(2)In order to entitle the representatives of the legatee to receive the legacy, it must be proved that he survived the testator.Illustrations(i)The testator bequeaths to B “500 rupees which B owes me”. B dies before the testator; the legacy lapses.(ii)A bequest is made to A and his children. A dies before the testator, or happens to be dead when the Will is made. The legacy to A and his children lapses.(iii)A legacy is given to A, and, in case of his dying before the testator, to B. A dies before the testator. The legacy goes to B.(iv)A sum of money is bequeathed to A for life, and after his death to B. A dies in the life time of the testator; B survives the testator. The bequest to B takes effect.(v)A sum of money is bequeathed to A on his completing his eighteenth year, and in case he should die before he completes his eighteenth year, to B. A completes his eighteenth year, and dies in the lifetime of the testator. The legacy to A lapses, and the bequest to B does not take effect.(vi)The testator and the legatee perished in the same ship-wreck. There is no evidence to show which died first. The legacy lapses.
