SECURITY BOND GIVEN FOR THE GRANT OF A SUCCESSION CERTIFICATE (SECTION 375, SUCCESSION ACT, 1925)
Before the Court of the District Judge
of__________________
Case No. ________ of ________
All Men May Know By These Presents
That we, ____, S/o Sh. _________, R/o ________ (obligor, which expression shall include my successors and heirs) and ______ S/o Sh. _________, R/o __________ (surety which expression shall include my successors and heirs) are held and bound firmly unto the District Judge of ______ in the sum of Rs._____ of good and legal amount to be paid to the said District Judge or his heirs in office for the time. This payment we do hereby bind ourselves and each and every one binds himself for whole and each and every one of our successors, executors and administrators to the said District Judge, his successors or assigns firmly by these presents signed, executed and delivered by each of us respectively dated the ____ day of ____.
Whereas court of above District Judge has on the ____ day of ____ ordered in granting to obligor a succession certificate for the estate of Late Mr. ______, S/o_____, R/o____ (the deceased) with condition as obligor executing a bond with one surety for the amount of Rs. ______ for the purpose hereinafter appearing;
And Whereas the obligor has consenting to enter into the above bond and the surety has consenting to enter into the above bond as surety for the obligor.
Now the condition of the above bond is this that if the obligor shall justly and truly account for the debts and other securities of the deceased received by him and shall compensate the persons as entitled to the whole or any part of such debts and securities then, the above written bond shall be nullity .otherwise, it shall be enforceable.
Date:
Place:
Witnesses:-
1. Obligor
2. Surety
