COOPER v. BOCHETT [I 844-461 IV NWRE, 419
[419] ON APPEAL FROM THE FREROGA~IVE COURT OF ~ A ~ ~ E ~ ~ U ~ Y .
HENRY S F ~ ~ C E R C O O F E R , - ~ ~ ~ e ~ 7 f f ~ t ; DAXEL SMITH B O C ~ E ~ r , T ~ O M A S
COOP^^, and the Rev. J E R M ~ ~ A T T , - ~ ~ ~ ~ o n ~ ~ ~ t s [June 17, Dec. 17
and 18, 1844 *; Jan. 11, 1545; and February 7, 1846 t].
The factum of a Will, held under the circumstances of the case, to be sufficiently
proved, though one of the subscribing witnesses deposed that he did not see
all that the testator wrote, only the large initial of his Christian name ; and
the other witness stated that she did not see what he wrote, but that he ac-
knowledged the paper to be his Will, in their joint presence [4 Moo. P.C. 4421.
Evidence of illiterate witnesses as to acts not affecting their interests, when
opposed to the probable acts of an educated man, no fraud being in question,
i s tn be received with great caution [4 Xoo. P.C. 435, $391.
The Will contained alterations and erasures affecting the amount and objects
of the testator’s bounty, the existeince of which, at the time of the execution,
the attesting witnesses could not depose to:
Held by the Judicial ~ o ~ m i t t e e , in the absence of all direct evidence ELS to the
alterations and erasures, that the presuniption of law was, that such altera-
tions and erasures were made after the execution of the Will, and Probate
of the Will granted in its original form [4 Moo. P.C. 452, 4531.
This was an Appeal from the Prerogative Court of Canterbury, in a cause of
granting Letters of Administration of the goods, etc., of Robert Henry Spencer
Cooper, a retired Captain of the Royal Engineers, who! died on the 17th of April
1843. After his death a Will was found in his writing-desk, enclwed in a sealed
envelope, endorsed, or superscribed, “ The Will of Robert Henry Spencer Cooper,
9, Fall Mall East, 7th January 1843.” It occupied one page of a sheet of letter
paper, and mas wholly in the handwriting of the deceased, was subscribed by him,
and bore date E4201 the 7th January 1843, and purported to have been executed in
the presence of two subscribing witnesses : it had several obliterations and altera-
‘‘ This i s the last %Gll and T e s t a ~ e n t of me, Robert Henry Spencer Cooper, a
retired Captain of Royal Engineers. I will all my property, after my decease, and
funeral expenses paid, to be converted into those funds of the Bank of England
yielding now &3 per cent. per annum; and the annual proceeds, after deducting
the following life annuities, to go to my brother, Henry Spencer Cooper, barrister-
$ die without issue
at-lam, and, a t his death, to the lawful issue he may leave. If he leave none, I ail1 such
family Cuptuim Symoads, of Ly?%ingtom, ~ ~ ~ ~ s h i ~ ~ ,
to go to the persons of the Pratt family, of Norfolk, not to that one married to Lord
Rendlesham, nearest related to my mother’s family, whose father resided formerly
a t Bury St. Edrnund’s, Suffolk. Out of the said annual proceeds I will an annuity
of one hundred pounds sterling, clear of duty, to my aunt, Mrs. Charlotte Moyle, of
Groomhill, Greenwich, during the term of her natural life. Also, I will an annuity
of one hundred pounds sterling yearly to the sister of my late father, Mrs. Caroline
Randall, duty free, during the term of her natural life. Also, I will an annuity
of seventy pounds sterling, duty free, to Mary Jenkins, niece to the above M i x
Moyle, during the term of her natural life, duty free. Also, I zodF twenty porn&
s ter lkg , duty free, yearly, to [@1] Thomas Cooper, 80% of -, umzcle Thomas
Cooper, durirLg the t eTm of his natural life, and while h,e is in. distiess and unem-
tions, and ws s h ~ follows:-
* Present : Lord bangdale, Mr. Baron Parke, the Vice-Chancellor Knight Bruce,
-1 The Lord President (Lord Wharncliffc), Lord Brougham, the Vice-chancellor
$ The words in italics were written upon those underneath, but not so as to render
and the Riglzt B5n. Dr. Lushington.
Knight Bruce, and the Right Eon. Dr. Lushington.
the latter illegible.
365
zv BIOORE, 4532
~ ~ ~ ~ e ~ , ~ And, in the event of Mrs. S. Skyring, of Somerset House, dying, and
leaving her father and mother in distress, I will yearlp to, tlie said parents of Sky-
ring, J. and X. Stonoham, thirty pounds yearly for their natural life, and to the
survivor, free of duty. I name-ex~utors to this my Will, Daniel Smith Uockett,
of the Eaw Life Assurance Society, 60, Lincoln’s Inn, and to I will one hundred
poui~ds sterling, and my brother, Henry Spencer Cooper above named.
“ Codicil : To my man, Wm. Cobbett, I will fifty pounds, clear of tax.
COOPER V. ~ o C ~ ~ ~ ~ [1844-46]
zuhmn I
to
(L.s.)ade a t 9? Pall Mall East, this seventh Jan. 1843.”
Witnesses to GEORGE CRXTTEHDEX. R. H. X COOPER.
Servants at house.”
the atid will. I MARY C R I T ~ E ~ D ~ ~ . ~ 9, Pall &la11 East.
s i ~ i i a t ~ e . I
A caveat having been entered by the Appe~~ant, the natural and lawful brother
and only next of kin of the deceased, the Will was propounded in solemn form of
law. The ground on which the Appellant opposed Probate, mas, that the testator
had not signed the Will until after the witnesses, and, consequently, had not GOID-
plied with the requirement^ of t,he Statute, 1 Vict., c. 26, s. 9. An allegation having
been asserted and [&2] brought in on behalf of the Respondents, the two subscribing
witnesses, George Crittenden and Mary Crittenden, his wife, mere examined in
chief; and on ix~terro~atories. To the first article of the allegation, George Critten-
den deposed: ‘‘ 1 am porter a t the house, No. 9, Pall Mall East. I have been there
about ten or eleven month. It i s a house let out in private chambers ; m y wife is
porteress there. Captain Robert Spencer Cooper was living in the house when I
went there, and he continued there until his death. I and my wife attended him,
but he had a servant of his own, At first, a female servant, but latterly, and at
the time of his death, a man servant. I recollect witnessing his Will perfectly,
but the day or the month I could not say; as near as I can tell, it was about three
months before he died. I had been out for him with a letter to Xr. Cooper, his
brother, in the Temple, and on my return, about one o’clock, 1 went t o his room to
tell hinz that I had not found Mr. Cuoper a t home, and that I bad put the letter into
the letter-box. I found him writing a t a table, and when I had delivered my
message, he desired me to sit down, and v-heti I had been sitting so about fiye or ten
minutes (and he was writing during that time), he said to me, that he trished me t o
put my name to something ; his words were, ‘ I vant you to sign your name to this
paper ’ (that was the paper before him) ; ‘ will you? ’ I said, ‘ I don’t know what
I am going to sign, Sir.’ He said, ‘ Oh, you need not be afraid, for this is my Will.’
I theri rose up for to sign, and he then said, ‘ You had better fetch your wife up
stairs first,’ and I said, ‘ Shall I do so, S i r ? ’ and he said, ‘ Yes.’ Prom that I went,
and fetched her up, and when we went into his room, we found him standing at tho
table which he had been writing at, with a pencil in 14231 his hand, a;nd as he was
standing he wrote m y name and my wife’s name in pencil. My wife asked him if
he knew how to spell her name, and he said ‘Yes,’ and repeated it, ‘ Crittenden,’
and my wife said, that was right. Then he sat himself down, and called us to the
table, and he put the WiII towards me, and said, ‘ You sign your name there,’ point-
ing to my name, which he had written in pencil, and I took the pen, and wrote- nig
namo over the pencil-mark. Then he said to u-ry wife, ‘ NOW, you sign your name
on this pencil-mark,’ pointing to the one under niine ; ‘ you’ll write your name better
than he has done his; then my wife signed her name. Then Captain Cooper took
ihe pen from my wife, and wrote, axid when he had done so, he said, looking up a t
me, ‘This i s my name, in your presence,’ and I understood &en that he was wri t ing
his own name. I did not see all he wrote, but I saw him make the large ‘ R ’ of
* The sentence printed in italics was erased by +zag scratches of the pen, but
was not illegible.
t On 1 he left of the witnesses’ names was a bracket, from which a c i r e u ~ e x line
was drawn, intended, apparent~y, to enclose a space for their signatures, but the
epaoe not being suEcient. the line was passed by the Iast letter of the first witness%
name.
366
COOPER v. BOCKETT [1844-461 IV NOORE, 424
his name, and there was a black sea1 a t the left-hand corner quite, but there was
nothing said about that, and after he had wrote his name, he said, ‘ Eow you have
done some good for yourselves,’ and iiothing niore passed. He said, ‘ Mrs. Critten-
den, I don’t want you any more ; you can go ; ’ and my wife went down stairs. I
stopped a few minutes afterwards, when he told me that he did iiot want any thilig
more with me, and I went away, and when I left the room the paper was still lying
before Captain Cooper, and what became of it I cannot say, for I never saw it after-
wards. Captain Cooper was in his perfect senses at the time, and fully capable of
giving instructions for, and of making and executing his Will, and of doing any
act requiring thought, judgment, and reflection. He was only about forty-nine
years old, and he was perfectly sensible t o the last almost. He [424] mntc nothing
but his name, at least I believe it was his name, in our presence. As soon as he had
done, he put down the pen, and wrotp no more. Before he signed his name be
made a niark round ours. The Vvill whioh was produced to me by the Examiner,
is the Will which I and nip wife signed our names to, as I have deposed, and the
large ‘ R ’ in Captain Cooper’s signature is what I saw hini write after I had signed
niy name, and nzy wife had signed hers. The words. ‘ 9, Pall Mall East, Servants
a t house,’ were not written in my-presence, to the best of my belief. Captain
Cooper wrote nothing in my presence but his name. I have no doubt, that as the
Will is dated the 7th of January 1843, it was executed on that day; it was a Satur-
day, I remember.”
To the second article, he deposed : “ I do iiot recollect the day on which William
Cobbett came into Captain Cooper’s service; but if Captain Cooper had lived to
another Wednesday, Cobbett would have been in his service a month, I think. Cap-
tain Cooper never took the least notice of his Will, or of the execution of it after
it had taken place, at least in my presence. As to the alterations which I now see
on the Will, I cannot say whether they were or were not on the Will when I signed
it. I have something on my mind, that there was something of the kind too, but I
was confused and Aurried a t the time; for though I was but signing my name to a
Will, set I had never done so before, and I did not knQw but that trouble might
come of it, and the Captain was a very sharp and severe man, and I P;as not so
inuch a t my ease as to obserre exactly what occurred, or what. appearance the Will
had. I do firmly believe, however, that there was some black scratching on the Will
when I signed it.”
[425] To his examination on interrogatories, the same witness stated: “I have
not been given to understand in any way that it was wished to be made out by my
evidence that Captain Cooper signed or acknowledged his signature to his Will iu
my presence, my fellow-witness being also present ; I will swear that no mch direc-
tions or instructions have been given to me, and that I have not received any hints
to that effect. Captain Cooper did sign his Will in my presence; I believe that
he did : and he certainly acknowledged it in m y presence, for he said, li That is my
name.’ He signed it, as I have stated, after I and my wife had signed our names
to it. The very words he used were, ‘ This is my name in your presence ; ’ and he
looked up to me as I P;as standing on his right-hand side a t the time; nip wife was
present a t the time, standing behiad me; i t was after we had signed our names.
I do not believe that Captain Cooper’s signature was to the Will ahen I and my
wife signed it. There was a blank space where his signature now is when I signed
my name. I have never admitted or declared that such was the case until llow, nor
lias my wife, that I am aware of. When 1 have been questioned about the matter,
I have stated, and it is the fact, that Captain Cooper had a pencil in his hand, and
wrote my nanie and niy wife’s on the place where we afterwards signed our mlames.
I have said that he was writing with a pencil when we went into the room. I have
never said, and it is not the fact, that I first signed my name to the Will in question
at the request of Captain Cooper, and then called up my wife, who also signed. I
have never said, and it is not the fact, that Captain Cooper signed his nauLe to the
Will in question after my wife had signed her name to it, and left the room; I
have never told my [426] wife so: I will swear that 1 never have. We were all
three in the rooni together when me signed our names. I cannot say for a certainty
whether there were or were not any alterations in the Will in question when I siglled
367
I ~ - ~ O O R ~ , 427
it. I have a notion of some black scratching upon it, and that is all I can say
about it.”
Xary Critteiiden deposed: “ I am porteress to the house No. 9, Pull Mall
East, and lap husband is porter. It is a house let out in chambers to single gentle-
men. Captain Cooper, the deceased, was
living in chambers there when I went, to the house, and he remained there until his
death. FKe had a female servant of his ow1-1, and latterly a man servant, too ; but
I cooked for him during his illness, and helped in his rooms; and my husband went
errands for him. I recollect witneswing his Will perfectly well; it was on a Satur-
day, early in January last, soon after he was taken ill, and it, was about one o’cloclr
in the day; he dined a t two regularly, and I know that it was before his dinner.
The way I came to be a witness to Captain Cooper’s Will was this: my husband
had been out on an errand for him, and soon after he returned he came to me and
said, ‘ The Captain wants you to sign a paper Tith me; ’ and so I went with my
husband to the Captain’s room, and there the Captain was standing a t his table,
with a piece of paper before him, and he took a pencil, and said that he wanted US
to sign our names, and that he would pencil them first where we were to sign ; and
so I said I would take the liberty of asking hiui if he knew how to spell our name,
and he spelt it, and spelt i t right; and when he had written the names, he gave.
my husband the pen, and told him to write his name over the pencil-mark, and my
husband mote his name [427] as he was told; and when he had written it, the
Captain gave me the pen, and told me to write mine, and said, ‘ I dare say you will
write it bttter than he has,’ but T don’t think I did write it better : however, I wrote
my name as the Captain told me, over where he had pencilled it, and then the
Captain took the pen and made a kind of circle round our names, and then he
wrote something, but what it was I cannot say, for my husband was standing near
him, and in the way; but the Captain said, ‘ This i s my Will and my nanie in your
presence, and you have done some good €or yourselves;’ those were the words he
used, as well as I recollect, and he said nothing more, except to tell me to go down
stairs, as He did not want any more with me; and so I went, leaving my husband
with him: and that is all I know or recollect about it. I have no doubt that Cap-
tain Coopcr was, at the time this took place, of perfect sound mind, memory, and
understanding, and fully capable of making and executing his Will, and of doing
any act requiring thought, judgment, and reflection. The Will now produced to
me by the examiner is the Will which I and my husband signed as requested by
Captaiii Cooper, as I have deposed; but whether he wrote the words ‘ 9, Pall Mall
East, Servants at house,’ after we had signed our names, or what he wrote, I cannot
say, for 1 did not see; it was a blank space all to the right, as well as I recollect now,
when I signed my name, and I so well recollect the black seal a t the left corner, and
I should have known it was a Will even if the Captain had not said so, though I
had never seen one before, by that seal ; I remarked it so at the time.”
To the second article she deposed : l 1 William Cobbett came into Captain Cooper’s
service on the twenty-[4~$~-third of &%arch last, I believe; I never saw Captaiii
Cooper’s Will a€ter the time I signed it, and I did not notice whether there were
or were not any of the alterations which IC now see in it.”
The same witness on her examination upon interrogatories stated : “ IC cannot
say whether Captain Cooper signed his Will in my presence, or not; I did not see
what he wrote, but he said, ‘ This is my name in your presence,’ and so I suppose he
had written his name when he said so. I do not recollect the words he used better
than I have told them; my husband and I were both present at the time Captain
Cooper used those words, and it was after we had signed our names to the Will.
I cannot say that Captain Cooper’s name was signed to the Will when I signed i t ;
as well as I can now remember, it was all blank where I now see Captain Cooper‘s
signature. I have admitted such to be the fact, and so has my husband, I believe,
when asked about it. Ny husband had not signed Captain Cooper’s Will before I
was called into the room to sign it; I will swear that my husband signed it after-
wards in my presence. My husband has uever told nie that Captain Cooper signed
the Will after I had left the room; it was after I had signed my name, and not
before, that Captain Cooper made the mark round about our names.”
The Respondent also brought in the affdavit of Joseph Netherelift, a fac-similist
~ O O P E R 21. BOCKETT c1844-461
1: have been there nearly a twelvemonth.
368
COOPER ?I. BOCK^^^ [ 1844-461 Iv ~ O O ~ ~ , 4-29
and ith hog rap her, who deposed as to the erasures and the words previously written,
as printed in italics in the copy of Will above given.
The learned Judge of tlie Prerogative Court, by his sentence, on the 8tXr of August
1843 (reported 3 Curt.. 648), pronounced [429] for the force and validity of the
Will, and decreed Probate thereof, with the several alterations now appearing
therein, to Daniel Smith Bockett and Henry Spenoer Cooper, the executors thereof
appointed, or either of them.
From this sentence the present Appeal was brought by Henry Spcnceu Cooper,
who prayed tphat it might be reTrersed, and the cause retained; and tbat the Court
would pronounce against the validity of the Will, that the deceased was dead intes-
tate ; and decree Letters of A~mixristrat~on of the goods and chattels of the deceased
to be grmted to him.
The Appeal was argued (I?tlr June 3844") in the first instance, by Nr. ErIe,
Q.C., and Dr. Addan~s, for the Appellant: and &Ir. Turner, Q.C., and Dr. Jenner,
for the ~espondent, Bockett,
It was argwed on both sides as a question of fact, upon the evidence of the wit-
nesses, whether, haTTing reference to the p ~ o b a b ~ e circumstances under which tko
Will was produced and witness.ed, the deceased had signed the WifX before their
subscription. Blake v. Knight (3 Curt. 547), 119oore v. Xiag (3 Curt. 243>, Gove v.
Gawerb (3 Curt. lal) , Chambers v. The Queeri's Proctor (2 Curt. 415), were referred to.
At the conclusion of the argument, their Lordships said, that the question raised,
involved not only one of fact, but also one of law, and directed the Appeal [
be re-argued wi th reference to that opinion. The Appeal was according1
argued.
Mr. W i g r a ~ , Q.C., and Dr. Addams, f m the Appe~an t (14th Dec. 2344 t>.-
From the t ~ t ~ n ~ o n y f the witnesses t>o the et^^, i t i s clear that this Will was not
executed p u r s u ~ n t to the r e ~ ~ ~ i r e ~ e n t s of the Statute, 1 Tict., c. 26, s. 9. The
witnesses must have subscribed before t.he testator. This is not a good execution ;
the s i p i n g and ~ ~ t n e s s i n ~ being s i ~ u ~ t a ~ e o u s acts, n o t h ~ n ~ can satisfy the terms
of the 9th Section, but the testator signing first. %'he words are, that " it shall be
signed at the foot o r end thereof by the testator, or sonre other person in his pre-
sence and by his direction, and such sig11ature shall be made or a c k n ~ ~ ~ ~ ~ g e d
by the testator in the presence of two or mora wiiacsses present at the, same time,
and such ~ ~ ~ e s s e s shall attest and sub~cribe the Will in, the presence of the
testator." It has h n uniformly held by the Court, upon the ~onstruct~on of this
Section, t b t the signa%ure of the tmtator must precede the execution by the wit-
nesses, and Chat such fact must be strict,Jy proved. The OWAS ~ ~ o ~ ~ ~ ~ ~ i lies on the
other side. Iloott v. Genge (4 Moore's P.C. Cases, ZGS), ~~s~ v. Parker (Y Bob.
Ecc. Reps. 14), ~ ~ ~ ~ o ~ ? 2 ~ v. ~ ~ ~ o ~ ~ e r (I Rob. Ecc. Reps. a}. The Statute, of Frauds,
and tfie 9th Section of t#he New Will Act, differ in many ess~n~ials. The cases of
2 % ~ ~ r i ~ ~ ~ ~ ~ ~ ~ , i ~ ~ e ~ ~ ~ v. TFhifie (3 Moore and Payne, 689; 6 Bing-. 315), and Peate
v. ~ ~ g ~ e ~ ( C o ~ ~ ~ i i , XQG), and the other ea under the Statute, do not apply.
E4311 Sir Thomas Wilde, Mr. Turner, C., and Dr, Jenner, for the ~ ~ p ~ n d e n t .
-I& is not. ne~essary to give a ~ r m a t i ~ e evidence by the s u ~ s c r i b i ~ witnesses of
the fact of signing. The Court will judge from tlie whole of the case, aad pre
sume the execution by a testator upon the circumstances. Blake v. ~~~~g~~~ ( 3 Curt.
547). Suppm tho witnesses were dead, the Will on the face of i t would a p p ~ r
a good Will. Too much importance must not be giv0a bo the evidence of the attest-
ing. witnesses, who are illiterate persons; it would bo dangerous to the interests of
soorety, if ~ i t i ~ e s s e s of the class here subscribing vere enabled to out down a. Will
when called upon to depose t o the exact order of circumstances ~ t ~ t e n d i n ~ the
execution. It i s xzsitlrer safe nor r#~sonable to suppose that the ~ e g i s l a ~ u ~ e in-
tended that minute facts should be deposed to by the witnesses. No form of
atte~tation is ~ ~ ~ i i i r ~ , and yet it i s said iby the ~ppel lant . that7 the witnesses are
to depose to, or attest, those facts in a particular order. The ~ ~ ~ t ~ e s s e s do not in
* Present : Lord Brougl ia~~~, the ~ ~ c ~ C h ~ c e l ~ o r Xnight Bruce, the Right IrIcrrr
Dr. ~ u s h ~ n g t o n , and tfie Right Eon. T. ~ e ~ ~ b e ~ o ~ r Leigh.
4- Present : Lord Langdate, Lord C a m ~ b e ~ l , the ~ ice -ehan~e l lo r Knight Bruce,
and the Right Hon. Dr. Lushingbn.
-I- -- - ~ - ~ .-" ---- "" ~-
369
IY MOORE, 432 COOPER 9. BOCKETT [ 1844-463
fact say, that the testator wrote his name after they had signed. They say, speaking
only to the best of their knowledge and belief, that they saw him write something;
it i s clear from inspection of the Will, that if he wrote anything, it must have been
the words, ‘( 9, Pal1 Mall East, Servants a t house,” and this will account for their
mistake. The circumstance of there being a blank space after the nanies of the
witnesses, is satisfied by the space being blank where the words ‘I 9, Pall Mall,” were
afterwards written. [The Vice-Chancellor Knight Bruce : There seeins to be some
difference in the colour of the ink in which the words 14321 (‘ 9, Pall Mall East,”
e t a are written, and that in which tlie words ‘I R. H. S. Cooper ” are written.] The
pro~abili ty is, that some blotting-~~aper was used, and this would be ano~her reason
for thinking that those were the words written, after the signature of the wit-
nesses. EvZuch reliance cannot be placed upon the cridence of a witness, who admits,
that a t the time when the act which he is deposing to was done, he was flurried, and
not a t his ease. There can be no doubt, that upon the words of the 9th Section of I
Vict., c. 26, this Will has been acknowledged in tlie presence of two witnesses, present
a t the same time. This distinguishes the case from Iloti Y. Genye [4 Mm. P.C. 2651.
The only other requisitim of the section is that the witnesses who signed must be
the same witnesses to whom the testator acknowledged the Will. [Lord Campbell :
The witnesses do more than sign, they niust attest.] They must attesL the Will,
but that is t o prevent the substitution of a fictitious instrument. No form of
attestation is required by the 9th Section. The words are ‘( attest and subscribe; ”
that is, subscribe as witnesses. The meaning- of the word ‘( attest ” is not that the
tritnesses are to attest every circumstance, which would be sufficient to niake valid
the Wilt. It+ simply means that tliey attest a paper, that has been declared a Will.
[Baron Parke: It must mean that they attest a paper which lie declares to be his
Will. That i s to be complete so far as the testator can make it complete by his own
act.] The question is, are the witnesses to subscribe an instrument as perfect
as it possibly can be; or are they to subscribe an instrument, which is in its
ordinary sense a Will? What is meant by the word “ Will,” and in what sense is i t
used? The argument of the Appellant must be that the word 14333 ‘‘ Will,” changes
i t s meaning, in its different positions in the Act. The first. section says, no %Vi11
shall b valid unless it shall be executed; there it, is used in the ordinary sense: but
in a subsequent part of the section, the other side must contend that i t possesses
an additional quality, namely, that it must be signed by the testator. [The Vice.
Chancellor Knight Bruce : Did tlie Legislature intend by the 9th Section, the events
to take place in the order in which they are enumerated; that is, the signature
of the testator to precede the attestation ?] Signing and acknowledging bespeak
their own order, it does not appear that the vitnesses must neeasarily sign after
the signing by the testator. In the Court of Chancery, it is the practice never to
ask d i o signed first, in order to set up a fnJill. White v. The B ~ i t i s f ~ il.l‘use.um 13
Moo. and P. 689; 6 Bing. 3101, was expressly decided on the ground that the
testator had by his conduct acknowledged the signature.
Dr. Addams in reply.
Prwious to giving judgment (17th Jan. 1845 *), their Lordships called before
them a witness of the name of Donough, mho deposed to having h e n in the habit
of examining and comparing writings, and so employed by the Bank of England
€or eleven years and upwards; and being shown the original Will, and required
to state whether in his opinion the circumflex line surrounding the witnesses’
nanies was made previous to or after their signature, replied that in his opinion
the circumflex was made previous, and the name signed oyer it.
E4343 The Vice-Chancellor Knight Bruce: (Feb. 3, 1845).-Tlie question in this
case is, as to the ~estamentary validity of the instrument which was propou~~ded and,
after opposition, admitted to Probate in the Prerogative Court of Canterbury,
as the Will of Robert Henry Spencer Cooper, vho was, or had been, a Captain in
the Royal Erigineers. He died on the 17th of April 1843, and is admitted to have
* Present : Lord Langdale, Mr. Baron Parke, the Vice-ChanceIlor Knight Bruce,
and the Right Eon. Dr. Lushington.
370
COOPER v. BOCKETT [ 1844-461 IV MOORE, 435
been a bachelor, or, at least, not to have had a wife living a t the time of his death,
and to have left his brother, the Appellant, his only next of kin.
Captain Cooper’s testamentary capacity is undisputed, and it is clearly proved,
or admitted, that the instrument propounded was signed a t the foot, or end of it, by
himself; that he so signed it animo testandi; that this signature was made by him
on or before the 7th of January 1843 ; on which day, in the presence of two witnesses,
present at the same tinie, he acknowledged that signature as his, and the instrument
as testamentary; and that, on the same day, the same two witnesses, a t his request,
in his presence, and in the presence of each other, subscribed the instrument as
witnesses.
The Appellant, however, not disputing these facts, contends that they do
not satisfy the requisites of the 9th Section of the Act of 1837, “ for the amend-
ment of the law with respect to Wills,” inasmuch as the signature by the witnesses,
as he contends, preceded in time the signature of the alleged testator. The Re-
spondent denies this, but contends, further, that if the facts were so, i t is immaterial.
These two points, one of fact and the other of law, form the whole matter of the
contest between the parties. The Appellant hns [435] to maintain both points,
it being sufficient for the purpose of the Respondent if he is right upon either.
Their Lordships think it convenient first t o consider the question of fact, and,
in doing so, to assuiiie the point of law to be in the Appellant’s favour.
There is not any evidence applicable to the matter of fact in dispute, except the
docuiiient itself and the testimony of the two subscribing witnesses, the only persons
who, besides Captain Cooper himself, were present when they subscribed it. The
document, with the exception of the witnesses’ signatures, is admitted to be wholly
in Captain Cooper’s handwriting. It is admitted, on the face of it, to be such, that
had the two subscribing witnesses, by the accident of their death in Captain
Cooper’s lifetiinie, been rendered incapable of being examined, the other evidence
in the case, with proof of the handwriting of the three signatures, would have been
sufficient to establish it as a valid Will; a circumstance, howevea, which amounts
to no more, and is of no more weight, than that there is on the face of the instrument,
nothing t o create or lead to an opinion that the testator’s signature was preceded
in time by the signatures of the witnesses. The agreed facts then standing, as I
have said, and the law being assumed to stand as the Appellant contends that it
does, is the instrument shown by the testimony of both or either of the subscribing
witnesses, to be invalid as a Will? Now, first, as t o Mary Crittenden, their Lord-
ships are of opinion that her testimony taken alone cannot be considered as proving
that the signature of either of the witnesses preceded in time the signature of
Captain Cooper. It is consistent with her evidence, at least SO far as her evidence
is positive, to suppose that what she saw him write was--“ Witnesses to the said
[436] Will. Signature,” or “9 , Pall Mall East, Servants a t house,” and not hie
name. She says-“He wrote something, but what i t was I cannot say, for my
husband was standing near him, and in the way; ” and itt is not t o be necessarily
inferred from the words which she says were spoken by him, that it was his name
that he then wrote. The same may be stated of what she says of the blank space
t o the right: when she first mentions it, she says,---“ It was a blank space all to the
right, as well as I recollect when I signed my name.” And she answers the third
and fourth interrogatories thus :-‘‘ I cannot say whether Captain Cooper signed
his Will in my presence, or not; I did not see what he wrote, but he said, ‘ This is
my name, in your presence,’ and so I suppoae he had written his name when he
said so. My
husband and I were both present at the time Captain Cooper ufied those words,
and i t was after we had signed our names to the Will. I cannot say that Captain
Cooper’s name was signed to the Will when I signed it ; as well as I can now remember,
it was all blank where I now see Captain Cooper’s signature. I have admitted
such to be the fact, and so has nip husband, I believe, when asked about it.” She is
not certain what Captain Cooper wrote; she is not positive as to the blank space,
whether where (‘ 9, Pall Mall East, Servants a t house” is now written, niay have
been blank when she signed. Their Lordships are of opinion that, assuming the
law to be as the Appellant asserts it to be, assuming George Crittenden’s evidence
to be out of the case, and assuming the rest of the evidence t o be the only evidence,
371
I do not recollect the words he used better than I have told them.
1V MOORE, 437 COOPER v. BOCKETT [ 1844-461
i t would be a miscarriage not to conclude that Captain Cooper’s signature preceded
in [437] time the signature of each of the subscribing witnesses.
With regard, however, to the testimony of George Crittenden, he must be taken
certainly to depose that Captain Cooper’s signature was subsequent in time to each
of the other signatures. And, as both the witnesses ought and are to bel considered
as respectable persons, speaking honestly and sincerely, this does create difficulty.
In the first article, he deposes thus. [His Honour here read the whole deposition,
as above given, and also his answers to the third and fourth interrogatories.]
Now, perhaps, it may be thought that the main difficulty as to the matter of
fact, is substantially created by the statements of this witness, as to the letter
‘‘ R ” a t the commencement of Captain Cooper’s name. If these passages had been
out of the case, saying, as the witness does, that he did, not see all that Captain
Cooper wrote, and adding afterwards, as the witness does, “ H e wrote nothino.
but his name, a t least I believe it was his name, in our presence,’
it may be that the evidence of the husband would, in effect, have left
the matter much as it is left by the evidence of the wife. But, however
this might have been, the particularity a t least with which, he mentions the
letter “ R ” (certainly a conspicuous letter as written by Captain Cooper) does
give his evidence an importance plainly beyond hers. Still, what he says on the
subject, though to be received with the consideration, and attention, justly due to
the assertion of a respectable man, must also be received with the caution which tlie
interests of society require, t o be used with regard to the evidence of a witness, in
any rank or class, deposing to such a fact under such circumstances. The [438]
mere remark, that had it not been practicable to obtain the evidence of either of
the two subscribing witnesses, it is admitted; and that had i t been impracticable
t o obtain the testimony of George Crittenden, it is not improbable, that the instru-
ment in question must have been established as Captain Cooper’s Will, may of
itself be of little or no weight; still, whatever its value, i t belongs to the case. But
certainly it is not to be forgotten that fraud is out of the question; that Captain
Cooper certainly intended the instrument to be his Will; intended it t o be effectual as
his Will; that he knew, or believed, his own signature t o the paper to be essential,
or advisable, and desirable a t least; that he knew, or believed, the signature of two
subscribing witnesses to be also essential, or advisable, and desirable a t least; that
the purpose for which, and the object with which, he summoned these two servants
to his room, and caused them to sign their names, was merely to substantiate the
instrument as his Will; that i f they have not attested it effectually, their presence-
their signature-and the whole transaction, was idle and useless, and the intended
testator’s design and wishes, have been absolutely and irremediably frustrated.
It is the duty of a Court of Justice not to allow undue weight to these considerations.
It seems equally its duty not wholly t o lose sight of them.
Their Lordships have next had to consider whether, independently of them,
the supposed fact thus stated by the porter is, or is not, in its (nature improbable.
Their Lordships think it in its nature pery improbable: they think that it is not
according to the general notions or habits of men of the world, or well-educated or
well-informed persons, whether profes-[439]-sional or unprofessional, to have a
document, which requires a party’s signature, attested o r subscribed by a witness
before its signature by the party, and f o r the party to sign it afterwards. It
appears to their Lordships that such a course is neither business-like nor customary,
and that it does not need that a man should be a lawyer or a merchant, to be startled
by such a mode of proceeding. Their Lordships find themselves unable to think
it consistent with probability that Captain Cooper, on the occasion in question,
could have acted, or allowed the witnesses to act, or coald have been capable of
acting, o r allowed them t o act, in such a manner ; not that it is their opinion that
he was fully aware, or accuratsly informed, of the legal formalities or ceremonies
essential to the sufficient execution or attestation of a Will. Their impression,
especially when they consider the short, unattested Codicil, is rather that he was
not so.
The improbable, however, is not always the untrue, and their Lordships have
thought i t right next to inquire, whether it may reasonably be supposed as not
unlikely, that the exact particulars and course of the transaction may not haye
been accurately remembered by the witness ; they think that it may. They cannot
372
COOPER 0. BOCKPTT 111844-461 IV MOORE, 440
avoid observing his station in society, his probable habits of life, his probable degree
of education and knowledge; they csnnot but be aware how very difficult it i s for any
man, of whatever rank or class, (not gifted with unc~mmon facultis3 of mind,) to
remember with precision and clearness the exact particulars and order of a set of
circurnstances, not involving his own feelings or interests, a t a distance of some
month from their occurrence; where no memorandum has been made, and where
the circumstances are not of a kind or description, with which [440] his own studies
or habits of life have rendered him conversant or familiar. To these considerations
must be added those due to George Crittenden’s deposition. To the second article,
which is thus [His Honour read the answer as abovc set forth].
Their Lordships are satisfied that the evidence of this witness, however respect-
able, with regard to the minute particulars of the transaction to which he deposes,
and especially as t o the order of the signatures, ought to be received with caution
and great reserve, if it were open only to the observations that have been made.
There remains, however, another remark. It is inconsistent, their Lordships think,
with a right interpretation of the evidence of George Crittenden, and inconsistent
with that of his wife, to suppose that the long line drawn above the testator’s
signature and continued in a curve between the signatures of the witnesses on the
left, and the signature of Captain Cooper, was made with his pen after George
Critt>enderi had signed. Upon careful and repeated inspection, however, of the
original document, their Lordships saw reason for thinking it probable that the
last letter of his name is written upon (that is over) the line. If so, unless the
signature was retouched with ink after the line had been drawn, the unavoidable
inference is, that the signature was in time preceded by the line. But it is noic,
in their Lordships’ opinion, reasonable to suppose, u p m the! materials before them,
that the name was retouched with ink after the line had been drawn ; and if it was
not, and i f they a10 not deceived in the appearance of the document;, there is a
mistake in the evidence, of the witness or each of the witnesses, upon whose precise
and accurate recollection, of the particular nature and order of the minute facts
in question, the Appellant is obliged to rely.
[441] Their Lordships thinking this not an i ~ m a t e r i a l c o ~ ~ s i d e ~ a t ~ o n in a case
such as the present, and unwilling to trust entirely to their own impression as to
the aspect of hhe paper, have submitted it to the inspection and opiniosn of a witness
professionally conversant with the examination of writings and experienced in that
employment. The witness views it as their Lordships were and are disposed i o
view it.
Upon this evidence, and the appearance of the document, their Lordships think
he had signed his name; and that if some part of the circumstances of the trans-
that George Crittenden is in error when he states the line to have been made after
action is iinpressed on his recollection in an inaccurate manner, his memory cannot
be trusted as a safe guide w i t h respect t o the rest of the details.
It may possibly be, 5 ~ s has already been intimated, that if the testator signed Erst,
and the witnesses afterwards, the testator, after their signatures, when writing some-
thing on the paper, or looking down upon it, may have said, ‘‘ This is my name, in
your presence,” for the purpose of a mor0 clear recopition of his signature, or of
making a stronger impression upon the minds of the witnesses, m d that they may
have been misled by this as to the order and time of his signature. But, without
relying or Iaying stress upon any mere conjecture as to the cause or causes of
error, their Lordships, after weighing all the considerations properly belonging to
the case, and without giving, as they do not moan to give, any opinion upon the
disputed point of law, have, upon the point of fact, come t o the conelusion that
they ought not to rely upon George Crittenden’s recollection as to the order of the
signature, and that the sentence of the [442] Prerogative Court ought not to be
disturbed, and they must advise Her Majesty accordingly. But the Appeal seems
t o them sufficiently reasonable to wa-rrant them in recommending that the costs of
it, on botph sides, should be paid out of the estate.
They have heard no argument, and give no opinion, upon the question still
open, whether the erasures and alterations, on the face of the instrument, are to be
oonsidered as made ebectually, so that the Probate should recognize them.
In accordance with this Judgment, their Lordships reported their opinion to
373
IV IOORE, 443 COOPER V. BOCKETT [1844-46 J
Her Majesty, against the prayer of the Appellant, viz., ihat the deceased had died
intestate; and further, that they were of opinion, that the principal cause ought
to be retained, and that the Will of the testator ought to be pronounced to have
been executed ; but that the question of the validity of the interlineations, oblitera-
tions, and alterations, now appearing therein, ougM t o be reserved, and that a
Monition for the txansmission of the original Will ought to be issued.
The effect of the Judgment being to determine the preliminary question, by
establishing the validity of the Will; Thonias Cooper, a legatee, and the Rev.
Jermyn Pratt, one of the ultiinate contingent residuary legatees nained in the Will,
two of the parties cit,ed to see proceedings, appeared as interveners, and asserted
separate allegations. The intervener Cooper, in the tenor of his allegation, asserted
that the alterations and obliterations occurring in the Will, affecting his interest,
were made by the deceased prior to execution. The Rev. Jermyn Pratt also alleged
that the alterations and obliterations occurring in the said Will, affecting his
interest, [443] were made by the said deceased prior to the execution thereof. Me
examined two witnesses, Benry Adlard and Joshua Bacon, engravers by trade, and
experienced in eraniining, comparing, and decyphering writings of all kinds. TO
the third article exhibited to him, Adlard said, Aceording to my judgment, the
whole of the Will produced to me was written throughout at one time, without, any
of the alterations which now a.ppear in it, except the word ‘ whom,’ which appears
to have been written a t the same time. I say so, because the ink in which that word
is written blends with the ink written underneath, showing that it must have been
written before the other word was dry; and, according to my judgment, the
signature ‘ R. IT. S. Cooper ’ was written a t the. same lime as the rest of the Will ;
and I come to that conclusion, because I observe the upper part of the capital letter
‘ R,’ that the iBk blends, or runs, with the ink of the letters ‘ dred’ in the word
‘ hundred,’ showing that the signat>ure, or that portion of the signature, a t least,
was written before the letters ‘ dred ’ were dry. According to my judgmeut, the
words in the ninth and tenth lines (relating to the substitution of Captain Syrnonds
for the Pratt family), which I haTe specified, and by which the words originally
written are dcfaced, xere written at a different time, and after the %‘ill was coni-
pletely written-some tinie aftermards, according to my belief, because I can separate
the two inks; therefore the ink of the words defaced must have been completely dry
before the words written upon them were written : it must haxe been perfectly c1t.y
before the wwds written over them were written. The outline of the words super-
scribed is as sharp and marked upon the ink underneath, as upon [444] the paper
itself. The ink itself is a different ink, in my opinion, but there is nothing to
guide me in saying whether the signature o€ the witnesses vas made before or after
the alterations.” To the fourth article, he said: ‘‘ The Will which I have deposed
to has the appearance of having been a t one t h e enclosed in a different envelope
from that now produced to me by the examiner. Folding up to enclose it in that
envelope, I find that the wax not forming part of the impression, the other part of
which is on the envelope, has no corresponding mark or stain on the envelope, and
must haw been made by the use of wax when the Will was sealed in some other
envelope.”
The other witness, Bacon, confirmed and agreed in this opinion.
The intervener Pratt prayed that Probate of the WilI might be granted to the
executors, as originally written in the Qth, loth, and 11th lines, for the foIlowigg
reasons :-
Because the alterations in question were made after the execution of the Will;
because the presumption and policy of the law i s opposed to all unattested altera-
tions, and it cannot be held in this case that ‘‘ the words or effect of the Will before
such alterations ” is not “ apparent,” within sect. 2 1 of Stat. 1, Vict., e. 26.
The evidence entered into on behalf of the intervener Thomas Cooper, went,
only to prove that he was a cousin to the testator, and that the testaptor was ia the
habit of occasionally visiting him, and of giving him pecuniary assistance, 1x0
prayed their Lordships to pronounce against the obliteration of the legacy tu
him, and that it shouId stand as part of the last Will and testament, for the folloving
reason :-Because E4451 the presumption in law, as well as the result of the evidence
in the cause, is, that the obliteration of the words in question %-as made after the
execution of the Will. The Rcspondent prayed (in pain of parties cited) their
371.
COOPER 2’. BOCKETT fl844-461 N ~ O O ~ ~ , 446
Lordships to affirm the sentence of the Court below, which decreed Probate of the
Will, with the several alterations appearing therein.
The case now came on to be argued (Feb. 7, 1846 *), upon the question as to the
validity of the alterations.
Mr. Peacock and Dr. Bayford for the intervener Thomas Cooper.-The question
now before the Court is, in what form the Will is to be admitted to Probate, whether
with or without the alterations. The party who upholds the validity of alterations,
or obliterations, is bound to give some explanation as to their having been made,
a t the time of the execution of the Will. But the evidence he has given amounts to
nothing, for there could not have been the extensive obliterations on the Will a t
tile time of its execution, and the witnesses not have taken notice of them. [The
Vice-Cfiancellor Enight Bruce : The presumption should rather be, that the testator
did make the alterations before the attestation of the Will.] We admit, that prior
to the Statute, 1 Vict., o. 26, if an alteration was made in the handwriting of the
testator, the presunipt~on mas in favour of its having been made prior to the
attestation ; but khat presumption was only raised because i t was in the handwriting
of the testator; but how is it since the statute? The 2lst section says, that altera-
tions [446] niade prior to execution, are to be noticed by the testator and the
witnesses, a t the time of the execution; the presumption of law, therefore, is, that
the statute would have been complied with in this respect if the alterations had
been mnde before execution. The effect of the statute is to do away with the .
validity of handwriting. The consequence of holding that the old presumption
in favour of alterations, applied to a Will in circumstances like the present,
would be, that a Will duly attested according to the late Act might be altered by
an alteration not attested in accordance with that scatute. [Lord Brougham : The
same reason holds, why a second stamp is necessary in an altered Bill, a5 why a
second attestation is necessary in an altered Will: it is a new instrument.] So, i f
alterations o r oblite~ations appear in any material part of a Bill of Exchange, the
alteration in which might, by possibility, have been made after the Bill was com-
pleted, the Plaintiff would be nonsuited unless he gave some evidence to show that
the alterations and obliterations were made before the Bill was completed. Ilnight
v. Cleneents (8 Add. and Ell. 215; 3 Nev. and Y. 375). In Gilbert on Evidence1 (p.
92), it is said, Formerly, if there were any erasures, or interlineation, the Judges
determined, upon profert of the deed, and view of it, whether the deed was good
oi* not; for they were contrivances of solemn contract, such as deeds are, and their
preference to verbal contracts was founded on this, that the intent of the parties
is there manifestly settled in express words, and entirely authenticated, and there
such contracts are totally referred to the Court, if the truth of the solemnities, viz.,
of the seal and the delivery, be admittad, [44’73 and therefore must be destroyed by
a contraot of equal solemnity ; because, how they are destroyed and avoided must
appear to the same Judges that are, by the law, to determine them. From whence,
also, it came to pass, that if a deed was rased, or interlined, they adjudge it a
void deed, because i t did not certainly appear to the Court, that were the Judges
of these solemn contracts, ivhether the mind of the party was contained in such a
inangled contract or not.”
Mr. Wigram, Q.C., and Dr. Harding, for Pratt, the other intervening party.--
The 21st section of 1 Vict., c. 26, enacts, that “no obliteration, interlineation, or
other alteration made in any Will after the execution thereof, shall be Tralid, o r
have any effect, except so far as the words or effect of the Will before such altera-
tion shall not be apparent, unless such alteration shall be executed in like manner
as hereinbefore is required for the execution of the Will.” The inference here
is, that these alterations were made subsequently to the execution; and in the
absence of evidence t o the contrary, such must be the presumption of law. BUT-
goyne T. ShowEer (1 Rob. Ecc. Rep. 5). Every Act of Parliament should be constrtled
in reference to the law existing at the time of the passing of the Act, and wit11
reference to the evil it wag intended to remedy. Now before the 1st Vict., c. 26,
thc presumption was, that Wills in the handwriting of the testator were valid. The
Present : The Lord President (The Duke of Buccleuch), Lord Brougl~arn, the
ViceChancellor Enight Bruce, and the Right Hon. Dr. Lushing-ton.
375
IV MOORE, 448 COOPER v. BOCKETT [1844-461
21st section declares such alterations in handwriting of no effect. The only other
question is, what is the meaning of the word apparent, likewise [448] occurring in
the 21st section of the statute ? It does not mean “ apparent to the Court.” The
Court will not take upon itself to say whether the wordsl obliterated can be made
out; but will act on evidence. It is only in cases of complete obliteration that
passages in a Will can be held to be revoked. Townley v. Watson (3 Curt. 761).
The evidence shows that the words intended to be obliterated are apparent. Probate
should be granted with the original words inserted.
Mr. Turner, Q.C., and Dr. Jenner, f o r the Respondent.-In the absence! of
evidence, interlineations in a deed will be presumed to have beien made a t the time
it is executed, and not afterwards (12 Vin. Ab. p. 58; 2 Starke on Evidence, 271).
[Lord Brougham : A distinction exists between alterations and interlineations, and
between erasures and interlineations. The evidence
produced is not sufficient to overrule the presumption that the alterations were
made at the time of the execution of the Will. They cited Trowel v. Castle (1 Keble,
21, 22), Fitzgerald v. Lord Fauconberge (Fitxgibbon, 207-220), Comyn’s Dig. tit.
Fait, F. 1.
Mr. Peacock, in reply.-No ground of argument has been brought forward to
sustain the Respondent’s case, that a different rule as to alterations in a Will must
be applied than as in Bills of Exchange. In Gilbert, Evidence, p. 89, erasures and
interlineations are treated as standing on the same grounds.
[Mg] Lord Brougham (August 1, 1846).-His Lordship having stated the facts
of the case, said :-In these circumstances two questions arise, one of fact and one
of law. First, a t what time were the alterations madei, by cancelling, superscription,
and interlineations : were they made before or after the execution and attestation?
Secondly, if that point cannot be ascertained, is the instrument to be read as it
originally stood, or a re the alterations to be admitted as parcel of it, upon the
ground that the proof was on those who would impeach them; and that, until
proved to have been made after the execution, they must be taken to have been
made before?
Upon the question of fact, i t is clear, and all their Lordships are of that opinion,
that there is no proof sufficient to show a t what time the altelrations were made.
Of the two subscribing witnesses, one (George Crittenden) says, that he cannot say
whether they were upon the Will, or not, when he signed it : he adds, ‘‘ I have some-
thing on my mind that there was something of the kind, too ; but I was confused of
mind a t the time; for though I was but signing my name to a Will, yet I had never
done so before, and I did not know but that trouble might mme of it; and the
Captain was a very sharp and severe man, and I was not so much a t my ease as to
observe exactly what occurred, and what appearance the Will had. I do firmly
believe, however,” he concludes, “ that there was some black scratching on the
Will when I signed it.” He repeats the same thing in his examination on interroga-
tories. I did not notice whether [&I)]
there were or were not any of the alterations which I now see in it.”
It is, however, not immaterial to observe, that there is evidence of the testator
having taken the Will out of the cover in which he had inclosed it when he executed
it, for two witnesses swear to the clear opinion that the cover had been changed, as
there is a wax mark on the Will which has nothing corresponding to it in the seals
of the cover in which it was found.
There is, then, no proof whatever of the time a t which the alteration was made,
nor have we any means of ascertaining whether they were made before the execution.
The belief of one witness, George Crittenden, that there was some Mack scratching
on the Will when he signed it, amounts to nothing; for grant it to be so, we have
no means whatever of knowing whether i t was one of the smaller or of the larger
erasures and superscriptions; and if it was, as is most likely, the larger, we cannot
tell whether it was the alteration of the residuary legatees’ names, or the erasure
of the annuity to Thomas Cooper; therefore, we are to take it as wholly unknown
whether the alterations were made before execution or after. This brings us to
the question of law, and here it is obvious to remark that the alterations are most
material; they amount, indeed, to reversing the whole Will, for the entire Will is a
gift of the legacies, subject to certain annuities; and the first alteration is a n entire
376
Saunders on Evidence, p. 18.1
The other witness, Mary Crittenden, says,
COOPER 21. BOCKETT [1844-46] XV BOOBE, 46%
change of the residuary legatee, and the last i s an erasure of one of the annuities.
Can anything be more clear than that we ought to know whether the testator
executed, and the witnesses subscribed, this [451] Will as it noF exists, or a former
Will? for that i s precisely the question before us.
If it be said, that whoever impeaches an instrument must prove his grounds of
objection, it is obvious to any one, that whoever propounds an instrument which, on
the very face of it, exhibits grounds of great doubt, must remove tiose grounds, and
clear up the doubts. If a Will, or a note, be tendered in evidence, by a Defendant,
as a receipt in proof of payment, and there appears an alteration of tho sum, or if
the party's name be changed, then there must be proof given, of the *Iteration
hasing been made, before the signature, else the instrument eannot be regarded as
genuine.
In the case of a deed, it was formerly the rule, that, when the Court saw, upon
inspection, that there was a material erasure or interline~tion, the i n s t r u ~ ~ e n t
was on that plea refused, and held null, as being a kind of demurrer. But it is said
in the books, that afterwards, when deeds became so long, that clerical errors crept,
often almost unavoidably, inta thcni, the matter was made a question of evidence,
and SO left to the jury. We find itt however, laid down by all the authorities, that,
even in the case of a deed, the effect of an erasure is important ; for, says Buller, J.,
(N. P. 255 a,) " If there be any blemish i n the deed by razure or interlineation, the
deed ought t o be proved though it were above thirty years old, by the witnesses if
living, and if they be dead by proving the hand of the witnesses, or a t least one of
them, arid also the hand of the par$y, to encounter Ihe p r e s u ~ p ~ i o n arising from the
blemish of the deed, and this oaglzt more especially to be done, if the deed ~ ~ p ~ ~ t e
a fraud; and to the same purport i s the passage in Gilbert's Treatise on Evidence,
[4523 That a a alteration, if made, though by the testator himself, after ekecution,
and without republ~catioii, would be fatal to the Kill, is clear, and no autl~ority is
required to support suck a proposition. The Court of Common Pleas so held ex-
pressly in a case sent from the Court of Chancery for their opinion. ( I h k i n s v,
Lark%%, 3 B. and P. 16.)
If, indeed, we for a moment consider the consequences of holding a contrary
doctrine, we must a t once be convinced how fatal this would be to the authority
of documents, how entirely subversive of the rights of parties, and how completely
abrogatory of the Statute. A party mighb change the sums of all the legacies left
in a Will; he might change the parties' legatees; he might change the parties, the
parcels, and the devises, in a Will of lands, and all this might be effected .without
the least ~ n o w ~ e d g e on the part of the teqtator, who, haring given one gift to one
person, might be made to give another to the same, 01- the same to another person.
Even if a testator made the alteration after the execution and attestation, i t would
be a bequest or devise not witnessed; and it is obvious to remark, that Ire might be
of sound and disposing mind at the one period, when the ~~c~~~~ took place, and
wholly incompetent when he made the alteration. The whole protection throvi-n
round parties by the Statute, would thus be taken away.
One of their Lordships, the ViceChancellor Knight Bruce, differs in this con-
clusion o€ law: but the rest of their Lordships consider that this sentence must
be reversed, and probate granted i o the Will as it appears, and is proved, to have
been originaIIy made, before the alterations. It is satisfactory to us, that we find
that the attention of the Court below [453] had not been directed particularly tot the
question uow disposed of; for the whole report of the case in Curteis goes on the
question of the fczctum, and not on the alterations. VVhether that last point
was argued at all, does not appear. The report says, that, after decidiug o i l the
f ~ c ~ ~ ~ ~ , the Court directed evidence of the nature of the alterations, and thereon
decided for probate of the Fill so altered.
[ltliews' Dig. tit. ~ ~ I ~ ~ ~ ~ E ; 11. F ~ E ~ u ~ P T ~ o ~ ~ 5. d. j tit. WILL; 11. ~ s T A ~ ~ ~ T ~ Y
~ ~ ~ ~ ~ ~ ~ ~ ~ T ~ , n. ; IV. EXECUTION, b. AttestntioB; IX. ~ o ~ s ~ u c T ~ o ~ , c. Errcwwes.
S.C. 10 Jur. 931, and, below, 3 Curt. 6.13. On point (i.) as to suEciency of
a c k ~ o w l e d ~ ~ ~ e n t (4 Moo. P.C. 443), followed in In Ehc Goods of Nuekvffile, 1867,
1 P. and D. 378 ; and see f n scoe v. Smart, 1901, 17 T.L.R. 595 : (ii.) as to p r e
p. 89.
377
V MOORE, 229 ARBUTHNOT ‘u. NORTON [1846]
arises betuwxi Messrs. Arbuthnot and eo., who are merchants and bankers carrying
on business a t Madras, and Mr. John Bruce Norton, who is the son and executor of
the late Sir J o b David Korton, who was one of the Puisne Judges of the Supreme
Court of Madras; and i t relates to a sum of 22500, which is payable by virtue o f
the Statute 6th of Geo. IV., cap. S5, and which is granted in the following manner
(so far as relates to this question): ‘‘ that when and so often as it shall thereafter
happen, that any Puisne Judge of the Supreme Court of Judicature at Madras shall
depart lhis life, while in possession of the said office, and after the expiration of
six calendar months from the time of his arrival in India, for the purpose of taking
upon him the office of Puisne Judge. thexi, and in all and every of such cases, the
Court of Directors shall, and they are thereby required to pay o r direct, and cause
to be paid out of the territorial revenues, from which the salary of such Puisne Judge,
so dying, should be payable, to the legal personal representatives of such Puisne
Judge, so dying, as aforesaid, over and above what may have been due to such Puisne
Judge at the time of his death, a sum equal to the amount of six calendar months’
salary of the office of Puisne Judge.”
?%e sum on the present occasion, that is equal to the amount of six months’
salary, is 22500, and the claim of the Appellants is limited to that sum ; and the
question is, whether, under the circumstances, they are entitled to it, within the
provisions of this Act.
Now, it appears that some time anterior to the [229] death of the late Sir John
Norton, he, for a good and valuable consideration, purported to make an equitable
assignment of all his right and interest in this 22500, to Messrs. Arbuthnot, in
consideration of monies received from them; and the first question is, whether Sir
John Norton had the power of making such an assignment, or whether, by virtue
of this Act of Parliament [6 Geo. IT., c. 851, this fund was destined to go to some
other persons, or in some other direction.
With regard to this sum of 22500, their Lordships are all of opinion, that the
intention of the legislature mas to p r o ~ i d e against a contingency, which had arisen
in two o r three antecedent instances, and which contingemy, in cases to oome, is
specifically provided for by this Acta of Parliament, viz. that a person taking upon
himself the office of a Judge in India, and dying in the possession of the office,
having been put to great expenses at the time of making his outfit from this country
to India, might have some certain means, whereby his estate would be enabled to
be reimbursed that loss, in case of his death whilst in office.
Their Lordships think, that any construction of this Statute, which would appro-
priate this fund in any other way, would be against the whole intention of the legis-
lature. Without saying what might be the meaning of the words which I have read,
especially the words “ legal personal representatives,” in any other case, and vithout
reference to any other context or construction, the only question here is, what is the
meaning of those words in this Act of Parliament; and we are all of opinion that
they mean the executor 02- a d m i ~ i i ~ t r a t o ~ of bhe Judge [230] deceased, and that the
money is to be talren as part of his general assets, and to be a d ~ i n i s ~ ~ . e d as such,
That being so, the second question is, whether it was in the power of Sir John
that if it was in his power, the letzer, which
cient to constitute an equitable assignment.
Now we consider the S%OO t o have been part of his estate, precisely in the same
light, and precisely of the same description, as if i t had been a policy of assurance
upon his life; that is t o say, a certain sum of money to which he would be entitled,
upon the contingency of a certain event; over which he had complete power of dis-
position by assignment in his lifetime, o r by testamentary disposition, if he thought
fit to exercise the power in that way.
With regard to the last question, which is a question certainly which their Lord-
sliips h a w thought deserving of greater attention and consideration than eit,&r of
the preceding points that mere discussed a t the bar ; viz. whether this assignment is
against public policy o r not,-we have come to the conclusion that it is not against
public policy.
In giving this opinion, me do not in the slightest degree controvert any of the
doctrines, whereupon the decisions have been founded, against the assignment of
salaries by persons filling public offices : on the contrary, we acknowledge the sound-
478
COWIE o. REYFRY [1846] v MOORE, 231.
ness of the principles which govern those cases, but we tliink that this case does not
fall within any of these principles; and we think so because this is not a sum of
nioney which, at any time, during the lifetinie of [2311 Sir John Norton, could pos-
sibly have been appropriated to his use, or for his benefit, for the purpose of sus-
taining with decorum and propriety the high rank in life, in which he was placed in
India. We do not see any of the evils, which are generally supposed would result
from the assignment of salary, could in the slightest degree have resulted from the
assignment of this sum, inasmuch as during his lifetime his personal means wollld,
in no respect whatever, have been diminished, but remain exactly in the same state
as they were. It is for these reasons, that their Lordships are of opinion, that the
Judgmeiit, o f the Court below was erroneous, axid that we are under the Iieceasity
of reversing that Judgment; but being all of opinion that this was a case in R-hich
i t was necessary for an executor to have the Judgment of a Court upon, we think
under the special circumstances, that the costs on both sides, both here and in India,
should bc paid out of the fund.
[Xews’ Dig. tit. COLOEP, I. G E N E ~ A ~ PRINCIPLES, 4. ~ 7 ~ ~ ~ ~ e s atid Courts; tit.
CONTRACT, C. 5. 1Zlegal Co?ztracts, e. Contpary to Statute ii.: tit. PUBLIC
OFFICER, A . JumcraL CAPACITP, 1. Jzdgev, C. Salary. S.C. 10 Jur. 145; 3
Moo. Ind. App. 435. O n point (i.) as to alienation of official salaries, cf. the
provisions of s. 53 of the Bankruptcy Act, 1883 (46 and 47 Vict. c. 52); E’rr
p r t e Huggins, 1882, 21 Ch.D. 91; and Ex parte Sawnders (1895), 2 Q.B.
424 ; and see also Liverpool Corporation v. Wright, 1859, Johns. 359, and notes
to Ryan v. Routles, 1747-50 (1 Ves. Sen. 34S), in I Wh, and T. L. C., 7th ed., at p.
141 ; (ii.) as to allowance of costs out of fund, see ~~~~0~~ Row v. Bajee Row,
1831, 2 Knapp, at p. 65; and of. Croker v. ~~~~~~~r~ (Bnquis of), 1844, 4
Xoo. P.C. at p. 368; Bremer T. Fretmaw, 1857, 10 Moo. P.C. E t p. 374 ; Dimes
v. Dimes, 1856, 10 Moo. P.C. a t p. 440 ; Scoulcr v. P l o w i g l t t , 1856, 10 Moo. P.C.
a t p. 458 ; and Bozigh8on v. KnigJit, 1873,3 P. and D. 77-80. For general powers
of Judicial Committee as to costs, see 0. in C. of 13th June, 1853, s. I (Stat. E.
and 0. Rev. it.. 306.1
[232] ON APPEAL FROM THE SUPREME COTlRT O F JUDICATURE
AT CALCC‘TTA.
JOHN COWIE and Others,-Appe& ; %‘ILLIAM ~ ~ M F R Y and Others,---
~ e ~ ~ ~ o ~ ~ ~ ~ e ~ ~ ~ s ~ [‘Feb. 10 and 11, 18461.
C . and Co. and E. and Co. n-ere merchants at Calcutta. E. axid Co. sold to
C. and Co. a large quantity of indigo, through the medium of a brokes, who
drew up a sold note addressed to H. and Co., and submitted it to E(. for his
approval, vhen H. having objected to a particular word remaining, the
brokcr took the sold note ta C., and informed him of N.’s objection. C.
struck his pen through the word objected to by E., placing his initials over
that erasure, and retnrned it to the broker, who thereupon delivered it, so
altered, t o R. and Co. The broker delivered to c. and Co., on the following
day, a bought note, which differed in certain material ternis from the sold
note. In an action brought by W. and Co. against C. and Go. for non-per-
forinance of the contract contained in the sold note, the Suprema Court at
Calcutta was of opinion, that the sold note alone formed the contract, and
found for the Plaintiffs. Upon appeal, held by the Judicial Coni~~ittee, r \-ers-
ing such finding, that the tramaction was one of bought and sold notes, and
that the cix+cumstances attending C.’s %Iteration of tlie sold note and affixing
* Present-&Iemhrs of the Judicial Committee : The Lord President (the Dulre
of BuecleucL), Lord Brougham, the Vice-C1*aneellor Knight Bruce, the Right Ron.
Dr. L u s ~ ~ ~ n ~ ~ o n , and the Right Bon. T. Pemherton Leigh. Privy Councillors,--
Assessors-Sir E. B. East, Bart., and Sir E. Ryan.
479