163. Bailor entitled to increase or profit from goods bailed.—
In the absence of any contract to the contrary, the bailee is bound to deliver to the bailor, or according to his directions, any increase or profit which may have accrued from the goods bailed.IllustrationA leaves a cow in the custody of to be taken care of. The cow has a calf. B is bound to deliver the calf as well as the cow to A.
