SATYANARAYAN Vs. BHAGWAN

JUDGEMENT

(1.) This second appeal is directed against the concurrent finding of fact of both courts below resulting in a permanent injunction against the appellant and damages of Rs. 500/- per year.

(2.) It is not in dispute that the field of the appellant is situated to the east of the fields of plaintiff-respondent. There are also more fields to the West of the field of plaintiff-respondent.

(3.) There was some controversy in the trial court as to the flow of rain water which falls on the fields of the plaintiff as well as the fields situated to the west of the plaintiff-respondent. One theory put forth was that the water coming from the west flows down to the northern side.