Sale of Property to
Various Purchasers as Tenants-in-Common
This Deed of Sale
made at ....................... this ............ day of.............., 2000,
between A, son of.......................... resident of
........................................ (hereinafter referred to as i.e.
Vendor) of the ONE PART and
i
B,
son of ............................... resident of
..............................
ii
C,
son of................... resident of ...............................
iii
D,
son of ........................ resident of ...........................
(hereinafter collectively referred to as the Purchasers) of the OTHER PART.
This Deed Witnesseth as
Follows:
In consideration of
Rs..................... paid to the Vendor by the Purchaser in equal shares
(the receipt whereof the Vendor hereby acknowledges), the Vendor hereby grants,
conveys, transfers and sells to the Purchasers all that property described in
the Schedule hereto, to have and to hold the same unto the Purchasers as
absolute owners in equal shares tree from encumbrance or charge.
AND THE VENDOR
COVENANTS with the Purchasers that they, the Purchasers may at all times
hereafter possess the said property and enjoy the said property hereby
conveyed, transferred and sold to them without any obstruction, interference or
hindrance by or on behalf of the Vendor or any person or persons claiming under
or through him.
AND THE VENDOR at any
time hereafter at the request and cost of the Purchasers do and execute all
such acts, things and deeds as may be reasonably required more effectively to
transfer and assure the property hereby sold, transferred and conveyed to the
Purchasers.
IN WITNESS WHEREOF
the parties have hereto set and subscribed their respective hands on the day
and year first abovementioned.
The Schedule above
referred to
WITNESSES
1 . Vendor
............................
2. Purchaser
........................
