Negotiable Instruments Act, 1881
40. Discharge of endorser's liability
Where the holder of a negotiable instrument, without the consent
of the endorser, destroys or impairs the endorser's remedy against a prior party,
the endorser is discharged from liability to the holder to the same extent as
if the instrument had been paid at maturity.
Illustration
A is the holder of a bill of exchange made payable to the order
of B, which contains the following endorsements in blank-
First endorsement, "B".
Second endorsement, "Peter Williams".
Third endorsement, "Wright & Co.".
Fourth endorsement "John Rozario".
This bill A puts in suit against John Rozario and strikes out, without
John Rozario's consent, the endorsements by Peter Williams and Wright & Co.
A is not entitled to recover anything from John Rozario.