Deed of gift by wife to husband of her interest in the immovable property bequeathed under a will by her deceased son in her favour
THIS DEED OF GIFT made the ________ day of __________
BETWEEN
_________________________________________________ (insert the name, address, etc. of wife) (hereinafter called the mother) of the ONE PART
AND
_______________________________________________ (insert the name, address, etc. of husband) (hereinafter called the father) of the OTHER PART.
WHEREAS:
- ________________ (insert name of the Son) late of _____________ (address) died on the _________ day of ______ 20_____ a bachelor leaving him surviving his parents the father and the mother and leaving a will making the mother as the sole executor and beneficiary of his immovable property fully described in the Schedule hereto.
- The said will was proved on the _________ day of ______ 20_____ by the said executor in the________ Court at_______ and by an assent dated ________ by the said executor the said property stood vested in the mother as the sole beneficiary absolutely and forever, free from all encumbrances.
- The mother is desirous of making to the father a gift of all her interest in the said property.
NOW THIS DEED WITNESSETH as follows:
- In consideration of her natural love and affection for the father, the mother hereby assigns unto the father all her right, title and interest in the said property as fully described in the Schedule hereto TO HOLD the same unto the father absolutely and forever, free from all encumbrances.
- The father does hereby accept the said gift which is valued for the purpose of Stamp duty at Rs._________.
THE SCHEDULE ABOVE REFERRED TO :
(Description of gifted property)
IN WITNESS WHEREOF etc.
[Signatures of both the parties]
