(1.) THIS regular second appeal is directed against the order of the Additional District Judge, Ambala, dated 4.12.1979, whereby the appeal of the appellant-defendants against the judgment and decree of the Sub-Judge IInd Class, Ambala Cantt. dated 2.2.1979 has been dismissed.
(2.) BEFORE adverting to the controversy, the relevant facts may first be noticed :-
(3.) THE suit was contested only by the appellants Sunehri and Sona Devi, the beneficiaries under the Will, and the other defendants were proceeded against ex-parte. They contended that the Will was the outcome of love and affection that the deceased had for them and was the result of services rendered by them; that the property in question was not ancestral as alleged in the plaint; that the deceased had contracted a Kareva marriage with Bakhtawari; and that the Will was made by the deceased while he was in sound and disposing mind.