Section 23(b) in The Specific Relief Act, 1977 (1920 A.D.)
(b)the representative in interest, or the principal of any party thereto; provided that, where the learning, skill, solvency or any personal quality of such party is a material ingredient in the contract or where the contract provides that his interest shall not be assigned, his representative in or his principal shall not be entitled to specific performance of the contract, unless where his part thereof has already been performed.
