Sale Deed

THIS DEED OF SALE is entered into on this  ………. day of  ………. 20 ….. by Shri …………… s/o …………… aged about years r/o ………….. (hereinafter referred to as the Vendor which expression shall mean and include his heirs, successors, administrators, executors, assignees or any one claiming through or under him).

IN FAVOUR OF:

Shri ………… s/o………….. aged about …. years, r/o …………. (hereinafter referred to as the Purchaser which expression shall mean and include his heirs, successors, executors, administrators or any one claiming through or under him);

WHEREAS the Vendor is the absolute owner of the property bearing ……….. (description of property) which is fully described in the Schedule annexed herewith and referred to as the Schedule Property.

WHEREAS the Vendor herein was desirous of selling the Schedule property and the Purchaser is desirous of buying the same on the terms and conditions below mentioned.

NOW THIS DEED OF SALE WITNESSETH AS UNDER:

1. In consideration of a sum of Rs. ………….. (words) paid by the Purchaser to the Vendor, by Demand Draft/Cheque bearing No. ……….. dated ………….. 20 …… drawn on ……….. Bank, as the absolute owner in possession of the property …………. (description of property) do hereby sells, conveys, transfers the right, title and interest in the property ………. (fully described in the schedule hereunder and hereinafter referred to as the ‘Schedule Property’) absolutely and free from all encumbrances in favour of the Purchaser herein along with the rights, privileges and appurtenances of whatsoever nature in or to the Schedule Property.
2. The Vendor assures the purchaser that he is the absolute owner of and in exclusive possession of the Schedule Property having a marketable title thereto and, that no other person has any right, title or interest in or upon the Schedule Property.
3. The Vendor hereby undertakes to unconditionally indemnify the Purchaser against any defect in the title or against any claim or demand whatsoever in respect of the Schedule Property including the cost/expenses of litigations, if any, that may be incurred by the Purchaser to defend his title to the Schedule Property.
4. The Vendor shall bear and pay all taxes, cesses, rates and other outgoings including debts, if any, in respect of the Schedule Property prior to the date of this Deed.
5. The Vendor has on this day put the Purchaser in possession of the Schedule Property and he has also handed over to the Purchaser all the documents to the title pertaining to the Schedule Property along with the list thereof.
6. The Vendor further undertakes to execute such other and further documents in favour of the Purchaser at his cost for more effectively conveying him the Schedule Property.

SCHEDULE

IN WITNESS WHEREOF, the Vendor has signed and executed this Deed of absolute sale on the day, the month and the year first mentioned above.

 

WITNESSESS:

• Name………..

Address……..

• Name………..

Address……..

• Name………..

Address……..

 

SIGNATURE OF VENDOR

• First Party…………
• Second Party………