- (1.) Plaintiffs Narinder Kumar and Ravinder Kumar both sons of Babu Ram having been non-suited by both the courts below have filed this second appeal.
(2.) Plaintiffs/appellants filed suit against respondents/defendants. Defendants No.1 and 2 are brothers of the plaintiffs whereas defendants No.3 and 4 are their sisters. The dispute relates to inheritance of their father Babu Ram. Plaintiffs claimed share in the property of Babu Ram on the basis of natural succession. Defendant No.1 claimed that Babu Ram executed registered Will dated 04.06.1996 in his favour and consequently he is sole owner in possession of the property left by Babu Ram and mutation on the basis of said Will has also been sanctioned in his favour. Defendant No.1 alleged that he had been maintaining his father Babu Ram and had been rendering services to him and had also discharged his loan. Various other pleas were also raised. Defendant No.2 broadly supported the claim of the plaintiffs whereas defendants No.3 and 4 supported the claim of defendant No.1.
(3.) Learned Civil Judge (Senior Division), Ambala vide judgment and decree dated 11.11.2009 dismissed the plaintiffs' suit. First appeal preferred by plaintiffs has been dismissed by learned Additional District Judge (Fast Track Court), Ambala City vide judgment and decree dated 26.05.2010. Feeling aggrieved, plaintiffs have filed the instant second appeal. I have heard learned counsel for the appellants and perused the case file.;