179. No ademption by subsequent provision for legatee.—
No bequest shall be wholly or partially adeemed by a subsequent provision made by settlement or otherwise for the legatee.Illustrations(i)A bequeaths 20,000 rupees to his son B. He afterwards gives to B the sum of 20,000 rupees. The legacy is not thereby adeemed.(ii)A bequeaths 40,000 rupees to B, his orphan niece whom he had brought up from her infancy. Afterwards, on the occasion of B’s marriage, A settles upon her the sum of 30,000 rupees. The legacy is not thereby diminished.
