VIMAL SUKUMAR Vs. D. LAWRENCE

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeals are arising out of the two impugned orders dtd. 27/2/2024 and 12/4/2024 by which Madras High Court ("hereinafter High Court") declared re-election of all the office bearers since it was held that the electoral college itself was flawed and appointed committee of administrators to conduct reelections. Furthermore, the High Court held that the amendments to the bye-laws had not been carried out in accordance with the procedure prescribed in the Constitution of Church of South India ("hereinafter CSI") and it was held that the Special Meeting of the Synod held on 7th and 8/3/2022 was not duly convened.

(3.) The history of litigation goes back to the filing of the four civil suits under Order IV Rule 1 of the Original Side Rules and Sec. 92 of the Code of Civil Procedure, 1908 ("hereinafter CPC") along with interim applications seeking interim reliefs. The learned Single Bench passed various orders in the interim applications which were challenged before the learned Division Bench and the aforesaid impugned orders were passed.