VARADAYA SHETTI Vs. TYAMPA SHETTI

JUDGEMENT

(1.) THE finding is that the plaintiff has boon in. enjoyment of the right for at least forty years, which the Judge says may be called immemorial right. We think that he means to find that enjoyment must be referred to a legal origin. It is, therefore, unnecessary for the plaintiff to rely on Section 15 of the Indian Easements Act. THE decree of the Subordinate Judge must be set aside and that of the District Munsif restored with costs here and in the lower appellate Court.