Madras High Court
The Society Of The Church Of God vs Pastor.Samuel Jebakani on 25 October, 2024
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
C.R.P(MD)No.209 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.10.2024
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
C.R.P(MD)No.209 of 2022
and
C.M.P(MD)No.1012 of 2022
1.The Society of the Church of God
(Full Gospel) in India,
Represented by its Chairman,
No.1, Dewan Rama Road,
Purasaiwalkam,
Chennai – 600 084.
2.The State Council,
The Society of the Church of God
(Full Gospel) in India,
No.1, Dewan Rama Road,
Purasaiwalkam,
Chennai – 600 084.
3.G.Gnanadas
4.State Overseer,
The Society of the Church of God
(Full Gospel) in India,
No.1, Dewan Rama Road,
Purasaiwalkam,
Chennai – 600 084. ... Revision Petitioners /
Petitioners /
Defendants
1/4
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.209 of 2022
Vs.
Pastor.Samuel Jebakani ... Respondent /
Respondent /
Plaintiff
Prayer : Civil Revision Petition filed under Article 227 of the
Constitution of India, to set aside the order and decreetal dated
22.09.2021 passed in I.A.No.2 of 2020 in O.S.No.160 of 2019 on the file
of the Court of the Additional District Munsif Court of Thoothukudi.
For Petitioners : Mr.S.Siva Thilakar
For Respondent : Mr.K.Kevin Karan
ORDER
Pastor.Samuel Jebakani filed O.S.No.160 of 2019 on the file of Additional District Munsif Court, Tuticorin. The revision petitioners herein were shown as defendants in the said suit. They filed I.A.No.2 of 2020 for rejection of plaint. It was dismissed vide order dated 22.09.2021. Challenging the same, this Civil Revision Petition came to be filed.
2/4 https://www.mhc.tn.gov.in/judis C.R.P(MD)No.209 of 2022
2.During the pendency of this Civil Revision Petition, the parties have amicably settled all the outstanding issues. A compromise memo dated 01.10.2024 has also been entered. It has been duly signed by Pastor.Samuel Jebakani as well as Shri.Ebenazer Selvaraj, State overseer. It is stated that Thiru.G.Gnanadas was the previous State overseer and Shri.Ebenazer Selvaraj is the present State overseer. The compromise memo has also signed by the respective counsel. This Civil Revision Petition is disposed of in terms of the compromise memo dated 01.10.2024. It shall form part of the record.
3.This Civil Revision Petition is disposed of accordingly. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
25.10.2024
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
MGA
Note: Issue order copy on 29.10.2024. 3/4 https://www.mhc.tn.gov.in/judis C.R.P(MD)No.209 of 2022 G.R.SWAMINATHAN, J.
MGA To The Additional District Munsif Court, Thoothukudi.
C.R.P(MD)No.209 of 2022
and C.M.P(MD)No.1012 of 2022 25.10.2024 4/4 https://www.mhc.tn.gov.in/judis