Partition Deed
This Deed of
Partition made at (city) this ___ day of __________, year __________, between Shri
______________, son of ____________, resident of
__________________________________ hereinafter called Party of the First Part,
Shri ____________, son of _______________, resident of ____________________ ,
hereinafter called Party of the Second Part, (3) Shri _____________, son of
__________________, resident of ______________________________, 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 have issued a cheque for donation of Rs._____/- in favour of
"__________________" immediately before the execution of these
presents.
4.
The
parties hereto agree to give further donation to _________________ as and when
any refund is received from the income-tax department.
5.
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
withinnamed
1)
__________________________
___________________
2)
__________________________
___________________
3)
__________________________
___________________
in the presence of
............
WITNESSES:
1.
2.
