Section 139(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)B contracts to build a ship for C for a given sum, to be paid by instalments as the work reaches certain stages. A becomes surety to C for B's due performance of the contract. C, without the knowledge of A, prepays to 13 the last two instalments. A is discharged by this prepayment.
