SECURITY BOND ON GRANT OF SUCCESSION CERTIFICATE
(The Indian Succession Act 1925, section 375)
BY THE BOND we, .....................of, etc. (principal), and ................. of, etc., (surety), are jointly and severally held and firmly bound to .........……..Judge, etc., in the sum of Rs……..of lawful and good money to be paid to the said…………Judge, or to his successors in office for the time being as the case may be for which payment to be truly and faithfully made, we bind ourselves and also our respective heirs, executors, administrators and representatives jointly and severally by these presents.
Sealed with our seals this………day of……20……….
WHEREAS by an order dated ………. made in Case No………. of.... of the Court of…….Judge, etc., a succession certificate in respect of the estate of .............. deceased has been ordered to be issued under section 373 (read section 375) of the Indian Succession Act, to the above- named .............subject to his entering into a bond for Rs…….with one surety as herein contained and whereas the said ............. has agreed to enter into the above-written bond and whereas the said ........ has agreed to join with the said .............. in the same bond as surety for the said ......... and has been approved by the court: Now the condition of this bond or obligation is that, if the said ............. does and shall justly and truly account for the debts and securities for which the certificate is granted, indemnify and keep indemnified against all the claims brought by the lawful heirs of the deceased ............... and do otherwise administer according to law the said properties and credits and deliver and pay and/or cause to be delivered and paid the same to person or persons lawfully entitled thereto and otherwise act and conduct himself properly in all other respects then the above-written bond or obligation shall be void and of no effect, and shall automatically stand discharged, otherwise the same shall remain in full force and virtue.
Signed, sealed and delivered
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