SAKINA BIBEE Vs. MAHOMED ISHAK

JUDGEMENT

(1.) I think this will must be admitted in evidence. It is admitted by those who object to its admission that the document qua document is duly proved and would have to be admitted, but it is contended that as it is a will it cannot be given in evidence until it has been proved in the Testamentary and Intestate Jurisdiction, and that the probate of the will, when proved, is the only evidence by which it can be brought before the notice of the Court. Now the point turns on the construction of the Probate and Administration Act (V of 1881). That Act provides for the consequences and results that will happen if probate is taken of the will of a Mahomedan, and it seems clear that under such circumstances, by force of Section 4 of the Act, all the property of the testator vests in the executor.

(2.) As I have said, there is no provision rendering it obligatory in the case of a Mahomedan will to take probate. It is contended by Mr. Bose that, looking at the whole policy of the Act, it would appear that it was intended that Mahomedans as well as Hindus should take probate when there is a will, before that will be acted upon. He adopts as his argument the judgment of Mr. Justice West in Fatma V/s. Shaik Essa (1883) I.L.R. 7 Bom. 266. That decision, however, was reversed on appeal: Shaik Moosa V/s. Shaik Essa (1884) I.L.R. 8 Bom. 241. Apart from the respect for and due to the superior Court, the argument in the judgments in the Court of Appeal seems to me to be conclusive, and the judgment of Mr. Justice West adopted by Mr. Bose to be fallacious. It is argued that a certain provision, viz., Section 187 of the Succession Act, applies, by virtue of that Act, to certain persons, and that the same provision has been made applicable to Hindus by the Hindu Wills Act, 1870, and that the fact that this provision is not included in the Probate and Administration" Act must be due to an oversight; it is urged that if the Legislature had noticed this omission it would have provided for it, and it is said the Court should so proceed to do that which the Legislature has not done, but which it thinks it ought to have done; and would have done, if its attention had been drawn to the matter. I agree with the view of the Appellate Court by which this judgment was reversed on appeal, and I hold that there is no legislation in force requiring probate to be taken of a Mahomedan's will. The position under the will of a Mahomedan, before the Probate and Administration Act came into operation, is one which is thoroughly well established. The position of both Hindus and Mahomedans was at first exactly the same. There has been a divergence in the subsequent legislation as regards Hindus, but we can easily ascertain what the position under a Mahomedan will is by looking at what was the position of both Hindus and Mahomedans before the legislation.

(3.) Prior to the Indian Succession Act of 1865, the Court used to grant probate of wills of Europeans and also of Mahomedans and Hindus, but the effect of probate was different in the two cases. In the case of Europeans the personal estate vested in the executor in the same way as it did in England, and as both moveable and immoveable properties do now under the Succession Act. In the case of Hindus and Mahomedans, nothing vested in the executor, the will operated as a gift from the testator to the legatee, and the executor was merely a manager for the purpose of paying the debts and distributing the estate, and in fact carrying out the distribution which the testator intended, but which, by reason of his departure to another place, ho was unable personally to carry out. This proposition has been frequently laid down by a number of cases, of which I may mention Kherodemoney Dossee V/s. Durgamoney Dossee (1878) I.L.R. 4 Calc. 455, and the Privy Council case of The Administrator General of Ben gal V/s. Premlal Mullick (1805) I.L.R. 22 Calc. 788 where the very point, we are now considering, is decided as regards a Hindu. From the judgment it appears, speaking of an executor of a Hindu estate before the Succession Act, that his powers and functions were not those of an English executor, but rather those of a manager; he did not require probate, and probate, if obtained, would not have vested him with any title to the estate, either real or personal, which he administered.