(1.) Plaintiff is the appellant. Suit was for declaration of easement right and for consequential mandatory injunction.
(2.) The facts in brief are as follows:
(3.) : First defendant denied the allegation that he filled up the canal. According 10 him for the last over 25 years, there is no such canal portion in his property. He also denied the claim of the plaintiff that he was using the same for irrigation. Defendants 2 to 6 in a joint written statement supported the plaintiff.