Section 57 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
57. Reciprocal promise to do things legal, and also other things illegal
Where persons reciprocally promise, firstly, to do certain things which are legal, and secondly, under specified circumstances to do certain other things which are illegal, the first set up promises is a contract, but the second is a void agreementIllustrationsA and B agree that A shall sell B a house for 10,000 rupees, but that, if B uses it as a gambling house, he shall pay A, 50,000 rupees for it.The first set of reciprocal promises, namely, to sell the house and to pay 10,000 rupees for it, is a contract.The second set is for an unlawful object, namely, that B may use the house as a gambling house, and is a void agreement.
