AIR 1987 KERALA 72 ::(1986) Ker LT 536

Kerala High Court

Hon'ble Judge(s): V. Bhaskaran Nambiar , J

Easements Act (5 of 1882) , S.15— If branches of tree overhang the neighbouring land no right can accrue over the land over which they hang - Held owners of the tree acquired no right over the land of the neighbour simply because branches of trees extended over the neighbouring soil for continuous length of time - No right can arise by prescription to continue a nuisance. AIR 1959 Mad 12, Rel. on. (Para 7)