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 heir of said _______________, within ____ month 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 heir 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 full force and effect.

 

IN WITNESS, etc.

Signed, Sealed and Delivered in the presence of :

 

 

 

WITNESS:

1.     ___

 

2.     ___