Assignment of a vested reversion
[Concise form]
THIS DEED OF ASSIGNMENT is made the ______ day of_______.
BETWEEN
________________________________________________ (insert the name, address etc. of “the Vendor”) of the one part,
and
________________________________________________( insert the name, address etc. of “the Purchaser”)of the other part.
WHEREAS the vendor is absolutely entitled free from all encumbrances to the reversionary interests hereinafter expressed to be hereby conveyed and has agreed with the purchaser for the sale thereof to him at the price of Rs. _________.
NOW THIS DEED made in pursuance of the said agreement and in consideration of the sum of Rs. _________ paid by the purchaser to the vendor (the receipt whereof the vendor acknowledges) WITNESSETH as follows:
- The vendor as beneficial owner conveys unto the purchaser all that the one equal [fifth] part or share to which under the trusts of the settlement mentioned in the schedule hereto the vendor is now entitled in reversion expectant on the death of [his father] ___________ of and in the investments and property specified in the schedule hereto and of and in the investments and property at any time hereafter representing the same or any part thereof TO HOLD the same unto the purchaser absolutely subject to the life interest of the said _________ under the said settlement.
IN WITNESS, etc.
SCHEDULE
Particulars of the investments now constituting or representing the residuary estate of ___________ late of [address, etc.] who died on the ______day of __________ and whose will dated the ______ day of ______ was on the ______ day of _______ proved in the ________ court and all now held by or standing in the joint names of [trustees] the present trustees of the said will.
[Set out particulars of investments]
?[Signatures of vendor and purchaser]
