DIOCESE OF DELHI-CNI Vs. DEEPAK MARTIN CALEB

JUDGEMENT

(1.) This judgment shall decide the present civil revision petition filed by the petitioner/revisionist, who is the defendant No. 1 in the suit filed by the respondent/plaintiff pending before the learned Trial Court, assailing the impugned order dtd. 27/1/2022, whereby the application under Order XXII Rule 3 of the Code of Civil Procedure, 1908[1] filed by the present respondent was allowed, permitting the respondent to be impleaded as Plaintiff in place of his deceased father (original) plaintiff in the suit bearing No. 1005/2018 titled as 'Revd. John H. Caleb v. Diocese of Delhi-CNI and Ors.[2]'

(2.) Briefly stated, on 12/5/1997, the deceased Plaintiff Revd. John H. Caleb was transferred to the Green Park Free Church by the petitioner/defendant No. 1 to preside over the Church religious work and act as the priest in the Church from 31/5/1997 onwards. By virtue of his appointment as the resident priest for a short term of the Green Park Free Church, he/deceased plaintiff was allowed to have accommodation in the Church Parsonage at the Ground Floor of the Green Park Free Church, A24 Sri Aurobindo Marg, New Delhi -110016

(3.) Further, on 16/11/2007, the deceased plaintiff was re-appointed as a Resident Pastor in the Green Park Free Church and was allowed to retain and reside in the suit premises by the petitioner/defendant No. 1 through then Bishop Rt. Revd. Sunil Kumar Singh. The services of the deceased plaintiff were extended from 2007 to 14/5/2018. The deceased plaintiff vide letter dtd. 14/5/2018 was informed that his services are no longer extended and that the new Presbyter-in-Charge for Green Park Free Church has been appointed and the deceased plaintiff shall vacate the suit premises to accommodate the new Presbyter-in-Charge.