1. A preliminary objection has been taken to the hearing of this appeal on the ground that no appeal lies against the order refusing to fallow the appellants to oppose the application for probate on the ground that they have no locus standi.
2. The case of Khettramoni Dasi v. Shyama Churn Kundu . [1894] 21 Cal. 539. shows that there is to appeal in such a case. The appeal is accordingly dismiss with costs. We assess the hearing the at two gold mohurs.
V.B/R.K
3. Appeal dismissed.