Legal Settlements

Simple compromise agreement

THIS AGREEMENT of compromise made at __________ on this ____ day of ___________, 2000 between A son of _____________ resident of ___________________ (hereinafter called Party No. 1) of the ONE PART and B son of ____________ resident of

___________________ (hereinafter called Party No. 2) of the OTHER PART.

WHEREAS disputes and differences have arisen between the parties aforementioned regarding _____________________.

AND WHEREAS the parties have agreed to settle their disputes and differences amicably between themselves without recourse to litigation and for that purpose are willing to abandon their claims in the manner hereinafter appearing.

NOW THIS DEED WITNESSETH THAT IT IS HEREBY AGREED AS FOLLOWS:

IN WITNESS WHEREOF, the parties have hereunto set and subscribed their respective hands, the day, month and year first above written.

Signed and delivered by the within named A

WITNESSES

Signed and delivered by the within named B

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Terms of compromise in a suit

in the court of ___________________ at ___________

Suit no. ________ of 2000 Sh. ABC ......... Plaintiff Versus Sh. XYZ ........ Defendant

Consent Terms

The Suit be and is hereby compromised between the parties hereto on the following terms and conditions viz.

1. The defendant shall pay to the plaintiff the sum of Rs. __________ per month as maintenance allowance during her lifetime for the maintenance of herself and a sum of Rs. 200 per month for the maintenance of her minor daughter C up to her marriage.
2. The defendant shall pay to the plaintiff the sum of Rs. __________ in respect of her legal and other expenses.
3. In case the defendant shall fail to pay maintenance allowance to the plaintiff for six consecutive months, decree in terms of prayer (a) of the plaint to be executed forthwith.
4. The plaintiff covenants that she will remain chaste and lead a good moral life during her lifetime.

Decree in terms of the above terms.

Dated this _____ day of __________, 2000.

_________Advocate for plaintiff SH. ABC Plaintiff

_________Advocate for defendant SH. XYZ Defendant

Family Arrangement In Which The Daughters Convey Their Shares In Favour Of Their Brother

THIS DEED is made at ………….. on this ……….. day of ……. 19 ……. between Smt. A wife of Shri ………. resident of …………. hereinafter called as Smt. A, of the ONE PART and Smt. B wife of Shri ………. resident of ………. hereinafter called as Smt. B of the SECOND PART and Shri C son of D resident of …… hereinafter called as Shri C, of the THIRD PART.

WHEREAS D now deceased was seized and possessed of the property, more particularly described in Schedule hereto, and the said D has died on …… intestate.

AND WHEREAS the parties to this deed are the only legal heirs entitled to share in the estate of D.

AND WHEREAS Smt. A and Smt. have been married in very respectable families and the said D had spent substantial sums on their marriage and the said D had been paying money and offering gifts to them on the occasion of festivals and functions in the family and after the death of said D, C has been paying money and offering gifts to them on the occasion of festivals and functions in the family.

AND WHEREAS on account of their love and affection, the said Smt. A and Smt. B are desirous to transfer their shares to C for his absolute use and benefit free from encumbrances.

NOW THIS DEED WITNESSETH AS FOLLOWS:

1. In pursuance of the said agreement and in consideration of the premises, the paid Smt. A and Smt. B as beneficial owner hereby assign and release unto Shri C all that their shares and interests in the property described in the Schedule hereunder written to hold the same unto the said Shri C as absolute owner thereof without any encumbrance or charge.

2. The said Smt. A and Smt. B hereby agree, undertake and declare that none of them will have any right, title or interest in the property described in the Schedule hereto or any other property which is found later on to be left by the deceased D and C will hold the said property as absolute owner thereof without any encumbrance or charge.

3. The said Smt. A and Smt. B include their respective legal heirs, successors and legal representatives.

4. The cost of the execution and registration of this deed shall be borne by Shri C.

5. The said Smt. A and Smt. B have obtained independent advice and they are fully aware of meaning and effect of this deed.

IN WITNESS WHEREOF, the parties have set and subscribed their hands to this writing the day and year first hereinabove written.

The Schedule above referred to

Signed and delivered by the within named Smt A

Signed and delivered by the within named Smt. B

Signed and delivered by the within named Shri C

WITNESSES;

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