SECURITY BOND TO BE GIVEN ON ORDER BEING MADE TO STAY EXECUTION OF DECREE
(O .41, r. 5.)
(Title)
To
THIS security bond on stay of execution of decree executed by ________ witnesseth :-
That ________, the plaintiff in Suit No. _______ of 19/20 ______ having sued ________ the defendant, in this Court and a decree having been passed on the ______ day of _____ 19/20 ______ in favour of the plaintiff, and the defendant having preferred an appeal from the said decree in the ______ Court, the said appeal is still pending.
Now the plaintiff decree-holder having applied to execute the decree, the defendant has made an application praying for stay of execution and has been called upon to furnish security. Accordingly I, of my own free will, stand security to the extent of Rs _______ mortgaging the properties specified in the schedule hereunto annexed, and covenant that if the decree of the first Court be confirmed or varied by the Appellate Court the said defendant shall duly act in accordance with the decree of the Appellate Court and shall pay whatever may be payable by him thereunder, and if he should fail therein then any amount so payable shall be realized from the properties hereby mortgaged, and if the proceeds of the sale of the said properties are insufficient to pay the amount due, I and my legal representatives will be personally liable to pay the balance. To this effect I execute this security bond this _____ day of _____ 19/20____.
Schedule
(Signed)
Witnessed by
- _______
- _______
