90. Advantage gained by qualified owner.—
Where a tenant for life, co-owner, mortgagee or other
qualified owner of any property, by availing himself of his position as such, gains an advantage in
derogation of the rights of the other persons interested in the property, or where any such owner, as
representing all persons interested in such property, gains any advantage, he must hold, for the benefit of
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all persons so interested, the advantage so gained, but subject to repayment by such persons of their due
share of the expenses properly incurred, and to an indemnity by the same persons against liabilities
properly contracted, in gaining such advantage.
Illustrations
(a) A, the tenant for life of leasehold property, renews the lease in his own name and for his own benefit. A holds the
renewed lease for the benefit of all those interested in the old lease.
(b) A village belongs to a Hindu family. A, one of its members, pays nazrana to Government and thereby procures his
name to be entered as the inamdar of the village. A holds the village for the benefit of himself and the other members.
(c) A mortgages land to B, who enters into possession. B allows the Government revenue to fall into arrear with a view to
the land being put up for sale and his becoming himself the purchaser of it. The land is accordingly sold to B. Subject to the
repayment of the amount due on the mortgage and of his expenses properly incurred as mortgagee, B holds the land for the
benefit of A.
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