Deed of gift by children to mother of all their interest in part of property included in father’s estate upon his death intestate
THIS DEED OF GIFT made the ________ day of __________
BETWEEN
_________________________________________________ (insert the name, address, etc. of children) (hereinafter called the doner) of the ONE PART
AND
_______________________________________________ (insert the name, address of mother etc.) (hereinafter called the mother) the mother of the donors ) of the OTHER PART.
WHEREAS:
- ___________________________________ [insert the name of Father] (hereinafter called the father) died intestate on the ___________ day of _________ and letters of administration to his estate were granted on the ________ day of ________ to the mother and the said [one of the donors] out of the _______ Court at _______.
- The mother and the said [one of the donors] as administrators of the estate of the father have not required to have recourse to the property described in the Schedule hereunder written.
- The donors desire to give to the mother all their interest in the said property.
- Each of the donors holds his or her interest in the said property for his or her absolute use and benefit free from encumbrances.
- It is intended that forthwith after the execution of this deed the mother and the said [one of the donors] as personal representatives of the father shall assent to the vesting of the said property in the mother for her own benefit.
NOW THIS DEED WITNESSETH as follows:
- In consideration of their natural love and affection for the mother the donors hereby assign unto the mother all that their right title or interest whether in possession or reversion of and in [parcels] TO HOLD the same unto the mother absolutely and the Donee accepts the said gift.
The property, being the subject-matter of the gift is valued at Rs.________
THE SCHEDULE ABOVE REFERRED TO :
[Description of the property]
IN WITNESS WHEREOF etc.
[Signatures of all parties]
