Deed of gift of leasehold property for the unexpired residue of the term and of the furniture and other movable properties absolutely
THIS DEED OF GIFT made the ________ day of __________
BETWEEN
_________________________________________________ (insert the name, address, etc. of donor) (hereinafter called the donor) of the ONE PART
AND
_______________________________________________ (insert the name, address, etc. of daughter of donor) (hereinafter called the donee) (the state relationship if any of the donor) of the OTHER PART.
WITNESSETH as follows:
- In consideration of his natural love and affection for the donee the donor hereby assigns unto the donee:-
- All that dwelling-house and premises comprised in and demised by a lease (hereinafter called the lease) dated the ______ day of _______ 20____ and made between [lessor] of the one part and the donor as lessee of the other part and described in the First Schedule hereto, and
- All the household furniture and personal effects what so ever in or about the said leasehold premises particulars of which are set out in the second schedule hereto.
IN WITNESS etc.
[Signatures of both parties]
