Agreement
between Builder and a Broker for Selling the Flats to be constructed
THIS
AGREEMENT made at .................. on this ............... day of
....................., 2000, between ABC Construction Co. Ltd., a company
incorporated under the Companies Act, 1956 and having its registered office
at ....................... hereinafter called 'the Builder" (which
expression shall, unless it be repugnant to the context or meaning thereof, be
deemed to mean and include its successors and assigns) of the ONE PART; and
Shri XYZ son of Late Shri............................ resident of
........................ hereinafter called "the Broker" (which
expression shall, unless it be repugnant to the context or meaning thereof, be
deemed to mean and include his heirs, legal representatives, executors and
administrators) of the
Other
Part
Where
as The builder is constructing residential flats at ................. more
particularly described in the Schedule hereunder written; and wants to sell
those flats and for the said purpose the services of the brokers are required.and
Whereas the broker has approached the builder and expressed his consent to act
as broker for the sale of the flats on the terms and conditions mutually agreed
upon.
Now
This Agreement Witnesses As Follows:
1.
The
builder appoints the broker for selling the flats being constructed by him,
more particularly described in the Schedule hereunder written at the price and
on the terms and conditions laid down in Annexure 1 to this agreement
2.
The
broker will be entitled to the commission at the rate of 5 per cent on the cost
of the flats booked by him.
3.
The
builder hereby represents and warrants that he is having clear and marketable
title to the flats, free from any encumbrance, charge, lien, mortgage or
attachment. The builder also represents and warrants that the material used in the
flats is of best quality.
4.
The
builder hereby gives the period of six- months hereof for the sale of the flats
described in the Schedule hereunder written and he shall not be authorised to
sell the flats after the period of six months.
In
Witness Where of the parties have set their respective hands to these presents
on the date, month and year hereinabove written.
Schedule
Annexure
1
Signed
and delivered by ABC Construction Co. Ltd. through the hands of Shri..............................
Managing
Director
Signed
and delivered by XYZ
WITNESSES;
1.
2.