Teunon, J - (1.)These two appeals arise out of two suits brought by two sets of plaintiffs for a declaration of a right of way.
(2.)The path in question runs east to west, running from the culturable lands of the village on the west to the ghat on a certain khal on the east: connecting the path again with the house of one set of plaintiffs, spoken of as the Chakerbuttis, to the north is another path over what is spoken as the Chattan. The path is also in dispute.
(3.)The Chakerbuttis have a homestead in the estate or mahal known as No. 201 granted rent free to their predecessors in-title by the then owners of estate No. 201. The 2nd set of plaintiffs, the Dasses, are residents in estate No. 183, and were raiyats thereon up to 1316, and are now part owners of that estate.