PARTITION DEED
THIS DEED OF PARTITION made at (city) this ___ day of __________, 20000, 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 abovenamed 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.
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PARTITION DEED
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