DEED OF PARTNERSHIP BETWEEN SOLICITORS

This deed of partnership is made on this .............day of.............in the year...20……between 1.............aged.............S/o .............residing at .............hereinafter described as the first party, and 2.............aged.............S/o .............residing at .............hereinafter described as the second party which expression shall, unless repugnant to the subject or the context, mean and include the heirs, successors, executors, administrators, representatives, nominees and assigns of the respective parties.)

WHEREAS the parties hereto have been acting as solicitor for different clients and intend to carry on the profession in partnership.

AND WHEREAS the parties hereto agreed on the terms and conditions of such partnership and decided to reduce it in writing.

NOW THIS DEED of partnership witnesseth as under:

1. That the parties hereto have joined each other today as partners and the business of the partnership firm has commenced from the date hereof.

2. That the partnership firm shall carry on business of solicitors.

3. That the principal place of the business shall be at .............which may be changed to any other place with the mutual consent of the parties hereto.

4. That the business shall be carried on in the name and style of.............

5. That the partnership shall be at will.

6. That each party hereto shall contribute equally towards the capital of the firm.

7. That regular and proper account of the partnership business shall be maintained and kept at principal place of business.

8. That each party hereto shall share the profit or the loss of the firm in equal proportion.

9. That account of the partnership firm shall be opened in .............bank which shall be operated by joint signature of the parties hereto.

10. That parties shall be entitled interest on the capital standing to their credit in the books of the firm at the rate of.............% per annum.

11. That each party hereto shall draw salary of Rs.............per month.

That accounting year of the partnership firm, shall be from first day of April to Thirty first day of March consisting of 12 months.

13. That for all other matters not provided in this deed, the provisions of the Indian Partnership Act, 1932 shall apply.

IN WITNESS WHEREOF parties hereto have signed this deed of partnership on the date aforementioned at .............

Signed, sealed and delivered by.............the first party, in presence of :

Signature 1, 2

Signed, sealed and delivered by.............the second party, in presence of :

Signature 1, 2