126. Bequest upon impossible condition.- A bequest upon an impossible condition is void. Illustrations
(i) An estate is bequeathed to A on condition that he shall walk 100 miles in an hour. The bequest is void.
(ii) A bequeaths 500 rupees to B on condition that he shall marry A' s daughter. A' s daughter was dead at the date of the will. The bequest is void.