Security
Bond in Injunction Suit Requiring Defendant not to Repeat wrongful act
Complained
WHEREAS,
in the suit above specified, instituted by the said plaintiff, to restrain the
said defendant _______________from (Herein state the breach of contract or other
injury), the said court has, on the application the said plaintiff granted an
injunction to restrain the said defendant from the repetition (or the
continuance) of the said breach of contract ( or wrongful act complained of),
and required security from the said defendant against such repetition ( or
continuance) of the said breach of contract (or wrongful act complained of),
and required security from the said defendant against such repetition (or
continuance);
THEREFORE,
I, __________________inhabitant of _________________have voluntarily become
surety and do hereby bind myself, my heirs and executors to _______________as
Judge of the said court and his successors in office that the said defendant
____________________shall abstain from the repetition (or continuance of the
breach of contract aforesaid or wrongful act, or from the committal of any
breach of contract or injury of any kind, arising out of the same contract or
relating to the same property or right), and in default of his so abstaining, I
bind myself, my heirs and executors to pay into court on the order of the court
such sum to the extent of Rs. __________________as court shall adjudge against
the said defendant.
Made
before me on this day of_____________________ 200_
Witnesses:
______________________
Surety