Section 13 in The Specific Relief Act, 1977 (1920 A.D.)
13. Contract of which the subject has partially ceased to exist.
- Notwithstanding anything contained in section 56 of the Contract Act, a contract is not wholly impossible of performance because a portion or its subject-matter, existing, at its date, has ceased to exist at the time of the performance.Illustration(a)A contracts to sell a house to B for a lakh of rupees. The days after the contract is made the house is destroyed by a cyclone. B may be compelled to perform his part of the contract by paying the purchase money.(b)In consideration of a sum of money payable by B, A contracts to grant an annuity to B's life. The day after the contract has been made, B is thrown from his house and killed, B's representative may be compelled to pay the purchase-money.
