BOND BY TWO OR MORE OBLIGORS TO ONE OR MORE OBLIGEES JOINTLY

 

BY THIS BOND we ______________________________________________________  [insert the name, address etc. ofobligors] acknowledge ourselves obligation jointly [or jointly and severally] bond to ____________________________ [insert the name, address etc. ofobligee] [or insert the name, address etc. ofto [obligees] jointly in the sum of Rs.__________ to be paid by us or some or one of us to the said [obligee] [or to the said [obligees] or to their certain attorney].

Sealed with our seals this ________ day of _________.

NOW THE ABOVE WRITTEN BOND is conditioned to be void in case the above bounden [obligors] or any or one of them or their or his personal representatives or any person acting for and on behalf of them or any or one of them shall pay on the ________ day of ________ next ensuing [or on demand] to the said [obligee] [or to the said [obligees] or the survivors or survivor of them or the personal representatives of such survivor or their or his assigns] the sum of Rs.___________ with interest for the same as from the ________ day of ________ at the rate of Rs. __________ per cent per annum but in the event of the above-bounden [obligors] or their personal representatives failing to pay the said sum upon the said date the above-written bond shall remain in full force and effect notwithstanding no demand be made by or on behalf of the said [obligee] [or the said obligees] his [or their] personal representatives or assigns.

Signed etc.

 

[Signatures and seals of obligors]