Deed of Surrender of
Lease
This Deed of
Surrender is made at ................. the ................. day of
................., 2000, Between A, son of ................. resident of
.......................... hereinafter called "The Lessee") of the One Part
and B, son of ................. resident of ................. (hereinafter
called "The Lessor") of the Other Part.
Whereas by a Deed of
Lease made at 0................. on ................. day of .................,
2000, between the Lessor of the One Part and the Lessee of the Other Part
(which lease deed has been registered with the Sub-Registrar of Assurances at
................. on the ........... th day of ..............., 2000, as
Document No. ................. in Book No. ................. Volume No.
................. at pages No................ to ................. and is
hereinafter called the Lease Deed), the Lessor demised unto the Lessee the land
and premises described in the Schedule to the said Lease Deed (being the same
as described in the Schedule hereunder written), hereinafter called the
"demised premises" for a period of ................. years commencing
from ................. at a monthly rent of Rs. ............... on the terms
and conditions as set out in the said Lease Deed.
And Whereas the
lessor proposes to develop the demised premises by constructing buildings
thereon consisting of flats and then to sell the said flats to the prospective
flat purchasers on ownership basis and has requested the Lessee to surrender
the demised premises, which the lessee has agreed to do so in the manner
hereinafter appearing.
NOW THIS DEED
WITNESSETH THAT in pursuance of the said agreement and in consideration of the
sum of Rs. ................. (Rupees ........................................................ ), (the
receipt whereof the Lessee hereby acknowledges), the Lessee as beneficial owner
hereby surrender and assign and quit claim to the demised premises demised by
the said Lease Deed unto and to the use of the Lessor TO HOLD the demised
premises unto the Lessor for all the unexpired lease term and interest created
by the said lease Deed TO the intent that the same terms and interests may
merge and be extinguished in the reversion which was immediately expectant
thereon before the execution of this Deed AND THE LESSEE hereby covenants and
declares that he has not done any Covenants act, deed or thing whereby or by
means whereof he is in any way prevented from surrendering the demised premises
from the said lease.
IN WITNESS WHEREOF,
the parties have hereunto set and subscribed their respective hands the day and
year first hereinabove written.
The Schedule above
referred to
Signed and delivered
by the within named lessee A
Signed and delivered
by the within named lessor B
WITNESSES;
1.
2.
Received from the
Lessor B a sum of Rs................. (Rupees
................................................... only) being the full consideration
payable to me under these presents.
I say received.
(A)
Lessee
WITNESSES;
1.
2.
