154. Ademption of specific bequest of right to receive something from third party.—
Where the thing specifically bequeathed is the right to receive something of value from a third party, and the testator himself receives it, the bequest is adeemed.Illustrations(i)A bequeaths to B—“the debt which C owes me”;“2,000 rupees which I have in the hands of D”;“the money due to me on the bond of E”;“my mortgage on the Rampur factory”.All these debts are extinguished in A’s lifetime, some with and some without his consent. All the legacies are adeemed.(ii)A bequeaths to B his interest in certain policies of life assurance. A in his lifetime receives the amount of the policies. The legacy is adeemed.
