Deed of Gift of
Immovable Property
This Deed Of Gift is
made at ........ this ........ day of.. ..... between Mr. A of .......
hereinafter referred to as 'the Donor' of the One Part and Mr. B of .......
hereinafter referred to as 'the DONEE', of the Other Part.
Whereas the Donor is
seized and possessed of the land and premises situate at ......... and more
particularly described in the Schedule hereunder written.
And Whereas the DONEE
is related to the Donor as ........
And Whereas the Donor
desires to grant the said land and premises to the DONEE as gift in
consideration of natural love and affection as hereinafter mentioned '
And Whereas the DONEE
has agreed to accept the gift as is evidenced by his executing these presents.
And Whereas the
market value of the said property his estimated to be Rs .....
Now This Deed
Witnesseth that the Donor without any monetary consideration and in
consideration of natural love and affection, which the Donor bears to the
DONEE, doth hereby grant and transfer by way of gift the said land and premises
situate at ..... and more particularly described in the Schedule hereunder written
together with all and singular the buildings, and structures. thereon and all
the things permanently attached thereto or standing thereon and all the
liberties, privileges casements and advantages appurtenant thereto And all the
estate, right, title, interest use, Inheritance, possession. benefit, claims
and demand whatsoever of the Donor To Have And To Hold the same unto and to the
use of the DONEE absolutely but subject to the payment of all taxes, rates,
assessments, dues and duties now and hereafter chargeable thereon to the
Government or Municipality or other Local Authority.
AND he the Donor doth
hereby covenants with the DONEE;
a.
That
the Donor now has in himself, good right, full power and absolute authority to
grant the said piece of land and other the premises hereby granted as gift in
the manner aforesaid.
b.
The
DONEE may at all times hereafter peaceably and quietly enter upon have occupy.
possess and enjoy the said piece of land and premises and receive the rents,
Issues, and profits and rents thereof and every part thereof to and for his own
use and benefit without any suit, lawful eviction, interruption, claim or
demand whatsoever from or by the Donor or his heirs, executors, administrators
and assigns or any person or persons lawfully claiming or to claim by, from,
under or in trust for the Donor.
c.
That
the said land and premises are free and clear and freely and clearly and
absolutely and forever released and discharged or otherwise by the Donor and
well and sufficiently saved, kept harmless and Indemnified of and from and
against all former and other estate, titles, charges and encumbrances
whatsoever, had made, executed, occasioned or suffered by the Donor or by any
other person or persons lawfully claiming or to claim by. from, under or in
trust for the Donor.
d.
And
Further that the Donor and all persons having or lawfully claiming any estate
or Interest whatsoever to the said land and premises or any part thereof from
under or in trust for the Donor or his heirs, executors. administrators and
assigns or any of them shall and will from time to time and at all times
hereafter at the request and cost of the DONEE do and execute or cause to be
done and executed all such further and other acts, deeds, things, conveyances
and assurances in law whatsoever for better and more perfectly assuring the
said land and premises and every part thereof unto and to the use of the DONEE
in the manner aforesaid as by the DONEE, his heirs, executors, administrators
and assigns or counsel in law shall be reasonably required.
In Witness Whereof
the Donor as well as the DONEE (by way of acceptance of the said gift) have put
their respective hands the day and year first hereinabove written.
THE SCHEDULE ABOVE
REFERRED TO
Signed and Delivered
by the withinnamed Donor ........ in the presence of .......
Signed by withinnamed
DONEE ........ In the presence of .......
1...............
2...............
