SECURITY BOND FOR LIFTING ATTACHMENT

In the Court of _________ at _________
Suit No _________ of 20 _______
________________ Plaintiff;
Vs.
______________Defendant.
Amount of suit, Rupees _________

WHEREAS in the suit above-specified the plaintiff aforesaid has applied to the said Court that the said defendant _________. may be called upon to furnish sufficient security to fulfil any decree that may be passed against him in the said suit or that on his failure so to do, certain property of the said defendant _________, may be attached;
AND WHEREAS, on the failure of the said defendant _________ to furnish such security, or, to show cause why it should not be furnished, the property aforesaid of the said defendant _________has been attached by the order of the said Court;

THEREFORE, I,_________, resident of _________, have voluntarily become security and hereby bind myself, my heirs and executors, to Shri______ as Judge of the said Court, and his successors-in-office, that the said defendant, shall produce and place at the disposal of the said Court, when required, the property herein below specified, namely (here give description of property or refer to an annexed schedule), or the value of the same, or such portion thereof as may be sufficient to fulfil such decree and shall, when required, pay the costs of the attachment, and in default of his so doing, I bind myself, my heirs and executors, to pay to Shri _________ as Judge of the said Court and his successors-in-office on its order such sum to the extent of Rupees _________ (here enter a sufficient sum to cover the amount of suit with costs and the costs of the attachment) as the said Court may adjudge against the said defendant.
Witness my hand at _________ this _________ day of _________, 20 _______

Sd. _______
Surety.

Witnesses:
1.
2.