BOND OF INDEMNITY BY A VENDOR TO A PURCHASER FOR INABILITY TO DELIVER A MISSING TITLE DEED
KNOWN ALL MEN by these presents that I _____________________________________________________ [insert the name, address etc. ofobligor] (Obligor - Vendor) am held and firmly Bound unto ______________________________________ [insert the name, address etc. ofobligee] (Obligee-Purchaser) in the sum of Rs. ___________ only of lawful money of the Union of India to be paid to (Obligee), for which payment to be well and truly made I bind myself firmly by these presents. Sealed with my seal this _____ day of ________.
WHEREAS by an Indenture of Conveyance bearing even date with these presents and made between the said (Obligor) of the One Part and the said (Obligee) of the Other Part all that the hereditaments etc.(describe parcels fully) have for the consideration therein mentioned been granted and conveyed unto the said (Obligee) in fee simple absolutely.
AND WHEREAS an Indenture of Conveyance dated _________ and made between ____________ therein described of the One Part and ___________ also therein described of the Other Part and registered before ________ in Book No. ________ Volume No. _______ Pages _______ to ________ Being No. _______ for the year ______ being one of the deeds in the chain of the title to the hereditaments comprised in and granted and conveyed by the said Indenture of Conveyance of even date herewith cannot be found in spite of diligent searches.
AND WHEREAS upon the treaty of the said Indenture of Conveyance of even date herewith it was agreed for the satisfaction and indemnity of the said (Obligee) that the said (Obligor) should execute the above-written bond subject to the conditions hereinafter contained.
NOW THE CONDITION of the above written bond or obligation is such, that if the said (Obligor) do and shall from time to time and at all times hereafter save harmless and keep indemnified the said (Obligee) from and against all actions, losses, damages, expenses, claims and demands whatsoever in respect of the hereditaments comprised in and granted and conveyed by the said Indenture of Conveyance of even date herewith to which the said (Obligee) shall or may be liable by reason of non-delivery to the said (Obligee) of the said (missing) Indenture of Conveyance dated ______ upon the completion of the purchase or should it appear that the said (missing) Indenture of Conveyance dated _______ has been deposited with any person or persons by way of security or has been otherwise dealt with in such a manner as to prejudice or affect the passing to the said (Obligee) by the said (Obligor) of an absolute and unencumbered title to the said hereditaments. Then and in such case the above-written bond or obligation shall be void and of no effect, otherwise the same shall remain in full force and virtue.
SIGNED SEALED & DELIVERED etc.
