BOND FOR EXECUTION OF SALE DEED BY THE VENDOR
KNOW ALL MEN by these presents:
That we _____________________ as principal, and ________________ as surety, are held and firmly bound unto ________ in the sum of Rs. ________ (Rupees __________________) the payment of which to the said _________, well and truly to be made, we bind ourselves, our heirs, executors, and administrators, jointly and severally, firmly by these presents.
Sealed, signed and dated this ____________ day of _______ 20______.
The condition of this obligation is such that, if the said _______________ on or before the __________, day of _______ 20_____, or, in case of his death before that time, if the heirs of said _______ within _______months next after his decease, shall and do, upon the reasonable request of said ________ his heirs, or assigns, make, execute, and acknowledge, or cause the same to be done, all and every such deed or deeds, conveyance or conveyances whatsoever, which shall be necessary for the transfer unto said _________ his heirs and assigns, a good, and absolute, and indefeasible right, title and interest free and clear of all encumbrance, of and in the premises described as follows: [here insert description of the premises], with the appurtenances thereunto belonging, and if, in the meantime, and while and until said deed or deeds shall be executed, the said ____________, his heirs and assigns, shall permit the said _______, his heirs, and assigns, peaceably and quietly to have hold, and enjoy the said premises to his own use, he paying all taxes which may become due thereon, then the above obligation shall be void, otherwise it shall remain in full force and effect.
[IN WITNESS, etc.]
Signed, Sealed and Delivered
in the presence of:
WITNESS:
- _____________
- _____________
