Section 22(e) in The Specific Relief Act, 1977 (1920 A.D.)
(e)A is entitled to some land under his father's will on condition that if he sells within twenty-five years, half the purchase-money shall go to B. A, forgetting the condition, contracts before the expiration of the twenty-five years, to sell the land to C. Here, the enforcement of the contract would operate so harshly on A, that the Court will not compel its specific performance in favour of C.
