Easements Act, 1882 – Sections 4, 13 and 15 – Easements of necessity and quasi-easements – The court reasons that the Appellant ‘s failed to prove uninterrupted use of the road for over 20 years and that there is an alternative way to access their land – The court examines the Indian Easements Act, 1882, and relevant case law to determine the absence of easementary rights by prescription, necessity, or agreement – The court concludes that the Appellant ‘s have not acquired any easementary rights over the disputed road and upholds the decisions of the appellate courts and the High Court.
SUPREME COURT OF INDIA DIVISION BENCH MANISHA MAHENDRA GALA AND OTHERS — Appellant Vs. SHALINI BHAGWAN AVATRAMANI AND OTHERS — Respondent ( Before : Pankaj Mithal and Prashant Kumar Mishra,…