Lease of a Furnished
House for Residential Purposes
This Lease made at
................ the ................. day of ..............., 2000, between A,
son of ................. resident of ................. (hereinafter called 'the
Landlord') of the One Part and B, son of ................ resident of
................. (hereinafter called 'the Tenant') of the Other Part.
Whereas the Landlord
is absolutely seized and possessed of or otherwise well and sufficiently
entitled to the furnished dwelling house described in the Schedule hereunder
written.
And Whereas at the
request of the tenant, the Landlord has agreed to let the said furnished
dwelling house to the tenant for a term of ................. years in the
manner hereinafter appearing.
Now This Deed
Witnesseth As Follows:
1.
In
pursuance of the said agreement and in consideration of the rent hereby
reserved and of the terms and conditions, covenants and agreements herein
contained and on the part of the tenant to be observed and performed, the
Landlord doth hereby demise unto the tenant all that the furnished dwelling
house bearing Municipal No................... ...........Road,
................. City, described in the First Schedule hereunder written with
fixtures, fittings and appurtenances Together With the furniture and effects
mentioned in Second Schedule, To Hold the same unto the tenant for a term of
................. years commencing from the 1st day of ..................,
2000, but subject to the earlier determination of this demise as hereinafter
provided and paying therefor during the said term the monthly rent of Rs.
................. free and clear of all deductions in advance on or before 5th
day of each and every calendar month, the first of such monthly rent shall be
paid on the 5th day of ................... and the subsequent to be paid on or
before the 5th day of every succeeding month regularly.
2.
The
lessee hereby for himself, his heirs, executors, covenants administrators and
assigns, agrees to the following covenants:
a. To pay the rent on
the days and in the manner as aforesaid;
b. To pay all rates,
taxes, assessments, cess and outgoings whatsoever now or hereafter imposed or
charged or payable to the State of ................ Municipal Corporation
.................. local or any other authority, upon the said dwelling house
or any part thereof;
c. To repair and keep
the interior of the dwelling house, fixture, fittings, sanitary and water
apparatuses therein in tenantable condition throughout the term;
d. To keep the furniture
clean and in good repair order and preservation and to make good the damages
thereto;
e. To allow the landlord
and his agents at all reasonable times to enter upon and examine the condition
of the dwelling house and the furniture;
f. If the landlord finds
that any repair is necessary to the dwelling house and/or furniture, he shall
serve upon the tenant a notice in writing to carry out the repairs in the
dwelling house or furniture and the tenant shall carry out the repairs within
one month after the service of such a notice;
g. To insure the
dwelling house and furniture against loss or damage by fire with an insurance
company approved in writing by lessor for an amount which shall not be less
than Rs. .................. unless otherwise agreed to in writing between the
parties;
h. Not to underlet,
assign or part with the possession of the dwelling house and furniture or any
part thereof;
i. To use the dwelling
house for the purpose of private residence only;
j. To replace all broken
fittings, fixtures, sanitary and water apparatuses by equally good or better
substitutes;
k. To keep and maintain
the premises clean, tidy, healthy, wind and watertight in all seasons;
l. To permit the
Landlord during the one month immediately preceding the determination of the
term to affix a notice for re-letting the same and to permit during the said
one month the dwelling house and the furniture to be viewed at any reasonable
times by any prospective tenants;
m. On the expiration or
earlier determination of the lease to deliver peaceful and vacant possession of
the dwelling house and furniture in its entirety together with all
improvements, if any done thereto without any claim for compensation on that
account.
1.
2.
3.
The
Lessor hereby agrees to the following covenants:
a. The tenant paying the
rents and observing and performing the conditions and covenants herein
contained, shall quietly and peaceably hold, possess and enjoy the said
dwelling house during the said term without any interruption and disturbance by
the Landlord or any person claiming under or in trust for him.
b. To keep all the
external parts of the dwelling house in tenantable repair.
1.
2.
3.
4.
It
is hereby agreed between the parties as follows:
a. If the monthly rent
or any part thereof payable in the manner hereinbefore mentioned shall be in
arrears for a period of three months or if any of the covenants and
stipulations herein contained and on the part of the tenant to be observed and
performed shall not be so observed and performed by the tenant, then in such
event the Landlord or any person or persons duly authorised by him in that
behalf at any time may terminate the tenancy and may enter into and upon the
dwelling house provided that the tenancy shall not be terminated and no
re-entry shall be made under the foregoing power, unless and until the Landlord
shall have given to the tenant a notice in writing specifying the arrears of
rent which is required to be paid or specifying the covenants and conditions or
stipulations which require to be complied with or carried out and the tenant
has failed to pay the arrears of rent or comply with or carry out the same
within one month from the date of the receipt of such notice.
b. If at any time the
dwelling house or the furniture or any part thereof shall be rendered unfit for
occupation or use by reason of any damage; not due to default of the tenant,
the landlord shall reinstate the same at his own expenses and with all
convenient speed.
1.
2.
3.
4.
5.
Until
the Landlord and the tenant shall otherwise advise each other in writing, their
addresses for service of all notices and other communications shall be as
under:
a. For the Landlord :
...............................................................
b. For the Tenant :
...............................................................
1.
2.
3.
4.
5.
6.
This
Lease Deed shall be executed in duplicate. The original shall be retained by
the Landlord and the duplicate by the tenant.
7.
The
stamp duty and all other expenses in respect of this Lease Deed and duplicate
thereof shall be borne and paid by the tenant.
8.
The
marginal notes and the catch lines hereto are meant only for convenience of
references and shall not in any way be taken into account in the interpretation
of these presents.
IN WITNESS WHEREOF,
the Landlord and the tenant have put their respective hands on the original and
duplicate thereof the day, month and year first hereinabove written.
The First Schedule
above referred to
Description of the
dwelling house)
The Second Schedule
above referred to
(List of furniture
and effects)
Signed and delivered
by the within named Landlord A
Signed and delivered
by the within named Tenant B
WITNESSES;
1.
2
