Section 54(p) in The Specific Relief Act, 1977 (1920 A.D.)
(p)The inhabitants of a village claim a right of way over A's land. In a suit against several of them, A obtains a declaratory decree that his land is subject to no such right. Afterwards each of the other villagers sue A for obstructing his alleged right of way over the land. A may sue for an injunction to restrain them.
