Assignment
of benefit of Hire-Purchase Agreement
THIS
DEED of assignment made at ..................... on this ............ day of .......................,
2000, between A son of ........................ resident of
........................... ....... (hereinafter called the Assignor) of the
ONE PART and B son of .................................. resident of
..................................... (hereinafter called the Assignee) of the
OTHER PART.
WHEREAS
the owner by the hire-purchase agreement dated .................. has let the
goods to the hirer, whose name together with other particulars of the said
agreement are set out in the First Schedule hereto on the terms and conditions
set out in the said agreement, being in the form set out in the Second Schedule
hereto.
AND
WHEREAS the owner has agreed to transfer all his rights under the said
hire-purchase agreement, to the assignee for a sum of Rs.
........................
NOW
THIS DEED WITNESSETH AS FOLLOWS:
1.
In consideration
of the sum of Rs ........................ paid by the Assignee to the Assignor
(the receipt whereof the Assignor hereby acknowledges), the Assignor as
beneficial owner hereby assigns to the assignee ALL THOSE the agreement,
particulars of which are set out in the First Schedule hereto and the rights,
interest and advantages thereof together with all moneys now payable or
hereafter to become payable there under and all rights and remedies for
enforcing the said agreement have and except the right or power conferred upon
the Assignor to enter upon any premises of the hirer and retake or seize any of
the goods comprised therein.
IN
WITNESS the parties have hereunto set and subscribed their respective hands on
the date and year above mentioned.
The
First Schedule above referred to
(Particular
of hire-purchase agreement, goods hired to the hirer etc.)
The
Second Schedule above referred to
(Specimen
form of agreement)
Signed
and delivered by the within named Assignor
Signed
and delivered by the within named Assignee
WITNESSES;
1.
2.
