Section 22(b) in The Specific Relief Act, 1977 (1920 A.D.)
(b)A contracts to sell to B the interest of C in certain stock-in trade. It is stipulated that the sale shall stand good, even though it should turn out that C's interest is worth nothing. In fact, the value of C's interest depends on the result of certain partnership-accounts, on which he is heavily in debt to his partners. The indebtedness is known to A, but not to B. Specific performance of the contract should be refused to A.
