THOOTHUKUDI NAZARETH DIOCESE Vs. CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) THIS judgment shall govern these three appeals in OSA Nos.357, 358 and 375 of 2008.

(2.) THESE appeals have arisen from a common order of the learned Single Judge of this Court made in O.A.Nos.530 and 531 of 2008 in C.S.No.475/2008. OSA 375/2008 is brought forth by the defendants, while OSA Nos.357 and 358/2008 are by the plaintiffs in the suit.

(3.) THE learned Single Judge on enquiry, allowed both the applications apart from observing that the second defendant was empowered to direct the first plaintiff to submit books of accounts for the financial years 2005-2006 and 2006-2007 for scrutiny. Hence these appeals by the respective parties.