- (1.) BACHAI . respondent No. 4, filed a suit for partition under Section 49 of the U. P. Tenancy Act regarding plot No. 207 area. 58 acres situate within the Municipal limits of Jaunpur city. Res pondents Nos. 2 to 8 along with Babu Nandan. petitioner No. 1, were defendants to the said suit. Bachai plaintiff claim ed one-fifth share in the disputed land on the ground of his being son of Ramesh-war. The petitioner- defendants contested the suit. Their main contention was that Bachai respondent No. 4 (plaintiff) was tarail son of Rameshwar and, as such, he was not entitled to any share in the land in suit. According to the plaintiff the land in suit was ancestral, coming down to the family from Chhaggu. father of Rameshwar. Bachai and defendants were sons of Ramestiwar and, as such, he claimed one-fifth share. Bachai further relied upon a permanent lease executed by the ex-zamindars in favour of Babu Nandan on 6th September. 1944. confer ring certain additional rights on the tiff and Babu Nandan and others I the defendants') in the suit and petitioners in the present petition, were described as sons of Rameshwar. The trial court dis missed the suit; on appeal the lower ap pellate court decreed it. A second appeal was filed by the petitioner-defendants be fore the Board of Revenue which was dismissed by an order dated 8th Janu ary, 1970 and the plaintiff's suit was decreed. By means of the present peti tion Babu Nandan and others who were defendants to the suit, have challenged the legality of the judgment of the Addi tional Commissioner and the Board of Revenue.
(2.) LEARNED counsel for the peti tioners assailed the judgment of the Board of Revenue and the Additional Commissioner mainly on the ground that both the courts had committed an error of law in placing reliance upon the lease dated 6th September, 1944, as the said lease had never been proved according to law and was not admissible in evidence. He further contended that in view of subsection (2) of S. 90-A of the Indian Evidence Act the presumption available to a registered document more than twenty years old was not available in the present case as the plaintiff Bachai had relied upon the said lease in the plaint as the basis of his title. Lastly, the learned counsel urged that if the lease deed was excluded, there was no evidence On record to support the findings record ed by the Board of Revenue and the Additional Commissioner, that Bachai was son of Rameshwar and. hence, entitled to one-fifth share in the land in dispute. Bachai respondent claimed share in the property on the ground of his being son of Rameshwar and not on the basis of the lease deed executed by the erstwhile zamindars in favour of Bachai and Babu Nandan. The basis of his claim was the right to inherit the pro perty of Rameshwar and not the lease deed as contended by the learned coun sel for the petitioner. The lease deed in itself did not confer any right of inheri tance on Bachai. Admittedly. Changu, grand-father of Babu Nandan and Bachai. was recorded as a subtenant in 1354 Fasli over the plots in dispute and the tenancy came down since his life time. The lease deed was executed on 6th September, 1944 in favour of Babu Nandan Bachai and others conferring cer tain additional rights. Bachai referred to the lease deed only as a circumstance to show that on an earlier occasion when there was no dispute about the property, he was described as a son of Rameshwar The lease deed was not the basis of Bachai's title for the share in the pro perty in dispute. The Board of Revenue as has recorded a finding. to that effect on this aspect of the question. There is no error of law or jurisdiction in that finding. The petitioner's contention that the lease was the basis of Bachai's title, therefore, the presumption available to a register ed document could not be made in view of the provisions contained in sub-sec tion (2) of S. 90-A of the Indian Evidence Act, is not tenable.
(3.) LEARNED counsel for the peti tioner has urged that the lease deed dated 6-9-1944 -was not admissible in evidence as the same had not been proved accord ing to law. The Commissioner as well as the Board of Revenue placed reliance on the lease deed in recording a finding that Bachai was son of Rameshwar. Peti tioner's contention about the admissibi-lity of that document was repelled by the Commissioner as well as the Board of revenue on the ground that since the document was registered and more than twenty years old. it did not require formal proof. Section 90 of the Indian Evidence Act as amended in its applica tion to the State of Uttar Pradesh, lays down that where any document purport ing or proved to be 20 years old, is pro duced from any custody which the court in a particular case considers proper, the Court may presume that the signature and every other part of such document, which purports to be in the handwriting of any particular person, is in that per son's handwriting and its execution and attestation shall also be presumed. What is a proper custody is clarified by the explanation attached to Section 90. The U. P. Legislature has added sub-sec. (2) to S. 90 which runs as under:- "Where any such document as Is re ferred to in sub-section (11 was register ed in accordance with the law relating to registration of documents and duly certified copy thereof is produced, the Court may presume that the signature and every part of such document which purports to be in the handwriting of any particular person, is in that person's handwriting, and in the case of a docu ment executed or attested, that it was duly executed and attested by the person by whom it purports to have been ex ecuted or attested.The principle underlying Section 90 Is, that if a private document. 20 years old or more is produced from proper custody,; the court may presume that the signature and every other part of the document which purports to be in the signature of a particular person is in that person's handwriting. A formal proof of such a document is dispensed with and the docu ment is admissible in evidence. The leasej deed in the present case had been executed by the erstwhile zamindars in the name of petitioner Bacahai and other sons of Rameshwar. It was a registered lease. Bachai respondent produced a certified copy of the registered lease before the trial court. The lower appellate court as well as the Board of Revenue held that the lease deed was twenty years old and hence, it was admissible in evi dence according to Section 90 of the Indian Evidence Act. Learned counsel for the petitioner has urged that the document was not 20 years old and, therefore, it required formal proof. In the absence of formal proof the docu ment was not admissible; the Board of Revenue and the Commissioner wrongly relied on that document. Admittedly, the lease deed was executed on 6th September 1944, and registered on 23-6-1944. The suit was filed on 28th Janu ary. 1964. which was decided by the trial court on 18th August, 1964. The mate-trial date for the admissibility of a docu ment is the date on which it is tendered in evidence and not on the date when it is filed in the court (see AIR 1936 PC 15). The petitioners have not stated as to on what date the document was tendered in evidence, but the fact remains that it must have been tendered prior to the date of the trial court's judgment dated 18th August, 1964. The lease deed was obviously not 20 years old at the time it was tendered in evidence. The presump tion as contemplated by Section 90 (2) could not be made in respect of the lease deed. Under these circumstances it is clear that the lease deed was not admis sible in evidence without formal proof. The lower appellate court and the Board of Revenue committed an error of law in placing reliance on the same. 5. The lease deed was not admis sible in evidence and the findings record ed by the Board of Revenue and the Com missioner are vitiated to that extent but that is not sufficient for quashing the im pugned order. The Commissioner in ap peal recorded a finding that Bachai was son of Rameshwar. In coming to that conclusion the Commissioner no doubt placed reliance on the statement contain ed in the lease deed, but apart from that, fee placed reliance on the oral evidence also, as is clear from paragraph 6 of his (judgment. The Commissioner's finding that Bachai was son of Rameshwar was affirmed by the Board of Revenue, which considered the revenue entries also in coming to that conclusion. The peti tioner's contention that if the lease deed was excluded, there remained no evi dence on the record to sustain the find-Ings recorded by the Board of Revenue and the Additional Commissioner is with out any substance. The judgments of the trial court and the Commissioner clearly show that besides the lease deed there was oral evidence of Bachai. Babu Nandan and Sita Ram on the question of Bachai's parentage. The trial court no doubt discarded the statement of Bachai; but the Commissioner in appeal accepted his version and disbelieved Babu Nandan and his witnesses. The Commissioner had jurisdiction to consider the evidence afresh and to take a different view than that taken by the trial court. The Board of Revenue further considered the re venue entries which furnished circum stantial evidence to support Bachai's claim. There was thus evidence on re cord to sustain the findings of the Com missioner and the Board of Revenue, and it is not possible to hold that the findings of the Board of Revenue and the Com missioner are based on no evidence. What the petitioner in essence contended was that if the documentary evidence as con tained in the lease deed excluded, there remained no reliable evidence to prove that Bachai was son of Rameshwar. If the lease deed was excluded, there re mained only oral testimony of Bachai and the circumstantial evidence which may not have strong probative value like that of the statement contained in the lease deed; but appraisal of evidence is not permissible in proceedings under Arti cle 226 of the Constitution, and even if I were to take a different view on the remaining piece of evidence, it would not be permissible to interfere with the find ings of the courts below in exercise of this Court's powers under this jurisdic tion. There is thus no good ground to interfere with the impugned orders and the findings recorded by the revenue courts. 6. In the result, the writ petition fails and is accordingly dismissed. In the circumstances of the case, there will be no order as to costs. Petition dismissed.;