Deed of exchange of properties between two persons by separate deeds

 

THIS INDENTURE made etc. BETWEEN A.B. etc. (VENDOR) of the ONE PART AND C.D. etc. (PURCHASER) of the OTHER PART.

WHEREAS the Vendor is seized and possessed of the hereditaments comprised in the First Schedule hereunder written as an absolute estate free from encumbrances and the Purchaser is likewise seized and possessed of the hereditaments comprised in the Second Schedule hereunder written.

AND WHEREAS it has been agreed between the parties hereto that the Vendor should grant and convey the hereditaments comprised in the First Schedule hereunder written unto the Purchaser in consideration of the Purchaser granting and conveying the hereditaments comprised in the Second Schedule hereunder written unto the Vendor.

AND WHEREAS pursuant to and in part performance of the said agreement the hereditaments comprised in the Second Schedule hereunder written have been granted and conveyed by the Purchaser unto the Vendor by an Indenture bearing even date with these presents and made between the Purchaser of the one part and the Vendor of the other part.

 AND WHEREAS for the purpose of stamp duty to be paid on these presents the hereditaments comprised in the First Schedule hereunder written and intended to be hereby granted and conveyed are valued at Rs.........

NOW THIS INDENTURE WITNESSETH that in pursuance of the said agreement and in consideration of the premises he the Vendor hereby grants, conveys and transfers unto the Purchaser ALL THAT the hereditaments comprised in the First Schedule hereunder written TOGETHER WITH (insert general words, estate and deed clauses) TO HAVE AND TO HOLD the same unto the Purchaser in free simple absolutely.

AND the Vendor hereby covenants with the Purchaser (Insert usual covenants for title).

THE FIRST SCHEDULE ABOVE REFERRED TO :

(Describe the property granted to Purchaser)

THE SECOND SCHEDULE ABOVE REFERRED TO:

(Describe the property granted to Vendor)

 

 

IN WITNESS etc.