BOND BY VENDOR TO INDEMNIFY PURCHASER AGAINST A PARTICULAR DEFECT OF TITLE
[Alternative Form]
BY THIS BOND __________________________________ [insert the name, address etc. ofvendor] bind myself to [[insert the name, address etc. ofpurchaser] for the payment to him of the sum of Rs. ____________.
Signed on this _______ day of ___________.
WHEREAS:
- ?By an agreement dated the ________ day of ________ the said vendor agreed to sell and the said purchaser to purchase all that property free from all in cumbrances for the sum of Rs. ___________.
- On the investigation of the title of the said vendor it appeared that his title depended upon the fact that ________ late of ________________________ (address, etc.) who died on or about the ____________ day of _________ died intestate without leaving issue living at his death and that in case the said ) _________ left any such issue then the said vendor would be unable to show or make a good title to the said premises.
- The said vendor is unable to produce succession certificate or any sufficient evidence that the said __________ left no issue living at his death and died intestate.
- Neverthe less the said purchaser has agreed to complete the said purchase upon the said vendor executing the above-written obligation conditioned as is hereinafter expressed.
NOW THE ABOVE-WRITTEN OBLIGATION is conditioned to be void in case the said premises shall henceforth be quietly held and enjoyed by the said purchaser and his successors in title, without any lawful interruption or disturbance on the part of any person or persons being issue of the said ____________ who was or were living at his death or claiming through or under such issue or otherwise claiming title to the said premises on the ground that the said __________ left issue living at his death or left a Will before his death.
Signed etc.
[Signature and seal of obligor]
