Section 226(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A buys goods from B, knowing that he is an agent for their sale, but not knowing who is the principal. B's principal is the person entitled to claim from A the price of the goods, and A cannot, in a suit by the principal, set-off against that claim a debt due to himself from B.
