Memorandum of a completed verbal gift of movable properties in favour of the son of the donor
MEMORANDUM that on the _______ day of_______ 20 _____ the undersigned ____________ of etc., in consideration of natural love and affection for his son _____________ (insert the name of son) gave verbally all and singular his movable properties as specified in the Schedule hereto to the said son for his sole use and benefits absolutely and at the same time delivered possession thereof to him, and the said son at the same time accepted the said gift and took possession of the same as an absolute owner thereof.
THE SCHEDULE ABOVE REFERRED TO:
IN WITNESSES WHEREOF etc.
[Signatures of both Parties]
