Section 37 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
37. Obligation of parties to contracts
The parties to a contract must either perform or offer to perform, their respective promises, unless such performance is dispensed with or excused under the provisions of this Act, or of any other law.Promises bind the representatives of the promisers in case of the death of such promiser before performance, unless a contrary intention appears from the con tract.A promise may be enforced by the legal representatives of the promisee in the event of the death of such promiser before performance, unless a contrary intention appears from the contract.Illustrations(a)A promises to deliver goods to B on a certain day on payment of Rs. 1,000. A dies before that day. A's representatives are bound to deliver the goods to B, and B is bound to pay the Rs. 1,000 to A's representatives.(b)A promises to paint a picture for B by a certain day, at a certain price. A dies before the day. The contract cannot be enforced either by A's representatives or by 13.
