Loan Agreement

LOAN AGREEMENT BETWEEN

___________________________

AND ___________________________

THIS AGREEMENT made and entered into at _______ this ____ day of_______, ______ BETWEEN __________________ hereinafter called "the Lender" AND ________________________ hereinafter called "the Borrower" and reference to the parties hereto shall mean and include their respective heirs, executors, administrators and assigns;

WHEREAS the Borrower is in need of funds and hence has approached the Lender to grant her an interest-free loan of Rs.________/- (Rupees ____________________ only) for a period of ____ years;

AND WHEREAS the Lender has agreed to grant a loan to the Borrower, free of interest, as the Lender and the Borrower have known each other since several years;

AND WHEREAS the parties hereto are desirous of recording the terms and conditions of this loan in writing;

NOW THIS AGREEMENT WITNESSETH and it is hereby agreed by and between the parties hereto as under:-

1. The Borrower hereto, being in need of money, has requested the Lender to give her an interest-free loan of Rs.___________/- (Rupees _________________________ only) to enable her to purchase a residential flat, to which the Lender has agreed.

2. The said loan is required by the Borrower for a period of ____ years, commencing from __/__/1999 and terminating on __/__/_____.

3. The Borrower hereby agrees and undertakes to return the loan of Rs.___________/- (Rupees ______________________ only), in installments, within the aforesaid period of ____ years and gives her personal guarantee for the same.

4. The terms and conditions of this Agreement are arrived at by the mutual consent of the parties hereto.

IN WITNESS WHEREOF the parties hereto have hereunto set and subscribed their respective hands the day and year first hereinabove written.

SIGNED AND DELIVERED by the within-

Named Lender in the presence of

SIGNED AND DELIVERED by the within-

Named Borrower in the presence of