Agreement Reducing the
Rate of Interest in Mortgage Deed
An Agreement made at
.................. between A, son of ................ resident of
...................... hereinafter called the Mortgagor of the ONE PART and B,
son of ..................... resident of ..................... hereinafter
called the Mortgagee of the OTHER PART.
Whereas by an
Indenture of Mortgage dated the ..................... day of
..................... 19 ..... and made between the Mortgagor of the One Part
and the Mortgagee of the Other Part and registered with the Sub-Registrar of
Assurances at .................. under No. ............... of
.................. 19 ..... on .................. day of .....................
19 ....... hereinafter referred to as the principal deed, the Mortgagor
mortgaged the property therein specified to secure a loan of Rs.
............... with the interest at the rate of 15% per annum;
And Whereas the
Mortgagor has covenanted in the principal deed that he shall pay the mortgage
debt within a period of ...... years;
And Whereas the
Mortgagor has requested the Mortgagee to reduce the rate of interest and extend
the time of payment, which the Mortgagee has agreed.
NOW THESE PRESENTS
WITNESS THAT the parties hereto hereby agree as follows:
1. The interest payable
on the mortgage debt under the principal deed shall be reduced from 15% p.a. to
10% p.a. with effect from ................... and the interest shall be
compounded yearly instead of quarterly as provided in the principal deed.
2. The period for repayment
of the mortgage debt will be extended for a further period of 2 years and now
the mortgage debt shall be payable on ..................... instead of
.....................
3. All other terms and
conditions of the principal deed shall remain in full force and effect.
IN WITNESS WHEREOF
the parties have hereunto set and subscribed their respective hands the day and
year first hereinabove written.
Signed and delivered
by the within named Mortgagor A
Signed and delivered
by the within named Mortgagee B
WITNESSES;
1.
2.
