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Judgment
The Subordinate Judge has found as a fact that the property given was delivered to and accepted by the deceased minor, wife of the plain tiff, who now sues for the property given. It is contended before us that inasmuch as the deed
of gift imposed an obligation on the donee and the donor died a minor, there is no complete gift which binds the donor.
We think the gift is complete. Section 127
Section 127: [''Where a gift is in the form of a single transfer to the same person of several
Onerous gift things of which one is, and the others are not, burdened by an
obligation, the donee can take nothing by the gift unless he
accepts it fully.
Where a gi ft is in the form of two or more separate and independent transfers to the same person of several things, the donee is at liberty to accept one of them and refuse the others, although the former may be beneficial and the latter onerous.
A donee not competent to contract and accepting property burdened by any obligation
is not bound by his acceptance But if, after becoming com-
Onerous gift to disqualify - patent to contract and being aware of the obligation, ho retains
fied person. the property given, he becomes so bound.]
of the Transfer of Property Act only gives the minor the right to repudiate on attaining majority; such repudiation became impossible in the present case.
The decision of the Subordinate Judge is right.
The second appeal fails and is dismissed with costs.