Section 59(1) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(1)Where there is a breach of warranty by the seller, or where the buyer elects or is compelled to treat any breach of a condition on the part of the seller as a breach of warranty, the buyer is not by reason only of such breach of warranty entitled to reject the goods; but he may-(a)set up against the seller the breach of warranty in diminution or extinction of the price ; or(b)sue the seller for damages for breach of warranty.
