Deed of Conveyance of
the Reversion
This 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
absolutely seized and possessed of or otherwise well and sufficiently entitled
to the land and premises situate at ... and more particularly described in the
Schedule hereunder written. subject as hereinafter recited.
And Whereas by a Deed
of Lease dated the ... day of ... made between the Vendor therein referred to
as the Lessor of the One Part and Mr.... therein referred to as the 'Lessee' of
the Other Part and registered under S. No. ... of Book No. I at the Office of
the Sub Registrar at ... the Vendor has demised the said land and premises to
the Lessee for a period of... years at the annual rent of Rs.... and subject to
the covenants, terms and conditions therein mentioned.
And Whereas the
Vendor has agreed to sell all his reversionary rights in the said property to
the Purchaser at the price of Rs.... and has received from the Purchaser a sum
of Rs.... as earnest money on the execution of the said agreement.
And Whereas the
Purchaser has requested the Vendor to execute these presents which he has
agreed to do.
And Whereas for the
purposes of stamp duty the consideration or the market value is fixed at Rs
........
NOW THIS DEED
WITNESSETH that pursuant to the said agreement and in consideration of the sum
of Rs.... paid as earnest money and of the sum of Rs.... paid on or before the
execution of these presents, making together the said sum of Rs ..... agreed to
be paid by the Purchaser to the Vendor (receipt whereof the Vendor hereby
admits). He, the Vendor doth hereby convey and transfer by way of sale unto the
Purchaser all that piece of land with the building and structures standing
thereon situate at .... In the Registration Sub District of ... and more
particularly described in the Schedule hereunder written and delineated on the
plan thereof hereto annexed by red coloured boundary line TOGETHER WITH ALL the
things permanently attached thereto or standing thereon and all the privileges,
casements, profits, rights and appurtenances whatsoever to the said land and
other premises or any part thereof belonging or anywise appertaining thereto
and ALL the estate, rights, title, interest, use, possession, benefit, claim
and demand whatsoever at law or otherwise of the Vendor to the said piece of
land and other the premises hereby conveyed and every part thereof TO HOLD the
same unto and to the use and benefit of the Purchaser absolutely and forever
but subject to the said Deed of Lease and the term thereby demised And subject
to the covenants. terms and conditions therein contained. and also subject to
the payment of all rents, rates, taxes, assessments, dues and duties now
chargeable and payable by the Vendor as Lessor and that may become chargeable
and payable from time to time hereafter by the Vendor as Lessor in respect of
the same to the Government or the Municipal Corporation of ... or any other
public body or local authority In respect thereof.
AND the Vendor doth
hereby covenant with the Purchaser that,
1.
The
Vendor now has. as reversionary owner, in himself good right and full power to
convey and transfer by way of sale the said piece of land, and other the
premises hereby conveyed or intended so to be unto and to the use of the
Purchaser in the manner aforesaid.,
2.
The
Purchaser may from time to time and at all times but subject to the rights of
the said Lessee possess and enjoy the said land, and premises hereby conveyed
with its appurtenances, and receive the rents. issues and profits thereof and
every part thereof for his own use and benefit without any suit. or
interruption, claim and demand whatsoever from or by him 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 as reversionary owner hold the said land and premises free and
clear and 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 of from and against all former and
other estates. titles, charges, and encumbrances whatsoever, made. occasioned,
and suffered by the Vendor or by any other person or persons claiming or 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 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 costs of the Purchaser do and execute and cause to be done and
executed all such further and other lawful acts, deeds, things, In the law
whatsoever for the better and more perfectly and absolutely granting the said
land, and premises and every part thereof hereby conveyed as reversionary owner
unto and to the use of the Purchaser in the manner aforesaid as by the
Purchaser, his heirs, executors or administrators and assigns shall be
reasonably required.
IN WITNESS WHEREOF
the Vendor has put his hand the day and year first hereinabove written.
THE SCHEDULE ABOVE
REFERRED TO
Description of the
property)
Signed and 'delivered
by the withinnamed Vendor Mr... in the presence of
RECEIVED the day and
year first hereinabove written from the abovenamed Purchaser the sum of Rs ...
which together with the sum of Rs... received as earnest money as aforesaid
makes up the sum of Rs... being the full consideration to be paid by him to me.
Witnesses
I SAY RECEIVED
Vendor.
