Assignment of a simple contract debt: variations where the particulars of the debt are set out in a schedule
THIS DEED OF ASSIGNMENT is made the ______ day of _____
BETWEEN
____________________________________________________________ [insert the name, address etc. of assignor] (hereinafter called the vendor) of the one part
and
_____________________________________________________ [insert the name, address etc. of assignor assignee] (hereinafter called the purchaser) of the other part.
WHEREAS
______________________________________________________ [insert the name, address etc. of assignor debtor] is indebted to the vendor in the sum of Rs. ________ for [state how the debt arises] [or (the particulars of which debt are set out in the schedule hereto)] and the vendor has agreed with the purchaser for the absolute sale to him of such debt at the price of Rs.__________.
NOW THIS DEED WITNESSETH that in consideration of Rs. _________ paid by the purchaser to the vendor (the receipt whereof is hereby acknowledged) the vendor as beneficial owner assigns to the purchaser all that the said debt or sum of Rs. _______ due and owing to the vendor by the said [debtor] as aforesaid [(the particulars of which debt are set out in the schedule hereto)] and all interest due and to become due for the same and the full benefit and advantage thereof TO HOLD the same unto the purchaser absolutely.
And the vendor covenants with the purchaser that the said debt or sum of Rs. ________ is still due and owing in full to the vendor from the said [debtor].
IN WITNESS, etc.
SCHEDULE
[Particulars of debt]
?[Signature and seal of assignor]
