Section 133(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A becomes surety to C for B's conduct as a manager in C's bank. Afterwards B and C contract without A's consent, that B's salary shall be raised, and that he shall become liable for one-forth of the losses on overdrafts. B allows a customer to overdraw; and the bank loses a sum of money. A is discharged from his suretyship by the variance made without his consent, and is not liable to make good this loss.
