ADHI PENTHECOSTHE SATHIYA SABHAI Vs. V.T. ALEXANDER

JUDGEMENT

(1.) THIS Review Application has been filed praying to review the Judgment and decree passed in Second Appeal(MD) No. 114 of 2008 dated 08.02.2012.

(2.) THE petitioner herein as plaintiff has instituted Original Suit No. 124 of 2004 on the file of the trial Court for the relief of perpetual injunction, wherein the present respondent has been shown as first defendant.

(3.) IN the written statement filed on the side of the first defendant, it is averred that the Sabha mentioned in the plaint has been established by Sadhu Devanesam and he also culled out certain by -laws for administration. The first defendant is also one of the pastors and having right of administration and therefore the claim of the plaintiff is totally erroneous. Further the first defendant is residing in a portion of the Church building and under the said circumstances, the claim of the plaintiff is liable to be rejected and the present suit is liable to be decreed with regard to counterclaim made on the side of the first defendant.