Section 15(e) in The Easements Act, 1977 (1920 A.D.)
(e)In a like suit the plaintiff shows that the right was peaceably and openly enjoyed by him for twenty years. The defendant proves that the plaintiff on one occasion during the twenty years had admitted that the user was not of right and asked his leave to enjoy the right. I lie suit shall be dismissed, for the right of way has not been enjoyed "as of right" for twenty years.
