ADVOCATE-GENERAL OF BENGAL Vs. BELCHAMBERS

JUDGEMENT

(1.) This is a suit brought by the Advocate-General for the purpose of having a scheme framed with reference t6 certain charitable bequests contained in the Will of Kanai Lall Seal, who died on the 25 November 1884. He appears to have been a man of considerable wealth.

(2.) By his Will, which is dated the 10 August 1883, after appointing his sister's husband, his wife, brother-in-law and his brother, his manager, James Meak and his dewan executors and executrix, the testator makes provision for the charitable bequests in question.

(3.) The terms of Clause 3 of his Will are as follows: I give in charity twelve to sixteen thousand rupees for building a lower roomed house and premises for the establishment of a Charitable Dispensary, and fifty thousand rupees for carrying on the said Dispensary. The executors shall demarcate one portion of the joint garden house we have at Ramkristoporegram. as my separate share, and erect the buildings thereon, and after purchasing Company's papers for fifty thousand rupees, shall, out of the interest thereof, continue to carry oh the work of the Charitable Dispensary. On to the said Dispensary (they) shall put up a signboard (slab) of stone with my name written on it, and (they) shall likewise have the power of paying over the said amount, and making over the charge of carrying on the work of the said Charitable Dispensary into the hands of Government.