BOND FOR PAYMENT OF MONEY IN INSTALMENTS
[Alternative form]
KNOW ALL MEN by these presents:
That ____________ is held and firmly bound unto __________ in the sum of Rs. ____________ (Rupees _______________ ), to be paid to the said __________, its successors or assigns, to which payment well and truly to be made I do hereby bind myself and my heirs, executors and administrators firmly by these presents:
Signed and delivered on this _______ day of ________, in the year of________.
THE CONDITION of this obligation is such, that if the above bounden _________, his heirs, executors, administrators, or any of them, shall and do well and truly pay, or cause to be paid unto the above-named __________, its successors or assigns the just sum of Rs. _________ (Rupees __________) in _______ equal monthly instalments of Rs. __________ each, the first instalment to become due within ______ after date, and balance of instalments to be paid each and every month in succession for ________ months thereafter, until total balance is paid, together with _______ per cent (____%) added for collection fees in the event that it becomes necessary to enter proceedings hereon, without any fraud or further delay, then the above obligation to be void, or else to be and remain in full force and virtue.
In Witness Whereof, etc. Signed,?Sealed And Delivered
in the presence of:
WITNESS:
- __________
- __________
