Security Bond for Grant of Succession Certificate (Section 375, Indian Succession Act)
Know
All Men that we, JN, s/o Late GP r/o ..................... and Mr. NK, s/o ........................ r/o
........................ (Surety for Mr. JN) bind ourselves jointly and severally to Shri JP,
Distt. Judge, ......................... for payment to him or his successor in office of the
sum of Rs...............
We
have signed this bond on this.........day of............at ......................
Signature......................
Administration
Signature......................
Surety
Whereas
the Court of the said District Judge, Mr. JP, has passed the order on the day
of.........and has granted the succession certificates in favour of the said Mr. JN
to the estate of Late JN deceased on the condition that said Mr. JN execute a
bond with one surety of Rs...........
And
whereas the said Mr. JN has agreed to execute the bond for the said Rs...........and
the said Mr. NK has agreed to enter into the above bond as surety for said Mr.
JN.
Now
This Bond Witnesses As Under:
Now
the condition of the above bond is as under:
That
the said Mr. JN shall prepare an inventory of the property of the deceased
within six months form the date of the execution of the bond.
2. That
the accounts of the debtor and creditor shall also be prepared by the said Mr.
JN.
3. That
the said Mr. JN shall indemnify the person who may be entitled to the whole or
any part of such debts.
4. That
if the above condition is satisfied then the bond shall remain in force,
otherwise the bond shall be void.
We
the above mentioned parties have signed this bond on this..........day of .........after
fully understanding the contents of this bond in the presence of the following
witnesses.
WITNESSES:
1.
Name.............. Signature ..............
Address............
Successor
2.
Name.............. Signature ...........
Address............
Surety