Lease Disguised as
Licence
This Agreement made
this ............. between Shri RL and Shri KK both partners of ............................. hereinafter
called the FIRST PARTY of the One part and ......................... (P) Ltd., having its
Registered office at ............................ through its Managing Director Shri SJ
hereinafter called the SECOND PARTY of the Other part.
WHEREAS the SECOND
PARTY is the owner of a Bungalow No. 4 situated at .......................... and more fully
detailed at the foot of this deed which along with Mill No. 2 and other
properties had been allotted to the share of SECOND PARTY under a decree
AND WHEREAS the FIRST
PARTY requested to SECOND PARTY to allow him to use the said Bungalow
temporarily for residence-cum-Business purposes the SECOND PARTY having
accepted the said request of the FIRST PARTY on ................... agreed to allow the
FIRST PARTY to use the said Bungalow as a licence for a period of 2 years
commencing form ......................... on payment of a sum of Rs............ per month as licence
fee and on the terms and conditions mutually agreed to between the parties AND
AND WHEREAS the FIRST
PARTY is using the said Bungalow from .........................
AND WHEREAS the
parties now desire that the terms and conditions on which the FIRST PARTY has
been allowed to use the said Bungalow be reduced to writing.
THEREFORE THIS
AGREEMENT WITNESSETH that the FIRST PARTY on the following terms and conditions
which have been mutually agreed to between the parties.
1.
That
the FIRST PARTY shall use the said Bungalow more fully detailed at the foot of
this deed only for a period of 2 years commencing from ........................... only for
purpose of Residence and carrying on their business of selling and repairing
Tractors and agriculture implements.
2.
That
the FIRST PARTY shall pay to the SECOND PARTY a sum of Rs.............. per moth as
licence fee for the used of the said Bungalow.
3.
That
the FIRST PARTY has paid to the SECOND PARTY a sum of Rs........... as licence fee
for a period of one year i.e. from ................. to ................. in the manner that a sum
of Rs........... had been paid on ................... Vide Receipt dated ............... and the balance
amount of Rs.............. has been paid today at the time of execution of this
Agreement under a separate receipt dated ............... shall be paid. The licence fee
for the period subsequent to .............. shall be paid the FIRST PARTY every month
on or before ........ of each month, the first payment now shall be made by FIRST
PARTY on or before ................ and thereafter on or before ............. of each succeeding
month till ...................when the licence granted shall expire.
4.
That
all the repairs, white washing, electric fittings, painting etc. which may be
necessary in the said Bungalow shall be done by the FIRST PARTY at his costs.
The FIRST PARTY shall also be entitled to make such additional and new
constructions at his costs as he may desire in the open space appertaining to
the said Bungalow but on account of such constructions or repairs, the FIRST
PARTY shall not be entitled the claim that the licence granted on him has
became irrevocable . On the expiry of the licence FIRST PARTY shall not be
entitled to remove any of the materials which shall be used by him in raising
the said constructions . But its is specifically agreed that in case the FIRST
PARTY gives up using the said Bungalow on whatever account, before the expiry
of 2 years for which this licence is given, then he shall be entitled to remove
from the new constructions only such things which could be easily removed
without damaging the masonry work in addition to this the FIRST PARTY shall
also be entitled to claim and get from the SECOND PARTY the cost of Bricks
which might be purchased and used by the FIRST PARTY in making such new
additional construction in the open space.
5.
That
the FIRST PARTY shall also be entitled to construct one Flush Type Latrine in
the said Bungalow. A sum of Rs............ shall be contributed by the SECOND PARTY
towards the costs of the said latrine and the rest shall be borne by the FIRST
PARTY who shall not be entitled to remove any part of this latrine.
6.
That
the SECOND PARTY shall provide a water pipe connection in the said Bungalow but
the cost of excess water, which may be used by the FIRST PARTY, shall be paid
by him.
7.
That
the Municipal Taxes in respect of the Bungalow shall be paid by the SECOND
PARTY but any other tax which may thereafter be imposed by any authority on the
properties shall be payable by the FIRST PARTY.
8.
That
the original agreement bearing stamp of Rs............. shall remain with the SECOND
PARTY and a Carbon copy of it which is also signed with the SECOND PARTY shall
be bound to produce the original before such person or authority as may be
required by the FIRST PARTY.
Details of Bungalow :
IN WITNESS WHEREOF
the parties have signed this deed in presence of the following witnesses:
Witnesses: Sd/...................
1.................... First Party
2.................... Sd/...................
Second Party
