AIR 1919 LAHORE 374(2)

Lahore High Court

Hon'ble Judge(s): Martineau , J

Limitation Act (9 of 1908) , S.20— Payment of interest by principal debtor - Limitation it extended against surety. The liability of a surety being co-extensive with that of the principal debtor, the benefit accruing to a creditor under S. 20 is not restricted against the payer alone, but is enforceable against anyone liable for it. Therefore, a payment of interest by the principal debtor within the period of limitation gives a fresh starting point for limitation against the surety under S. 20.