Agreement to Store Furniture

THIS AGREEMENT, made this ________ day of ________ 20____,

BETWEEN

_____________ warehouseman, (hereinafter referred to as “the Bailee”)

AND

________ of ___________ owner, (hereinafter referred to as “the Bailor”).

WHEREAS said Bailee owns and operates warehouse at _________ street, in the city of __________ for the purpose of storing household goods and effects, and said Bailor is desirous of a storing his household goods for an indefinite period.

NOW THEREFORE, in consideration of the payment of the stipulated sum of Rs. ______ per month by said Bailor, said Bailee hereby agrees to haul all said household goods and effect from their present location at No. ____ Street, in said _______ city, to said warehouse and receive the said into storage, to be stored in a room by themselves and to be deliverable to said Bailor or order upon the payment of said sum above stipulated.

Said Bailee shall keep said goods insured against loss or damage by fire in consideration of said payments.

It is expressly understood that the payments due from said owner shall be a lien upon said property until paid, and that said goods shall not be moved until said lien is fully discharged.

IN WITNESS WHEREOF, etc.