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  • Deeds & Drafts / SPECIAL-POWER-OF-ATTORNEY-FOR-PARTITION-PROCEEDING

Deeds & Drafts

SPECIAL POWER OF ATTORNEY FOR PARTITION PROCEEDING

 

To all to whom these presents shall come, _______________ (AA.), s/o ________of ________ of ________(hereinafter called ‘‘the Donor’’)

Whereas the Donor is the owner of one equal quarter share of the estate and effects of Shri. ________, a Hindu belonging to the Dayabhaga School of Law, who died intestate, leaving as his successors and heirs:

Firstly, _____________ (the Donor),

Secondly, ____________ (DD),

Thirdly, _______________ (FF.) and

Fourthly,  _______________ (EE.),

a son of his son _____________ YZ. (since deceased) (hereinafter called ‘‘the Defendants’’);

 

AND whereas the Donor has now instituted proceedings against the said Defendants for the partition and allotment of his one equal quarter share in the said property;

 

And whereas the Donor is feeling considerable handicap in prosecuting the said partition proceedings;

Now these presents witness that in consideration of the premises the Donor hereby appoints _______________  (BB.), s/o  ________ of ________, his attorney for him, in his name and on his behalf for the purposes hereinafter mentioned:

1.      To represent the Donor in the said proceedings and to take all such and other steps as may be necessary for the prosecution and effectual termination thereof.

2.      To enter into any covenants, restrictive or otherwise, to enter upon the premises, and to take delivery of the same.

3.      To take action for the purpose of ensuring the due performance of any award or decree which may be eventually passed in the said proceedings, and to do all such other acts and things as the said attorney shall deem fit.

4.      And also to settle, adjust, compound and compromise all proceedings, accounts, claims and demands whatsoever, which now are, or hereafter shall be, depending between the said Donor and the said Defendants in such manner as the said attorney shall deem fit.

And the Donor hereby agrees to ratify and confirm whatever the said attorney shall do hereunder.

 

IN THE WITNESS WHEREOF the Donor has hereunto set his hand this________ day of ________ 20 ______.

 

 

_____________ (AA).

(Donor)

 

Attestation.

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 


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