Will With Several
Legacies and Religious and Charitable Bequests and Residue to Vest in Trustees for benefit of wife and children
This is the last will
executed by me, AB, etc., this the _______ day in the city of
__________________.
1.
I
hereby revoke all former wills and codicils heretofore made by me.
2.
I
appoint CD, etc., EF, and GH, etc., to be the executors and trustees of my this
will.
3.
I
appoint the said trustees as guardian of my children jointly with my wife.
4.
I
bequeath –
i.
to
my wife OP Shares Nos. ______ in Company Limited’
ii.
to
my son MN my gold watch, chain and my signestring ;
iii.
to
my daughter KL my motor car;
iv.
to
my friend XY all my books.
5.
I
bequeath the following pecuniary legacies :
i.
the
sum of Rs. _______ to each of the trustees who shall prove my will and act in
trust thereof.
ii.
Rs.
_______ to each of my servants MN and Rs.
6.
I
bequeath the following charitable legacies ;
i.
to
the __________ Hospital Rs. ___________,
ii.
to
the___________ College Rs. ___________.
iii.
to
the __________ Orphanage Rs. ___________.
iv.
to
the __________ Temple Rs. ___________.
7.
I
give to my sister PQ, the wife of TU, during her life an annuity of Rs. _____
payable my equal monthly installments on the first day of each month after my
death without power of anticipation during her coverture.
8.
I
release and forgive to IJ or to his representative if he dies before me the
amount that may be due at the time of my death to me on his bond for Rs. ______
dated _______ and direct my trustees to cancel and deliver up the bond to him.
9.
I
devise and bequeath all my property, movable and immovable, existing at the
time of my death (except property disposed of by this will) unto my trustees
upon trust to sell all the covert the same into money, and after payment of all
my debts, funeral expenses, legacies and annuities hereinbefore provided, to
invest the net proceeds thereof in any investment they in their absolute
discretion think fit and to hold the same and income thereof upon trust
hereinafter declared and specified.
10.
My
trustees shall pay the income of the trust estate to my wife during her
lifetime without power of anticipation until her re-marriage and after her
remarriage, one moiety to her and the other moiety to my children in equal
shares.
11.
Subject
to aforesaid my trustees shall divide the corpus of the trust estate among my
children equally, who being sons attain the age of majority and in the case of
daughters attain majority or marry under age :
Provided that if any
child of mine dies during my life-time, then his children shall take equally
between them and share of such child.
12.
I
hereby give power to my wife, the said OP to appoint a new trustee or new
trustees on the occurrence of any vacancy in the office of the trustees.
13.
I
direct that if there is any difference of opinion between the trustees on any
matter concerning this will, or the management of the property hereby
bequeathed, or the execution of trust hereby created, the opinion of the
majority shall prevail.
IN WITNESS WHEREOF I,
the said AB, have executed this will in the presence of the witnesses hereunder
who have attested the same in my present.
(Sd.)
Testator
Witnesses :
1. ________________
2. ________________