SECURITY FOR COSTS OF APPEAL
(O. 41, r. 10.)
(Title)
To
THISsecurity bond for costs of appeal executed by ______ witnesseth :-
This appellant has preferred an appeal from the decree in Suit No. __________ of ________ 20_____ against the respondent, and has been called upon to furnish security. Accordingly I, of my own free will, stand security for the costs of the appeal, mortgaging the properties specified in the schedule hereunto annexed. I shall not transfer the said properties or any part thereof, and in the event of any default on the part of the appellant, I shall duly carry out any order that may be made against me with regard to payment of the costs of appeal. 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 _____ 20______.
Schedule
(Signed)
Witnessed by:
- _________
- _________
