Loan Bond with Sureties and Lower Rate of Interest in Case Punctuality in Payment
This
Deed is executed on this.........day of............at .................. between :
Mr.
VK S/o Mr. GD r/o ....................., hereinafter called the debtor on the first part.
2. Mr.
PC, s/o RP r/o ..................., and Mr. DC s/o RA r/o ..................., hereinafter jointly
called the sureties on the second part, and
3. Mr.
KB, s/o RB, r/o ....................., hereinafter called the creditor on the third part.
Whereas
the creditor has agreed to advance a loan of Rs.5,00,000.00 to the debtor, which
is to be repayable in four years with interest at the rate of 18% per annum,
provided two persons stand as surety of the debtor.
And
whereas sureties above named are ready to stand as sureties of the debtor.
Now this
Deed Witnesses as Under:
That
in pursuance of the said agreement the creditor has advanced a sum of
Rs.5,00,000.00 (Rupees five lacs only), the receipt of which has been
acknowledged by the debtor.
2. The
debtor shall repay the loan in five years in half yearly installments of
Rs.50,000/- with interest at the rate of 18% per annum.
3. That
in case the debtor repays the installment of loan before at least 15 days of
the due date, the interest shall be paid at the rate of 12% per annum.
4. That
in case of failure on the part of the debtor or repay the loan and
interest
or its part thereof, the sureties shall be liable to repay such unpaid amount
of loan and interest, for which sureties are agreed.
We
the above noted parties have signed this deed on the date and place mentioned
above, after fully understanding the contents of this deed in the presence of
the following witnesses.
1.
Name............. Signature ..............
Address............
Debtor
2.
Name............... Signature..................
Address………… Surety
3.
Name............. Signature ..............
Address............
Creditor