185. Person taking in individual capacity under Will may in other character elect to take in opposition.—
A person who in his individual capacity takes a benefit under a Will may, in another character, elect to take in opposition to the Will.IllustrationThe estate of Sultanpur is settled upon A for life, and after his death, upon B. A leaves the estate of Sultanpur to D, and 2,000 rupees to B, and 1,000 rupees to C, who is B’s only child. B dies intestate, shortly after the testator, without having made any election. C takes out administration to B, and as administrator elects to keep the estate of Sultanpur in opposition to the Will, and to relinquish the legacy of 2,000 rupees. C may do this, and yet claim his legacy of 1,000 rupees under the Will.
