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Indian Easements Act, 1882 27. Servant owner not bound to do anything The servant owner is not bound to do anything for the benefit of the dominant heritage, and he is entitled, as against the dominant owner, to use the servant heritage in any way consistent with the enjoyment of the easement; but he must not do any act tending to restrict the easement or to renders its exercise less convenient. Illustrations (a) A, as owner of a house, has a right to lead water and send sewage through B's land. B is not bound, as servant owner to clear the watercourse or scour the sewer. (b) A grants a right of way through his land to B as owner of a field. A may feed his cattle on grass growing on the way: PROVIDED that B's right of way is not thereby obstructed; but he must not build a wall at the end of his land so as to prevent B from going beyond it, nor must he narrow the way so as to render the exercise of the right less easy than it was at the date of the grant. (c) A, in respect of his house, is entitled to an easement of support from B's wall. B is not bound, as servant owner to keep the wall standing and in repair. But he must not pull down or weaken the wall so as to make it incapable of rendering the necessary support. (d) A, in respect of his mill, is entitled to a watercourse through B's land. B must not drive stakes so as to obstruct the watercourse. (e) A, in respect of his house, is entitled to a certain quantity of light passing over B's land. B must not plant trees so as to obstruct the passage to A's windows of that quantity of light.    |
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