Respondent Bond
BY
THIS BOND I, Mr. ...... Master of the ship by name..... registered at the Port
of ......under No. ....... Hold myself firmly bound unto Mr. ...... carrying on
business at ..... (hereinafter referred to as the "Lender") for
repayment of the sum of Rs. ...... being the amount lent and advanced by him to
me for emergency buying necessaries such as oil provisions and other articles
and things and carrying our repairs to the ship required for further voyage of
the said ship from the port of ..... at which she is at present anchored.
AND
for security for repayment of the said amount with interest thereon at the rate
of Rs. ........ percent per annum from the date hereof till payment, I the said
Mr. ..... by this Bond hypothecate the cargo on board of the said ship.
AND
it is hereby declared that the said cargo on the said ship at present lying is
hypothecated as a security for the moneys advanced by the said Lender and it
will be hypothecated to no other person until payment under this Bond is made
in full with interest as aforesaid.
IN
WITNESS WHEREOF I, the said Mr. ....... Master of the said ship have put my
hand this ..... day of ............
Sd/- Master of the ship
WHEREAS
the abovementioned ship having been compelled to put into the said port of
..... for repairs and purchasing necessaries as aforesaid and the owners of the
said ship and her freight and shippers of cargo having declined to provide the
moneys required to pay for the said repairs and purchasing necessaries, I, the
said Mr. ..... have been compelled to borrow the said amount at bottomry and
have received from the said Lender the said sum of Rs. ...... and which is to
run at bottomry from the said port of on voyage to the port of ..... having
permission to touch, and stay, and proceed to all ports and places within the
limits of the voyage.
Now
the condition of this obligation is such that if I or my personal
representative shall pay unto the Lender or his personal representative or
assigns the said sum of Rs. ...... with interest accruing due thereon at the
said aforesaid within ...... days after the arrival of the said ship at her
port of discharge viz. or if the said ship is lost on the voyage, then the
obligation and the hypothecation shall be void and of no effect, otherwise it
will remain in force and effect.
Signature of Master of the ship.
