Will bequeathing the entire property to wife

                                       

I direct that my executor herein named pay and discharge all my just debts and expenses.

I hereby give, devise and bequeath unto my beloved wife _________________________ all my property and estate, both movable and immovable, of whatsoever nature or wheresoever situated, to have and to hold the same absolutely.

 

IN THE WITNESS WHEREOF etc.

Dated, this ______________ day of ______

 

 

                                                              

                                                                                                                          Signature of testator