Section 15(b) in The Easements Act, 1977 (1920 A.D.)
(b)In a like suit the plaintiff shows that the right was peaceably and openly enjoyed by him for twenty years. The defendant proves that for a year of that the plaintiff was entitled to possession of the servient heritage as lessee thereof and enjoyed, the right as such lessee. The suit shall be dismissed, for the right of way has not been enjoyed "as an easement" for twenty years.
