Partition Deed
THIS
DEED OF PARTITION made at (city) this ___ day of __________, 200-,BETWEEN Mr.
_____________,s/o____________, R/o ____________________________ Hereinafter
called First Party of the First Part, Shri ____________,s/o_______________, R/o
____________________, hereinafter called Party of the Second Part, (3) Mr.
__________s/o________________,r/o_______________________, hereinafter called
Party of the Third Part
WHEREAS
Shri ___________ is the Karta and Manager of the joint and undivided Hindu
family, carrying on the activities under the name and style of
"________________________" (hereinafter referred to as "the said
___", consisting of the said ___________, his wife, the said __________,
and the said ____).
AND
WHEREAS the said _______ owned and possessed immediately before the partition
one telephones Nos. ________and _______, __ shares in ________ Ltd. Bank
balance of Rs._______ with ________, __________, _____________ Bank The HUF had
also incurred certain liabilities.
AND
WHEREAS the parties hereto have agreed on the ___ day of _____ to have a total
partition all the assets held by the said HUF on such partition:-
___
Shares of _____________ Ltd. Rs. _______/-
___
Shares of _____________ Ltd. Rs. _______/-
Total
Rs.________/-
The
above-named shares will be transferred to ________ on receipt of Rs.________/-
AND
WHEREAS the net capital of the said HUF immediately before the full partition
is Rs.________ consisting of Rs._______ as bank balance and Rs.____/-
AND
WHEREAS the parties hereto are desirous of affecting the full partition of the
said HUF by donating the entire amount to a charitable trust.
NOW
THIS INDENTURE WITNESSETH AND IT IS HEREBY AGREED AND DECLARED BY and between
the parties hereto as under:
1. The parties hereto
hereby declare that the said HUF has been fully partitioned on the ___ day of
______________.
2. The parties hereto
agree to donate the entire capital of Rs.______- held by the said ___ to
_______ ____________ (a public charitable trust).
3. The parties hereto
agree to give further donation to _________________ as and when any refund is
received from the income-tax department.
4. The said ____ has
been allotted telephone number _______.
IN
WITNESS WHEREOF the parties hereto have set and subscribed their respective
hands on the day and year first hereinabove written.
SIGNED
SEALED AND DELIVERED by the within named
1. _____________________________________________
2. _____________________________________________
3. _____________________________________________
in
the presence of............
WITNESSES:
1.
2.
