JUDGEMENT
LISA GILL, J. -
(1.)Appellants/plaintiffs are aggrieved of judgments and decrees dtd. 20/1/2015 and 23/10/2017 passed by the learned Additional Civil Judge(Senior Division), Sunam and the learned Additional District Judge, Sangrur, respectively, whereby suit filed by the plaintiffs has been dismissed.
(2.)Appellants-plaintiffs filed a suit for declaration and permanent injunction pleading that they alongwith the defendants, are owners of the suit property as described in the plaint to the extent 1/8th share each, all of them being children of Dalip Kaur. It is to be noted that the suit was initially filed by the present two appellants alongwith their sister Charanjit Kaur (arrayed as respondent No.5 in this appeal), but Charanjit Kaur had recorded her statement before learned trial court on 30/5/2012 seeking withdrawal of suit, which was accordingly dismissed as withdrawn qua her on 30/5/2012. Defendants No.3 and 4 have admitted the claim of defendants No.1 and 2. At the very outset, it is relevant to note that the appellants as well as the defendants are siblings.
(3.)It is pleaded that the property in question belonged to the mother of the plaintiffs as well as the defendants, namely, Dalip Kaur and all of them, it is stated, are entitled to inherit the suit property by way of natural inheritance. It is further pleaded that unregistered Will dtd. 13/2/2010 set up by defendants No.1 and 2, their brothers, was a forged and fraudulent document, never executed by their mother. It is further stated that brothers of the plaintiffs are cunning persons and they never looked after their mother, who was bed-ridden and unable to move for about two years prior to her death. Despite requests, defendants No.1 and 2 refused to accept the plaintiffs' claim. Hence, suit was filed.
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