INDIA EVANGELICAL LUTHERAN CHURCH (IELC) Vs. BAULSUNDAR

JUDGEMENT

(1.) This Court by its order dated 26.07.2018 found that some fraud has been played not only by the parties to the suit in C.S.No.373 of 2017 but also by some of the counsel said to have been appeared for other defendants and the Civil Suit in C.S.No.373 of 2017 was struck off with costs.

(2.) While passing such an order, this Court also held that for the smooth running of the Church, in view of the serious allegations made against each other and for the interest of the Church and its members, the Retired Judge of this Court is to be appointed as Administrator of the Church to maintain and to conduct elections and the entire administration should be monitored as per Byelaws of Church.

(3.) Accordingly, this Court appoints the Interim Administrator as follows: