is admitted and marked as exhibit. In

present   case   probate   applicant   never   raised   any   objection   in

regards to mode of proof of cancellation deed before the Trial Court,

as is evident from perusal of records and this must be held against

him.  

22.    In support of our above conclusion, we may usefully refer to the

ratio in R.V.E Venkatachala Gounder v. Arulmigu Viswesaraswami

2 AIR 1943 PC 83

Page 12 of 16

& V.P Temple

3

  where Justice Ashok Bhan while dealing with the

aspect of disallowing objection as to mode of proof at appellant

stage as a rule of fair play to avoid prejudice to the other side, said

as follows:­

  “20. …….…. In the latter case, the objection should be

taken   when   the   evidence   is   tendered   and   once   the

document has been admitted in evidence and marked as

an   exhibit,   the   objection   that   it   should   not   have   been

admitted in evidence or that the mode adopted for proving

the document is irregular cannot be allowed to be raised at

any stage subsequent to the marking of the document as

an exhibit. The latter proposition is a rule of fair play. The

crucial   test   is   whether   an   objection,   if   taken   at   the

appropriate point of time, would have enabled the party

tendering the evidence to cure the defect and resort to such

mode of proof as would be regular. The omission to object

becomes fatal because by his failure the party entitled to

object allows the party tendering the evidence to act on an

assumption that the opposite party is not serious about the

mode of proof. On the other hand, a prompt objection does

not   prejudice   the   party   tendering   the   evidence,   for   two

reasons: firstly, it enables the court to apply its mind and

pronounce its decision on the question of admissibility then

and there; and secondly, in the event of finding of the court

on the mode of proof sought to be adopted going against

the party tendering the evidence, the opportunity of seeking

indulgence of the court for permitting a regular mode or

method of proof and thereby removing the objection raised

by the opposite party, is available to the party leading the

evidence. Such practice and procedure is fair to both the

parties.   Out   of   the   two   types   of   objections,   referred   to

hereinabove, in the latter case, failure to raise a prompt

and timely objection amounts to waiver of the necessity for

insisting on formal proof of a document, the document itself

3 (2003) 8 SCC 752

Page 13 of 16

which   is   sought   to   be   proved   being   admissible   in

evidence………”    (emphasis in original) 

23.     This Court in the opinion written by Justice S. H. Kapadia in

Dayamathi Bai v. KM Shaffi

4

 has similarly held that objection as to

the   mode   of   proof   falls   within   procedural   law.   Therefore,   such

objections   could   be   waived.   Moreover,   objection  is   to  be   taken

before  the  document  is  marked  as  an exhibit  and   admitted  in

Court.

24.   In view of the foregoing discussion, it is clear that plea regarding

mode of proof cannot be permitted to be taken at the appellate

stage for the first time, if not raised before the trial Court at the

appropriate stage.   This is to avoid prejudice to the party who

produced the certified copy of an original document without protest

by the other side. If such objection was raised before trial court,

then the concerned party could have cured the mode of proof by

summoning the original copy of document.  But such opportunity

may not be available or possible at a later stage. Therefore, allowing

such objection to be raised during the appellate stage would put

the party (who placed certified copy on record instead of original

copy) in a jeopardy & would seriously prejudice interests of that

4 (2004) 7 SCC 107

Page 14 of 16

party.     It will also be inconsistent with the rule of fair play as

propounded   by   Justice   Ashok   Bhan   in   the   case   of  R.V.E.

Venkatachala (Supra). 

25.   In consequence of above, we are of the considered opinion that the

High   Court   had   erred   by   ignoring   the   material   evidence   in

disbelieving the Cancellation Deed and on that score declaring that

the applicant is entitled to grant of probate of the Will (Ext. 2).

Given the fact that Probate applicant never raised any objection

regarding the mode of proof before the trial court, there was no

occasion for the High Court to say that it was the duty of defendant

to produce original deed of cancellation.   The reliance therefore on

the opinion of Lord Thankerton in Babu Anand Behari v. Dinshow

& Co.

5

 is found to be unjustified.  This is because in that case, the

authenticity of some extract of power of attorney, was questioned

but   in   the   present   case   the   certified   copy   of   the   registered

cancellation deed is produced and most importantly, the same was

not objected.   Moreover, the plea of mode of proof was never raised

before   the   trial   Court   and   therefore   High   Court’s   reliance   on

aforementioned case to support the applicant is unacceptable. 

5 AIR 1946 PC 24

Page 15 of 16

26.On the basis of the above examination, it is our considered opinion

that   the   Trial   Court   was   right   in   holding   that   Rajendra   was

medically fit and had cancelled the Will himself. It is also seen that

the evidences of the relevant OWs have withstood the scrutiny of

the Trial Court and those have remained unshaken and should be

trusted.       Considering the omission of the probate applicants to

raise objection regarding mode of proof before the trial court, we

find merit in the case of the objectors.

27.   For the above reasoning, we allow the present appeal set aside the

impugned order of High Court and restore the judgment of the First

Additional District Judge Chapra, with no order as to costs. 

..……………………………….J.

        [SANJAY KISHAN KAUL]

…………………………………

J.

        [HRISHIKESH ROY]

NEW DELHI

AUGUST 17, 2021

Page 16 of 16