DEED OF RELEASE

 

This Deed is made at _______________ on ____________.

BETWEEN

(1)____________________, (2)___________________and (3)___________________all of Bombay Indian Inhabitants residing at _________________________ (hereinafter called "THE RELEASORS" (which expression shall unless it be repugnant to the context or meaning thereof shall be deemed to mean and include their respective heirs, executors and administrators of residing at____________ (hereinafter called "THE RELEASEES" (which expression shall unless it be repugnant to the context or meaning thereof be deemed to mean and include their respective heirs, executors and administrators and assigns).

 

Whereas one Shri ______________________, was sufficiently seized and possessed of a property lying, being and situate at Village ________________________,and bearing City Survey No_________________________, and bearing tika No________________, admeasuring ____________sq. yds. i.e. _______________sq.mtrs. and more particularly described in the schedule hereunder written (hereinafter referred to as "THE SAID PROPERTY") together with structures standing thereon;

 

And whereas the said ______________________ who died intestate in the year ___________________leaving his only legal heirs and legal representatives,

Shri ______________________________the legal heirs expired in the year ____________ and __________ respectively. The said Shri._______________________ who died intestate leaving behind his son Shri.___________________ and others the said Shri _________________________. is the eldest son and is the Karta and Manger of the Hindu Undivided Family of the said deceased __________________who is one of "THE RELEASEES" herein;

 

"THE RELEASORS" herein have agreed to release their right, title and interest;

 

AND WHEREAS in the events that have happened the present members of the said joint and undivided Hindu family are the parties hereto who are entitled to the said movable and immovable properties of the said joint and undivided Hindu Family.

 

 "THE RELEASORES" have already received from "THE RELEASEES" their respective shares, right, title and interest of their joint movable and immovable properties of the said joint and undivided Hindu Family.

 "THE RELEASORS" have already received from "THE RELEASEES" their respectable shares, right, title and interest of their joint movable and immovable property as stated.

"THE RELEASORS" and "THE RELEASEES" have agreed on oral partition and have already partitioned the properties and, therefore, THE RELESEES have already got their properties out of the said total properties of the said Hindu Undivided Family and "THE RELEASEES have right, title and interest in the said property got the oral partition and, therefore, at the request of "THE RELEASEES" the RELEASORS are hereinafter releasing their right, title and interest in the said property in favour of THE RELEASEES herein.

 

And whereas pursuant to the said oral partition the net consideration in respect of the said property is payable;

 

And whereas in view of the aforesaid THE RELEASORS have agreed and executed this release in favour of "THE RELEASEES" as hereinafter appearing;

 

Now this indenture witness that in pursuance of the said Agreement and in consideration of the said oral partition, THE RELEASORS by their release in full and final settlement of their respective shares, right, title and interest and all their claims of whatsoever nature in the Estate of the said deceased Shri _____________________________ and in the Estate of the Joint and undivided Hindu Family, they THE RELEASEES jointly and each of them irrevocably relinquish their respective share, right, title and interest and all their claims and demand of the said moveable and immovable property for ever, discharge and exonerate to the RELEASEES and their Estate of the said deceased Shri ____ ______________, and the said Joint Hindu Undivided Family of the said property more particularly described in the schedule hereunder written and relinquish the said right, title and interest and demise. THE RELEASORS do and each of them doth hereby covenant with the RELEASEES and each of them shall have no claim in respect of the or on account of the administration, disposition or application of the Estate of the said deceased Shri ____________________________ or any part thereof or for or in respect of or on account of any sale, loan investment and or thing made, done or executed or neglected or omitted by the RELEASORS in or about the administration, disposition or application of the Estate of the said deceased Shri__________________________  or any part thereof or for or on in respect of the respective shares, right, title and interest, claim and demand whatsoever of THE RELEASORS in, to and upon the said estate of effects of the said decease Shri_____________________ or for or in respect of any other thing or in anywise releating to the said property whether or not herein expressed or referred to.

 

In witness whereof the RELEASORS have hereunto set and subscribed their respective hands the day and year first hereinabove written.

 

THE SCHEDULE OF THE PROPERTY REFERRED TO:

SIGNED SEALED AND DELIVERED: