Agreement between a
Firm and a Broker for Agency
This Agreement made
on the.......................day of.................BETWEEN AB, etc., a firm carrying on the business
of building contractors at................(hereinafter called the firm) of the one part
and CD, etc. (hereinafter called the broker ) of the other part.
Whereas the firm wants to sell the property described in
the Schedule hereto and for the said purpose the services of the broker are
required.
And Whereas the said broker has shown his willingness to
accept the agency for the sale of the said property described in the Schedule
hereto.
And Whereas the firm has accepted to pay to the broker
the present rat of commission of 1 per cent. Of the sale price.
Now Therefore This Agreement Witnesses as follows :
1.
The
firm hereby gives the broker for a period of three months thereof the right to
sell the property described in the Schedule hereto at the price and on the
terms and conditions hereinafter contained in this agreement.
2.
The
broker is hereby authorised to sell the property on he price of Rs. 1,00,000
and out of this consideration the purchaser shall pay Rs.20,000in advance as
earnest money and the balance of Rs.80,000 shall be paid within a month hereof
before the Registrar at the time of registration of the sale-deed.
3.
The
broker shall be authorised to sell the property at the price of Rs.1,00,000 and
on other terms and conditions that may be acceptable to the firm.
4.
The
firm hereby represents and warrants that the details of the property as
described in the Schedule hereto are true and correct and the said property is
free from all encumbrances.
5.
The
firm hereby undertakes to deliver to the purchaser, within a reasonable time,
as abstract of title showing that the firm is the owner of the property and the
said property is free from all encumbrances.
6.
The
firm hereby agrees that the sale-deed to be executed by the firm shall be a
full covenant warranty deed free from all encumbrances.
In Witness Whereof, Etc.
Schedule of Property
