Agreement for Hire of
Washing Machine
An Agreement made at
................... this ................... day of ................... 2000,
between M/s. ABC & Sons, a partnership carrying on the business of Sale And
HIRE OF Consumer Goods at ................... (hereinafter called the
"Owner") of the One Part and X son of Y resident of
................... (hereinafter called the "Hirer") of the Other
Part.
Whereby It Is Agreed
As Follows:
1.
The
owner will let on hire to the hirer from the ............... day of
................... for a period of ................... months, a Washing
machine No.................... of ................... make ...................
Model.
2.
The
owner shall deliver the Washing machine at his own expense at the house of the
hirer at ............. ..... on the said ................... day of
............ and the owner or his servants shall install the said Washing
machine in one of the bath room of the said house in accordance with the
directions of the hirer.
3.
The
hirer shall during the continuance of hiring pay to the owner at his address
for the time being and without previous demand by way of rent for the hire of
the said Washing machine, the monthly sum of Rs...................., payable in
advance, the first payment to be made on the execution of these presents and
each subsequent payment on the ................... day of every succeeding
month.
4.
The
hirer during the continuance of the hiring will not sell, assign, mortgage,
pledge, underlet, lend or otherwise deal with the said Washing machine but will
keep the said Washing machine in his own possession and will not remove the
said Washing machine from the place where the said Washing machine is installed
without the consent of the owner in writing and will protect the said Washing
machine against distress, execution or seizure and indemnity the owner against
all losses, costs, charges, damages and expenses incurred by him by reason or
in respect thereof.
5.
The
hirer during the continuance of the hiring will at his own expense keep the
said Washing machine in good and substantial repair and condition (reasonable
wear and tear excepted) and will permit the owner or his agents or servants at
all reasonable times to have access to the said Washing machine and to inspect
the state and condition thereof.
6.
The
hirer may determine the hiring at any time by .............. days notice in
writing to the owner at his address for the time being and by returning the
said Washing machine to the owner and shall thereupon pay to the owner all
money then payable to him under this agreement.
7.
If
the hirer shall make default in punctual payment of any monthly rent or shall
fail to observe or perform or shall commit any breach of any stipulation or
condition binding upon him hereunder, then the owner may without notice
determine the hiring and way retake possession of the said Washing machine and
for that purpose, the owner, his servants or agents may enter upon any premises
upon or in which the said Washing machine may be believed to be installed.
8.
Any
time, indulgence or relaxation granted by the owner shall not affect the strict
rights of the owner under this agreement.
In Witness Whereof,
the parties have executed this agreement on the day and the year first
hereinabove written.
Signed and delivered
by M/s. ABC & Sons,
the within named
owner by its partners
Signed and delivered
by X, the within named hirer
WITNESSES;
1.
2.
