Indemnity Given to the
Bank by the Natural Guardian of Minor Children
To,
The
..........................................
.........................................
Bank,
......................................
Branch, .
..................................................
Dear Sirs,
Whereas Shri
........................ son of late Shri ....................... resident of
................................ was having a fixed Deposit
No....................... dated ...................... for ................
years ........ % interest per annum and the said fixed deposit has become due
on ……........... The said Shri ......................... had not nominated
anybody to receive the proceeds of the said Fixed Deposit Receipt on his death
under the Banking Companies (Nomination) Rules, 1985.
And Whereas the said
Shri ......................................... expired on
...................... leaving Smt ..........................................
and his minor son Master .................... as his only legal heirs in
accordance with Hindu Law, by which the said Shri ..........................
was governed at the time of his death.
And Whereas the said
Smt. ........................... has applied to you to pay the Maturity
proceeds of the said FDR viz. Rs. ................ to me for myself and as
mother and natural guardian of my minor son ........................... without
insisting on the production of legal representation to the estate of the
deceased Shri ......................................... which you have agreed
to pay on condition inter aria, on my executing this Letter of Indemnity with
two sureties.
Now This Letter Of
Indemnity Witnesseth That in consideration of your agreeing to pay to the said
Smt................................... for herself and in her capacity as
mother and natural guardian of her minor son Master
............................. the said sum of Rs.................. being the
maturity proceeds of the Fixed Deposit Receipt No ........................ dated
............... for Rs ............... We (1) Smt ....................... the
claimant aforesaid and (i) .................... and (ii) .................. as
sureties hereby bind and oblige ourselves, our heirs, executors, legal
representatives and assigns jointly and severally to indemnify and keep
indemnified the ................... Bank, its successors and assigns of, from
and against all claims, demands, actions, proceedings, losses, damages, costs,
charges and expenses which may be made, or brought or commenced against the
...................... Bank or which the ...................... Bank may have
to pay, incur or suffer as a result (direct or indirect) of the payment to the
said Smt ................................ the aforesaid sum of Rs ..................
IN WITNESS WHEREOF,
we (1) Smt ...................... and (i) .................. and
........................... aforesaid have subscribed our names hereunto on
this ............................. day of ................. 2000.
Signed and delivered
by the within named
Smt.
...................................
Signed and delivered
by the within named
Shri
......................................... (First Surety)
Signed and delivered
by the within named
Shri
......................................... (Second Surety)
WITNESSES;
1.
2.
