LESSEE’S BOND

 

KNOW ALL MEN by these presents; etc

Now, therefore, if the said __________ and ___________, his wife, their heirs, executor or administrators, shall at all times and in every particular keep and perform in every way all the covenants, agreements, and obligations, in said lease contained, and at the expiration or earlier determination of said lease return the property therein demised to the said _______ and wife in a condition provided in said lease, and all times thereafter indemnify and save harmless the said _________ and wife against all loss, damage, or costs, arising by reason of the executor of said lease, then this obligation shall be void; otherwise it shall remain I full force and effect.

 

IN WITNESS, etc.

Signed, Sealed and Delivered in the presence of :

 

 

 

WITNESS:

1.      ….

 

2.      ….