Sale Deed of House/Residential Plot

 

THIS SALE DEED is executed

BETWEEN

Shri _____________ Son of Shri ________________age ___ years, occupation  ____ ___ , resident of  hereinafter called the vendor, (which expression shall, unless repugnant to the context, mean and include his heirs, executors, administrators and assigns) of the One Part

AND

Shri _____________ Son of Shri ________________age ___ years, occupation  ____ ___ , resident of  hereinafter called the PURCHASER, (which expression shall, unless repugnant to the context, mean and include his heirs, executors, administrators and assigns) of the Other Part on this____ DAY of ______ AT _____.                

 WHEREAS the vendor had purchased from Shri _____ a piece of residential plot bearing no 123 and measuring 2000 Sq Ft on the basis of Sale Deed vide document no____ and registered on in the office of the Sub Registrar ______

AND WHEREAS the property is self-acquired by the vendor

AND WHEREAS the vendor  is the lawfully owned and possessed of the dwelling house being premises No ....... in town, described in further details in the schedule here under; 
AND WHEREAS the seller is in need of money for his daughter's marriage;
AND WHEREAS the vendor has agreed to sell, transfer, and convey the said property unto the purchaser for the price of Rs ______/- (in words) Only;                                                 

NOW, THIS SALE DEED WITNESSES as follows :                                     

1.   In consideration of the sum of Rs..... (  ) only paid by the purchaser to the vendor by account payee cheque (Cheque No. _____________)  with the execution of these presents the receipts whereof the vendor admits and acknowledges, the said vendor does hereby grant, convey, sell, transfer, and assign into and to the use of the said purchases fee from all encumbrances.

2.   All that house with compound wall, kitchen, and garden belonging thereto commonly called premises No._____ and as described in the schedule here under.

3.   And all rights, title, interest, claim and demand whatsoever of the vendor into or upon same and every part thereof to have and to hold the same unto and to use of the purchaser, his heirs, executors, administrators, assigns, absolutely and for ever together with title deed and any other evidences of title.

4. And that the house is not mortgaged or has no encumbrance of any kind.

5. And that nobody has right to any kind of claim on this house

6. And there no kind of tax is due on this house property

 

THE SCHEDULE OF THE PROPERTY ABOVE REFERRED TO:

 All that piece and parcel of land situate within the Registration Division & District Sub-Division & Taluka within the local limits of the _______Municipal Corporation, revenue village bearing Plot No.  ___, out of Survey No.  ____, and measuring _____ sqft or  

Thereabouts, and bounded by as follows:                                                

On or towards the East              _   

On or towards the South            _  

On or towards the West             _   

On or towards the North            _   

 

IN WITNESS WHEREOF the parties hereto have signed here under at ___________the date first above mentioned.

 

(Signature) 
VENDOR    
 
 
(Signature) 
PURCHASER   

Memo of Consideration

Received of and from the within named purchase the sum of Rs. _______ (____ only) being the full consideration within name was to be paid by the purchaser to us.

 

We say received.

 

(Signature of Vendor)

VENDOR

Witnesses: 

1. (Signature)
 Name and Address

2. (Signature)

 

Name and Address