Bachawat, J. - (1.) This judgment is intended to deal with several claims on account of bills collected by the Banking Company in liquidation.
(2.) A banker employed to collect and remit money is under a fiduciary obligation to account for and to pay the money to his principal according to directions.
(3.) Ordinarily, the agency does not terminate on collection but continues until payment: --'W. Rule Pink v. Buldeo Dass', 26 Cal 715 (A); --'Babu Ram v. Ram Dayal', 12 All 541 (B).;