DEED OF EXCHANGE

This Deed of Exchange is Made Between
Mr. ______, S/o_________, R/o_________ (herein after referred to as the "first party") of the one part
And
Mr. ______, S/o_________, R/o_________ (herein after referred to as the "second party") of the other part.

Whereas the first party being complete owner of the property stated in the first schedules annexed herewith;
And Whereas the second party being complete owner of the property stated in the second schedules annexed herewith;
And Whereas the parties hereto have mutually consented to exchanging and transferring the said properties stated in the first and second schedules hereto in the way hereinafter appearing;
Now This Deed Witnesses as Follows:
1. Per said covenant and in consideration of the transfer by the second party hereinafter stated the first party hereby grants, conveys, assigns and transfers to the second party all property described in the first schedule hereto In Holding and Having the same to the second party completely for good;
2. Per said covenant and in consideration of the transfer by the first party herein before contained the second party hereby grants and transfers to the first party all the property stated in the second schedule hereto In Holding and Having the same to the first party completely for good.
3. Each parties hereto agrees with the other and declares that the property so transferred by him is free from all encumbrances; and that the property so transferred by each of them shall be peaceably entered upon and enjoyed and held  by the other of them the rents /profits as received by other of them without any restriction or interference by the party conveying the same; and each  parties per request /cost of the other assurance and do every such act or thing as shall reasonably be needed by such other for highly assuring to such other the property so conveyed to him.
4. It is hereby declared that the value of the property stated in each of the schedules hereto is Rs. _________.
5. The grants so made and each of the agreements herein covered per cash of each party the binding and benefit his successors, legal representatives, heirs and assigns.

In Witness Whereof, the parties have executed and signed this agreement..

Date:
Place:
The First Schedule
The Second Schedule

The First party
Witness:
1.
The Second party
Witness:
2.