BOND BY RECEIVER APPOINTED BY COURT

In the Court of_________ Judge _________
Suit No _________ of 20 _________
_________ Plaintiff;
_________ Defendant.
That we, _____________ son of _________, of _________ and _____________., son of _________, of _________ and ____________., son of ____, of _________ are jointly and severally bound to  _________ Judge of the above Court, in the sum of Rupees ________ to be paid to the said _________or his successor-in-office for the time being, for which payment we bind ourselves, and each of us, our and each of our heirs, executors and administrators, jointly and severally, by these presents:

Dated this ________ day of _________, 20 _________
Signed by us, ____________________ in the presence of _________, son of _______ of _________.
WHEREAS a plaint has been filed in this Court by _____________ against ____________ for the purpose of (here insert the object of suit);
AND WHEREAS the said___________has been appointed receiver by an order of the said Shri ___________ of all the property, immovable and movable, detailed in the Schedule to the plaint in the said suit;

NOW THE CONDITION of this bond is such, that if the above-bounden _________ shall duly account for all and every sum and sums of money which he shall so receive on account of the rents and profits of the immovable property and in respect of the movable property of the said._________ at such periods as the said Court shall appoint, and shall duly pay the balances which shall from time to time be found and certified to be due from him as the said ____________, or his successor-in-office for the time being, does or shall hereafter direct, then the above-written bond shall be void, otherwise the same shall remain in full force.
Dated this _________ day of _________, 20 _________