Apex Court: Right to Use Passage Given Will Not End in Terms of Section 41 Indian Easements Act, 1882 - (17 Jul 2019)
PROPERTY
Apex Court has noted that right to use passage granted in the sale deed will not terminate in terms of Section 41 of Indian Easements Act, 1882. The Court further observed that it is not easement of necessity being claimed by the concerned parties. It is a right granted to the Defendant and that such right will not end in terms of the above mentioned provision.
Tags : APEX COURT PASSAGE
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