(v) A is the owner of ten shares in a railway company. At a meeting held during his lifetime a call is made of fifty rupees per share, payable by three instalments. A bequeaths his shares to B, and dies between the day fixed for the payment of the first and the day fixed for the payment of the second instalment, and without having paid the first instalment. A' s estate must pay the first instalment, and B, if he accepts the legacy, must pay the remaining instalments. CHAPTER XVIII Of Bequests of Things described in General Terms CHAPTER XVIII Of Bequests of Things described in General Terms