BOND FOR PAYMENT OF JUDGMENT DEBT WITH APPOINTMENT OF ATTORNEY UNDER POWER
KNOW ALL MEN by these presents:
That I ____________ of _______________ held and firmly bound unto _______, of __________, in the sum of Rs.________ (Rupees______________), to be paid to the said ___________ his executors, administrators, or assigns, to which payment well and truly to be made, I do bind myself, my heirs, executors and administrators, jointly and severally, for and in the whole, firmly by these presents.
Signed and delivered on this _______ day of __________, in the year of Two thousand and ____________.
NOW, THE CONDITION of this obligation is such, that if the above bounden _________, his heirs, executors or administrators, jointly and severally, or any of them shall and do well and truly pay or cause to be paid unto the above-named __________, his executors, administrators or assigns, the just and full sum of Rs.__________ lawful money as aforesaid, on or before the ______ day of _______ next, without any fraud or further delay, then the above obligation to be void, otherwise to remain in full force and effect; and I do hereby constitute, appoint, authorize and empower Sri _________________ , my attorney to appear for me, my heirs, executors, or assigns at the suit of the said __________________, his executors, administrators, or assigns, on the above obligation, at any time prior or subsequent to the date hereof, and thereupon to confess judgment for the above sum of my debt, besides cost of suit or otherwise, with stay of execution until the day of payment.
In Witness Whereof, etc.
Signed, Sealed And Delivered in the presence of:
WITNESS:
