DEED OF INDEMNITY
DEED
OF INDEMNITY made at Mumbai this ____ day of __________ by (1)______________________,
(2) ________________, (3) ____________________ and (4) __________________ of
Mumbai hereinafter called "the Obligors" (which expression shall
unless it be repugnant to the context or meaning thereof mean and include their
heirs, executors and assigns).
IN
FAVOUR OF (1) ____________(2) ________________(3) ________________ (4)
____________ (5) __________all presently residing _______________ hereinafter
called "the Obliges" (which expression shall unless it be repugnant
to the context or meaning thereof mean and include their respective heirs,
executors, administrators and assigns);
WHEREAS
one Shri _________is the monthly tenant of ________Trust and other Trusts
(hereinafter called "the Owners") in respect of flat no.__ on the
____floor of the building known as "_____" situated at
_________________ (hereinafter referred to as "the said flat").
AND
WHEREAS Shri __________ is the husband of Oblige No.1, father of Oblige no.2,
father-in-law of Oblige no.3 and grand father of Obliges no.4 & 5;
AND
WHEREAS the Obligors __________AND WHEREAS the Obliges hereto being the legal
heirs of Shri ____________ and in consideration Shri _______________ agreeing
to the Obligors' request, the Obligors hereby declare and indemnify the Obliges
as under:-
NOW
THIS INDEMNITY WITNESSETH:-
1. That the Obligors
hereby indemnify and agrees to keep indemnified the Obliges against any claim
or demand that may be made against the Obliges in respect of the said flat.
2. That it shall be the
Obligors responsibility at the Obligors costs and expenses to handle any
litigation or any other matter in relation to the said flat and to pay all
costs and manse profits and other expenses, whatsoever, in relation to the said
flat and the Obliges shall not be responsible or liable in any way.
3. That it shall be the
Obligors responsibility to pay all costs, manse profits and other expenses in
relation to the said flat, whether they are in possession of the said flat or
not.
4. That the Oblige shall
not be responsible in any way, if the right, title and interest of Shri
______is not transferred/transmitted to the names of the Obligors due to any
reason whatsoever.
5. That this Indemnity
shall be binding on the heirs, executors, successors and assigns of the
Obligors.
SOLEMNLY
AFFIRMED AND DECLARED)
this
___ day of ________ )
by
the within named Obligors )
1. ________________________________)
2. ________________________________)
3. ________________________________)
4. ________________________________)
in
the presence of ____________ )
BEFORE
ME
IDENTIFIED
BY ME
Notary
