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Union of India - Section

Section 32 in The Indian Easements Act, 1882

32. Right to enjoyment without disturbance

.The owner or occupier of the dominant heritage is entitled to enjoy the easement without disturbance by any other person.IllustrationA, as owner of a house, has a right of way over Bs land. C unlawfully enters on Bs land, and obstructs A in his right of way. A may sue C for compensation, not for entry, but for the obstruction.