PARTIAL PARTITION OF HINDU UNDIVIDED FAMILY

 

 

THIS DEED OF PARTIAL PARTITION is made on the _______ day of _______ between Mr. _________ s/o ______, r/o_______ of the FIRST PART;

AND

Mr._________ s/o______, r/o_______ of the SECOND PART;

AND

Mr.______, s/o______, r/o_______ of the THIRD PART;

AND

Mr.______, s/o______, r/o_______ of the FOURTH PART;

all four hereinafter collectively referred to as parties and individually as the first party, second party, third party and fourth party respectively, which expression shall include their related successors, heirs, representatives and assigns.

WHEREAS

1.      The parties form a Hindu undivided family owning assets of considerable value given in the Schedule A to this deed.

2.      The parties hereto have by mutual consent adjudged to partition by metes and bounds the assets of the Hindu undivided family as given in Schedule B to this deed, out of the total assets of the family as already given in Schedule A hereto.

NOW THEREFORE THIS DEED WITNESSES AS FOLLOWS:

1.      That the parties hereto have divided among themselves the assets given in Schedule B into four parts, which asset to this day formed part of the assets of the Hindu undivided family, in the following way:

Party of the first part ___________   All the property given in Schedule I

Party of the second part _________ All the property given in Schedule II

Party of the third part ____________ All the property given in Schedule III

Party of the fourth part __________ All the property given in Schedule IV

2.      That each of the above state parties shall be the complete owner of the property assigned as given above, and none of other parties or the Hindu undivided family hence shall bear any rights, title or interest in these assets after it.

3.      That this partial partition has been affected by mutual agreement, having no power to any party to assail it on any reason whatsoever.

4.      That the first party shall keep the original deed of partial partition. The other parties shall keep a true copy signed by all the parties and which true copy will be considered as effective as the original deed for all intents /purposes.

 

 

IN WITNESS WHEREOF, the parties to this deed have set their hands in the presence of

 

__________________________

FIRST PART PARTY

__________________________

SECOND PART PARTY

__________________________

THIRD PART PARTY

 

 

Witnesses:

1.

2.