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Indian Contract Act, 1872 147. Liability of co-sureties bound in different sums Co-sureties who are bound in different sums are liable to pay equally as far as the limits of their respective obligations permit. Illustrations (a) A, B and C, as sureties for D, enter into three several bonds each in a different penalties namely, A in the penalty of 10,000 rupees, B in that of 20,000 rupees, C in that of 40,000 rupees, conditioned for D's duly accounting to E.D makes default to the extent of 30,000 rupees. A, B and C are each liable to pay 10,000 rupees. (b) A, B and C, as sureties for D, enter into three several bonds each in different penalty namely, A in the penalty of 10,000 rupees, B in that of 20,000 rupees, C in that of 40,000 rupees, conditioned for D's duly accounting to E. D makes default to the extent of 40,000 rupees. A is liable to pay 10,000 rupees, and B and C 15,000 rupees each. (c) A, B, A and C, as sureties for D, enter into three several bonds, each in a different penalty, namely, A in the penalty of 10,000 rupees, B in that of 20, 000 rupees, C in that of 40, 000 rupees, conditioned of D's duly accounting to E. D makes default to the exeunt 70,000 rupees. A,B and C have to pay each the full penalty of his bond.    |
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