Another Deed of
Reconveyance for Reconveying Mortgaged Property
This Deed of
Reconveyance made at ............. this .................... day of
.............. 19 ........ Between A son of .................... a resident of
............... hereinafter called the "Mortgagee" (which expression
shall unless repugnant to the context or meaning thereof, include his heirs,
executors, administrators, legal representatives, successors and assigns) of
the ONE PART and Shri B son of Shri C, hereinafter called "the
Mortgagor" (which expression shall unless repugnant to, the context or
meaning thereof include his heirs, executors, administrators, legal
representatives, successors and assigns) of the OTHER PART.
Whereas by an
Indenture of Mortgage dated the .................... made between the Mortgagor
of the ONE PART and the Mortgagee of the OTHER PART and registered on
............... bearing No. ................ of Book 1 in the Office of the
Sub-Registrar, ....................... (hereinafter called the "Principal
Indenture"), the Mortgagor granted, conveyed, transferred, assigned and
assured unto the Mortgagee the property bearing Plot No. ........, admeasuring
1000 sq. mtrs. thereabout together with the building erected thereon situated
in the Registration sub-district of .................. and the Registration
District of .................... more particularly described in the Schedule
hereunder written (hereinafter referred to as "the said Mortgaged Property")
to secure a loan of Rs. ............ (Rupees .................. only) made by
the Mortgagee to the Mortgagor together with interest thereon, subject
nevertheless to the proviso for redemption therein contained.
and Whereas the said
loan of Rs. ................ (Rupees ...................... only) together with
the interest owing to the Mortgagee has been paid in full by the Mortgagor to
the Mortgagee on or about ....................
And Whereas the
mortgagor is now desirous of having a reconveyance of the said mortgaged
property as hereinafter contained.
NOW THIS INDENTURE
WITNESSETH that in consideration of the said loan and interest due and owing to
the Mortgagee under the Principal Indenture being paid in full (the receipt
whereof the Mortgagee doth hereby admit and acknowledge and of and from the
same doth hereby acquit, release and for ever discharge the Mortgagor), the
Mortgagee doth hereby grant, reassign, reconvey and release and for ever quit
claim unto the Mortgagor. All that piece of land, hereditaments and premises
comprised in and grant or otherwise assured by the Principal Indenture and more
particularly described in the Schedule hereunder written with all the rights,
easements and appurtenances as in the Principal Indenture expressed and all the
estates, right, title and interest property, claim and demand whatsoever of the
Mortgagee into, out of or upon the said land, hereditaments and premises by
virtue of the Principal Indenture to have and hold the said land,
hereditaments, premises hereby granted, reassigned, reconveyed and released
unto and to the use of the Mortgagor for ever freed and discharged from all
moneys secured and intended to be secured by the said Principal Indenture and
from all actions, suits, accounts, claims and demands whatsoever either at law
or in equity for, upon, on account or in respect of the said moneys or any part
thereof or for, or in respect of the Principal Indenture or of anything
relating to the premises and the Mortgagee hereby covenants with the Mortgagor
that the Mortgagee has not done or executed knowingly, willingly, permitted,
suffered or been party or privy to any act, deed, matter or thing whereby the
Mortgagee is prevented from granting, reassigning and reconveying the said
Mortgaged Property or any part thereof, are/is or can be impeached, encumbered
or affected in title, estate or otherwise howsoever.
IN WITNESS WHEREOF
the Mortagagee has set hand the day and the year first hereinabove written.
The schedule of the
property
All that piece and
parcel of plot of land bearing Plot No. ........ Survey No. ........................................................
admeasuring 1000 sq. mtrs. or thereabout bounded as follows:
On the North by plot
No. ....................................................
On the East by plot
No. .....................................................
On the South by 60’
wide road ............................................
On the West by 60’
wide road .............................................
Signed and delivered
by the within named mortgage
Signed and delivered
by the within named mortgagor
WITNESSES;
1.
2.
