Affidavit regarding Hindu joint family property for securing loan against mortgage of Property
Before the _____________ Magistrate _______________
Dist. __________________
in the matter of ___________
AFFIDAVIT
We _____________ sons of __________ by caste _____________ by occupation ____________ of ______________ solemnly affirm and jointly and severally say as follows:
- That we ____________ constitute an undivided trading Hindu family, joint in mess, estate and worship and governed by the __________ school of Hindu law, and that ___________ is the Karta of the said undivided Hindu family.
- That we carry on business under the name and style of _________ at _________ which business absolutely belongs to the joint family above referred to.
- That we applied to Bank, for a loan of Rs. __________ (Rupees__________) which amount was required for a legal necessity namely to carry on the said business smoothly and effectively.
- That the properties referred to were acquired under _____________.
- That the said premises were on the ________ day of creating a mortgage in favour of ____________ Bank Limited, free from encumbrances of any description and that we have not in any way encumbered them so as to hinder us from creating an equitable mortgage in favour of Bank, to secure repayment of the said sum of Rs. ___________ (Rupees_______________) which.................. Bank, agreed to lend us upon representation made by us to them of the facts stated in this Affidavit.
AND we make this Declaration on solemn affirmation, knowing the facts stated above as true.
_____________________
_____________________
_____________________
Signatures.
Solemnly affirmed by the said ____________ before me at ________ this ___________ the day of ________ 20______.
Court Seal
Magistrate
