Section 195(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A instructs B, a merchant, to buy a ship for him. B employs a ship surveyor of good reputation to choose a ship for A. The surveyor makes the choice negligently and the ship turns out to be unseaworthy and is lost. B is not, but the surveyor, is responsible to A.
