Assignment to the widow by other legal heirs of a person died intestate of all their shares and interests in the deceased’s Estate before grant of administration
THIS ASSIGNMENT is made on ________ day of ________ 20_____
BETWEEN
______________________________ (insert the name of “the Beneficiaries”) as of the ONE PART
AND
___________________________ ( insert the name of widow, etc.) (“the Widow”) of the OTHER PART.
WHEREAS:
- _____________________ (insert name of “the Intestate”) late of ______________ etc. died on etc. intestate leaving behind his widow and two daughters.
- The Widow is the lawful widow and relict of the Intestate and the daughters are married.
- Each of the legal heirs Beneficiaries holds her original share under the said intestacy for her own absolute use and benefit free from encumbrances.
- The daughters of the Intestate Beneficiaries have agreed to assign to their mother, the widow, shares and interests in the said property.
- The estate of the Intestate is estimated to be of the value of Rs.......... and consists of the property particulars whereof are set forth in the schedule hereto.
- It is estimated that the debts and funeral and testamentary expenses of the Intestate and the interest on the said sum of Rs.________ will amount to approximately Rs.______ and that after deduction of this sum and the said sum of Rs.________ and the estimated value of the personal materials (Rs._________) making together the sum of Rs._____________ from the said gross value of Rs.________ the value of the residue of the estate of the Intestate to which the legal heirs are entitled is approximately Rs.___________.
NOW THIS DEED WITNESSES as follows:
- Daughters of the Intestate HEREBY ASSIGN unto the Widow ALL THOSE their shares and interests present and future in the estate of the Intestate and in the proceeds of sale thereof TO HOLD unto the Widow for her own absolute use and benefit.
THE SCHEDULE ABOVE REFERRED TO:
(Particulars of property)
IN WITNESSES WHEREOF, etc.
[Signatures of all parties]
