BABAJI RAMLING GURAV Vs. APPA VITHAVJA SUTAR

JUDGEMENT

(1.) The plaintiffs are held to have acquired an easement to water flowing from springs in defendants land through the small watercourse S O T into the larger watercourse L J M and thence to their own lands.

(2.) Defendants had obstructed this easement by darning the mouth of S O T at A B and by cutting a channel A C whereby the water held up behind the dam was conducted to their fields on the other side of the main watercourse.

(3.) The easement is admitted before us and there is no complaint as to injunction granted as regards the dam A B and the channel A C.