164. Change of subject without testator’s knowledge.—
Where a thing specifically bequeathed undergoes a change between the date of the Will and the testator’s death, and the change takes place without the knowledge or sanction of the testator, the legacy is not adeemed.IllustrationA bequeaths to B “all my 3 per cent. Consols”. The Consols are, without A’s knowledge sold by his agent, and the proceeds converted into East India Stock. This legacy is not adeemed.
