M. JEYAPAUL, J:
1. The 1st defendant Joginder Singh who in fact contested the suit filed by the plaintiff Sukhvir Kaur for declaration that she was owner in joint possession over the suit property and projected the Will dated 21.3.1988 executed by his father Harbans Singh in favour of 2nd defendant Amandeep Singh and 3rd defendant Parvinder Singh, who are his sons and 5th defendant Lakhbir Kaur, his erstwhile wife, has come forward with the present appeal challenging the dismissal of the suit filed by his sister Sukhvir Kaur.
2. Plaintiff Sukhvir Kaur contended in the suit for declaration that her father Harbans Singh who got the suit property ancestrally was owner in possession of the suit property till he died on 31.5.199 She and her brother Joginder Singh, 1 defendant in the suit, being the daughter and son of deceased Harbans Singh were equally entitled to the subject property. The Will projected by the defendants was forged and fabricated one. The deceased Harbans Singh was not competent to execute the Will as the property was ancestral coparcenary property.
3. The 1 defendant Joginder Singh filed written statement virtually supporting the Will dated 23.1.1988 executed by his father Harbans Singh in favour of two sons arrayed as 2 and 3 defendants and his erstwhile wife Lakhvir Kaur arrayed as 5 defendant. He has in fact sought for dismissal of the suit, contending further that the suit property was not ancestral coparcenary property of the joint hindu family. Defendants No. 2, 3 and 5 filed separate written statements contending that the subject matter was already bequeathed in their favour by the deceased Harbans Singh.
4. Both the Courts below having found that no evidence was let in by the plaintiff to establish that the suit property was ancestral coparcenary property of the joint hindu family, held that the plaintiff cannot maintain suit for declaration that she was in joint possession of the suit property. Further, referring to the evidence of DW-1 Amardev Singh who was one of the attesting witnesses to the Will executed by Harbans Singh in favour of defendants 2, 3 and 5, the Courts below held that the subject Will stood established by examining one of the attestors to the Will. Ultimately, the suit filed by the plaintiff Sukhvir Kaur was dismissed by the trial Court and the appeal preferred by the 1 defendant Joginder Singh as against that judgment was also dismissed.
5. Learned senior Advocate appearing for the appellant Joginder Singh would vehemently submit that the Will was not established in terms of Section 68 of the Evidence Act. 1 defendant Joginder Singh was not called upon to challenge the Will dated 21.3.1988 alleged to have been executed by his father as the same was projected by the co-defendants, namely, 2, 3 and 5 defendants. In the competent suit separately filed by Joginder Singh, the Will was duly challenged but none of the attesting witnesses was examined by the propounders of the Will. Therefore, it is his submission that a substantial question of law will have to be formulated as to whether the subject Will was proved in terms of Sections 68 and 69 of the Evidence Act.
6. Learned counsel appearing for the respondent-caveators would submit that the Will has been duly proved by examining DW-1 Amardev Singh. Further, there was no evidence to establish that the suit property was ancestral coparcenary property of the Joint Hindu Family. Both the Courts below have rightly taken a decision and dismissed the suit, he would submit.
7. It is found that the 1 defendant Joginder Singh who is the appellant herein, has virtually admitted in his written statement the execution of the Will dated 21.3.1988 by Harbans Singh bequeathing his property in favour of his sons, namely, 2 and 3 defendants and his erstwhile wife-5 defendant in the suit. He had also disputed the averment in the plaint made by the plaintiff that the suit property was an ancestral coparcenary property of the Joint Hindu Family. Under such circumstances, 1 defendant cannot now turn around and challenge the Will admitted by him. But as per Section 68 of the Evidence Act even if opposite party admits execution of the Will, the Will has to be independently proved by examining at least one of the attesting witnesses to the Will. In the instant case, DW-1 Amardev Singh has categorically deposed that the Will was executed by Harbans Singh in his presence and also in the presence of another attesting witness. Both of them have subscribed their signatures after witnessing execution by Harbans Singh who also witnessed their attestation. In my considered view, the Will has been proved in terms of Section 68 of the Evidence Act.
8. No suspicious circumstance surrounding the execution of the Will was projected by the plaintiff or the 1 defendant who is the appellant herein. There is nothing on record to indicate that there was any suspicious circumstance surrounding the execution of the Will.
9. The evidence of DW-2 Kamaljit Singh would go to establish that in fact the 1 defendant Joginder Singh was residing in Canada and therefore, 5 defendant Lakhbir Kaur lived along with her sons, namely, 2 and 3 defendants, under the care and custody of the testator Harbans Singh till his death and the last rites of Harbans Singh were performed only by them. No wonder, Harbans Sikngh chose to execute the Will dated 21.3.1988 bequeathing the subject property in favour of 2, 3 and 5 defendants, discarding his son and daughter.
10. There is no evidence on record to establish that the subject property was the ancestral coparcenary property. The property being self-acquired property of Harbans Singh, he had got the right to execute the Will. It is to be noted that the registered Will was not challenged during the life time of Harbans Singh.
11. In view of the above, I find that there is no merit in the appeal. No substantial question of law also has arisen for determination in the present appeal. Therefore, the appeal stands dismissed.