Deed of Partition
between Co-Owners
Shri.......s/o.........r/o.......(hereinafter
called first party), and Shri ...........s/o........... r/o........(hereinafter called second
party) Shri.......s/o.........r/o.......(hereinafter called third party), and do hereby
execute this Deed of Partition between themselves on this ................... day of ..................
Whereas the aforesaid
parties are the co-owners in equal shares of the properties mentioned in the
Schedules 1, 2, and 3 of this deed of partition.
Whereas the aforesaid
properties were purchased by the aforesaid parties on.............from Shri........................ s/o
................... r/o ............................ vide sale-deed dated........and registered on............
And Where as the
aforesaid parties have mutually agreed to divide the said properties amongst
themselves in order to avoid any future dispute with regards to the said
properties.
And Whereas the
aforesaid parties have agreed to assign the land comprising an area of
.......................Bighas........Biswas bearing Khasra No..........and Khatauni No.............situated
at.........,mentioned and mapped in Schedule 1 to first party and the land comprising
an area of ........situated at.................bearing the Khasra No.........and Khatauni
No......................... detailed in Scheduled 2 to this deed to second party and the land
alongwith the trees standing thereon comprising an area of................situated
at...............bearing Khasra No......................and Khatauni No.......................detailed in Schedule 3
to this deed to the third party. The aforesaid parties have also mutually
agreed that the aforesaid parties become sole and absolute owners of the
allotted properties.
And Where as the
aforesaid parties have taken possession of the properties assigned to them as
aforesaid.
NOW THIS DEED
WITNESSES AS FOLLOWS ;
1.
That
in consideration of the right title and interest made in accordance with the
aforesaid terms of this deed and in accordance with the conditions hereinafter
mentioned release and relinquish their interest in the properties allotted to
other parties and each of the said parties hereby conveys to each others party
separately his right, title and interest therein so as to constitute each party
to this deed the sole and absolute owner of demands of other thereto or
concerning therewith, as from the date of this deed.
2.
That
the original deed of partition shall be retained by first party, at true copy
thereof signed by each party has been delivered to the other said parties who
shall be entitled to require production of the original from the first party
before any Court or public office or Bank or Insurance Company etc. it so
desired.
3.
That
the parties have agreed that all taxes and public charges in respect of the
allotted properties shall be borne by the parties themselves.
4.
That
each party will execute such deed or do all other acts necessary which may be
requisite for more effectually assuring the party so requiring and at his cost,
in the manner required by law and appear before revenue or other authorities to
have mutation effected in respect of the party assigned to the party concerned.
5.
That
the valuation of the entire property under this partition-deed is fixed at Rs.
5 lacs.
IN WITNESS WHEREOF
the aforesaid parties have signed this deed of partition on the day and year
first before written.
Witnesses :
1.............................
2.............................
Sd/-
1. First party
2. Second party
3. Third party
Schedule-1.
Schedule-2.
Schedule-3
