(2)Dealing in the ordinary course of business with goods of the deceased received from another does not make an executor of his own wrong.Illustrations(i)A uses or gives away or sells some of the goods of the deceased, or takes them to satisfy his own debt or legacy or receives payment of the debts of the deceased. He is an executor of his own wrong.(ii)A, having been appointed agent by the deceased in his lifetime to collect his debts and sell his goods, continues to do so after he has become aware of his death. He is an executor or his own wrong in repect of acts done after he has become aware of the death of the deceased.(iii)A sues as executor of the deceased, not being such. He is an executor of his own wrong.
