Pontifex, J.@mdashI think Mr. Bonnerjee''s caveat must be discharged, and he will have no costs of appearance. I do not think administration can be granted to the father, there being no debts, at all events no debts of which the amount is unliquidated. The widow can apply when she comes of age, and until then the Official Trustee can pay the income to her next friend for her maintenance.
2. If there are any debts, application must be made to the Court.
3. Taxed costs of suit may be paid by the Official Trustee out of the fund in his hands. If he is not satisfied to do it on this order, he must come to Court under the Trustee Act.
