NOTICE TO PAY MORTGAGE MONEY

XYZ

Advocate

Date: ……………

To,

Shri ………..

……………

Sir,

Under instructions from my client Shri ABC, I have to call upon you to pay the principal amount together with interest due on the deed of mortgage dated the …………… day of …………. 20…, made between yourself of the ONE PART and the said ABC of the OTHER PART, which has become due and repayable to the said ABC on the ……………… day of …………., 20…., failing which, I have the instructions to file a suit against you for foreclosure of the mortgage property.

Yours faithfully,

XYZ

Advocate

Advocate for the said ABC