Section 15(a) in The Easements Act, 1977 (1920 A.D.)
(a)A suit is brought in 1883 for obstructing a right of way. The defendant admits the obstruction, but denies the right of way. I he plaintiff proves that the right was peaceably and openly enjoyed by him, claiming title thereto as an easement and as of right without interruption, from 1st January, 1862 to 1st January 1982. The plaintiff is entitled to judgment.
