BOND FOR SAFE CUSTODY OF MOVABLE PROPERTY ATTACHED AND LEFT IN CHARGE OF ANY PERSON AND SURETIES
[Order XXI, rule 43(1)(c}]
IN THE COURT OF______________________________________
Civil Suit No_____________
____________________of____________________________
VERSUS
____________________of____________________________
Know all men by these presents that, we _________________(name), of ________ etc., and ____________(name). of ______ etc., and________________(name). 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 ____________
And whereas the movable property specified in the Schedule hereunto annexed has been attached under a warrant from the said Court, dated the _______ day of ________, in execution of a decree in favour of ________ in Suit No ________, on the file of______ and the said property has been left in the charge of the said ___________(name).
Now the condition of this obligation is that, if the above bounden _____________(name), shall duly account for and produce when required before the said Court all and every property aforesaid and shall obey any further order of the Court in respect thereof, then this obligation shall be void; otherwise it shall remain in full force and be enforceable against the above bounden ___________. in accordance with the procedure laid down in section 145, Civil Procedure Code, as if the aforesaid _________________. were a surety for the restoration of property taken in execution of a decree.
1.
2.
3.
Signed and delivered by the above bounden in the presence of________________"
Verification:
I, ______, do hereby verify that the contents of the above Interrogatories from paras 1 to ______ are correct and true to the best of my knowledge and personal belief and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this ______.
Plaintiff / Defendant
AFFIDAVIT
IN THE COURT OF______________________________________
Petitioner:____________________________
Versus
Respondent:____________________________
That I am the petitioner in the present case and I am well conversant with the facts and circumstances of the case, hence competent to file this affidavit.
That, I am filing an application under Order XXI, rule 43(1)(c} of civil procedure code, 1908 before this Hon’ble Court. The contents of the application have been read over, translated and explained to me in Hindi and in English also. The content of the application related to the facts are true from my personal knowledge and that related to law are true to the information received by me from my advocate, which I believe to be true and this affidavit is sworn in support thereof. Nothing contained therein is false and nothing has been concealed.
Place: (Signature)
__________________
Date: Deponent
__/__/____
