If the assets are not sufficent to answer the debts and the specific legacies, an abatement shall be made from the latter rateably in proportion to their respective amounts. Illustrations A has bequeathed to B a diamond ring valued at 500 rupees, and to C a horse, valued at 1,000 rupees. It. is found necessary to sell all the effects of the testator; and his assets, after payment of debts, are only 1,000 rupees. Of this sum rupees 333-5-4 are to be paid to B, and rupees 666-10-8 to C.Open in Lexace · Ask the AI about this section
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