virile share

noun | \ ˈvir-əl-, -ˌīl- \ | vir·ile share
  1. a : an amount due from the obligor under a solidary obligation (as a debt) arising from a contract or quasi contract that is equal to that of each other obligor unless there is an agreement or judgment to the contrary

    b : an amount based on the proportionate fault of the obligor when the obligation arises from an offense (as in negligence) or quasi-offense — called also virile portion