Gift by Lady to her
Minor Grand Sons
Let it be Known to
All that I, Mrs
aged about
.w/o
.r/o
.do hereby on
this
.day of
declare as follows:
Whereas the
executant, having an account with
.., Bank and also having a Credit balance
of Rs
in her account has withdrawn a sum of Rs
. of which she is
anxious to make a gift to her minor grandson
.s/o
r/o
.which is
acceptable by the father of the minor grandson acting as his natural guardian.
The Declaration Therefore
Witnesses As Follows :
1. That I have gifted
the sum of Rs
out of love and natural affection for my grandson, desiring
that he should be brought up in a dignified manner and according to the status
of the family in which he is born.
2. That I also
declare that the gifted amount is irrevocable property of the minor grandson
without any kind of benefit reserved for the executant.
3. That the gifted
amount has been accepted by the father of the said grandson, Sri
.
4. That the income
accruing to the minor out of the gifted amount by way of interest, profit and
otherwise shall be the exclusive income of the said minor grandson in which the
donees father or mother shall have no interest.
IN WITNESS WHEREOF, I
have signed this declaration on the day, month and year first above mentioned.
Sd/-Donor
..
Witnesses :
1.
.. Accepted
2.
.. Sd/-
Father of minor
