Deed of Release in the form of a Conveyance in favour of the Person who provided the Purchase Money (Real Owner) by a Person to whom Land has been conveyed as Trustee or Nominee for Another (Benamdar)
THIS INDENTURE is made on ______ day of ________
BETWEEN
(Trustee) of (address, etc.) (hereinafter called the Trustee) of the ONE PART and the terms include each of their respective heirs, successors, administrators, legal representatives and assigns.
AND
(person who provided the purchase money) of (address, etc.) (hereinafter called the Beneficiary) of the OTHER PART and the terms include each of their respective heirs, successors, administrators, legal representatives and assigns.
WHEREAS:
- By a conveyance dated _________ and made between (Vendor) of (address, etc.) of the ONE PART and the trustee of the OTHER PART and registered in the office of the Registrar of Assurances at ______ and entered in ____________ for the year 20_____ in consideration of Rs. ________therein stated to be paid by the Trustee to the said (Vendor) the property more fully described in the Schedule hereunder written and hereinafter referred to as “the said Property” was conveyed unto the trustee.
- The said sum of Rs. ________ was in fact provided by the beneficiary and the trustee has since held the said property in trust for the beneficiary as the trustee hereby admits.
- The beneficiary has requested the trustee to convey the said property to him.
NOW THIS DEED WITNESSETH as follows:
- In consideration of the premises the trustee hereby conveys unto the beneficiary ALL THAT (piece and parcels) more fully described in the Schedule hereunder written and hereinafter referred to as “the said Property” TO HOLD the same unto the beneficiary absolutely and forever free from all encumbrances.
- The beneficiary hereby covenants with the trustee that he will at all times indemnify him and his estate and effects against all actions claims proceedings costs and expenses in respect of the said property.
THE SCHEDULE ABOVE REFERRED TO:
IN WITNESS WHEREOF etc.
(Signatures of both Parties)
