S.N. Katju, J. - (1.) THESE are four Appeals arising out of a dispute between the parties with respect to five Parnalas.
(2.) ADMITTEDLY the water from the Parnalas flows from the house of Maharaj Singh and falls down on the land which now admittedly belongs to Baljit Singh, Maharaj Singh instituted Suit No. 669 of 1968 claiming an injunction restraining Baljit Singh from interfering with his right to flow water from the aforesaid Parnalas. 11 has given rise to Second Appeals Nos. 3786 and 8788 of 1960. Baljit Singh instituted Suit No. 744 of 1958. He asked for an injunction restraining Maharaj Singh from interfering with his right to obstruct the flow of water falling from the Parnalas in dispute. It has given rise to Second Appeals Nos. 3785 and 3787 of 1960. The trial court held that Maharaj Singh was enlitled to flow water from two Parnalas and dismissed the rest of the claim of Maharaj Singh. It also dismissed Baljit Singh's claim with regard to the Parnalas for which Maharaj. Singh's claim had been allowed. Both the parties preferred appeals before the lower appellate court. It allowed the appeals preferred by Baljit Singh and dismissed the appeals filed by Maharaj Singh. The result was that while Maharaj Singh's suit was dismissed the suit instituted by Baljit Singh was partly decreed. Maharaj Singh and Baljit Singh both nave preferred second appeals to this court.
(3.) NAND Kishore, Khoob Singh and Anup Singh were three brothers. Nand Kishore has two sons; Maharaj Singh and Damodar Prasad. Baljit Singh purchased on 7-1-1962 the interest of Khoob Singh and Anup Singh in the land over which the water from the Parnalas in dispute is discharged. Admittedly the house from which the water from the Parnalas in dispute flows down belonged exclusively to Maharaj Singh. There was a controversy with regard to the interest of Maharaj Singh in the land which is now owned by Baljit Singh and over which the water from the Parnalas in dispute falls down and flows through. It appears that the aforesaid land belonged to the three brothers Nand Kishor, Khoob Singh and Anup Singh. Maharaj Singh alleged that there was a partition between Nand Kishor and the brothers Khoob Singh and Anup Singh as a result of which the land now belonging to Baljit Singh had come to the share of Khoob Singh and Anup Singh. The court below observed as follows: "Thus I hold that Maharaj Singh has failed to prove the Batwara between Nand Kishor and his brothers and as such he has failed to prove that the water on the land in question was flowing as of right and as such it cannot be held that he has acquired prescriptive rights of easement to flow water on the land in question " I am not quite satisfied with the finding of the lower appellate court that Maharaj Singh had failed to prove the partition between Nand Kishor and his brothers, but it is a finding of fact and is binding on me. The fact is that the land over which the right of easement is claimed was coparcenery property. Before its transfer in favour of Baljit Singh on 7-1-1968 when Maharaj Singh was a coparcener of the land over which easementary right was claimed by him it could not be said that he had been exercising the right to flow water "as of right" It cannot be denied that a dominant owner could not claim an easementary right over land of which he himself is the owner. The very concept of easementary right implies the exercise of the right by one person over the property belonging to another. It was held by the court below that since Maharaj Singh was himself one of the owners of the servient tenement, he could not claim any ease-mentary right over it. Learned counsel for Maharaj Singh strenuously argued that it could not be said that Maharaj Singh, under the circumstances of the case, could not claim the right to flow water over the land in dispute. He argued that if the land in dispute before its transfer to Baljit Singh belonged to the coparcenery of which Maharaj Singh was one of the members, then even in that case it could not be said that he was the role owner of the land in dispute and there was no one else to resist his easementary claim over the said land. Admittedly the house from which the water flows down belonged exclusively to Maharaj Singh. Even if he was a member of the coparcenery the said house was his exclusive property. If water was being discharged, through the Parnalas in dispute over the coparcenery land, then certainly it was open to the other coparceners to challenge the right of Maharaj Singh to flow water from the house which was not coparcenery property, but which belonged exclusively to Maharaj Singh. Maharaj Singh is the owner of the house and he did not possess any right to flow water on the said land even if it was coparcenery property of which he was a member.;