Deed of exchange of properties between two persons by a single deed

[Alternative form]

 

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

WHEREAS the said A.B. is seized and possessed of the hereditaments comprised in the First Schedule hereunder written as an absolute owner free from encumbrances and the said C.D. is likewise seized and possessed of the hereditaments comprised in the Second Schedule hereunder written.

AND WHEREAS the said A.B. and C.D. have agreed to make an exchange of the hereditaments comprised in the said First and Second Schedules respectively in manner hereinafter appearing.

AND WHEREAS for the purpose of stamp duty to be paid on these presents each of the said hereditaments is valued at Rs............

NOW THIS INDENTURE WITNESSETH that in pursuance of the said agreement and in consideration of the conveyance hereinafter contained by the said C.D. he the said A.B. hereby grants, conveys and transfers unto the said C.D. 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 said C.D. as an absolute owner in Exchange for the hereditaments comprised in the Second Schedule hereunder written and hereinafter granted and conveyed in exchange by the said C.D.

AND THIS INDENTURE ALSO WITNESSETH that in further pursuance of the said agreement and in consideration of the conveyance by the said A.B. hereinbefore contained he the said C.D. hereby grants, conveys, and transfers unto the said A.B. ALL THAT the hereditaments comprised in the Second Schedule hereunder written TOGETHER WITH (insert general words, estate and deed clauses) TO HAVE AND TO HOLD the same unto the said A.B. as an absolute owner in Exchange for the hereditaments comprised in the First Schedule hereunder written and hereinbefore granted and conveyed in exchange by the said A.B.

AND each of the said A.B. and C.D. as to the hereditaments by him hereby granted and conveyed covenants with the other of them (insert usual covenants for title).

THE FIRST SCHEDULE ABOVE REFERRED TO:

(Describe the property granted to C.D.)

THE SECOND SCHEDULE ABOVE REFERRED TO:

(Describe the property granted to A.B.)

 

 

IN WITNESS etc.