Security Bond for Removal of Attachment

In the Court of............at .....................

Suit No............of ....................

.................. Plaintiff

Versus

............. Defendant

Amount of suit, Rupees.......

Whereas in the suit above specified the plaintiff aforesaid has applied to the said court that the said defendant...........may be called upon to furnish sufficient security to fulfill any decree that may be passed against him in the said suit or that on his failure so to do, certain property of the said defendant..........may be attached.

And Whereas, on the failure of the said defendant.......to furnish security, or, show cause why it should not be furnished, the property aforesaid of the said defendant...............has been attached by the order of the said court;

Therefore, I ..............inhabitant of......have voluntarily become surety and hereby bind myself, my heirs and executors, to ...........as Judge of the said court, and his successors in officer that the said defendant, shall produce and place at the disposal of the said court, when required, the property or refer to an annexed schedule), or the value of the same, or such portion thereof as may be sufficient to fulfill such decree and shall, when required, pay the costs of the attachment and in default of his so doing, I bind myself, my heirs and executors, to pay to.............as Judge of the said court and his successors in office on its order such sum to the extent of rupees (here enter a sufficient sum to cover the amount of suit with costs and the costs of the attachment) as the said court may adjudge against the said defendant.

Witness my hand at...............this..........day of........., 2000.

                                                                                               (Sd.)................

Witnesses:

(Signed)                                                                                    Surety