Deed of gift of immovable property

 

THIS DEED OF GIFT made the ________ day of __________

 BETWEEN

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

AND

_______________________________________________ (insert the name, address, etc.) (hereinafter called the parrty) of the Second PART.

WITNESSETH:

WHEREAS the party of the Second Part is the only nephew of the party of the FIRST PART.

NOW THEREFORE, in consideration of natural love and affection which he has unto the said party of the Second Part, and also for his better support and maintenance, the said party of the First Part does hereby give, grant, convey, and confirm, unto the said party of the Second Part, his heirs and assigns forever, ALL THAT the (description of property) more fully described in the Schedule hereto and hereinafter referred to as “the said property” TO HAVE AND TO HOLD the same together with all the tenements, hereditaments and appurtenances thereto belonging unto the said party of the Second Part his heirs and assigns absolutely and forever.

AND the party of the Second Part, the donee herein does hereby accept the said gift made hereunder by the party of the First Part.

 

THE SCHEDULE ABOVE REFERRED TO:

(Description of the property)

IN WITNESS WHEREOF etc.

 

[Signatures of both the parties]