- (1.) The facts are more fully recorded in the initial order of July 19, 2017 passed in these two appeals.
(2.) The appeals are directed against a common order of June 12, 2017 by which two applications filed by the appellants were dismissed in limine without the allegations contained therein being looked into.
(3.) The appellants are admittedly beneficiaries under the alleged Will. The Will provides for some of the properties of the alleged testator to be sold and the proceeds to be given to charity and some of the other properties to be sold and the proceeds to be given to some of the relatives, including the appellants herein.;