Deed of Surrender of
The Whole Property
This Deed of
Surrender is made at ............ this ......... ... day of ............, 2000,
between Mr. A of ............ hereinafter referred to as the Lessee of the One
Part and Mr. B of ............ hereinafter referred to as the 'Lessor' of the
Other Part,
Whereas by a Deed of
Lease dated the .........day of ......... made between the said Lessor of the one
part and Mr. X therein referred to as the 'Lessee' of the other part, the
lessor demised unto the said Mr. X all that piece of land situate at
........................ and more particularly described in the Schedule thereunder
written being the same as described in the Schedule hereunder written for a
period of 99 years at the monthly rent of Rs........ and on the covenant, terms
and conditions mentioned therein and which deed of lease has been registered at
the office of the Sub- Registrar at ............ under S. No ............. of
.......... In Book No. 1 on the day of ............
And Whereas the said
land was so demised to enable the said Mr. X to set up an Industrial Factory
thereon for manufacturing............................
And Whereas the said
Mr. X put up factory on the said land and was running the same for some time
and thereafter sold the same
And Whereas by virtue
of the several mesne assignments of the said lease and the leasehold premises,
the leasehold Interest in the said land has now become vested in the. Lessee
being the Party hereto of the First Part.
And Whereas the
Lessee having been unable to run the said factory, has closed the same and sold
and removed all the machinery articles and things lying therein.
And Whereas the
Lessee does not now require the said land and has offered to surrender the
lease to the Lessor provided the Lessor pays to the Lessee the depreciated
costs of the said factory building on the demised land fixed at Rs
............. and which offer the lessor has accepted.
Now This Deed
Withnesseth that pursuant to the said agreement and for the reasons
hereinbefore recited and in consideration of the said sum of Rs .............
paid by the Lessor to the Lessee on the execution of these presents as the
present cost of the factory building (receipt whereof the Lessee doth hereby
admit) the Lessee as the beneficial owner doth hereby assign by way of surrender
of the said lease the said leasehold land with the factory building thereon and
more particularly described in, the Schedule here under written unto and to the
use of the Lessor with the Intent and purpose that the remaining period of the
term of the 99 years granted by the said Deed of Lease in respect of the said
piece of land shall cease and come to an end and become merged and be
extinguished in the reversion immediately expectant thereon In favour of the
Lessor and the Lessee's Interest thereon shall revert back to the Lessor so
that the Lessor shall hereafter hold the said land and a structure thereon
described In the Schedule hereunder written as full owner and free from the
said lease and from all liability, claims or demands in respect of all breaches,
if any, of the covenants contained In the said lease or otherwise arising
thereunder And the Lessee hereby covenants with the Lessor that the Lessee has
not done any act, deed or thing whereby or by means whereof he is in any way
prevented from surrendering the said land with the structure thereon to the
Lessor in manner aforesaid.
IN WITNESS WHEREOF
the Lessee has put his hand the day and year first hereinabove written.
THE SCHEDULE ABOVE
REFERRED TO
Signed and delivered
by the with in name
lessee Mr. A ............ In the presence of ............
