LAWS(MAD)-2015-4-187

TAMIL EVANGELICAL LUTHERAN CHURCH Vs. C J GNANASEKAR

Decided On April 22, 2015
TAMIL EVANGELICAL LUTHERAN CHURCH Appellant
V/S
C J Gnanasekar Respondents

JUDGEMENT

(1.) THIS is a Civil Revision Petition filed under Article 227 of the Constitution, praying for striking the plaint in O.S.No.6140 of 2014 on the file of the IV Assistant City Civil Court, Chennai, off the Suit Register.

(2.) I have heard Mr.G.Masilamani, learned senior counsel for the petitioners and Mr.AR.L.Sundaresan, learned senior counsel appearing for the respondents 1 and 2.

(3.) THE respondents 1 and 2 herein filed a suit in O.S.No.6140 of 2014 on the file of the IV Assistant City Civil Court, Chennai against the Tamil Evangelical Lutheran Church and the elected members of its Church Council, praying for the following reliefs: -