ELIAS Vs. ELIAS

JUDGEMENT

(1.) A Jewish Synagogue, once bristling with the activities of its large membership, has now come to a torpid stage due to fast plummeting down of its membership strength, reaching almost rock bottom with only two members now. All others have gone in exodus and perched in their promised land Israel. But the Synagogue is not totally bereft of any activities, for, the only two members have arrayed themselves into the petitioner and the respondent in the present Civil Revision Petition which is an off-shoot of a litigation started almost half a century ago.

(2.) A scheme has been settled for the administration of the Synagogue as early as 14-3-1123 (M. E.) pursuant to the final decree passed in the suit. The scheme contains a provision, inter alia, for its future modification. It is as follows:

(3.) The petitioner filed I.A. No. 183 of 1979 before the District Court, Ernakulam for modification of the scheme so as to bring about some changes. As per the present scheme only male members who have attained the age of 18 are recognised as members. The proposed modification is to include female members also. The other changes proposed are intended to meet the situation on account of the consequence of the dwindling down of its membership to just two in number.