Section 222(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)B, a broker at Calcutta, by the orders of A, a merchant there, con tracts with C for the purchase of 10 casks of oil for A. Afterwards A refuses to receive the oil, and C sues B. B informs A, who repudiates the contract altogether. B defends, but unsuccessfully and has to pay damages and costs and incurs expenses. A is liable to 13 for such damages, costs and expenses.
