Section 166 in The Indian Contract Act, 1872

166. Bailee not responsible on re- delivery to bailor without title.- If the bailor has no title to the goods, and the bailee, in good faith, delivers them back to, or according to the directions of, the

1. S. 161 has been declared to apply to the responsibility of the Trustees of the Port of Madras as to goods in their possession, see the Madras Port Trust Act, 1905 (Mad. 2 of 1905 ).

2. As to railway contracts, see the Indian Railways Act, 1890 (9 of 1890 ), s. 72.

bailor, the bailee is not responsible to the owner in respect of such delivery 1[ .