225. Compensation to agent for injury caused by principal' s neglect.- The principal must make compensation to his agent in respect of injury 2[ caused to such agent by the principal' s neglect or want of skill. Illustration A employs B as a bricklayer in building a house, and puts up the scaffolding himself. The scaffolding is unskilfully put up, and B is in consequence hurt. A must make compensation to B. Effect of agency on contracts with third persons