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.