MONEY BOND WITH SURETY

THIS BOND is made the……….day of………20…………by ................. son of etc. (Debtor) and .............................., son of, etc. (Surety).

WHEREAS ............................, son of etc., has this day lent and advanced to me, viz., the said ..........................., a sum of Rupees…………(Rs) only at the request and on the assurance and guarantee of the said ........................., the surety, as to its repayment personally with interest at ………% per annum in case of default on my part. Now by this bond we, the said ........................... and ........................., hereby and hereunder jointly and severally hold and bind ourselves, our respective heirs, executors, administrators and representatives unto the said ......................... his heirs, executors, administrators, representatives and assigns for payment to him or them, as the case may be, of the sum of Rupees………(Rs) only, on demand (or, on or before the………day of………or, by installments etc.) with interest thereon at the rate of………per cent per annum from the date hereof until such payment.

IN WITNESS WHEREOF, we, the said ........................ and ........................., have set and subscribed our respective hands and seals the day, month and year first above-written.

In the presence of:

Signed, sealed and delivered
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