DEED OF SURRENDER OF LEASE OF A PART OF PROPERTY

THIS DEED OF SURRENDER is made at …………………. this ……………. day of ……………………. between Mr. ………………. of ……………….. hereinafter referred to as " the Lessee" of the One Part, and Mr. ………………….. of …………………. hereinafter referred to as "the Lessor" of the Other Part.

WHEREAS

1. By a Deed of Lease dated ………….. day of …………. and made between the Lessor of the One Part and the Lessee of the Other Part and registered at the office of the Sub-Registrar of …………….. under Serial No.………… of Book No. ……… the Lessor demised unto the Lessee the land and premises described in the Schedule to the said Deed of Lease (being the same as described in the First Schedule hereunder written) for a period of ……. years from ……………… at the monthly rent of Rs. ………… and on the terms and conditions therein mentioned and which demised land is a part of a larger piece of land belonging to the Lessor.

2. The said land, and premises demised by the said Deed of Lease are delineated on the plan annexed to the said Deed of Lease and shown thereon by boundary line coloured red and a copy of the said plan is hereto annexed and marked by letter '……'.

3. The Lessee has prepared a layout, inter-alia, of the said larger piece of land by dividing the same into several plots for development.

4. The Lessor himself proposes to develop one of the plots No. ………… of the layout by constructing buildings thereon on flat ownership basis and which plot forms part of the demised land and has requested the Lessee to surrender the said Plot No. ………… from the said Lease and which is particularly described in the Second Schedule here under written.

5. At the request of the Lessor the Lessee agreed to surrender the said plot to the Lessor.

NOW THIS DEED WITNESSETH that pursuant to the said Agreement and for the reasons hereinbefore stated the Lessee as beneficial owner doth hereby assign and surrender and quit claim to the said Plot No. ………… demised by the said Deed of Lease and which is described in Second Schedule hereunder written and delineated on the plan hereto annexed and thereon shown by green colour boundary line (and forming part of the leasehold land described in the First Schedule hereunder written) unto and to the use of the Lessor with intent and purpose that the term of ……..……. years granted by the said lease in respect of the said plot of land shall cease and come to an end and become merged, and be extinguished in the reversion immediately expectant thereon in favour of the Lessor and the Lessee's interest in the said plot of land shall revert back to the Lessor to the intent that the Lessor shall hold the said plot described in the Second Schedule hereunder written as full owner and free from the said Lease and from all liability, claims and demands in respect of all breaches if any of the covenants contained therein or otherwise arising under the same, And the Lessee hereby covenants and declares that he has not done any act, deed or thing whereby or by means whereof he is in any way prevented from surrendering the said plot of land from the said lease, AND IT IS HEREBY agreed and declared that the said Deed of Lease dated ………….. will continue to be in full force and effect so as it relates to the remaining leasehold land that is the land and premises described in the First Schedule hereunder written exclusive of the said plot described in the Second Schedule hereunder written.

IN WITNESS WHEREOF the parties have put there respective hands the day and year first hereinafter written.

THE FIRST SCHEDULE ABOVE

THE SECOND SCHEDULE ABOVE

Signed and delivered by the withinnamed Lessee ……………….in the presence of .……………..

Signed by the withinnamed Lessor ……………….in the presence of …………………