Section 222(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)B, at Singapur, under instructions from A of Calcutta, contracts with C to deliver certain goods to him. A does not send the goods to B, and C sues B for breach of contract. B informs A of the suit, and A authorises him to defend the suit. B defends the suit, and is compelled to pay damages, and costs and incurs expenses. A is liable to B for such damages, costs and expenses.
