Section 233 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
233. Right of person dealing with agent personally liable
In cases where the agent is personally liable, a person dealing with him may hold either him or his principal, or both of them liable.IllustrationsA enters into a contract with B to sell him 100 bales of cotton, and afterwards, discovers that B was acting as agent for C. A may sue either B or C , or both, for the price of the cotton.
