DR. A.SESHADRI Vs. CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) All these appeals under Clause 15 of the Letters Patent are directed against the orders of the learned Single Judge made in various applications that were filed in C.S.Nos.86 of 2022 and 7 of 2023.

(2.) Both the suits are suits filed under Sec. 92 of the Code of Civil Procedure and they relate to the management and administration of the Church of South India, an un-registered body of persons which is in-charge of the functions of the protestant Churches in Southern India and in Sri Lanka. This un-registered body of persons christened as Church of South India came into existence on the 27/9/1947 and it is governed by a set of Rules that is called the Constitution of the Church of South India.

(3.) Disputes often arise regarding the management and conduct of the elections for various posts of Office Bearers in the Church of South India and its other organizations called Church of South India Trust Association. While Church of South India looks after the ecclesiastical functions, the Church of South India Trust Association, which is a Company registered under Sec. 8 of the Companies Act, 2013 (Sec. 25 of the Companies Act, 1956) takes care of the secular functions and administration of the properties. All the properties of the Church vest in the Church of South India Trust Association.