1. The appellant is dead and one of the alienees has been brought on and allowed to support the appeal, which has otherwise abated, as regards the item in which he is interested. That item consists of a hones which was purchased by his father when he was a small boy and, as there was no nucleus of joint family property, must be taken to have been the fathers separate property at that time. The question then is, did the father subsequently throw it into the common stock. The burden in such a case is on those who assert this: Mayne, Section 278, and assuming according to the appellants case that the father lived with his son in the house and supported and married him and carried on business with him elsewhere, and even raised money for the purposes of the business by mortgaging this house, that would not, in our opinion, be enough to discharge the onus, for the fathers conduct would be consistent with an intention to retain the house as his separate property, and on the other hand, we have the evidence in the fathers Will it was treated as his separate property. As regards this item, therefore, the appeal fails and is dismissed with costs.