Deed of Gift of freeholds by tenants-in-common

THIS DEED OF GIFT is made the _______ day of ________

BETWEEN

_________________________________________ (insert names and address, etc. of tenants-in-common) (hereinafter called the Donors) of the ONE PART

AND

________________________________________ (insert name and address of Grantee) (hereinafter called the Grantee) of the OTHER PART.

WHEREAS:

1. The donors are the absolute owners in possession free from encumbrances of the property hereinafter described and hold the same upon trust to sell the same and to hold the net income till sale and the net proceeds of sale on trust for themselves as tenants-in-common in equal shares.
2. The donors are desirous of conveying the said property to the grantee by way of gift.

NOW THIS DEED WITNESSETH as follows:

In consideration of the premises and of their natural love and affection for the grantee the donors (as trustee) hereby convey unto the grantee all that (parcels) TO HOLD the same unto the grantee in fee simple.

IN WITNESS etc.

 

[Signature and seal of the donors]