Representation of principal by sub-agent properly appointed
Representation of principal by sub-agent properly appointed
192. Where a sub-agent is properly appointed, the principal is , so far as regards third persons, represented by the sub-agent, and is bound by and responsible for his acts as if he were an agent originally appointed by the principal.
Agent's responsibility for sub-agents : The agent is responsible to the principal for the acts of the sub-agent.
Sub-agent's responsibility : The sub-agent is responsible for his acts to the agent, but not to the principal, except in case of fraud or wilful wrong.