RELINQUISHMENT DEED
This Deed of relinquishment is made and executed on this____day of 20_by____ By Shri___________ S/o Shri________ and Miss._____________ Daughter of Shri ______________residents of hereinafter called "the EXECUT ANTS/RELEASORS:.
IN FAVOUR OF
Mrs._____________W/o of Shri________________________________resident of____________hereinafter called the “RELEASEE”
WHEREAS the Shri ____________________. Son of Shri.____________________ resident of ____________, was the absolute owner of Entire Second Floor of Freehold Property bearing No._________built on Plot No.________, in Block No - Built on a plot of land measuring _____________' situated at__________________, by virtue of Gift Deed registered as document no. ____________in Add________Book No- ____Volume No. _______on pages ____to- dated_____' in the office of Sub-Registrar, New Delhi (hereinafter called the said portion of the said property)
AND WHEREAS the said Shri ____________________intestate died on_______________ (Death Certificate enclosed) leaving behind the following legal heirs:-
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WHEREAS consequent upon the death of Shri _______________1/3rd share each in the__________ of Freehold property bearing No._____________ , built on Plot No. _______- In Block No. ________, built on a plot of land measuring___________, situated at____________, has devolved upon the above legal heirs.
NOW THIS DEED WITNESSETH AS UNDER:
Pursuant to their wish, as mentioned above, the Executants/Releasors out of natural love and affection and without any monetary consideration, hereby with to release and relinquish their ___share each in the___________ of Freehold property bearing No._________ built on Plot no , in Block No.______ , built on a plot of land measuring , situated at , in favour of Smt. ________wife of Shri_______ as mentioned above, and hereby affirm and declare that they and their legal heirs shall have no claim, right, lien or interest in the entire_________________ .of the aforesaid property and the same shall vest absolutely in the said Smt.________________ wife of Shri_________________ , the Releases.
IN WITNESS WHEREOF, the Executants/Releasors and the Releasee have signed this Deed of Relinquishment on the day, month and year first mentioned above in the presence of the following witnesses:
________________ (_________________)
RELEASEE
(_____________________)
EXECUTANTS/RELEASORS
Witnesses:-
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