Section 43(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)A, B and C jointly promise to pay D the sum of rupees 3,000. C is compelled to pay the whole. A is insolvent, but his assets are sufficient to pay one-half of his debts. C is entitled to receive 500 rupees from A's estate and 1,250 rupees from B.
