(i)A bequeaths to B— “the diamond ring presented to me by C”; “my gold chain”; “a certain bale of wool”; “a certain piece of cloth”; “all my household goods which shall be in or about my dwelling-house in M. Street in Calcutta, at the time of my death”. A in his life-time,— sells or gives away the ring; converts the chain into a cup; converts the wool into cloth; makes the cloth into a garment; takes another house into which he removes all his goods. Each of these legacies is adeemed.
