R.F.NARIMAN, J. - (1.) Leave granted.
(2.) The present appeal arises out of a judgment dated 5th July, 2013 passed by the High Court of Allahabad in which a second appeal has been allowed reinstating the trial Court decree, in which a certain Will has been construed to confer only a life interest on the plaintiffs.
(3.) The brief facts necessary to decide this appeal are as follows.;