Deed of Settlement under Which a Son Agrees to Pay Dower Debt to his Father's Widow
This
Deed of Family Settlement is made at ............ on ............ between a son
of B resident of ............. hereinafter called Shri A, of the One Part and
Smt. C widow of B resident of ............. hereinafter called as Smt. C of the
Other Part.
Whereas
B was seized and possessed of the house, fully described in the Schedule
hereunder written, hereinafter referred to the said house and the said B died
intestate on ......... at ...................
And
Whereas the said Smt. C was in the possession of the said house at the time of
the death of B and continues to be in possession of the said house and she has
demanded the payment of dower debt of Rs. ............. payable to her from the
said Shri A, who is entitled to succeed the said house as only legal heir of
the said B.
And
Whereas the said Shri A is desirous to sell the said house, as he is working in
.......... and there is nobody to look after the said house, but the said Smt.
C claims to continue in possession of the said house, till her dower debt is
paid and due to which differences and disputes have arisen between the parties.
And
Where as the parties are desirous to settle the disputes and differences
amicably on the terms and conditions hereinafter stated.
And
Where as the said Smt. C has obtained the independent legal advice from her
legal advisers and her brothers, etc. and after considering and understanding
the same has given her consent to the settlement.
Now
This Deed Witnesseth As Follows:
1.
In pursuance of the said agreement and in consideration of the premises, the
said Smt. C will give vacant possession of the said house to said Shri A upon
payment of the sum as hereinafter mentioned.
2.
The said Shri A shall pay Rs. .......... to Smt. C as dower debt on or before
.......... and the said Smt. C will renounce all her claims to the said house
and Shri A will retain possession of the said house as absolute and exclusive owner
thereof.
In
Witness Whereof, the parties have set and subscribed their hands to this
writing the day and year first hereinabove written.
The
Schedule above referred to
Signed
and delivered by the within named Shri A
Signed
and delivered by the withinamed Smt. C
WITNESSES;
1.
2.
