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Judgment
The question we have to decide is whether the funeral and testamentary expenses of Mrs. Barefoot should be paid out of the legacy bequeathed
by her to her daughter, or out of Mrs. Barefoot''s residuary estate. By her will Mrs. Barefoot directed that these expenses should be paid out of
the legacy"" At the time she made her will she was unaware that she was entitled to a sum of Rs. 38,000 being her share of a bequest to her son
James Barefoot by her husband under his will which bequest was subsequently held to be void by reason of James having attested his father''s will.
The rule as laid down in Theobald on ''Wills'' is as follows:
It would seem, that if no disposition of the residuary estate is attempted, the proper inference is, that the specific fund is onerated for the benefit of
the next of kin, and that it and not the residue undisposed of is the primary fund for payment of debts and legacies. See Milnes v. Slater 8 Ves.
295, Dacre v. Patrickson 1 Dr. & Sm. 186, In re Grainger; Dawson v. Siggins (1900)2 Ch. 755."" We think the present case falls within the rule as
laid down by Mr. Theobald and not within the exceptions to which the learned author refers. No doubt it may be said that if Mrs. Barefoot had
been aware that she had residuary estate to dispose of she might not have directed that her testamentary and funeral expenses should be paid out
of the specific bequest. But we are not entitled to speculate as to what the testatrix would or might have done and in effect make a new will for her.
We must give effect to the express directions in the will. This appeal is dismissed with costs.