Agreement
for Appointment of a Broker for Selling a House
This
Agreement made at ......... on this ................. day of
......................, 2000, between A S/o. B resident of ..................
hereinafter called "the owner" (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 ONE PART and
C S/o D 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 owner is the absolute owner of the property described in the Schedule
hereunder written and he wants to sell the same and for that purpose he
requires the services of a broker.
and
Whereas the broker, who is a reputed broker dealing in real estate in the area
has shown his willingness to sell the said property.
and
Whereas the owner has agreed to appoint the broker for the sale of his property
described in the Schedule hereto on the terms and conditions as hereinafter
appearing.
Now this
Agreement Witnesses as Under:
The
owner authorises the broker to sell the property for a consideration of
Rs.................. out of which the purchaser shall pay Rs ......................
in advance as earnest money and the balance of Rs ...................... shall
be paid within a period of three months at the time of registration of the
conveyance deed.
2. The
owner hereby represents and warrants that the details of the property as described
in the Schedule hereunder written are true and the title of the owner to the
said property is clear, marketable and free from encumbrances.
3. The
owner hereby undertakes that after the receipt of earnest money from the
purchaser, he shall deliver the abstract of title showing that he is the owner
of the property and the property is free from mortgage, lien, charge or any
encumbrance.
4. The
owner hereby agrees that on receipt of entire consideration in respect of the
property, he shall execute conveyance deed in favour of the purchaser.
5. The
broker hereby agrees that he shall be able to sell the property within a period
of one month from the date of these presents.
6. The
owner shall pay to the broker the commission at the rate of 2% of the
consideration, which shall be payable at the time of execution of the
conveyance deed of the property.
In the
Witness Where of the parties have hereunto set their hands, the day, month and
year first above written.
Schedule
of the above property
Signed
and delivered by A s/o B, the within named owner
Signed
and delivered by C s/o D, the within named broker
WITNESSES;
1.
2.
