(1)The unpaid seller of goods loses his lien thereon—(a)when he delivers the goods to a carrier or other bailee for the purpose of transmission to the buyer without reserving the right of disposal of the goods;(b)when the buyer or his agent lawfully obtains possession of the goods;(c)by waiver thereof.(2)The unpaid seller of goods, having a lien thereon, does not lose his lien by reason only that he has obtained a decree for the price of the goods.
