INDEMNITY IN THE FORM OF AGREEMENT

THIS AGREEMENT made this _________ day of _________, 20 _________ between .................. etc. of the one part and ..................... etc. of the other part.
WHEREAS by a deed of lease dated the_________ the said ................. demised certain land to the said ........................ and one ..................., since deceased, for a term of nine years from _________;
AND WHEREAS one of the conditions entered in the said lease was that during the first year the said ................ will not require the said lessees to pay rent for uncultivated land;
AND WHEREAS though the whole of the demised land was not cultivated during the first year, full rent for that year was realized by the said ........................ on the alleged ground that the aforesaid condition was not intended to apply to this lease, and that it was by an accidental omission that the same was not scored out of the printed form of lease before execution;
AND WHEREAS the said ....................... and ................ served a notice on the said ..................... threatening to file a suit against the said ................... for refund of the amount of rent so realized from them in violation of the aforesaid condition;

AND WHEREAS in consideration of the aforesaid agreement of the said ................, the said .................. has agreed to indemnify the said ....................... from any claim which the said minor sons of the said ......................., may institute for refund of the said amount of rent in spite of the said ................... relinquishing the same on their behalf;

NOW THESE PRESENTS WITNESS that in pursuance of the said agreement and for the consideration aforesaid the said ................ hereby agrees always to indemnify and keep harmless the said ......................... from any claim which the aforesaid ...................... and .............. or either of them or their respective successors or assigns or any of them may at any time institute for refund of any part of the rent paid by the said ...................... and ...................... for the year _________ under the aforesaid deed of lease dated the _________,

IN WITNESS WHEREOF etc.