10. Agreement to sell at valuation.—
(1) Where there is an agreement to sell goods on the terms that
the price is to be fixed by the valuation of a third party and such third party cannot or does not make such
valuation, the agreement is thereby avoided:
Provided that , if the goods or any part thereof have been delivered to, and appropriated by, the buyer,
he shall pay a reasonable price therefor.
(2) Where such third party is prevented from making the valuation by the fault of the seller or buyer,
the party not in fault may maintain a suit for damages against the party in fault.
Conditions and waranties
