ASSIGNMENT OF BALANCE HOUSE RENT

This Deed of Assignment is entered on this _______ day of ______.
Between
Sh. _________, S/o Sh. __________, R/o ___________ (after named "the assignor") which expression shall be inclusive his successors, executors and administrators of the one part
And
Sh._________, S/o Sh.___________, R/o ___________ (after that named "the assignee") which including his successors, executors and administrators of the other part.
Whereas
1. The assignor  completely owner the house no.________ situated at __________.
2. having entered between assignor and Sh. _________, S/o Sh. ___________, R/o _____________ (as named "the tenant") for ______ months on monthly rent of Rs.______ payable on the 7th day of every month.
3. The tenant not paid rent of said house for ____ months beginning from ________ and ending on _____.
4. The assignor having demanded the said rent from the tenant repeatedly and written notice dated _____The gross amount of rent payable by the tenant comes to Rs. ______.
5. The assignee has contacted the assignor for buying the rights in recovering rent. Assignor being beneficial owner has consented in allowing same to the assignee.
Now This Deed Witnesses as Follows:
1. In lieu of Rs.______ (Rupees ____________ only) paid by the assignee (whose receipt have being acknowledged by the assignor) the assignor also his right to recover Rs._______ due as balance of rent from the said tenant. To the assignee who shall have rights in recovering the said balance of rent with interest and appropriate the same to his use.
2. The assignee be beneficial owner accepts the assignment so allowed by the assignor.
3. The assignor hereby agrees with the assignee that said balance of rent being due  and owing to the assignor from his tenant.
In Witness Whereof, the parties to this deed have set and scribed their hands at (Name of place), on the day, month and year first noted above, in presence of:

Assignor
____________
Assignee:
_____________
Signed.................
Date ..............
Witnesses:
1.
2.