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  • Deeds & Drafts / BOND-BY-A-FATHER-TO-PAY-A-SUM-TO-TRUSTEES-OF-HIS-DAUGHTERS-MARRIAGE-SETTLEMENT-AS-THE-DAUGHTERS-PORTION

Deeds & Drafts

BOND BY A FATHER TO PAY A SUM TO TRUSTEES OF HIS DAUGHTER’S MARRIAGE SETTLEMENT AS THE DAUGHTER’S PORTION

 

BY THIS BOND I ______________________ (insert the name, address etc. father) bind myself to _______________________ (insert the name, address etc. trustees) for the payment to them of the sum of Rs. __________  (a sum double the amount of the daughter’s portion).

Sealed with my seal this _______ day of ___________.

WHEREAS a marriage is intended, shortly to be solemnised between __________________________________ (insert the name, address etc. intended husband) and _______________________  (insert the name, address etc. daughter) of the above bounded (father) and upon the treaty for the said marriage it was agreed that the said (father) should within ______ months (or years) after the said marriage pay to the above-mentioned (trustees) the sum of Rs. _____ (with interest thereon ‘from the date of the said marriage until payment of the said sum at the rate of Rs._____ per cent per annum) to be held and applied by the said (trustees) upon and for the trusts and purposes and with and subject to the powers and provisions declared and contained of and concerning the same in a certain deed already prepared and engrossed intended to bear even date with the above-written obligation and expressed to be made between (parties).

NOW THE ABOVE-WRITTEN OBLIGATION is conditioned to be void in either of the following cases namely:

  1. In case the said intended marriage shall not be soleminised within ________ ( _________ [in words]) months after the date of the above written obligation.
  2. If within _______ months (or years) after the solemnisation of the said intended marriage the said (father) or his personal representatives shall pay to the said (trustees) or the trustees or trustee for the time being of the said settlement the sum of Rs. _______ (the daughter’s portion) with interest thereon from the date of such solemnisation down to the date of payment at the rate of Rs. _______ per cent per annum).

Signed etc.

[Signature and seal of father]


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