WILSON Vs. ZION PENTACOSTAL CHURCH

JUDGEMENT

(1.) This Civil Revision Petition arises against the Order passed by the learned Additional District Munsif, Vellore in I.A. No.4 of 2023 in O.S. No.86 of 2021, dtd. 19/1/2024.

(2.) The Civil Revision Petitioner is the 7th Defendant to the Suit. The Respondent/Plaintiff is a Church established about 60 years ago. One of its followers, namely, one Jeevarathinam had donated 7 1/2 cents in favour of the Church on 12/6/1970. Subsequently, on 15/6/1970, he sold another extent of 5.5 cents to the Plaintiff, after receiving valuable consideration. On 12/11/1971, he executed one more Sale Deed in favour of the Plaintiff to an extent of 1120 sq ft. All these deeds covered properties situated in Survey No.1777 of Vada Vellore Village, Vellore Town.

(3.) The Plaintiff pleaded that on these properties, a Church has been constructed and the Plaintiff is in possession of the property. The settler cum-vendor of the aforesaid documents, namely, Mr. Jeevarathinam passed away on 22/3/1989. Thereafter, the 1st Defendant, namely the wife of the said Jeevarathinam, started giving pinpricks to the Plaintiff. She allegedly threatened to cancel the Settlement Deed executed by her husband two decades earlier. The Plaintiff pleaded that after a period of 38 years from the date of execution of the Settlement Deed, a cancellation document was executed by the wife of said Jeevarathinam namely, the 1st Defendant.