BOND FOR SAFE CUSTODY OF MOVABLE PROPERTY ATTACHED AND LEFT IN CHARGE OF ANY PERSONS AND SURETIES
[Order XXIA, rules 3 (a) and 5]
IN THE COURT OF............................. AT....................
Civil Suit No.............................. of ...................
............................................... of......;.........................................................................
Against
............................................of..................................................................................
Known all men by these persons that we.......................of, etc. and ............................ of.................... etc. and ............................. of......................etc., are jointly and severally bound to the Judge of the Court of ................. in Rupees................. to be paid to the said Judge, for which payment to be made we bind ourselves and each of us in the whole, our and each of our heirs, executors and administrators, jointly and severally, by these presents.
Dated this ......................... day of .................. 20.... .
And whereas the movable property/livestock specified in the Schedule hereunto annexed has been attached under a warrant from the said Court dated the ............... day of........ 20...., in execution of a decree in favour of ................in Suit No .............. of............20...., on the file of .......................... and the said property has been left in the charge of the I.J.
Now the condition of this obligation is that if the above bounded I.J. (shall duly account for any loss which the owner of the property) livestock may suffer due to wilful negligence of the bounded and produce when required before the said Court all and every the property/ livestock aforesaid (and shall properly maintain and take due care of the livestock aforesaid) and shall obey any further order of the Court in respect then this obligation shall be void; otherwise it shall remain in full force and be enforceable against the above bounded .............................. in the execution proceedings.
Signed and delivered by the above bounden in the presence of... ... ... "
