BOND BY ONE OBLIGOR TO ONE OBLIGEE FOR PAYMENT OF A SUM BY EQUAL INSTALMENTS WITH INTEREST THE AGREEMENT BEING RECITED
BY THIS BOND I __________________________________________ (insert the name, address etc. of obligor) bind myself to _______________________________ (insert the name, address etc. of obligee) for the payment to him of the sum of Rs.____________.
Sealed with my seal this _______ day of ________.
WHEREAS the said (obligor) being indebted to the said (obligee) in the sum of (Rs.________) for (state nature of consideration) has requested the said (obligee) to give him time for the payment thereof which the said (obligee) has consented to do upon the terms that payment of the said sum with interest in manner hereinafter expressed should be secured by the above written obligation conditioned hereinafter expressed.
NOW THE ABOVE WRITTEN OBLIGATION is conditioned to be void in case the said (obligor) or his personal representatives shall on the _____ day of ________ and the ______ day of ________ in every year commencing with the ________ day of ______ (next) pay to the said (obligee) his personal representatives or assignsthe sum of Rs._________ together with interest on the said sum of Rs._________ or such part thereof as shall not have been paid at the rate of Rs._________ per cent per annum until the whole of the said sum of Rs________ with interest shall be fully paid.
Signed etc.
[Signature & seal of obligor]
