AIR 1925 LAHORE 297(2)
Lahore High Court
Hon'ble Judge(s): Scott-smith , J

Limitation Act (9 of 1908) , S.26— Right to discharge water on another's property-Onus of proof is on dominant owner. Where a right to discharge water on another's immovable property is claimed the onus is on the dominant owner to prove all the points which are necessary to establish an easement under S. 26 of the Limitation Act.

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