SECURITY FOR THE PRODUCTION OF PROPERTY
(O. 38, r. 5.)
(Title)
_____ Versus _____
Execution No. _____ Dated: _____
WHEREAS at the instance of __________, the plaintiff in the above suit, ____________ the defendant has been directed by the Court to furnish security in the sum of Rs. __________ to produce and place at the disposal of the Court the property specified in the schedule hereunto annexed;
Therefore I ___________ have voluntarily become surety and do hereby bind myself, my heirs and executors, to the said Court, that the said defendant shall produce and place at the disposal of the Court, when required, the property specified in the said schedule, or the value of the same, or such portion thereof as may be sufficient to satisfy the decree; and in default of his so doing, I bind myself, my heirs and executors, to pay to the said Court, at its order, the said sum of Rs. _______ or such sum not exceeding the said sum as the said Court may adjudge.
The Bailiff of the Court.
Schedule
Witness my hand at ________ this ________ day of ________ 19/20 _____.
(Signed)
Witnesses.
- _______
- _______
