Assignment of a judgment debt

THIS DEED OF ASSIGNMENT is made 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.

WHEREAS:

1. By a judgment dated the ______ day of ____ in an action in the High Court at Calcutta in the [Case No. _____ etc.] on which the assignor was the plaintiff and [defendant] of [address] was defendant it was adjudged that the plaintiff recover against the defendant the sum of Rs. _______ and costs to be taxed.
2. The said costs have been taxed and amount of Rs. ______.
3. The said judgment debt of Rs. _______ with interest and costs is still owing to the assignor.
4. The transferee has agreed to pay to the assignor the sum of Rs.... upon having an assignment of the said judgement debt interest and costs in manner hereinafter expressed.

NOW THIS DEED WITNESSETH that in consideration of the sum of Rs. _______ to the assignor paid by the transferee (the receipt whereof the assignor acknowledges) the assignor as beneficial owner assigns unto the transferee all the benefit and advantage of the said judgement together with the said judgment debt of Rs. ________ and interest thereon and the said sum of Rs. ________ due for costs and all other monies recoverable under the said judgement TO HOLD the same unto the transferee absolutely.

And the assignor covenants with the transferee that the said judgment is in full force and effect and that the whole of the said sum of Rs. _______ with interest thereon and costs remain owing thereunder.

IN WITNESS, etc.

[Signatures of assignor and assignee]