Section 31(b) in The Specific Relief Act, 1977 (1920 A.D.)
(b)by a marriage settlement, A the father of B, the intended wife, covenants with C, the intended husband, to pay to C, his executors, administrators and assignees, during A's life, an annuity of Rs. 5,0000 C dies insolvent and the official assignee claims the annuity from A. The Court on finding it clearly proved that the parties always intended that this annuity should be paid as a provision for B and her children, may rectify the settlement and decree that the assignee has no right to any part of the annuity.
