Section 75 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
75. Party rightfully rescinding Contract entitled to compensation
A person who rightly rescinds a contract is entitled to compensation for any damage which he has sustained through the non-fulfilment of the contract.IllustrationsA, a singer, contracts with B, the manager of a theatre, to sing at his theatre for two nights in every week during the next two months, and 13 engages to pay her 100 rupees for each night's performance. On the sixth night A wilfully absents herself from the theatre, and B, in consequence, rescinds the contract. B is entitled to claim compensation for the damage which he has sustained through the non-fulfilment of the contract.[CHAPTER VII] CHAPTER VIIIOf Indemnity and Guarantee
