DEED OF CANCELLATION

 

                   This DEED OF CANCELLATION is executed at _______ on this the day of _____ by _______________________________________________________________________ s/o __________________________ residing at herein after referred to as the FIRST PART of the one part which expression shall mean and include his heirs, successors, legal representatives and assigns etc.,.

 

TO AND IN FAVOUR OF____________________________________________________  s/o _________________________________ residing at hereinafter referred to as party of the SECOND PART  which term  shall mean and include his heirs, successors, legal representatives and assigns.

                 WHEREAS the Party of the FIRST PART has executed a sale Deed dated                         

in favour of the Party of the SECOND PART conveying the property more fully described in the Schedule hereunder for a consideration of Rs. ________/- and the said sale deed was   registered as Document No. of Book 1 Volume filed at pages  to  on the file of the Sub Registrar,                                          (hereinafter referred as the “Principal Deed”) .

 

WHEREAS even though the Principal Deed is executed in favour of the Second Part, the possession of the property more fully described in the Schedule hereunder remains exclusively with the First  Part alone due to non payment of consideration amount by the Second Part to the

 

First Part.             

NOW THIS INDENTURE OF CANCELLATION WITNESSETH AS FOLLOWS:

THAT the Party of the FIRST PART AND SECOBND PART hereby cancel the PRINCIPAL DEED dated _______ and registered as Document No._______ of _________ of Book 1           volume __ filed at pages ___ to ___ on file of  the Sub Registrar .

 

SCHEDULE

 

In witness whereof the PARTY OF THE FIRST PART and SECOND PART have signed on the day, month and year first above written in the presence of. -

                                                                                           

                                                                                             PARTY OF THE FIRST PART

 

                                                                                            PARTY OF THE SECONDPART

 

WITNESSES                          

1.                                   

 

                                                                                    

2.