DEED OF RECTIFICATION
THIS DEED OF RECTIFICATION made and executed at this __ ___day of____ 20___
BETWEEN
M/s______________ a firm registered under the Indian Partnership Act 1932, having its office at ________ acting through its partner, Shri______________ Son of Shri __________ age ___ years, occupation business, resident of ___________ hereinafter called the PARTY OF THE FIRST PART, (which express shall, unless repugnant to the context, mean and include the said firm, its present and future partners, their heirs, executors, administrators and assigns) of the One Part
AND
1. _______, age years, occupation ______________, resident of___________,
2. _______, age years, occupation ______________, resident of___________,
3. _______, age years, occupation ______________, resident of___________,
4. _______, age years, occupation ______________, resident of___________,
hereinafter called the PARTY OF THE SECOND PART, (which express shall,
unless repugnant to the context, mean and include their heirs, executors,
administrators and assigns) of the Other Part.
WHEREAS the party of the first part had constructed a multi-storeyed building consisting of residential flats on the Plot No. of known as _____;
AND WHEREAS the parties of the second part had booked various flats in the said apartments;
AND WHEREAS, accordingly, the booking agreements have been executed by the parties hereto, and these agreements have been registered with the office of the Joint Sub-Registrar, Room no. II, under serial numbers and dated herein below :
|
S. No. |
Name of the Paurchaser |
Serial Number |
Date |
|
1. |
A |
|
|
|
2. |
B |
|
|
|
3. |
C |
|
|
|
4. |
D |
|
|
AND WHEREAS in the said booking agreements, the number of flats, as shown at the time on the ground floor, was three. However, by the time the completion of the building did take place, there were four flats on the ground floor, and because there was addition of this one flat, the numbering of all the flats was required to be changed;
AND WHEREAS because of this, the mistakes in the numbers of the flats were carried into the booking agreements also;
AND WHEREAS, now, it has become essential to rectify the same:
NOW, THIS DEED WITNESSES, and it is hereby agreed by and between the parties as follows :
1. That the parties hereto mutually accord, declare and effect correction and
rectification in the aforesaid booking agreements as indicated here in below :
|
S. No. |
Name of the Paurchaser |
Serial Number |
Date |
|
1. |
A |
|
|
|
2. |
B |
|
|
|
3. |
C |
|
|
|
4. |
D |
|
|
2. That the corrected numbers shall be read to be the numbers of the flats in the said booking agreements in the place of the old numbers, and the parties of the second part shall be deemed to have purchased and acquired the flats under the corrected numbers.
3. That the booking agreements mentioned herein above are hereby, accordingly, modified, rectified and corrected.
IN WITNESS WHEREOF the parties hereto have signed here under at the date first above mentioned.
Sd/-
PARTY OF THE FIRST PART
1. Sd/-
2. Sd/-
3. Sd/-
4. Sd/-
PARTY OF THE SECOND PART
