AIR 2002 RAJASTHAN 309 ::(2002) 3 WLC(RAJ) 466 ::(2002) 4 CivLJ 765 ::(2002) 4 CurCC 386 ::2002 (3) RajLR 493 ::(2003) 4 AllIndCas 339 (RAJ)

Rajasthan High Court

Hon'ble Judge(s): B. S. Chauhan , J

Easements Act (5 of 1882) , S.13— Easement of necessity - Claim for - Availability of alternative passage - Effect - Easementary right of necessity cannot be claimed even if alternative passage is inconvenient or bit longer - Nothing on record to clarify factual position whether alternative passage is usable and remains so throughout the year - Matter remanded for reconsideration afresh. (Para 19 20)