Sale of a House by an
Executor Appointed Under Will
This Deed of Sale
made at .................. this ............. day of........, 2000 by A, son of B,
resident of ....................... appointed as executor under the will dated
...................... executed by Shri ................ (hereinafter called
the Vendor) in favour of Shri C, son of ..................... resident of
……........................ (hereinafter called the Purchaser).
Whereas C was
absolutely seized and possessed of or well and sufficiently entitled to the
house bearing Municipal No ................... situated on ....................
Road .................... City, more particularly described in the Schedule
hereto.
And Whereas the said
C executed his last will and testament on ................. wherein the Vendor
herein has been appointed as an executor.
And Whereas the said
Vendor obtained the probate of the said will on .................. from the
Court of ........................ at ......................
1.
And Whereas in terms
of the said Will, the legacies denoted in the said Will and testament have to
be paid, which is not possible to pay without selling a part of the estate left
by the deceased.
And Whereas as the
house mentioned in the Schedule herein was being used by the deceased alone and
after his death, the house is lying vacant and the sons and daughters of the
deceased are well settled outside .................................... and
therefore the Vendor desired the said house to be sold to pay the legacies
described in the WILL.
And Whereas the
Vendor has agreed to sell and the Purchaser has agreed to purchase the said
house for a price of Rs.................. vide agreement dated
.............................
NOW THIS SALE DEED
WITNESSETH THAT in pursuance of the said agreement and in consideration of the
sum of Rs. ...................... out of which a sum of Rs.
........................ has been paid by the Purchaser on
........................ as earnest money (the receipt whereof the Vendor
hereby acknowledges) and the payment of balance amount of Rs
......................... made by the Purchaser before the Sub- Registrar at
the time of registration of these presents (the receipt whereof the Vendor
hereby acknowledges), the Vendor hereby sells, conveys and transfers to the
Purchaser All that residential house bearing Municipal
No........................ situated on ...................... Road .
..................... City, more particularly described in the Schedule hereto
together with all lands, structures, and other buildings attached thereto, and
all rights, privileges easements, and appurtenances held or enjoyed with or
appurtenant to the same or reputed or known so to be to have and to hold the
same unto the Purchaser as absolute owner thereof free from encumbrances.
1.
2.
The
Vendor has delivered the possession of the house and title Deeds in respect of
the said house to the Purchaser before the Presentation of this deed for
registration.
IN WITNESS WHEREOF
the parties hereunto set and subscribed heir respective hands on the day and
year first above mentioned.
WITNESSES
Vendor
............................
Purchaser
........................
