Deed of gift of immovable property

[Alternative form]

THIS DEED OF GIFT made the ________ day of __________

 BETWEEN

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

AND

_______________________________________________ (insert the name of Donee, address, etc.) (hereinafter called the Donee)( the state relationship if any of the donor ) of the OTHER PART.

WHEREAS:

1. The donor is the owner in possession of the property fully described in the Schedule hereunder written and hereinafter referred to as ”the said property” free from encumbrances.
2. The donor is desirous of conveying the said property to the donee by way of gift.

NOW THIS DEED WITNESSETH as follows:

1. In consideration of his natural love and affection for the donee the donor hereby conveys unto the donee all that the freehold property described in the schedule hereto [and delineated on the plan annexed hereto and thereon coloured red] TO HOLD the same unto the donee absolutely and forever free from all encumbrances.
2. The donee does hereby acknowledge the gift made hereunder by the donor and signify his acceptance thereof.
3. The gift is valued at Rs.__________ for the purpose of stamp duty.

 

 

THE SCHEDULE ABOVE REFERRED TO:

[Description of property conveyed]

 

IN WITNESS WHEREOF etc.

[Signatures of donor and donee]