Section 54(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A hires B's ship to take in and convey from Calcutta to Mauritius, a cargo to be provided by A, B receiving a certain freight for its conveyance. A does not provide any cargo for the ship. A cannot claim the performance of B's promise, and must make compensation to B for the loss which B sustains by the non-performance of the contract.
