Deed of gift of immovable property in consideration of marriage

 

THIS DEED OF GIFT made the ________ day of __________

 BETWEEN

_________________________________________________ (insert the name, address, etc. of father) (hereinafter called the settlor) of the ONE PART

AND

_______________________________________________ (insert the name, address, etc. of intended husband) (hereinafter called the beneficiary) of the OTHER PART.

 

WHEREAS:

1. The settlor is the owner in possession free from encumbrances of the property described in the Schedule hereto and hereinafter referred to as “the said property”.
2. By an agreement dated the _______ day of ______ 20____ the settlor agreed that if the then intended marriage between the beneficiary and [daughter of the settlor] being the daughter of the settlor were solemnised within _____ months the settlor would convey the said property to the beneficiary for his own absolute use and benefit in consideration of the marriage.?[Or (2) It is intended that a marriage shall shortly be solemnised between the beneficiary and [daugther of settlor] being the daughter of the settlor].?NOW THIS DEED made [in pursuance of the said agreement and] in consideration of the said marriage.

WITNESSETH as follows:

1. The settlor as settlor hereby conveys unto the beneficiary all that [parcels] more fully described in the Schedule hereunder written and hereinafter referred to as “the said property” TO HOLD the same unto the beneficiary in absolutely and for ever [conditionally upon the said marriage taking place within six months from the date hereof.
2. The beneficiary hereby covenants with the settlor that if upon the expiration of six months the said marriage has not been solemnised he will forthwith reconvey the said property to the settlor.

 

THE SCHEDULE ABOVE REFERRED TO :

[Description of the property]

 

 

[Signatures of both parties]