BOND FOR PAYMENT OF MONEY WITH INTEREST
KNOW ALL MEN by these Presents:
That we,_________ of __________, as principals, and __________, of _________ as surety, are bound unto ________; of _________, in the sum of Rs.________ (Rupees ___________), to the payment of which to the said ___________; his executors, administrators, and assigns, we hereby jointly and severally bind ourselves, our heirs, executors and administrators.
The condition of this obligation is such that if the above-bounden obligors, or either of them, or his or their heirs, executors or administrators, shall, on the ______ day of _________, pay or cause to be paid, to the above-named obligee, his executors, administrators, or assigns, the sum of Rs.________ (Rupees____________), with interest upon the same from the date of the above-written bond, at the rate of _____ per cent (___%) p.a., then this obligation shall be void, otherwise shall remain in full force.
IN WITNESS WHEREOF, we, the said _____ and ________, have hereunto set our hands and seals this ____ day of ______ 20 ____.
SIGNED, SEALED, AND DELIVERED
in the presence of:
WITNESS:
- _____
- _____
