ANDHRA EVANGELICAL LUTHERN CHURCH GUNTUR Vs. B SYAMSUNDAR

JUDGEMENT

(1.) These three civil revision petitions are filed under Article 227 of the Constitution of India against various interlocutory orders passed by the learned Senior Civil Judge, Guntur in I.A. No. 1279 of 2002, I.A. No. 1278 of 2002 and LA. No. 1277 of 2002 in O.S. No.350 of 2002 by separate orders dated 17-9-2002.

(2.) The facts of the cast are that the first petitioner herein is alleged to be an ecclesiastical body registered under the Societies Registration Act, 1860 and the other petitioners are the defendants and the respondents herein are the plaintiffs in the above mentioned suit. The first petitioner admittedly is a religious organisation with its Headquarters located at Guntur. The first petitioner-society is brought into existence with the main object of spreading "Gospel to the masses". As part of its activity the first petitioner established several prestigious educational institutions, hospitals, training centres etc. The petitioners 5 to 8 are some of such institutions.

(3.) The activity of the first petitioner, even according to the plaint averments, is required to be carried on in accordance with its constitution and bye-laws. Admittedly, for the purpose of managing the affairs of the society it's constitution and bye-laws provide for the establishment of a Managing Committee headed by a President, Treasurer etc. The further details are not available on record.