67. Effect of neglect of promisee to afford promisor reasonable facilities for performance.- If any promisee neglects or refuses to afford the promisor reasonable facilities for the performance of his promise, the promisor is excused by such neglect or refusal as to any non- performance caused thereby. Illustration A contracts with B to repair B' s house. B neglects or refuses to point out to A the places in which his house requires repair. A is excused for the nonperformance of the contract if it is caused by such neglector refusal. CHAPTER V. OF CERTAIN RELATIONS RESEMBLING THOSE CREATED BY CONTRACT CHAPTER V OF CERTAIN RELATIONS RESEMBLING THOSE CREATED BY CONTRACT