BOND FOR PAYMENT OF MONEY WITH INTEREST

 

 

KNOWN ALL MEN by these Presents:

That we, ___________ of ____________, as principals, and __________, of ___________ as surety, are bound unto ___________; of ___________, in the sum of Rs._________ (Rupees _______________________), to the payment of which to the said ______________; his executor, administrators, and assigns, we hereby jointly and severally bind ourselves, our heirs, executors and administrators.

The condition of this obligation is such that if the above-bounden obligors, or either of them, or his or their heirs, executors or administrators, shall, on the ____________ day of ___________, pay or cause to be paid, to the above-named oblige, his executors, administrators, or assigns, the sum of Rs._________(Rupees __________________), with the interest upon the same from the date of the above-written bond, at the rate of ____________ percent (___%) p.a., then this obligation shall be void, otherwise shall remain in full force.

 

 

IN WITNESS WHEREOF, we, the said ______________ and ______________, have hereunto set our hands and seals this ____________ day of _____ 20____.

Signed, Sealed and Delivered

 

 

WITNESS:

1.