As per the case facts the dispute involved easementary rights over a road The appellants' suit claiming these rights was dismissed while a counter-suit by the respondents was upheld Lower ... appellate courts and the High Court affirmed these decisions leading to the Supreme Court appeal The question arose whether the appellants had legally acquired easementary rights over the disputed road through prescription necessity or agreement and if the lower courts were wrong in their decisions Finally the Supreme Court concluded that the appellants had not established any easementary rights over the road It affirmed that the lower courts' dismissal of the appellants' suit and the decreeing of the respondents' suit were correct dismissing the appeals