Creating Life Estate
for the Maintenance of the Daughter – in- Law by Way of Gift
I............... s/o ....................
r/o............... am the owner in possession of House No................. situated at ..........................
As I have attained
old age and visualize property dispute after my death and as I am desirous to
make some arrangement for the maintenance of my widow daughter-in-law Smt..............
W/o Late Sri............. R/o............
I hereby, out of my
natural love and affection and also out of my free will and without force,
compulsion or undue influence, make a gift of the entire above-noted premises
in favour of my daughter-in-law for her lifetime. She shall exercise all rights
in respect thereof and avail of all interest in respect therein during her
lifetime. After the death of the said widowed daughter-in law of mine, the
entire property gifted away by this document shall revert to my heirs in equal
shares, I have put my widow daughter-in-law in possession of the said house
gifted to her and therefore from today I have ceased to possess any right or
claim in respect of the gifted property.
IN WITNESS WHEREOF I
have signed this gift deed on ............... at...........
Sd/-Donor.............
Witnesses:
1.................
2................
