Gift of ancestral property by one co-heir to the other co-heir
[Short form]
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 Second Party is the only surviving member of the family of the First Party
AND WHEREAS the First Party is now possessed of certain immovable properties which it is his desire to have preserved in the family.
NOW, THEREFORE, in consideration of the natural love and affection which the First Party bears unto the Second Party, and also for the better preservation of said Properties as fully described in the Schedule hereto, the First Party does hereby give, grant, and set over unto the Second Party and the Second Party accepts all those pieces and parcels of landed property described in the Schedule hereto TO HAVE AND TO HOLD the same absolutely and forever.
THE SCHEDULE ABOVE REFERRED TO:
[Description of Immovable properties]
IN WITNESS WHEREOF, etc.
[Signatures of both the parties]
