Section 145(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)C lends B a sum of money, and A, at the request of B, accepts a bill of exchange drawn by 13 upon A to secure the amount, C, the holder of the bill demands payment of it from A and on A's refusal to pay, sues him upon the bill. A, not having reasonable grounds for so doing, defends the suit, and has to pay the amount of the bill and costs. He can recover from B the amount of the bill, but not the sum paid for costs, as there was no real ground for defending the action.
