Section 15(b) in The Specific Relief Act, 1977 (1920 A.D.)
(b)A contracts to sell to be an estate with a house and garden for a lakh of rupees. The garden is important for the enjoyment of the house. It turn out that A is unable to convey the garden. A cannot obtain a decree against B for the specific performance of the contract, but if B is willing to pay the price agreed upon, and to take estate and house without the garden, waiving all right to compensation either for the deficiency of or for loss sustained by him through A's neglect to default, B is entitled to a decree directing A to convey the house to him on payment of the purchase-money.
