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Judgment
1 paragraphs · 66 words
Paul, J.—The applicant is certainly entitled to letters of administration with the will annexed, and I think she is also entitled to probate of the will. This case falls within the principle of in the Goods of Baylis L.R., 1 P. & M., 21. The probate may be granted See also as to the meaning of necessary implication," Crook v. Hill L.R., 6 Ch. App., 315.