Deed of gift of immovable property by husband to wife

THIS DEED OF GIFT made the ________ day of __________

 BETWEEN

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

AND

_______________________________________________ (insert the name, address, etc. of donee) (hereinafter called the Donee) of the OTHER PART.

WHEREAS the Donor is the absolute owner of the property more particularly described in the Schedule hereunder written.

AND WHEREAS out of natural love and affection for his wife the said CD the Donor is desirous of making a gift of the said property to her.

NOW THIS DEED WITNESSETH as follows:

1. In consideration of natural love and affection of the Donor for the Donee, the Donor hereby voluntarily transfers, conveys and delivers free from any encumbrances ALL THAT the property more particularly described in the Schedule hereunder written and hereafter referred to as “the said property” TO HOLD the same unto the Donee absolutely forever.
2. The Donee does hereby accept the said gift and has this day received exclusive possession of the said property.
3. The value of the said property for the purpose of this gift is estimated at Rs._________ for the purpose of Stamp duty.

 

IN WITNESS WHEREOF, etc. the parties hereto have hereunto set and subscribed their respective hands and seals the day and year above-written.

 

THE SCHEDULE ABOVE REFERRED TO :

[Description of the property]

 

[Signatures of both parties]