LexSection 133 — Warranty of solvency of debtor.
Transfer of Property Act, 1882
Where the transferor of a debt warrants the solvency of the debtor, the warranty, in the absence of a contract to the contrary, applies only to his solvency at the time of the transfer, and is limited, where the transfer is made for consideration, to the amount or value of such consideration.Open in Lexace · Ask the AI about this section