IN THE HIGH COURT OF PUNJAB & HARYANA    

AT CHANDIGARH  

                              RSA No. 109 of 1992 (O&M)

Surmukh Singh and others  

.......... Appellants

Versus

Smt. Debo and others 

.......... Respondents 

1  The date when the judgment was reserved  17.04.202 6 

2  The date when the judgment is pronounced  06.07.2026 

3  The date when the judgment is uploaded on the 

website 

06.07.2026 

4  Whether only operative part of the judgment is 

pronounced or whether the full judgment is 

pronounced 

Full 

5  The delay, if any, of the pronouncement of full 

judgment, and reasons thereof. 

Not applicable 

CORAM:    HON'BLE MR. JUSTICE HARKESH MANUJA  

Argued By:-Mr. Ashok Kumar Khubbar, Advocate 

     for the appellants-plaintiffs. 

     Mr. S.P. Laler, Advocate with 

     Mr. Shubham Saroha, Advocate  

     for respondent Nos. 4 & 5-defendant Nos. 4 & 5.  

        ****  

HARKESH MANUJA, J.

  The  plaintiffs  are  in  appeal.  First  appeal  filed  by  the 

plaintiffs was also dismissed by the learned First Appellate Court. For the 

sake of convenience, the parties are referred to as per their status in the 

Civil Suit. 

RSA No. 109 of 1992 (O&M)              -2-  

[2]   By  way  of  present  appeal,  challenge  has  been  laid  to  the 

judgment  and  decree  dated  17.07.1991  passed  by  the Court  of  learned 

Additionl District Judge, Ambala (hereinafter to be referred as “First 

Appellate Court”), whereby an appeal filed at the instance of appellants-

plaintiffs against the judgment and decree dated 07.12.1987 passed by the 

Court of learned Additional Senior Sub Judge, Jagadhri (hereinafter to be 

referred as “trial Court”), dismissing their suit for possession of the suit 

land, was dismissed; thereby affirming the judgment and decree passed by 

the learned trial Court.  

  FACTS

[3]     Briefly stating the facts, one Bishan Singh alias Bishna was 

owner of agricultural land measuring 23 bighas 19 biswas comprised in 

Khewat No. 117, Khasra Nos. 628 to 631, 869/633, 634, 635 situated in 

Village  Sankhera,  Tehsil  Jagadhri (hereinafter  referred  to  as  “suit 

land”), which was allegedly ancestral in his hands qua the plaintiffs and 

their deceased father-Beli Ram. It was pleaded in the plaint that the said 

Bishan Singh was unmarried and died issueless on 24.08.1979 and was 

real brother  of  deceased-Beli  Ram  (father  of  plaintiffs).    It  was  further 

pleaded  that  Bishan  Singh  executed  a  Will  about  40 years  before 

institution  of  the  suit  in  favour  of  his  nephews/defendant  Nos.  2  &  3, 

namely,  Hukam  Chand  and  Kuldip  Chand  and  later  on, Bishan  Singh 

executed a Will of his property in favour of his alleged wife-Smt. Debo 

(defendant No. 1); Bishan Singh also suffered a consent decree in the Civil 

Court  in  respect  of  the  suit  land  in  favour  of  defendant  No.  1.  It  was 

further  pleaded  that  the  deceased-Bishan  Singh  was not  having  sound 

RSA No. 109 of 1992 (O&M)              -3-  

mind at the time of alleged Will in favour of defendant No. 1, therefore, he 

was not capable of executing a valid Will and making any valid transfer by 

way  of  decree  etc.  of  the  suit  land,  however,  half of  the  suit  land  had 

wrongly been mutated in the name of defendant No. 1 on the basis of a 

consent and collusive decree.  The plaintiffs challenged the validity of the 

Will in favour of defendant No. 1, the Will in favour of defendant Nos. 2 

& 3 as well as the decree suffered by Bishan Singh in favour of defendant 

No. 1 on the ground that Smt. Debo was not the legally wedded wife of 

Bishan Singh and the suit land being ancestral in his hands, he had no right 

to bequeath or transfer the same in favour of any person as he was a Jat by 

Caste and governed by General Custom of Zamindra, according to which 

no proprietor  could  alienate his  immovable property  in  the  presence  of 

collaterals.  During pendency of the suit, defendant No. 1 (Smt. Debo) 

transferred some portion of the suit land in favour of defendant Nos. 4 & 

5, namely, Zora Singh and Nasib Singh respectively and the validity of 

that sale was also challenged in the amended plaint; hence the suit was 

filed.    

[4]     Upon  notice,  defendant  No.  1  (Smt.  Debo)  filed  written 

statement while pleading that Bishan Singh contracted a Karewa marriage 

with her about five years before his death and the Will executed by Bishan 

Singh on 15.03.1976 as well as the decree suffered by him in her favour 

are valid. 

[4.1]    Defendant Nos. 2 & 3, namely, Hukam Chand (minor) and 

Kuldip Chand (minor) respectively filed a written statement admitting the 

material averments of the plaint, whereas defendant Nos. 4 & 5, namely, 

RSA No. 109 of 1992 (O&M)              -4-  

Zora Singh and Nasib Singh respectively filed a joint written statement 

wherein they pleaded that they are bona fide purchasers of half (1/2) share 

of the suit land for a valuable consideration of Rs. 30,000/- without any 

notice,  therefore,  their  rights  are  protected  under  Section  41  of  the 

Transfer of Property Act 1882. 

[5]     Replication controverting the averments made in the written 

statements  was  filed.  On  the  basis  of  pleadings  of the  parties,  the  trial 

Court  framed  the  following  issues  vide  orders  dated  03.03.1981  & 

19.02.1985:- 

“1.  Whether the suit property was ancestral in the hands 

of Bishan Singh qua the plaintiff? OPP 

2.  Whether  the  plaintiff  and  Bishan  Singh  were 

governed  by  custom?  If  so,  what  that  custom  is? 

OPP 

3.  Whether Bishan Singh could not execute Will of his 

property as alleged? OPP  

4.  Whether defendant No. 1 is widow of Bishan Singh 

and Bishan Singh had executed a valid Will in her 

favour? OPD 1   

5.  Whether the decree in question in respect of half of 

the property of Bishan Singh in favour of defendant 

No. 1 is null and void as alleged? OPP  

6.   Whether the plaintiff is estopped from alleging that 

Bishan Singh had no right to execute a Will? OPD 1  

6 A). Whether  the  defendants  No.  4  and  5  are  bonafide 

purchaser  for  valuable  consideration  and  are 

protected under section 41 of the T.P. Act? OPD 

6 B). Whether  the  plaintiffs  are  estopped  from  filing  the 

present suit as alleged? OPD  

6 C). Whether the present suit is barred under order 2 rule 

2 CPC as alleged? OPD  

RSA No. 109 of 1992 (O&M)              -5-  

6 D). Whether  the  suit  is  not  maintainable  as 

alleged?OPD  

7.  Relief. ” 

[6]     The  trial  Court,  vide  its  judgment  and  decree  dated 

07.12.1987, dismissed the suit of the appellants-plaintiffs.         

[7]     Aggrieved  thereof,  the  appellants-plaintiffs  filed  the  first 

appeal, which also came to be dismissed with costs vide judgment and 

decree  dated  17.07.1991  passed  by  the  learned  First  Appellate  Court.  

Hence, the present Regular Second Appeal. 

  CONTENTION(S):

  ON BEHALF OF THE APPELLANT(S)-PLAINTIFF(S):  

[8]    Impugning the aforementioned judgments and decrees dated 

07.12.1987 and 17.07.1991, learned counsel for the appellants-plaintiffs 

submitted that though a plea was set up by defendant No. 1-respondent 

No. 1 (Smt. Debo) with respect of she having performed Karewa marriage 

with Bishan (since deceased), however, he pointed out that Bishan was a 

Jat  by  caste,  whereas  respondent  No.  1  happened  to be  of  Rajput 

community and as such, there was no question of any Karewa ceremony 

performed  between  her  and  the  deceased-Bishan.  In  support,  learned 

counsel placed reliance upon a decision dated 11.01.2017 passed by this 

Court in RSA No. 1625 of 1994, titled “Karan Singh (since deceased) 

through his LRs and others Versus Bhagwani (since deceased) through 

her LRs”.  Relevant portion from the aforesaid decision dated 11.01.2017 

is extracted hereunder:- 

“ ……….Counsel for the appellant is not in a position to 

substantiate  plea  of  the  defendant  (Lado)  that  she could 

RSA No. 109 of 1992 (O&M)              -6-  

perform  Karewa  with  Mir  Singh  as  Karewa  marriage 

permitted under customary law can be performed only with 

a relative of previous husband. This apart, counsel for the 

appellants  has  not  referred  to  any  document  or  text  on 

customary law permitting Karewa between a male Jat with 

a female of some other caste in District Sonepat. That being 

so,  no  error  much  less  illegality  can  be  noticed  in  the 

findings of Courts that alleged marriage of Lado with Mir 

Singh was not valid. The mere entry in the records by the 

election staff for the purpose of preparing the voter list is 

not a sufficient evidence of marriage. As a matter of fact, 

marriage was required to be proved in accordance with the 

provisions  of  the  Hindu  Marriage  Act  or  under  the 

customary law which the defendant miserably failed to do.” 

[8.1]    Further, learned counsel for the appellants-plaintiffs pointed 

out  that  in  an  earlier Civil  Suit  No.  368,  dated 28.08.1979  titled  as 

“Hukam Chand Versus

 Debo”, respondent No. 1 Debo appeared as DW-

1  and stated that she  was  previously  married to one  Chattar Singh  and 

similarly  the  brother  of  Debo,  namely,  Sunder  appeared  as  DW-2  and 

deposed  that  his  sister-Debo  was  married  to  one  Tulsi  Ram.  Learned 

counsel also submitted that both the statements of Debo who appeared as 

DW-1  and  Sunder  who  appeared  as  DW-2  were  proved  on  record  as 

Exhibit  P-12  &  Exhibit  P-13.    He  thus  submitted  that  once,  Debo 

previously  married and there was no evidence available on record with 

respect  to  his  divorce  with  the  previous  husband,  her  pleadings  with 

respect to Karewa marriage with Bishan were not established.   

[8.2]    Furthermore,  learned  counsel  for  the  appellants-plaintiffs 

submitted that since in the present case, it was concurrently recorded by 

the Courts below that the subject property was ancestral in nature at the 

RSA No. 109 of 1992 (O&M)              -7-  

hands of Bishan (since deceased) and he being Jat from District Rohtak 

was governed by the customary law, therefore, he could not have created 

an  intestate  document  with  respect  to  the  said  property  under  the 

customary law. 

[8.3]    Besides it, learned counsel for the appellants submitted that 

the  Will  dated  15.03.1976  proved  on  record  as  Exhibit  D-1  was 

surrounded  by  the  following  suspicious  circumstances  and  thus  was 

required to be discarded:- 

(i) one  of  the  attesting  witnesses,  namely,  Lal  Chand  who 

appeared  as  DW-2  was  not  resident  of  Village  Sankhera, 

Tehsil  Jagadhri,  District  Ambala  (now  District  Yamuna 

Nagar)  to  which  Bishan  was  permanent  resident  and  the 

subject property belonged, whereas Lal Chand was resident of 

Village Ganoli. 

(ii)  At  the  time  of  execution  of  Will  dated  15.03.1976,  the 

beneficiary  Debo  herself  was  accompanying  the  testator-

Bishan alongwith her brother Sunder and thus influenced the 

testator. 

ON  BEHALF  OF RESPONDENT  NOS.  4  & 5-DEFENDANT NOS. 4 & 5 / PURCHASERS 

[9]    On the other hand, learned counsel for respondent Nos. 4 & 5-

purchasers  while  relying  upon  judgment  and  decree  dated  15.02.1985 

passed in Civil Suit No. 368 of 1979 titled “Hukam Chand and another 

Versus Smt. Debo Devi”, contended that a specific issue about the validity 

of the Will dated 15.03.1976 was framed therein and the findings were 

recorded in favour of respondents-defendants while upholding the validity 

RSA No. 109 of 1992 (O&M)              -8-  

of  execution  of  the  said  Will  in  her  favour  by  the deceased-Bishan.  

Learned counsel pointed out that in the aforesaid Civil Suit No. 368 of 

1979, the plaintiffs-Hukam Chand and Kuldip Chand being minors were 

represented through Beli Ram i.e. their real uncle and thus, the said Beli 

Ram was estopped by his own act and conduct about assailing the validity 

of the execution of Will dated 15.03.1976 in favour of respondent No. 1-

defendant No. 1 by the deceased-Bishan. 

[9.1]    Learned counsel further submitted that in the given facts and 

circumstances, it  was not disputed that  half of  the holdings owned  and 

possessed by the deceased-Bishan were transferred in favour of respondent 

No. 1-Debo by virtue of judgment and decree dated 22.03.1978 passed in 

Civil Suit No. 397 of 1977 titled as “Debo Devi Vs Bishna”.  He also 

pointed out that in the judgment and decree dated 22.03.1978 which was 

proved  on  record  as  Exhibit  D-8  and  Exhibit  D-9,  respondent  No.  1-

defendant No. 1 (Debo) was shown as wife of Bishan and this fact was 

never denied or disputed by the deceased-Bishan.  He thus submitted that 

once, the deceased-Bishan admitted respondent No. 1-Debo as his wife, 

the  appellants-plaintiffs  were  having  no  cause  of  action  to  dispute  the 

relationship between the deceased-Bishan and Debo. 

[9.2]    Learned  counsel  for  respondent  Nos.  4 &  5  also  submitted 

that once, it was established on record that Bishan and Debo were residing 

together since long and Debo used to serve Bishan, it was a valid cause for 

the deceased-Bishan  to  execute  the  registered  Will dated 15.03.1976  in 

favour  of  Debo  (respondent  No.  1)  irrespective  of  the  fact  that  the 

matrimonial relationship or Karewa marriage between them was proved or 

RSA No. 109 of 1992 (O&M)              -9-  

not.    In  support,  learned  counsel placed reliance upon  a decision  dated 

09.03.2022 rendered by the Hon’ble Apex Court in Civil Appeal No. 1731 

of 2009, titled “Mohinder Singh (D) Thr. LRs & Ors. Versus

 Mal Singh 

(D)  Thr.  LRs  &  Ors.”.    Relevant  portion  from  the  said decision  dated 

09.03.2022 is extracted hereunder:- 

“9. In our view, the whole approach of the trial Court and First 

Appellate Court in this third round is completely fallacious. If one 

may say the reasoning is based only on a social belief that the man 

staying with a woman, who is not his wife and giving his property 

to her is something immoral and improper and she should not be 

the  beneficiary  of  gift  deed  even  if  the  donor  stands  by  the  gift 

deed. 

10. If one may say, even the belief of the original plaintiffs and 

now the appellants before us is predicated on this prejudice that 

they have an inherent right to get the benefit of the properties as 

being the brothers of the deceased and the lady who stayed with 

him,  wife  or  not,  is  not  entitled  for  the  same.  It is  in  these 

circumstances  that  one  of  the  issues  framed  originally  was  also 

whether Pritam Kaur enjoyed the status of a wife or not. In our 

view,  if the donor  is  making  a  gift  out  of  his  own free  will  and 

volition and is the exclusive owner of the properties, it is nobody's 

concern as to whom he gives the properties to.” 

[9.3]    Learned counsel further contended that the submission made 

on behalf of the appellants-plaintiffs that as per custom in the district, the 

deceased  Bishan  being  Jat  could  not  have  bequeathed  his  share  in  the 

ancestral property was wholly misplaced in view of the law laid down by 

this Court in case titled “Nathu Ram and others Versus

 Jug Lal (Died) 

and represented by his LRs Atma Ram son of Jug Lal”, reported as 1981 

PLR  754.   In support, he placed  reliance  upon  para-3 thereof  which  is 

extracted hereunder:- 

“ 3.   It is then urged on behalf of Jug Lal that the parties 

are governed by special custom as contained in the Riwaj-

e-am  of  Ambala  district  because  the  parties  belong to 

RSA No. 109 of 1992 (O&M)              -10-  

Tahsil  Thanesar,  which  at  one  time  was  part  of  Ambala 

and, therefore, the special custom of Ambala would govern 

the parties. My attention has been invited to Question No. 

69  of  the  Riwaj-e-am  of  Ambala  district,  which  is  as 

follows:-  

"If a proprietor by verbal or written direction disposes 

of his property after his death ? 

Ans. The replies given are as a rule curiously wide of 

the  mark  and  are  in  themselves  quite  sufficient 

evidence  of  the  fact  that  wills  are  never  made,  and 

that  the  nature  of  a  will  is  not  understood.  If  their 

recorded statements could be trusted, a majority of the 

tribes  would  agree  that  wills  either  oral  or  written 

could be made so as to defeat the rights of the heirs. It 

was abundantly clear at attestation that nothing was 

further from this intention. The only tribe having any 

custom on the point are the Sayyads. They agree that 

a will is legal whether oral or written but they only 

allow its limited application to special articles and a 

small portion of the property, and do not recognise its 

effect as regards immovable property so to defeat the 

heirs.  A  few  other  Muhammadans  appear  to 

understand what is meant by executing a will, but say 

that none ever is executed unless with the intention of 

making  it  quite  sure  that  the  property  shall  descend 

according to custom and not by Muhammadan Law. 

The Hindu tribes without exception agree that a will is 

unknown  and  all  that  they  meant  by  their  recorded 

replies was that where a man had assigned a part of 

his property to any particular heir during his lifetime, 

and  where  this  assignment  had  been  made  publicly 

and with the consent of the collaterals, effect would be 

given  to  his  wishes  after  his  death.  This  practically 

amounts  to  a  gift  made  during  life,  and  the  only 

proper answer to the question is that wills are entirely 

unknown. 

RSA No. 109 of 1992 (O&M)              -11-  

1918.  Wills  and  legacies  are  unknown  as  far  as 

ancestral immovable property is concerned."  

Then, my attention was invited to Question No. 70, which is 

with  regard  to  gifts  of  ancestral  property,  the  answer  to 

which is that gifts were opposed to custom prevalent among 

Jats. The point for our consideration is not of gifts but gifts 

in  respect  of  a  sonless  proprietor  and  no  such  special 

custom has been shown. Accordingly, Question No. 70 and 

the  answer  thereto  would  not  have  any  bearing  on  the 

decision of this case. Therefore, we have to fall back upon 

the general custom which clearly makes a provision for a 

gift by  a sonless proprietor to a near agnate for services 

rendered.  In  the  present  case,  Amar  Nath  was  a  near 

agnate as also a person who had rendered services to Raja 

Ram and, therefore, Raja Ram could validly make a gift in 

his favour.” 

     No other point was raised by the parties. 

   DISCUSSION AND REASONING

[10]     Having heard learned counsel for the parties and gone through 

the paper-book/record, I am unable to find substance in the submissions 

made by the appellants. 

   VALIDITY  OF THE WILL 

[11]     It is well-settled principle of law that a Will is required to be 

proved  in  the  manner  contemplated  under  Section  63 of  the  Indian 

Succession Act, 1925 read with Section 68 of the Indian Evidence Act, 

1872 and that suspicion, if any, surrounding its execution must be real and 

substantial,  not  fanciful  or  speculative.  The  Hon'ble  Supreme  Court  in 

RSA No. 109 of 1992 (O&M)              -12-  

Murthy v. C. Saradambal reported as 2022 (3) SCC 209 while referring to 

the previous judgments on proof of will stated that: 

“….In fact, the legal principles with regard to the proof of a will are 

no longer res integra. Section 

63 of the Indian Succession Act, 1925 

and  Section 68 of  the  Evidence  Act,  1872,  are  relevant  in  this 

regard.  The  propounder  of  the  will  must  examine  one  or  more 

attesting  witnesses  and  the  onus  is  placed  on  the  propounder  to 

remove all suspicious circumstances with regard to the execution of 

the will…..” 

[11.1]   A perusal of the record shows that DW-2, namely, Lal Chand, 

who, after identifying the original Will, deposed that it was scribed at the 

instance of Bishan by Geeta Ram at Jagadhri, was read over and explained 

to him, that Bishan thereupon, affixed his thumb-impression (a valid mode 

of  execution  under  Section  63(a))  and  that  DW-2  himself  signed  as 

attesting witness in Bishan's presence; the document also being attested by 

an  Advocate.  This  testimony  was  independently  corroborated  by  the 

notarial  endorsement  of  Shri  B.R.S.  Caushish,  Advocate  and  Notary, 

appearing on the document itself.   

[11.2]   The Hon'ble Supreme Court in V. Kalyanaswamy (D) by LRs 

versus L. Bakthavatsalam (D) by LRs, 2020 SCC OnLine SC 584 relying 

upon Kashibai W/o Lachiram v. Parwatibai W/o Lachiram 1995(6) SCC 

213 authoritatively clarified the scope of Section 68 of the Evidence Act: 

where one attesting witness is examined under Section 68, that witness 

must depose not merely to his own act of attestation but must also prove 

the  attestation  by  the  other  attesting  witness,  this  being  distinguishable 

from Section 69 (applicable only when witnesses are unavailable), where 

RSA No. 109 of 1992 (O&M)              -13-  

proof  of one  witness's signature  alone  suffices.  Since  DW2, Lal  Chand 

deposed that the Will was also attested by Shri B.R. Caushish, Advocate, 

in whose presence Bishan affixed his thumb-impression and DW-2 signed-

thereby  covering  attestation  by  both  witnesses  through  the  one  witness 

examined, as Kalyanaswamy’s case (supra) requires. The relevant portion 

of Kalyanaswamy’s case is extracted hereunder:- 

" 69. The further question is, as posed by us, whether despite the fact that 

both  the  attesting  witnesses  were  dead,  the  matter to  be  proved  under 

Section 69 of  the  Evidence  Act,  is  the  same  as  a  matter  to  be  proved 

under Section 68 of the Evidence Act. In other words, under Section 68 of 

the Evidence Act, in the case of a Will covered under section 63 of the 

Indian  Succession  Act,  it  is  indispensable  that  at least  one  attesting 

witness  must  not  only  be  examined  to  prove  attestation  by  him  but  he 

must  also  prove  the  attestation  by  the  other  attesting  witness  [See 

1995(6)SCC 213]. This Court has taken the view that while it is open to 

prove the will and the attestation by examining a single attesting witness, 

it is incumbent upon him to prove attestation not only by himself but also 

attestation by the other attesting witness.  " 

[11.3]   As regards the non-examination of scribe, the law has never 

treated  his  examination  as  mandatory;  his  function is  confined  to 

preparation of the document and is distinct in nature and purpose from that 

of an attesting witness, a distinction the Supreme Court itself drew while 

elaborating Section 68 in Civil Appeal No. 14286-14286 of 2024 (@SLP 

(C) No. 23721 of 2022) titled as Chinu Rani Ghosh v. Subhash Ghosh 

explaining that the object of attestation by a witness is wholly different 

from that of attestation by a scribe or draftsman. The relevant paragraph 

thereof is extracted hereunder:- 

RSA No. 109 of 1992 (O&M)              -14-  

“16. On a perusal of Will (Ext.C), which is a testament of Smt. Kanaki 

Bala Ghosh dated 15.05.1995, it is no doubt clear that in the insofar as 

the  witnesses  columns  are  concerned,  the  names  of  the  Shri.  Gopal 

Devnath, Shri. Nilmohan Sarkar and Shri. Maran Dev Nath have been 

noted. As far as the scribe of the said testament is concerned, the name of 

Shri. Subajit Roy has been noted. We may at this stage itself state that the 

object  and  purpose  by  which  a  Will  is  attested  by  a  witness  is  quite 

distinct  from  the  object  and  purpose  by  which  a  scribe  would  attest  a 

Will; an attesting witness would attest a Will on the request made by the 

testator for the purpose of due execution of the Will and in accordance 

with section 

63 of the  Succession Act.  But the object  and purpose with 

which a scribe or for that matter, a draftsman of the Will would attest the 

Will is not the same. Therefore, in the instant case, the evidence of Shri. 

Subajit Roy (DW-2) cannot be construed as that of an attesting witness.” 

   Once  DW-2's  testimony  independently  establishes  due 

execution  and  attestation  by  both  attesting  witnessses  and  stands 

corroborated by the notarial endorsement on the document, the omission to 

separately  examine  the  scribe  does  not  detract  from  the  sufficiency  of 

proof under Section 63 of the Succession Act read with Section 68 of the 

Evidence Act. Thus, from the deposition of DW-2, Lal Chand validity of 

Will dated 15.03.1976 (Ex.D-1) in terms of Section 63 of the 1925 Act 

read with Section 68 of the 1882 Act was duly proved on record. 

[12]     The Hon'ble Supreme Court, in Murthy’s case (supra), held 

that  a  Will, like  any  other document,  is  to be  proved  by  satisfying the 

ordinary rules of evidence and the propounder must additionally remove 

all legitimate suspicions before the document can be accepted as the last 

Will of the testator.  The relevant extract thereof is reproduced hereunder:- 

“….. In  the  above  noted  case,  this  Court  has  stated  that  the 

following three aspects must be proved by a propounder:- 

RSA No. 109 of 1992 (O&M)              -15-  

"(i) that the will was signed by the testator in a sound and disposing 

state of mind duly understanding the nature and effect of disposition 

and he put his signature on the document of his own free will, and 

(ii)  when  the  evidence  adduced  in  support  of  the  will  is 

disinterested,  satisfactory  and  sufficient  to  prove  the  sound  and 

disposing state of the testator's mind and his signature as required 

by law, courts would be justified in making a finding in favour of 

propounder, and 

(iii)  if  a  will  is  challenged  as  surrounded  by  suspicious 

circumstances,  all  such  legitimate  doubts  have  to  be  removed  by 

cogent, satisfactory and sufficient evidence to dispel suspicion. In 

other  words,  the  onus  on  the  propounded  can  be  taken  to  be 

discharged on proof of the essential facts indicated therein….." 

   In P.P.K.  Gopalan  Nambiar  v.  P.P.K.  Balakrishnan 

Nambiar reported as AIR 1995 SUPREME COURT 1852 the Hon’ble 

Apex Court held that it is the duty of the propounder of the Will to remove 

all  the  suspected  features,  but  there  must  be  real,  germane  and  valid 

suspicious features and not fantasy of the doubting mind which means that 

not every circumstance an objector chooses to characterize as doubtful.  

[12.1]   In the present case, the mere fact that one attesting witness, 

Lal Chand (DW-2), happened to be a resident of a neighbouring village 

rather  than  the  village  where  the  testator  resided,  is  not  by  itself  a 

suspicious  circumstance  sufficient  to  displace  the presumption  of  due 

execution  attached  to  a  registered  Will,  particularly  when  there  is  no 

allegation, much less proof, of any disqualification of that witness to attest 

the document. Similarly, the presence of the beneficiary or her relatives at 

or about the time of execution does not, without more, amount to undue 

influence. The aforesaid view finds support from the observations of the 

Hon’ble  Apex  Court  in Pentakota  Satyanarayana  &  Ors  vs  Pentakota 

RSA No. 109 of 1992 (O&M)              -16-  

Seetharatnam & Ors 2005 (8) SCC 67 relying upon Sridevi & Ors vs. 

Jayaraja  Shetty  &  Ors,  (2005)  2  SCC  784  held  that  it  is  settled  by  a 

catena of decisions that any and every circumstance is not a suspicious 

circumstance. Even in a case where active participation and execution of 

the Will by the propounders/beneficiaries was there, it has been held that 

that  by  itself  is  not  sufficient  to  create  any  doubt  either  about  the 

testamentary capacity or the genuineness of the Will. Mere presence of the 

beneficiary at the time of execution would not prove that the beneficiary 

had taken prominent part in the execution of the Will. The onus to prove 

the  will  is  on  the  propounder  and  in  the  absence  of  suspicious 

circumstances surrounding the execution of the will proof of testamentary 

capacity and the proof of signature of the testator as required by law not be 

sufficient to discharge the onus. In case, the person contesting the Will 

alleges  undue  influence,  fraud  or  coercion,  the  onus  will  be  on  him  to 

prove the same and that as to what suspicious circumstances which have to 

be judged in the facts and circumstances of each particular case.  No such 

proof of undue influence, fraud or coercion was brought on record by the 

appellants-plaintiffs thus, mere opportunity to influence is not equivalent 

to proof of actual exercise of undue influence or coercion. Thus, the Will 

dated 15.03.1976 (Ex.D-1) by Bishan Singh in favour of Smt. Debo is held 

to be valid in law. 

   STATUS  OF SMT. DEBO AS WIFE

[13]     As regards the status of Debo as the wife of Bishan Singh, it 

is significant that in the judgment and decree dated 22.03.1978 passed in 

Civil Suit No. 397 of 1977 (Exhibits D-8 and D-9), Debo was described 

RSA No. 109 of 1992 (O&M)              -17-  

and recorded as the wife of Bishan Singh, and that decree, by which half 

of the suit land stood transferred in her favour, was suffered by Bishan 

Singh  himself  during  his  lifetime  without  demur.  Bishan  Singh  never 

disputed the description of Debo as his wife in the decree of 1978, nor did 

he ever seek to have that decree set aside on the ground that she was not 

his wife or that the decree was obtained by fraud or collusion. That decree 

attained  finality  long  ago  and  was  never  put  in  issue  by  way  of  any 

independent challenge, appeal, or application for its setting aside; it cannot 

now be permitted to be assailed collaterally in these proceedings, more so 

when  half  the  suit  land  has  already  passed  out  of  the  estate  of  Bishan 

Singh by virtue of that decree. 

[14]     Even from the perusal of the record and as also noted by the 

learned Courts below, PW1, namely, Beli Ram admitted in his deposition 

that Smt. Debo had been visiting the house of Bishan for a long period and 

had been serving him. The deposition of DW3, namely, Karan Singh also 

supported that the Bishan and Debo used to reside together as husband and 

wife.  This  supports  the  proposition  that  Bishan  and  Debo  had  been 

residing together for a long period of time as also proved by Smt. Debo in 

her oral as well as documentary evidence which raises strong presumption 

of  marriage  arising  from  long  cohabitation.  In Kattukandi  Edathil 

Krishnan  and  another  versus  Kattukandi  Edathil  Valsan  and  others, 

(2022) 16 SCC 7, the Court held that where a man and a woman have 

lived together for long years as husband and wife, a presumption arises in 

favour of a valid marriage under Section 114 of the Evidence Act, and that 

RSA No. 109 of 1992 (O&M)              -18-  

although the presumption is rebuttable, a heavy burden lies on the party 

seeking to deny the marital status. 

[15]     In this view of the matter, the submission of learned counsel 

for the appellants-plaintiffs, founded upon the decision of this Court in 

Karan  Singh’s  case  (supra)  that  no  valid Karewa  marriage  could  be 

performed  between  persons  of  different  castes,  does  not  require 

independent examination on facts, since the matter has already attained 

finality between the parties qua the decree of 1978 as well as qua the Will 

of 1976. Even otherwise, as held by the Hon'ble Supreme Court in case of 

Mohinder  Singh  (supra),  a  testamentary  disposition  by  a  sonless 

proprietor in  favour of  a  person  who  has  rendered  services  to  him  and 

resided  with him  does not necessarily  stand  or  fall  on proof  of a valid 

matrimonial  tie;  long  cohabitation  and  rendition  of  personal  service 

constitute sufficient and valid consideration in law for such a disposition, 

independent of the question of marriage which was duly admitted by the 

appellants.  

[16]     Further,  the  conduct  of  appellants-plaintiffs  does  not  help 

their  case.  Beli  Ram(the  original  plaintiff  in  present  suit  and  father  of 

appellant no. 1 and 2) represented the minor defendant Nos. 2 & 3 in Civil 

Suit No. 368 of 1979 (Ex. D3), a suit for permanent injunction against 

Debo from alienating the part of the suit property. Though he did not sue 

in his personal capacity and suit was for permanent injunction, the Court 

framed  the  specific  question  regarding  the  Will  dated  (Ex.  D1)  and 

effectively  adjudicated  upon  it,  holding  the  Will  to  be  valid.  Beli  Ram 

even  appeared  as  PW-1  in  the  said  suit  thus,  it  cannot  be  said  the 

RSA No. 109 of 1992 (O&M)              -19-  

adjudication was not in his knowledge. The present appellants, claiming 

an  interest  in  the  subject  property  through  the  same  line  as  Beli  Ram, 

cannot  disavow  the  evidentiary  effect  of  his  conduct  and  deposition  in 

those proceedings. 

[16.1]   Also, in Civil Suit No. 167 of 1981 Surmukh Singh, appellant 

no.1, in the plaint (Mark-B), referred the suit property being acquired by 

Debo as  "was  acquired  by  the  vendor  through  inheritance from  her 

allegedly late husband namely Bishan." Validity of these documents was 

not challenged by plaintiffs nor plaintiffs adduced any evidence to rebut 

the truthfulness of these documents in the present case. A party that has, in 

one  proceeding,  acknowledged  the  vendor's  title  as flowing  through 

inheritance  from  her  husband  cannot,  in  a  subsequent  proceeding,  turn 

around and deny both the Will and the marital relationship that underpins 

that  very  title.  The  appellants  cannot  be  permitted  to  approbate  in  one 

proceeding  and  reprobate  in  another.  Such  wholly  inconsistent  conduct 

does  not  inspire  the  confidence  of  this  Court  in  the  claims  of  the 

appellants. 

   CUSTOMS  AND ANCESTRAL  CHARACTER  OF THE

PROPERTY 

[17]     Assuming arguendo  that  the  suit  land  was  ancestral  in  the 

hands  of  Bishan  Singh  qua  the  plaintiffs,  the  submission  that  a  Jat 

governed by custom could not at all alienate or bequeath such property in 

derogation  of  the  rights  of  collaterals  does  not  assist  the  appellants-

plaintiffs  to  the  extent  claimed.  As  explained  by  this  Court  in Nathu 

Ram’s case(supra), while will in respect of ancestral immovable property 

may not find general recognition under custom, the general custom equally 

RSA No. 109 of 1992 (O&M)              -20-  

and clearly permits a sonless proprietor to make a valid gift, or disposition 

in the nature of a gift, in favour of a person who has rendered services to 

him,  such  a  person  being  treated  analogously  to  a  near  agnate  for  that 

limited purpose. Further, it is well-settled principle of law that the custom 

must be established by clear and unambiguous evidence of usage, and that 

general  propositions  about  a  tribe's  incapacity  to alienate  ancestral 

property  admit  of  well-recognized  exceptions,  including  alienation  for 

consideration in the nature of services rendered to a sonless proprietor. No 

evidence was led by the appellants-plaintiffs to displace the existence of 

such an exception, or otherwise to establish a rigid custom excluding it. 

[17.1]   Bishan  Singh,  admittedly  issueless,  was  entitled under  the 

general custom to provide for a person, such as Debo, who had resided 

with  him  and  rendered  service  to  him  in  his  lifetime.  The  objection 

founded  purely  on  the  customary  incapacity  to  "will  away"  ancestral 

property  therefore  does  not,  by  itself,  invalidate the  disposition  in 

question, particularly when that disposition has, in any event, already been 

given effect to and acted upon by way of the unchallenged decree of 1978 

in respect of half the holding, and stands independently fortified by the 

concurrent findings of the courts below. It is further noteworthy that the 

validity of the decree dated 22.03.1978 transferring half the suit land to 

Debo was never independently challenged in any proceedings whatsoever, 

and  therefore  her  title  to  that  extent  stands  on  an  independent  and 

unassailable footing. 

RSA No. 109 of 1992 (O&M)              -21-  

   CONCLUSION

[18]     For  the  reasons  recorded  above,  I  find  no  merit in  the 

contentions  raised  on  behalf  of  the  appellants-plaintiffs.  The  findings 

recorded  by  the  learned  trial  Court  and  affirmed  by  the  learned  First 

Appellate Court do not suffer from any illegality, perversity, or error of 

law warranting interference by this Court. 

[19]    Accordingly, the present Regular Second Appeal is dismissed 

and the judgment and decree dated 17.07.1991 passed by the learned First 

Appellate  Court,  affirming  the  judgment  and  decree dated  07.12.1987 

passed by the learned trial Court, are upheld. 

 [20]   Since,  the  main  appeal  has  been  decided,  no  orders are 

required  to  be  passed  in  the  pending  application(s)  and  the  same  shall 

stand disposed off.

July 06, 2026                                ( HARKESH MANUJA )

'dk kamra'                                           JUDGE 

Whether Speaking/reasoned  Yes 

Whether Reportable  Yes