Security Bond for Costs of Appeal Where in Property is Mortgaged

To,

This security bond for costs of appeal executed by...............

Witnesseth:-

This appellant has preferred an appeal from the decree in suit no........of 2000, 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 the payment of costs of appeal. Any amount so payable shall be realised from the properties hereby mortgaged, and if the proceeds of the sale of the said properties are insufficient to pay the amount due, I any my legal representatives will be personally liable to pay the balance. To this effect I execute this security bond this .............day of ...............,20__.

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

Witnessed by

1...................s/o.............of.............

2...................s/o.............of........