Deed of gift by mother in favour of her daughters of her interest in the immovable property bequeathed under a will by her deceased?husband in her favour
THIS DEED OF GIFT made the ________ day of __________
BETWEEN
_________________________________________________ (insert the name ofmother , address, etc.) (hereinafter called the mother) of the ONE PART
AND
_______________________________________________ (insert the name of daughters, address, etc.) (hereinafter called the Donee) the daughters of the mother of the OTHER PART.
WHEREAS the mother is seized and possessed of as an absolute owner free from encumbrances of the property fully described in the Schedule hereunder written and hereinafter referred to as “the said property” and desires to give the same to the donees in manner hereinafter appearing.
NOW THIS DEED WITNESSETH as follows:
- In consideration of her natural love and affection for the donees the mother hereby conveys unto the donees all that (parcels) TO HOLD the same unto the donees as beneficial tenants-in-common in equal shares.
- It is hereby declared that the donees of this deed shall have full power to mortgage charge lease or otherwise dispose of all or any part of the said property with all the powers in that behalf of an absolute owner.
- The mother acknowledges the right of the donees to the production of the letters of administration granted to the estate of (father) late of (address) and to delivery of copies thereof.
- The donees hereby and hereunder signify their acceptance of the said gift which, for the purpose of Stamp duty is valued at Rs.________.
THE SCHEDULE ABOVE REFERRED TO:
(Description of the property)
IN WITNESS etc.
[Signatures of all parties]
