MORTGAGE

Memorandum

• 1.Memorandum of transfer of equitable mortgage by deposit of title deeds

• 2.Agreement between producers of a telefilm and financiers for advance of money for completion of production of the telefilm, rights of exploitation, distribution and copyrights of the tele-film being assigned to the financiers

• 3.Memorandum of deposit of Securities intended to be charged with repayment of amount of loan with interest.

• 4.Memorandum of deposit of Securities to secure the due payment of Bill of Exchange

• 5.Memorandum of deposit of title deed by builder to secure payment of price for materials purchased

• 6.Memorandum of deposit of title deed by way of equitable mortgage with provision for subsequent legal mortgage to secure present and future advance

• 7.Memorandum of Deposit of Title Deeds by Contractors as security for due performance of a works contract under a public authority

• 8.Supplemental memorandum of deposit of title deeds for additional documents deposited

General

• 1.Sub-mortgage of a mortgaged property by the Mortgagee with necessary covenants and conditions and right of redemption by the original Mortgagor

• 2.Mortgage of undivided property by Co-owners

• 3.Deed of Mortgage to secure Advance for Business Purposes

• 4.Deed of simple mortgage of freehold property, Mortgagor to bear all expenses for property taxes, insurances and repairs and maintenance of the mortgaged property during the period of mortgage

• 5.Deed of transfer of equitable mortgage by deposit of title deed where mortgagor is concurring and joining in the deed

• 6.Deed of transfer of Mortgage by Mortgagee in favour of a transferee, with the consent of the Mortgagor who joins the deed

• 7.Equitable mortgage by deposit of title deeds as security against loan repayment in monthly instalments with interests and costs, with usual covenants and conditions

• 8.Mortgage of household furniture, goods and materials as security for loan repayable in monthly installments, with Mortgagee’s right to take over possession and sell the mortgaged property in case of default by the Mortgagor

• 9.Mortgage of leasehold premises by assignment for the residue of the unexpired term of the lease in favour of the Mortgagee with necessary covenants for redemption

• 10.Mortgage with right of possession and power to lease the mortgaged freehold property and realise rents, issues and profits in lieu of interest on loan secured thereby by the Mortgagee, Mortgagor granting an irrevocable Power of Attorney in favour of the Mortgagee

• 11.Sub-mortgage of a mortgaged property by the Mortgagee with necessary covenants and conditions and right of redemption by the original Mortgagor

• 12.Supplemental Deed of Mortgage offering additional security for default of non-payment of the principal amount of loan on the appointed date by the Mortgagor

• 13.Supplemental Deed of Mortgage offering additional security on account of deterioration in value of the original security offered, all the terms, conditions and covenants of the original mortgage to be applicable

• 14.Supplemental Deed of Mortgage substituting securities originally offered by new securities for repayment of balance of the loan amount with interest under same terms and conditions as of original mortgage