Section 15 in The Specific Relief Act, 1977 (1920 A.D.)
15. Specific performance of part of contract where part unperformed is large.
- Where a party to a contract is unable to perform the whole of his part of it, and the part which must be left unperformed forms a considerable portion of the Whole, or does admit of compensation in money, he is not entitled to obtain a decree for specific performance. But the Court may, at the suit of the other party, direct the party in default to perform specifically so much of his parts of the contract as he can perform; provided that the plaintiff relinquishes all claim to further performance, and all right to compensation either for the deficiency or for the loss or damage sustained by him through the default of the defendant.Illustration(a)A contract to sell to B a piece of land consisting of 100 bighas. It turns out that 50 bighas of the land belong to A, and the other 50 bighas to a stranger, who refuses to part with them. A cannot obtain a decree against B for the specific performance of the contract; but if B willing to pay the price agreed upon, and to take the 50 bighas which belong to A, waiving all right to compensation either for the deficiency or for loss sustained by him through A's neglect or default, B is entitled to decree directing A to convey those 50 bighas to him on payment of the purchase-money.(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.
