SECURITY GIVEN BY A LEGATEE UNDER A LOST WILL TO A PURCHASER OF BEQUEATHED FLAT
That we, ........, S/o Sh. ................, R/o ...................... (obligor, which expression shall include my heirs and successors) and ............ S/o Sh. ............, R/o..............(surety, which expression shall include my heirs and successors) by these presents signed, executed and delivered by each of us respectively dated the ........ day of ........ bind ourselves jointly and severally to District Judge of ............ for the payment to him or his successor in office of the sum of Rs. .................
WHEREAS the above bounden obligor is the sole owner of the flat situated at ............more fully described in the annexure attached hereto.
AND WHEREAS the obligor is the only surviving heir of Late Sh. ............, S/o Sh. ............, R/o.............. and the flat above referred had been given under a will executed by the deceased which will is the last will of the deceased.
AND WHEREAS the said will has been misplaced and cannot be traced by the obligor.
AND WHEREAS by a deed of sale executed on ............ the obligor has sold the said flat to Mr. ............, S/o................, R/o.................... (buyer)
AND WHEREAS the obligor and the buyer have mutually agreed that for the better protection of interest of the buyer, the obligor should execute the above written bond subject to the condition hereinafter contained.
NOW THE CONDITION of the above-written bond is that if the obligor does and shall from time to time and at all times hereafter save harmless and keep indemnified the buyer from all suits, losses, costs, charges whatsoever in respect of the said flat then and in such case the above-written bond shall be void. In the event of there being any deficiency in the title of the obligor, due to which the buyer’s interest in the flat is obstructed or lost this bond shall remain in full force.
Signatures of the Obligor
Signatures of the Surety
Date..........................
Witnesses:
1…………….
2……………..
