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Indian Easements Act, 1882 46. Extinction by unity of ownership An easement is extinguished when the same person becomes entitled to the absolute ownership of the whole of the dominant and servant heritages. Illustrations (a) A, as the owner of a house, has a right of way over B’s field. A mortgages his house, and B mortgages his field to C. Then C forecloses both mortgages and becomes thereby absolute owner of both house and field. The right of way is extinguished. (b) The dominant owner acquires only part of the servant heritage; the easement is not extinguished, except in the case illustrated in section 41. (c) The servant owner acquires the dominant heritage in connection with a third person; the easement is not extinguished. (d) The separate owners of two separate dominant heritages jointly acquire the heritage which is servant to the two separate heritage; the easements are not extinguished. (e) The joint owners of the dominant heritage jointly acquire the servant heritage, the easement is extinguished. (f) A single right of way exists over two servant heritages for the beneficial enjoyment of single dominant heritage. The dominant owner acquires only one of the servant heritages. The easement is not extinguished. (g) A has a right of way over B’s road. B dedicates the road to the public. A’s right of way is not extinguished.    |
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