Release of claim for damage to building-covenant running with the land
(In form of Deed Poll)
In consideration of the sum of Rs.__________ to me in hand paid by the _________ Company, the receipt of which is acknowledged, for myself, my heirs, executors, administrators, grantees, assignees, lessees and tenants, I do hereby forever release and discharge the said _______ Company of and from any and all claims, demands, and causes of action, of whatsoever kind, nature or description, whether past, present, or future, and whether permanent, continuing, or otherwise, which may arise out of damages occasioned to the building on the premises fully described in the Schedule hereto, and the effects therein, and to the occupants of said building, by virtue of the construction of the ________ now being carried on adjacent to said property by the said _________ Company.
This release is and shall be a covenant running with the lands hereinafter described and is and shall be binding on all future owners thereof and on all persons who may now have or may hereafter acquire any interest therein, or to any part thereof, or who may be in possession or occupy the same, or any part thereof and the same shall be binding not only upon myself, but also upon my heirs, executors, administrators, legal representatives, grantees, assignees and lessees, as if each and all of them had signed these presents personally.
And I do hereby agree that I will indemnify and save harmless the said __________ Company of and from any claims, demands, and causes of action which may be made against it by any of the tenants or occupants of the said building, arising out of any damage which may be done to the said building, or to the occupancy thereof, by virtue of the aforesaid work and improvements.
THE SCHEDULE ABOVE REFERRED TO:
(Description of the property)
IN WITNESS WHEREOF, etc.
[Signature of Releasor]
