Section 28(c) in The Specific Relief Act, 1977 (1920 A.D.)
(c)if his assent was given under the influence of mistake of fact, misapprehension or surprise; provided that, when the contract provides for compensation in case of mistake, compensation may be made for a mistake within the scope of such provision, and the contract may be specifically enforced in other respects if proper to be so enforced.
