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 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. ?
TO HOLD the same as to the premises first described in the First Schedule hereto unto the donee and his assigns for all the residue now unexpired of the term of _______ years created by the lease subject henceforth to the payment of the rent and the performance and observance of the covenants on the part of the lessee and the conditions reserved and contained in the lease and as to the property secondly described in the Second Schedule hereto unto the donee absolutely.
THE FIRST SCHEDULE ABOVE REFERRED TO :
[Particulars of leasehold property]
THE SECOND SCHEDULE ABOVE REFERRED TO:
[Particulars of furniture and fixtures]
IN WITNESS WHEREOF etc.
[Signatures of both the parties]
