| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | Indian Contract Act, 1872 | 1872 |
| Act Number | Enactment Date | Chapter Number |
| 9 | 1872-04-25 | 3 |
| Chapter Title | Ministry | Department |
| Of contingent contracts | Ministry of Law and Justice, Legislative Department | Department of Law and Legislative Affairs |
Contingent contracts to do or not to do anything in an uncertain future event happens, cannot be enforced by law unless and until that event has happened. If the event becomes impossible, such contracts become void.
Illustrations
(a) A makes a contract with B to buy B’s horse if A survives C. This contract cannot be enforced by law unless and until C dies in A’s lifetime.
(b) A makes a contract with B to sell a horse to B at a specified price, if C, to whom the horse has been offered, refuses to buy him. The contract cannot be enforced by law unless and until C refuses to buy the horse.
(c) A contracts to pay B a sum of money when B marries C. C dies without being married to B. The contract becomes void.
COMMENTS
Applicability
The essential idea upon which doctrine of frustration is based is that of impossibility of performance of contract; Satyabrata Ghose v. Mugneeram Bangur, AIR 1954 SC 44.
