Guarantee of
Performance of Hire Purchase Agreement
by The Hirer
To
...........................................
...........................................
...........................................
In consideration of
your agreeing to deliver at my request to Shri .............................
(hereinafter called the hirer) under the terms of hire purchase agreement
proposed to be made between you, the goods mentioned in the Schedule hereto
annexed, I the undersigned ....................... do hereby guarantee the due
payment by the hirer of each and every sum that become due under the said
hire-purchase agreement and the due performance by the hirer of each and every
term and condition of the said agreement and I agree and declare that any
extension of time or granting or indulgence to the hirer or making of any
composition with the hirer or the variation of the terms of the said agreement
or the waiver by you of any broach by the hirer of any terms of the said
agreement will not discharge, release or affect my liability under this
guarantee in any way.
The Schedule referred
to above
(Particulars of the
goods to be delivered to the hirer)
IN WITNESS WHEREOF,
the surety has hereunto set and subscribed his hands on this .................
day of .................. 2000.
Signature of the
surety
WITNESSES;
1 ...........................
2. ..........................
