Deed of Partition between
Two Tenants in Common
Shri.......s/o.........r/o.......(hereinafter
called first party), and Shri...........s/o...........r/o........(hereinafter called second
party) do hereby execute this DEED OF PARTITION between themselves on this
................... day of ..................
Whereas the
properties to be partitioned through this deed have been detailed in Schedules
1 & 2 attached herewith.
And Whereas
Shri....................... s/o ..............r/o ....................owner of the aforesaid properties died on
...............leaving behind him the aforesaid first and second parties as his heirs who
have inherited the aforesaid property in equal shares.
And Whereas the first
and second parties do hereby agree to share and divide the aforesaid property
in the following manner.
NOW THIS DEED
PARTITION WITNESSES AS FOLLOWS :
1.
That
in pursuance of the aforesaid agreement and in consideration of the transfer by
the second party of his share In the aforesaid property to the first Party, the
second party has received an amount, of Rs. 5,00,000/- from the first party,
the receipt whereof the second party hereby acknowledge.
2.
That
the second party hereby releases his interest in the aforesaid property and
conveys his right, title and interest in the said property to the first party.
3.
That
the first party shall have the custody of this deed together with the schedules
attached hereto and will at the request and cost of the second party produce
the same for inspection and will produce the same in evidence.
4.
That
the first party shall bear all taxes and public charges in respect of the allotted
properties.
5.
That
it is hereby declared that the value of the properties mentioned in Schedules 1
and 2 hereto is Rs. 10,00,000/- in entirety.
IN WITNESS WHEREOF
the parties hereto have signed this deed on the day and year first written
above.
Witnesses :
1.............................
2.............................
Sd/-
1. First party
2. Second party
Schedule-1.
Schedule-2.
