Section 39(d) in The Specific Relief Act, 1977 (1920 A.D.)
(d)A agrees to sell and deliver a ship to B, to be paid for the B's acceptances of four bills of exchange, for sums amounting to Rs. 30,000, to be drawn by A on B. The bills are drawn and accepted, but the ship is not delivered according to the agreement. A sues B on one of the bills. B may obtain the cancellation of all the bills.
