Section 223(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)B, at request of A, sells goods in the possession of A, but which A had no right to dispose of . B does not know this, and hands over the proceeds of the sale to A. Afterwards C, the true owner of the goods, sues B and recovers the value of the goods and costs. A is liable to indemnify B for what he has been compelled to pay to C and for 13's own expenses.
