Confirmation of
Partition already made by the Members of Joint Hindu Family
1.
This
is to record and confirm that the properties mentioned in the First Schedule
herein owned and belonging to the joint Hindu family consisting of A, son of
................. B, son of ................ C, son of ................. D, son
of ................ E, son of ................. all resident of
................ were partitioned between the members of the joint Hindu family
by metes and bounds on ................ in the presence of Shri
................ I son of ................. resident of ................ and
Shri ............... son of ................ resident of ............... and
the properties mentioned in the Second Schedule, Third Schedule, Fourth
Schedule, Fifth Schedule and Sixth Schedule fell to the share of the A, E, C, D
and E, respectively.
2.
This
is also confirmed that all the members of the joint family have taken
possession of the properties fell to their share and each of them has
covenanted and assured with the other that (a) each member will be absolute and
exclusive owner of the properties fell to his share and he will have no right,
interest or title in the properties fell to the shares of other members, (b)
each member will enjoy the properties fell to his share peaceably and without
interruption or disturbance by the other member or any one claiming through,
under or in trust for him, (c) each member will at the cost of the person
requiring the same, do every such act or thing as may reasonably be required
for further or more perfectly assuring the property transferred by him to the
other.
3.
During
the partition, it was declared and confirmed by all the members that there is
no mortgage, charge, lien or encumbrance on the properties of the joint family
and if any mortgage, charge, lien or encumbrance is found to attach to the
properties or any part of the properties of joint Hindu family, all the members
will be liable for the same in proportion of their share in the joint property.
4.
The
title deeds relating to the joint family properties mentioned in the Second
Schedule have been retained by A, who has covenanted with other members to
produce the same for inspection and in evidence, at the request and cost of the
member requesting for the same.
5.
All
the members agreed that the partition shall not be open to challenge on any
ground whatsoever.
This writing has been
executed for the purpose of confirmation and record of the partition effected
as hereinbefore mentioned and all the members of the joint Hindu family have
set their hands to this writing in the presence of witnesses to confirm the
said partition and covenants made by them to the other members.
The First Schedule
above referred to
The Second Schedule
above referred to
The Third Schedule
above referred to
The Fourth Schedule
above referred to
The Fifth Schedule
above referred to
The Sixth Schedule
above referred to
Dated this
................ day of ................ 2000.
A………………
B………………
C………………
D………………
E………………
WITNESSES;
1
2
