RAMESHUR PERSHAD NARAIN SINGH Vs. KOONJ BEHARI PATTUK

JUDGEMENT

(1.) IN this suit the Appellant (Plaintiff below), the owner of mouzah Chahul and four other mouzahs, complained of the diversion of water, which, as he alleged, ought to flow from an adjoining estate belonging to the Defendant, called mouzah Mahooet, to his own.

(2.) MAHOOET lies to the south of the Plaintiff's mouzahs, and the land falls in a northerly direction from Mahooet towards them.

(3.) ACCORDING to the evidence in the case, this system of irrigation has existed beyond living memory.