Category of Bare Act	Name of the Act	Year of Promulgation
Civil Laws	Indian Contract Act, 1872	1872
Act Number	Enactment Date	Chapter Number
9	1872-04-25	8
Chapter Title	Ministry	Department
Of indemnity and guarantee	Ministry of Law and Justice, Legislative Department	Department of Law and Legislative Affairs

Where two or more persons are co-sureties for the same debt or duty, either jointly or severally, and whether under the same or different contract, and whether with or without the knowledge of each other the co-sureties, in the absence of any contract to the contrary, are liable, as between themselves, to pay each an equal share of the whole debt, or of that part of it which remains unpaid by the principal debtor.¹

Illustrations

(a) A, B and C are sureties to D for the sum of 3,000 rupees lent to E. E makes default in payment. A, B and C are liable, as between themselves, to pay 1,000 rupees each.

(b) A, B and C are sureties to D for the sum of 1,000 rupees lent to E, and there is a contract between A, B and C that A is to be responsible to the extent of one-quarter, B to the extent of one-quarter, and C to the extent of one-half. E makes default in payment. As between the sureties, A is liable to pay 250 rupees, B 250 rupees, and C 500 rupees.

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1. See section 43, supra.