Madras High Court
S.M.Sam Langlin vs India Evangelical Lutheran Church on 20 February, 2019
Author: M.M.Sundresh
Bench: M.M.Sundresh
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :20.02.2019
CORAM
THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
Civil Suit No.86 of 2015 & A.No.2024 & 724 of 2015 and Civil
Revision Petition No.283 of 2016 &CMP No.1330 of 2016
Civil Suit No.86 of 2015
S.M.Sam Langlin ... Plaintiff
Vs.
1.India Evangelical Lutheran Church,
Represented by its General Treasurer,
New No.47, Old No.21, Eldams Road,
Teynampet, Chennai-600 018.
2.India Evangelical Lutheran Church Trust
Association, Represented by its Secretary,
Lutheran Mission Compound, K.P.Road,
Nagercoil, Kanyakumari District-629 001.
3.Kerala Synod -IELC, Represented by
its President, Synod Office Mudavoor Para,
Balaramapuram, Pallichal Village,
Tiruvananthapuram, Kerala.
4.K.Baul Sundar
5.S.Lazarus Bright
6.Rev.R.Vijayakumar
7.Rev.S.Rajagembeeram
8.Rev. Priseley Balasingh
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9.Robinson David
10.Thankaraj
11.Benjamin Franklin
12.Rev. Wilson Hanaock ... Respondents
Civil Revision Petition No.283 of 2016
1.K.Baul Sundar
2.8.Rev. Priestly Balasingh
3.Rev.C.Ellappan Prasad
4.Rev. Alvin Chandra Suresh
5.Rev.M.Robinson
6.D.Titus
7.A.Vijayakumar .. Petitioners
Vs.
1.Rev.R.Vijayakumar
2.RBL Bank, (Old Ratnakar Bank Ltd.,)
First Floor, Rashmi Towers,
#1, Valluvarkottam High Road,
Chennai-600 034. .. Respondents
Civil suit is filed under Order IV Rule 1 of High Court Original
Side Rules read with Order VII Rule 1 of C.P.C., praying to grant a
mandatory injunction directing the defendants to prepare the list of all
the individual members of the 1st defendant; grant a mandatory
injunction directing the defendants to register all the congregations
and pastorates and the four synods in accordance with the Tamil Nadu
Societies Registration Act, 1975; grant a mandatory injunction
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directing the defendants to draw up a lawful memorandum and bye
law for the 1st defendant in accordance with the Tamil Nadu Societies
Preregistration Act. 1975 along the lines of the aims and objectives
enshrined in the first memorandum and bye law in Association No.11
of 1959; grant a mandatory injunction directing the defendants to
render proper accounts of the association from 01.04.2006; and
grants costs of the suit.
Civil Revision Petition is filed under Article 227 of the
Constitution of India as against the order dated 06.01.2016 granted in
I.A.No.11013 of 2015 in O.S.No.3782 of 2015 by the IV Assistant City
Civil Court, Chennai.
For Plaintiff : Mr.C.M.Mohanasundram
in C.S.86/2015
For Petitioner in : No appearance
CRP.293/2016
For Respondents : Mr.M.Sankar for D9 & D12
in C.S.86/2015 No appearance for D1 to D8, D10 & D11
For Respondents in : Mr.V.Adhivarahan for R2
CRP.293/2016 No appearance for R1
COMMON JUDGMENT
When the above civil suit is taken up for haring, the learned counsel appearing for the plaintiff in the suit and the learned counsel appearing for the second respondent in the civil revision petition would http://www.judis.nic.in 4 submit that in view of the order passed in Tr.C.S.No.741 of 2017 dated 31.07.2019 appointing the Hon'ble Mr.Justice D.Hariparandhaman, Retired Judge of this Court, as Administrator, nothing survives for adjudication in this suit and the same is closed. Consequently, connected application also stands closed.
2. Though there is no representation for the petitioner in the civil revision petition, in view of the order referred to above, nothing survives for adjudication in both the civil suit and the civil revision petition and they stand closed. Consequently, the miscellaneous petition also stands closed.
20.02.2019 raa http://www.judis.nic.in 5 M.M.SUNDRESH,J.
raa Civil Suit No.86 of 2015 & A.No.2024 & 724 of 2015 and C.R.P. No.283 of 2016 & CMP No.1330 of 2016 20.02.2019 http://www.judis.nic.in