22. Exercise of easement Confinement of exercise of easement.—
The dominant owner must
exercise his right in the mode which is least onerous to the servient owner; and, when the exercise of
an easement can without detriment to the dominant owner be confined to a determinate part of the
servient heritage, such exercise shall, at the request of the servient owner, be so confined.
Illustrations
(a) A has a right of way over B’s field. A must enter the way at either end and not at any intermediate point.
(b) A has a right annexed to his house to cut thatching-grass in B’s swamp. A, when exercising his easement,
must cut the grass so that the plants may not be destroyed.
