Deed of exchange by way of a supplemental deed of settlement between the owner/settlor and the beneficiary—trustees joining for payment of money for equality of the exchange
This deed of Exchange is executed at ____________ on this the ____________ day of ____________
BETWEEN
Mr. ____________ S/O ____________ R/O ____________ (hereinafter called the first party) of One Part
AND
Mr. ____________ S/O ____________ R/O ____________ (hereinafter called the Second party) of Other Part
AND is joined by Trustees for the payment of Money for the Equality of the exchange.
Whereas, the term the First Party and the Second Party unless repugnant to the context shall mean and include their representatives, heirs, successors, executors, administrators, trustees, legal representatives and assigns.
Whereas, the First Party herein, is the sole and absolute owner of immovable property more fully described in the First Schedule hereunder written and herein after called the First Schedule property.
Whereas, the First Party is the absolute owner, having acquired the First Schedule in and by sale deed dated ____________ from Mr. ____________and the said sale deed was registered as Document No. _____ of _____of Book 1 on the file of the Sub Registrar of _______ and since then First Party has been in possession and enjoyment of the First Scheduled property and paying taxes and levies thereon, as sole and absolute owner thereof.
Whereas, the Second Party is the absolute owner, having acquired the Second Schedule in and by sale deed dated ___________ from Mr. ____________ and the said sale deed was registered as Document No. ________ of _______ Book 1 on the file of the Sub Registrar of ____________ and since then Second Party has been in possession and enjoyment of the Second Scheduled property and paying taxes and levies thereon, as sole and absolute owner thereof.
Whereas it has been agreed between the parties hereto to exchange their respective properties viz. First scheduled property written here under unto and to the use of the Second Party in consideration of the Second Scheduled property here under written unto the use of First Party. The property owned by the first party is being of greater value the second party shall pay a sum of Rs. ____________ (Rs. ____________ only) to the first party towards the difference of value of the property with a view to equalize the exchange.
Whereas the parties here to have now agreed to execute this deed of exchange.
NOW THIS DEED WITNESSETH that in pursuance of the aforesaid agreement and in consideration of the party of the First Part conveying to the party of the Second Part, the First Scheduled property hereunder written and Second Party hereby grant and convey by way of exchange unto the party of the First Part absolutely and forever all that piece and parcels of the property described in the Second Scheduled together with all the liabilities, easements, profits, privileges, advantages, rights, members and appurtenances whatsoever of the said Second Scheduled property and also together with all the deeds, documents, writings and other evidences of title relating to the said Second Scheduled property and all the estate, right, title, interest, use, possession, benefit, claim and demand whatsoever, both at law and in equity of the party of the First Part TO HAVE AND TO HOLD the said Second Scheduled property hereby granted and conveyed by way of exchange unto and to the use and benefit of the party hereto of the First Part subject to payment of all rents, taxes, assessments, rates, duties, now chargeable upon the same or which may herein after become payable in respect thereof to the local authority.
NOW THIS DEED WITNESSETH that in pursuance of the aforesaid agreement and in consideration of the party of the Second Part conveying to the party of the First Part the Second Scheduled property hereunder written along with a sum of Rs. ____________ (Rs. ____________ only) so as to equalize the value, the First Party hereby grant and convey by way of exchange unto the party of the Second Part absolutely and forever all that piece and parcels of the property described in the First Scheduled together with all the liabilities, easements, profits, privileges, advantages, rights, members and appurtenances whatsoever of the said First Scheduled property and also together with all the deeds, documents, writings and other evidences of title relating to the said First Scheduled property and all the estate, right, title, interest, use, possession, benefit, claim and demand whatsoever, both at law and in equity of the party of the Second Part TO HAVE AND TO HOLD the said First Scheduled property hereby granted and conveyed by way of exchange unto and to the use and benefit of the party hereto of the Second Part subject to payment of all rents, taxes, assessments, rates, duties, now chargeable upon the same or which may herein after become payable in respect thereof to the local authority.
THAT each of the parties of the First and the Second Part mutually covenants with the other that;
- He has now in himself, absolute right, full power and absolute authority to grant the scheduled property hereby granted or assured or intended to be by him unto and to the use of the other party in manner aforesaid.
- That the other party shall and may at all times hereafter peacefully and quietly enter upon have occupy, possess and enjoy the scheduled property conveyed to him and receive the profits thereof and for his own use and benefit without any suit, eviction, interruption, claim or demand whatsoever from or by him the covenanting party or his heirs, or any of them or any persons lawfully or equitably claiming or to claim by from under or in trust for them or any of them.
- The said scheduled property is free from all encumbrances, claim, and attachment of whatsoever in nature.
- Each covenanting party and all the persons having or lawfully claiming any estate or interest whatsoever in the scheduled property is conveyed by him shall and will from time to time and at all times herein after at the request and cost of the other of them do and execute or caused to be done and executed such further and other acts deeds, things, conveyances and assurances in the law whatsoever for the better and more perfectly assuring the said land and premises conveyed to him by the other and every part thereof unto and to the use of, the party to whom it is conveyed in the manner aforesaid as by him his heirs, executors, administrators and assigns shall be reasonably require.
- That each interested party covenants to settle all disputes as to boundaries of the aforementioned scheduled properties by way of this deed of exchange by which all parties agree to the exact boundaries of the scheduled properties in terms of dimensions and markers.
FIRST SCHEDULE
(Property belongs to First Party exchanged to the Second Party)
Market value of the property is Rs____________
SECOND SCHEDULE
(Property belongs to Second Party exchanged to the First Party)
Market value of the property is Rs. ____________
IN WITNESS WHEREOF the First Party as well as the Second Party have signed on the day, month and year first herein above written.
WITNESSES:
- FIRST PARTY
- SECOND PARTY
- TRUSTEES
