Assignment of a legacy upon the death of the testator

THIS DEED OF ASSIGNMENT made on the __________ day of ______.

BETWEEN

______________________________________________________ [insert the name, address etc. of assignor] (hereinafter called the assignor of the one part),

and

 __________________________________________________[ insert the name, address etc. of assignee] (hereinafter called the transferee) of the other part.

WITNESSETH that in consideration of Rs. ________ paid by the transferee to the assignor (the receipt whereof the assignor acknowledges) the assignor as beneficial owner assigns unto the transferee all that the legacy in the property [ description] to which the assignor is entitled under the will dated the _____ day of _______ [insert the name, address etc. of testator] late who died on the _______ day of _______ and whose said will was proved in the ______ court on the _____ day of ______.

TO HOLD the same unto the transferee absolutely subject to all duty and other claims and demands (if any) which become payable in respect thereof upon the death of the said [testator].

 

IN WITNESS, etc.

 

[Signatures of assignor and transferee]