Security Bond by Receiver

Know All Men By These Presents, that we, AB, son of............of ......and EF, son of...........of...........and XY son of..........of........jointly and severally bound to Shri GH, Judge of the above court in the sum of Rs.........to be paid to the said Shri GH, or his successor in office for the time being, for which payment we bind ourselves, and each of us, our and each of our heirs, executors and administrators, jointly and severally, by these presents:

Dated this..............day of............, ,2000.

Signed by us, AB, EF, and XY in the presence of ............son of..................

Whereas, a plaint has been filed in this court by..........against......for the purpose of (here insert the object of suit);

Now the condition of the bond is such, that if the above bounden AB, shall duly account for all and every sum and sums of money which he shall so receive on account of the rents and profits of the immovable property and in respect of the moveable property of the said...........at such period as the said court shall appoint, and shall duly pay the balance which shall from time to time be found and certified to be due from him as the said Shri GH, or his successor in office for the time being, does or shall hereafter direct, then the above written bond shall be void, otherwise the same shall remain in full force.

Dated this............day of..............,2000

(Signed AB)

(Signed EF) in presence of........son of.......of............

(Signed XY)