Sale of Property to Various Purchasers in Different Portions

      i.         This Deed of Sale made at ................... this........... day of ..............., 2000, Between A, son of ............................... resident of ............................. (hereinafter called the Vendor) of the ONE PART and (i) Shri B, son of ........................................ resident of .......................

     ii.         Shri C, son of .............................. resident of ....................

    iii.         Shri D, son of ..................................... resident of ........................ (hereinafter collectively called the Purchasers) of the OTHER PART.

Whereas the Vendor is the absolute owner of the property more particularly described in the Schedule 1 hereto.

And Whereas the Vendor has agreed to sell to Purchasers the said property in different portions mentioned against the names of several Purchasers in column No. 2 of the Schedule 11 hereto and for the prices specified in column No. 3 thereof.

THIS DEED OF SALE WITNESSETH that in pursuance of the said agreement and in consideration of the total sum of Rs. .................. paid by the Purchasers in the proportion mentioned against their names in Column 3 in the Schedule hereto before the Sub-Registrar at the time of registration of these presents (the receipt whereof the Vendor hereby acknowledges) the Vendor as sole and absolute owner hereby grants, conveys, transfers and sells to the purchasers all that property described in the Schedule 1 hereto with all lands, structures, other offices and other buildings attached hereto and all rights, interests, privileges 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 Purchasers in portions as specified against their names in column 2 of the Schedule 11 hereto and such portions shown in separate colours on the map hereto annexed.

And The Vendor hereby covenants with the Purchasers that he or his heirs/legal representatives, executors or assigns will at all time hereafter a@ 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 conveyed, transferred and sold to the Purchaser.

IN WITNESS WHEREBY the parties have hereunto set and subscribed their respective hands on the day and year first aforementioned in the presence of:

Schedule 1 above referred to (Description of property to be sold) Schedule 11 above referred to (Name of the purchasers, portions of the property the purchasers will purchase and the price paid by them)

WITNESSES

1. Vendor ............................

2. Purchaser .......................