Deed of Conveyance of
an Interest in Property
The Deed of
Conveyance is made at ....... this day ....... of. ..... between Mr. 'A' of
....... hereinafter referred to as the 'Vendor' of the one Part and Mr 'B' of .
. . . . . .hereinafter referred to as the 'Purchaser' of the other Part.
Whereas the Vendor is
a co owner along with Mr 'X' and Mr. 'Y' of an immovable property consisting of
land with building and situate at ................ in the City and Sub Registration
Distt. of ....... and which is more particularly described in the Schedule
hereunder written.
And Whereas on a
notional partition the Vendor's undivided share, right, title and interest Is
one third in the said property;
And Whereas the
Vendor has agreed to sell his share to the purchaser absolutely for the price
of Rs ........
And Whereas for the
purpose of stamp duty the consideration/market value of the said share is fixed
at Rs ........ and stamp duty is paid accordingly.
And Whereas the
Purchaser has requested the Vendor to execute these presents which the latter
has agreed to do.
NOW THIS DEED
WITNESSETH that pursuant to the said agreement and in consideration of the said
sum of Rs ........ (Rupees ....... ) paid by the Purchaser to the Vendor on the
execution of these presents (receipt whereof the Vendor doth hereby admit) he
the Vendor doth hereby convey and transfer by way of sale all his undivided one
third share, right. title and Interest In or to the said land and premises
situate at ....... and more particularly described in the Schedule hereunder
written together with all the things permanently attached thereto and standing
thereon and together with the proportionate benefit of all privileges,
easement, profits, advantages, rights and appurtenances whatsoever to the said
land and premises or any part thereof belonging or in anywise appurtenant
thereto and all other estate, right, title and interest of the Vendor
whatsoever at law or otherwise to the said land and other premises, TO HAVE AND
TO HOLD the same unto and of the use of the Purchaser absolutely and forever
subject to the payment of all rents. rates, taxes, assessments, dues and duties
now chargeable and payable and that may become chargeable and payable from time
to time hereafter in respect of the said land and premises to the Government or
the Municipal Corporation (or Council) or any other local or pubic authority.
And The Vendor Doth
Hereby Convenant Unto The Purchaser That
1.
The
Vendor now has in himself good right and full power to convey and transfer by
sale all his said undivided one third share, right, title and interest In the
said land and premises hereby conveyed or intended so to be unto and to the use
of the purchaser in manner aforesaid.
2.
The
Purchaser may from time to time and at all times hereafter peaceably and
quietly enter upon, occupy or possess and enjoy along with but without
prejudice to the similar rights of the other co-owners of the said land and
premises and to receive the proportionate share In the rents. income and
profits thereof and every part thereof for his own use and benefit without any
suit, lawful interest or interruption claim or demand whatsoever from or by the
Vendor or his heirs or any of them or by any person or persons claiming or to
claim from under or In trust for him or any of them.
3.
The
Purchaser shall hold the said undivided share, right, title and interest in the
said land and premises free and clear. freely and clearly and absolutely
exonerated and forever released and discharged or otherwise by the Vendor and
well and sufficiently saved defended kept harmless and indemnified from and
against all former and other estates. title, charges and encumbrances
whatsoever made, occasioned or suffered by the Vendor or by any other person
or, persons claiming to claim by. from, under or in trust for him.
4.
The
Vendor and all persons having or claiming any estate. right. title or interest
in the said undivided share, right, title and interest of the vendor in the
said land and premises. hereby conveyed or any part thereof by. from, under or
In trust for the Vendor or his heirs, executors, administrators or any of them
shall and will from time to time and. at all times hereafter at the request and
cost of the Purchaser do and execute and cause to be done and executed all such
further and other lawful acts deeds and things In the law whatsoever for the
better and more perfectly and absolutely granting the said undivided share,
right, and title and Interest in the said land and premises and every part thereof
unto and to the use of the Purchaser in manner aforesaid as by the purchaser,
his heirs, executors and administrators and assigns shall be reasonably
required.
IN WITNESS WHEREOF
the Vendor has put his hand the day and year first hereunder written.
THE SCHEDULE ABOVE
REFERRED TO
(description of the
property)
Signed and Delivered
by the withinnamed Vendor Mr .......
in the presence of
....
