RAYCHAND VANMALIDAS Vs. MANEKLAL MANSUKHBHAI

JUDGEMENT

(1.) [They were mere observations not necessary for the decision.]

(2.) That may be so, but they express also the law that should be followed in such cases, otherwise it will be necessary to prove animus in every case. Divatia, J.

(3.) [ Secs.4 and 15 of the Indian Easements Act do indicate that rights of easement must be enjoyed over the property of another.]