MORTGAGE BOND WITH POWER-OF-ATTORNEY
KNOW ALL MEN by these presents:
That __________ (insert the name, address etc. of obligor) (hereinafter called the Obligor) _____________________ held and firmly bound unto _________ (insert the name, address etc. of obligee) (hereinafter called the Obligee) in the sum of Rs. _________ lawful money of the Union of India, to be paid to the said obligee ________ his certain attorney _______ or assigns; to which payment well and truly to be made ______ the said obligor __________ do ________ hereby bind and oblige ______ firmly by these presents.
Sealed?Dated the ________ day of _________,
The Condition of this obligation is such that if the above-bounden obligor _______ shall and do well and truly pay, or cause to be paid, unto the above-named obligee ______ his certain attorney, or assigns, the just sum of Rs. __________ lawful money aforesaid, together with interest thereon, payable _________ at the rate of per cent ( ______ %) per annum, and together with all taxes, or charges in nature thereof, that may be laid or levied on this obligation, or the principal and interest moneys hereby secured, immediately upon their assessment, without any fraud or further delay; and for the production to the said obligee ________ or assigns, on or before the thirty-first day of December of each and every year, of receipts for all taxes of the current year assessed upon the premises described in an accompanying indenture of mortgage; then the above obligation to be void, or else to be and remain in full force and virtue. Provided, however, and it is hereby expressly agreed, that no credit shall be claimed or allowed on the interest above provided because of any taxes paid upon said premises, and that if at any time default shall be made in the payment of interest, as aforesaid, for the space of _______ days after any instalment payment thereof shall fall due, or in the payment of any taxes or charges as aforesaid, for the space of ninety days after the same shall become payable, or in such production of tax receipts as aforesaid, on or before the day aforesaid, then and in either such case the whole principal debt aforesaid shall, at the option of the obligee ________ therein named _______, or assigns, become due payable immediately, and payment of said principal debt, and all interest thereon, shall be enforced and recovered at once, anything herein contained to the contrary notwithstanding.
Sealed and delivered in the presence of __________.
To any attorney of any Court of law in ________, or elsewhere:
This is to authorize you to appear for ________ in any court of competent jurisdiction in case of the breach of the condition of the above bond and confess judgment for the penalty therein contained, as of the last or any subsequent term, with cost of suit and release of errors; and this shall be your sufficient warrant.
In Witness Whereof, etc.
