Deed of Gift of Book
Debts
This Deed of gift is
made at ...................... on this ........... day of .......... 2000,
between A son of Shri ............ resident of ............. (hereinafter
called "the Assignor") of the One Part and B son of Shri ............
resident of .................... (hereinafter called 'the Donee') of the Other
Part.
This Deed Witnesseth
As Follows:
Whereas in
consideration of his natural love and affection for the donee, the assignor
hereby assigns unto the donee all the book debts now due and owing to the
assignor in the business of .................................................. carried on by him at
............................................................ under the name and style of M/s
............................................... which debts are more particularly specified in the
second column of the Schedule hereto and are owing by several persons, whose
names are in the first column of such Schedule set opposite to such respective
sums with power to demand, claim and sue for and give receipts for the said
debts in the name of the assignor or otherwise to hold the same unto the donee
absolutely.
And Whereas the value
of the debts gifted is Rs. ......................
In Witness Whereof,
the parties aforementioned have hereunto set their hands on the day and year
first above written.
The Schedule above
referred to
(Particulars of book
debts)
Signature of the
Assignor
WITNESSES;
1.
2.
