Lease of a House on
Monthly Tenancy
This Agreement of
Lease is entered into on............. Between X son of Y r/o ....................... (hereinafter
addressed as the ‘lessor’) and A son of B r/o ................
(hereinafter
addressed as the ‘lessee’)
Both The Lessor And
The Lessee Agree On The Following Terms And Conditions Of This Agreement Of
Lease:
1.
That
the lessor is owner and landlord of the House No. ....... situated in ...............................
which he has agreed to let to the lessee at the rent of Rs................ Per month to
the lessor payable on the first day of each month in advance. The lessee agrees
to take the aforesaid house on lease at the aforesaid rate of rent.
2.
That
the lease is to commence with effect from ................. and the duration of the lease
shall be eleven months from the date of its commencement.
3.
That
the lessee shall be responsible for keeping the leased premise in good shape.
He shall keep all the fixtures, electric fittings and water connection in good
running condition However, the lessor reserves for himself the right to inspect
the premises at all reasonable times and shall have the premises white washed
and effect the substantial repairs.
4.
That
the lessee shall use the premises exclusively for the residential purposes and
shall not sublet the premises without the written permission of the lessor.
5.
That
the lessee shall pay the water-tax and electricity charges in respect with the
leased premises to the lessor in addition to the payment of rent as aforesaid.
6.
That
the lessee shall deliver the peaceful vacant possession of the premises to the
lessor at the termination of the period of lease. Lessee intending to vacate
the premises at an earlier date, shall give a notice of his intention to the
lessor to vacate the premises at the expiry of the period mentioned in the notice.
IN WITNESS WHEREOF
the lessor and the lessee have signed this deed on the day and year first above
written.
Signed by Signed by
................. ..................
(The lessor) (The
lessor)
In Presence of In
presence of
1................ 1...................
2................ 2..................
