METHODIST EPISCOPAL CHURCH Vs. METHODIST CHURCH IN INDIA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Matter is taken up for final hearing at the stage of admission by consent of the parties and on request of the parties.

(3.) The Appellant is a Church established in the year 1870 at Nagpur by an American evangelist William Taylor. In the year 1880, the "Religious Societies Act, 1880" came into an existence. The trustees of the Church purchased land admeasuring 3 Acres, situated at Civil Lines, Nagpur from Dr. Rev. Alexander Garden Frazor vide Sale-deed No.20 and Church also took on lease 45 Acres of Nazul land at Wadpakad, Indora and Jaripatka in the year 1924.