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Indian Easements Act, 1882 50. Servant owner not entitled to require continuance The servant owner has no right to require that an easement be continued; and notwithstanding the provisions of section 26, he is not entitled to compensation for damage caused to the servant heritage in consequence of the extinguishment or suspension of the easement, if the dominant owner has given to the servant owner such notice as will enable him, without unreasonable expense, to protect the servant heritage from such damage. Compensation for damages caused by extinguishment or suspension: Where such notice has not been given, the servant owner is entitled to compensation for damage caused to the servant heritage in consequence of such extinguishment or suspension. Illustration A, in exercise of an easement, diverts to his canal the water of B's stream. The diversion continues for many years, and during that time the bed of the stream partly fills up. A then abandons his easement, and restores the stream to its ancient course. B's land is consequently flooded. B sues A for compensation for the damage caused by the flooding. It is proved that A gave B a month’s notice of his intention to abandon the easement, and that such notice was sufficient to enable B, without unreasonable expense, to have prevented the damage. The suit must be dismissed.    |
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