BOND BY A SON FOR THE PAYMENT OF A SUM OF MONEY LENT BY THE FATHER AND CONDITIONED TO BE PAID ON THE DEATH OF THE FATHER
BY THE BOND I ________________________ (insert the name, address etc. son) acknowledge myself bound to ____________________ (insert the name, address etc. father) (in the sum of Rs. _____________ to be paid on the death of the said (father) to the said (father’s) personal representatives or assigns.
Sealed with my seal this _______ day of __________.
WHEREAS:
- The above-bounded (son) is indebted to the above-named (father) in the sum of Rs. _________ advanced by the said (father) to the said (son) at his request.
- It has been agreed between the parties that the repayment of the said sum of Rs. ________ together with interest thereon at the rate of Rs. _______ per cent per annum from the date of the death of the said (father) until payment thereof shall be deferred until ________ months after the decease of the said father.
NOW THE ABOVEWRITTEN BOND is conditioned to be void in case the said (son) shall at the expiration of ________ months next after the decease of the said father pay or cause to be paid to the personal representatives or assigns of the said (father) the principal sum of Rs. ________ with interest at the rate of Rs. ______ per cent per annum from the date of the decease of the said father.
Signed etc.
[Signature and seal of son]
