Section 225 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
225. Compensation to agent for injury caused by Principal's neglect
The principal must make compensation to his agent in respect of injury caused to such agent by the Principal's neglect or want to skill.IllustrationsA employs B as a bricklayer in building to house, And puts up the scaffolding himself. The scaffolding is unskillfully put up and B is in consequence hurt. A must make compensation to B.Effect of Agency on Contract with Third Persons
