Deed of Gift of Household effects in the possession of the Donor

THIS DEED OF GIFT made the ________ day of __________

 BETWEEN

_________________________________________________ (insert the name of Donor, address, etc.) (hereinafter called the assignor) of the ONE PART

AND

_______________________________________________ (insert the name of Donee, address, etc.) (hereinafter called the Donee) the wife of the assignor (or as the case may be) of the OTHER PART.

WITNESSETH as follows:

In consideration of his natural love and affection for the donee the assignor hereby assigns unto the donee:

1. such of the furniture materials and other property in or about the dwelling-house of the assignor at (address) or in or about the garage and outbuildings thereto as are mentioned in the First Schedule hereto; and
2. all (if any) the furniture materials and movable property in or about the dwelling-house of the assignor at (address) (or the said dwelling-house) or in or about the garage and outbuildings thereto other than and except the money documents materials and property mentioned in the Second Schedule hereto TO HOLD the same unto the donee absolutely.

THE FIRST SCHEDULE ABOVE REFERRED TO:?

(List of furniture, etc. intended to be included in the gift)

THE SECOND SCHEDULE ABOVE REFERRED TO:?

(Money and securities for money; documents of title; private letters, receipts and memoranda; any other materials intended to be excluded from the gift)

 

IN WITNESS etc.

 

[Signature and seals of donor and donee]