- (1.) In this first appeal, Vikas Rathee and Vijay Rathee have assailed judgment dated 03.01.2011 passed by learned Civil Judge (Senior Division), Sonepat in petition filed by the appellants herein under Section 372 of the India Succession Act, 1925 for grant of succession certificate.
(2.) Facts in this case are not in dispute.
(3.) Kitab Singh was employee of respondents No.2 to 4. He died in harness. Succession certificate was claimed regarding his service benefits. Petitioners are sons of Kitab Singh from his first wife Birmati. After her death, Kitab Singh re-married with Santosh-respondent No.5 and out of this wedlock, Komal-respondent No.6 was born.;