COWASJI EDALJI DADACHANJI Vs. RATANBAI

JUDGEMENT

(1.) The only question which this Board is asked to decide is whether upon the true construction of the will dated July 10, 1913, of a Parsi named Rustomji Edalji Dada-chanji who died on July 17, 1913, a bequest of the residuary estate in favour of his son since deceased was vested or contingent upon his attaining his majority.

(2.) The clauses of the will, which are material for the determination of this question, are in the words and figures following :- 5. My present surviving wife Ratanbai is now in the family way. And she has expressed in my presence her free will and accord to live as a member of the family with my executor (i. o.) my elder (or eldest) brother Dr. Cawasji Edaljee Dadachanji. As to whatever children (or child) that may be born of her womb, my brother shall bring up and maintain the same. And my said executor shall defray all the expenses in connection therewith out of my property and effects. And he shall maintain the family. (The expression maintenance of the family includes that of the maintenance of my said executor also). Should a daughter be born of the womb of my wife Ratanbai, she shall be brought up and maintained and shall be educated properly and my executor or after his death his executors or executrices shall after making outlays in accordance with my circumstances get her married at a proper place (i. e., in a suitable family.) Should a son be born he also shall be cherished and maintained, and educated and brought up. And when ha comes of age my executor or after his death his executors or executrices shall make over the whole of my remaining properties to the said son. Should the child (whether) daughter or son born of the womb of my wife, die in tender age (i. e., a minor) and should my wife for any reason whatever be unwilling to live as a member of the family with my executor, then my executor shall out of my property purchase Bonds for Rupees live thousand bearing interest at four per cent, at the market rate and shall transfer the same to the name of my said wife Ratanbai. 14. After having defrayed all the household expenses out of the income of my Punji (property), as to whatever there may remain over my executor shall, if he thinks proper, expend the same in giving encouragement to education and the works of science and arts as well as in erecting troughs for cows (and) cattle to drink water from. In case my executor should not do that then ho has absolute authority to do so. If he likes he may make outlays in this manner or he may not even make the same. 15. As to my property (or properties) and lands at Naaik and Kherwadi and as to my share in my paternal property and Punji situated ab Navsari, I bequeath the same also to my executor my brother Dr. Cawasji Edalji Dadachanji. And I annul and cancel the right of my heirs from all those. 16. My executor shall make such use thereof as he may think proper. He is the owner of all those. As to the whole of the effects and furniture chatties in my home and the goods and property whatever there may remain over after payment of the above Warsas, I bequeath the same to my said executors.

(3.) The parties are governed by the Indian Succession Act (X of 1865), the material section of which is in the following terms:- 107. A legacy bequeathed in case a specified uncertain event shall happen does not vest until that event happens . . . until the condition has been fulfilled, the interest of the legatee is called contingent. Exception.-Where a fund is bequeathed to any person upon his attaining a particular age, and the will also gives to him absolutely the income to arise from the fund before he reaches that age, or directs the income, or so much of it as may be necessary, to be applied for his benefit; the bequest of the fund is not contingent.