Gift of residuary interest in movable and immovable properties
[General form]
THIS ASSIGNMENT is made the ________ day of __________
BETWEEN
_________________________________________________ (insert the name, address, etc. of grantor ) (hereinafter called the grantor) of the ONE PART
AND
_______________________________________________ (insert the name, address, etc. of donee) (hereinafter called the donee) of the OTHER PART.
WHEREAS:
- Under and by virtue of the will dated etc. of E.F. deceased which was proved in the _____________ Court at __________ on _______ etc. by __________ etc. the Donee is entitled to receive during his lifetime the whole of the income of the property subject to the trusts of the said will and the Grantor is absolutely entitled to a (one half) share in the said property subject to the life interest therein of the Donee.
- The said (one half) share is represented by the investments specified in the schedule hereto.
NOW THIS DEED (made in consideration of the natural love and affection of the Grantor for the Donee) WITNESSES as follows:
- THE GRANTOR HEREBY ASSIGNS AND RELEASES TO THE Donee ALL THAT the right and interest in the said investments specified in the schedule hereto to which he is entitled under and by virtue of the said will in one undivided part of share of and in the immovable property of the Testator AND also ALL THAT the right and interest to which he is entitled as aforesaid to and in the like undivided part or share of and in the residuary movable property and estate of the testator TO HOLD unto the Donee absolutely to the intent that the life interest in so much of the property subject to the trusts of the said will as is represented by the said investments may merge and be extinguished in the reversion hereby assured and that the Donee may stand, possessed of the said movable and immovable properties for her own absolute use and benefit.
THE SCHEDULE OF PROPERTIES ABOVE REFERRED TO:
IN WITNESSES WHEREOF, etc.
[Signatures of both the parties]
