Section 125(2) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(2)all costs which he may be compelled to pay in any such suit, if, in bringing or defending it, he did not contravene the orders of the promiser, and acted as it would have been prudent for him to act in the absence of any contract of indemnity, or if the promiser authorised him to bring or defend the suit;
