MAINTENANCE CHARGE DEED

 

This deed of charge is made 

BETWEEN

Mr. _________ s/o _____________ hereinafter referred to as the Husband 

AND

M/s _________ Wife of ________ Daughter of ________ Resident at ___________ after it referred to as the Wife..

Whereas both parties are husband and Wife and both of them are living separately.

And whereas the husband is responsible for paying and has consented to pay the Wife per maintenance an amount of Rs. _____/- monthly in advance or prior the 5th day of each month thereafter.

And whereas the parties have consented that this amount of monthly maintenance would be the charge on immovable property of two-storeyed building at ____________ (Name of Place) belonging Husband.

Now this deed withnesth and consented between the parties as below:

1.      The Husband would pay to the Wife each and every month the amount of Rs. _____/- by 5th of each month in advance for up keeping and maintaining of the second party.

2.      That this payment of maintenance shall bear charge on said property of Husband as premises No. ______ of ________ and the Husband hereby charges the said land and premises bearing No. ______ of _________ with the payment of the said amount of Rs. _____/- monthly for maintaining to Wife.

3.      It has also consented if the Husband does not pay any two monthly instalments of said maintenance to Wife then in that eventuality the Wife will bear right in enforcing the charge so created on premises by bringing the said land/premises to sale through competent Court of Law and to receive and realise the amount due to out net sale proceeds thereof.

4.      Such charge is created without prejudice to other rights/remedies of Wife to enforce and realise payment of said maintenance allowance according to with the law.

 In witness whereof the parties hereto have executed these presents on the day, month and year first above-written.

  Date:

Husband

Wife

 

WITNESSES: