NOTICE OF ASSIGNMENT OF MORTGAGE

Date ……………

TO,

Shri …………

………………

Sir,

1. I, the undersigned ABC, etc. hereby give you notice that by a Deed of Assignment dated …………… and made between EFG s/o …………… r/o …………. of the ONE PART and myself of the OTHER PART, the said EFG has for valuable consideration conveyed, transferred and assigned unto and in my favour all that mortgage money of Rs. ………….. together with interest thereon due by you to the said EFG under and secured by a deed of mortgage dated the……….. day of ……….. made between you ……….. of the ONE PART and the said EFG of the OTHER PART, absolutely, together with the benefit of the security comprised in the said deed, subject to the equity of redemption subsisting thereunder in your favour.
2. You are also required by this notice to make all payments of principal and interest thereon to me instead of the said EFG.

Yours faithfully,

…………………..