Section 33 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
33. Enforcement of contract contingent on an event not happening
—Contingent contract to do or not to do anything if an uncertain future event does not happen can be enforced when the happening of that event becomes impossible, and not before.IllustrationsA agrees to pay B a sum of money if a certain ship does not return. The ship is sunk. The contract can be enforced when the ship sinks.
