G.Esther vs R.Lilly
2025 Latest Caselaw 1362 Mad

Madras High Court

G.Esther vs R.Lilly on 25 July, 2025

                                                                                       SA(MD)No.362 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 25.07.2025

                                                        CORAM :

                              THE HONOURABLE MR. JUSTICE G.ARUL MURUGAN

                                             S.A.(MD)No.362 of 2019


                     G.Esther                                                          ... Appellant
                                                               Vs

                     1.R.Lilly
                     2.Edwin
                     3.Edmund
                     4.Edwida

                     5.The State of Tamil Nadu,
                       Rep. by the District Collector,
                       Tiruchirappalli.

                     6.The Sub Registrar,
                       Sub-Registry,
                       Lalgudi,
                       Trichy District.                                                ... Respondents


                     PRAYER: This Second Appeal is filed under Section 100 C.P.C., to set
                     aside the decree and judgment dated 03.11.2016 made in AS No.29 of
                     2015 on the file of the I Additional District Judge, Trichy, confirming the
                     decree and judgment dated 30.06.2015 made in OS No.56 of 2010 on the

                     1/4




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                                                                                               SA(MD)No.362 of 2019


                     file of the I Additional Subordinate Judge, Trihcy, by allowing the instant
                     second appeal and consequently decreeing the suit.


                                        For Appellants       : Mr.K.Prabhakar
                                        For Respondents : Mr.R.Subramanian (R1 to R4)
                                                             Ms.P.B.Ahamed Yasmin Parvin (R5&R6)
                                                               Government Advocate


                                                              ORDER

Learned counsel for the appellant reports no instructions and

makes necessary endorsement to that effect.

2. Recording the same, this Second Appeal is dismissed. No costs.

25.07.2025 NCC :Yes/No Index :Yes/No Sm

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TO:-

1. The I Additional District Judge, Trichy.

2. The I Additional Subordinate Judge, Trichy.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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G.ARUL MURUGAN, J.

Sm

Order made in

Dated:

25.07.2025

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