REVOCATION GIFT DEED

Date ___________________________________________________________________________hereinafter referred to as 'the Donor' (Which expression shall unless repugnant to the context or meaning thereof be deemed to include his /their heirs, executors, administrator, and assigns) of the ONE PART.

AND

___________________________________________________________________________hereinafter referred to as the 'Donee' (Which expression shall unless repugnant to the context or meaning thereof be deemed to include his /their heirs, executors, administrator, and assigns) of the OTHER PART.

WHEREAS the Donor is absolutely seized and possessed of the land and building thereon situated at ________________ and more particularly described in schedule hereunder written.

AND WHEREAS the Donee is the widowed, daughter of the Donor’s sister and has no sufficient means for her livelihood.

AND WHEREAS the Donor therefore desires to make a gift of the said land and building described in the schedule hereunder written to the Donee so that she can maintain herself during her life time but subject to the conditions hereinafter mentioned in para ______ which are acceptable to the Donee by executing these Presents. The market value of the said and building is estimated to be Rupees _______________.

 NOW THIS DEED WITNESSETH that with a view to carry out the said desire of the Donee and in consideration of natural love and affection the Donor doth hereby grant and transfer by way of gift the said piece of land more particularly described in the schedule hereunder written together with the building and structure standing thereon and all the things permanently attached thereto or standing thereof and all the rights liberties privileges, easements and advantages appurtenant thereto and all the estate, right, title and interest of the Donor therein To Have and to Hold the same unto and to the use of the Donee subject to the conditions hereinafter mentioned :

a.       The Donee shall have no right to sell, mortgage or otherwise dispose of the said land hereby gifted.

b.      The gift hereby made shall stand revoked on the remarriage of the Donee or on her death whichever event shall happen earlier and thereupon the said land shall revert back to the Donor or his heirs, executors or administrators as the case may be.

IN WITNESS WHEREOF the Parties have put their respective hands the day and year first hereinabove written.

THE SCHEDULE

 

Signed and delivered by the within named Donor Mr. ________________ in the presence of

1.          

2.       

Signed by way of acceptance by the within named Donee Mrs. __________________ in presence of