subrogate

transitive verb | \ ˈsə-brō-ˌgāt \ | sub·ro·gate

1. : to put in the place of another by the doctrine of subrogation : substitute (as a second creditor) for another with regard to a legal right or claim subrogates the trustee to the priority and avoidance rights of certain unsecured creditors —J. J. White and R. S. Summers the surety who pays the principal obligation is subrogated…to the rights of the creditor —Louisiana Civil Code