PERICHERLA SURYANARAYANA RAJU Vs. GANAPATHY RAJU

JUDGEMENT

(1.) In this case the plaintiffs sued to establish their right to irrigate Survey Nos. 30 and 32 with the water of a certain pond, and to restrain the defendants from interfering with the, plaintiff's use of the water and for damages. The defendants who are owners of Survey No. 31 pleaded that the plaintiffs had no right to use the water of the pond for irrigating their fields.

(2.) The following issues were framed: Whether the plaintiffs have an easement right to take the water of the suit tank to Survey Nos. 30 and 32 through the sluice A and the channel B?

(3.) Whether the channel C was newly dug and whether plaintiffs can object to it?