Kerala High Court
Rt. Rev. Dr. Selvadas Pramod vs Bible Faith Mission India on 29 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
OP(C) NO. 1719 OF 2021
AGAINST THE ORDER/JUDGMENT IN IA 2/2021 IN OS 639/2021 OF II ADDITIONAL
MUNSIFF COURT, NEYYATTINKARA, THIRUVANANTHAPURAM
PETITIONER/DEFENDANT NO.1:
RT. REV. DR. SELVADAS PRAMOD
AGED 40 YEARS
BISHPOP, BIBLE FAITH MISSION INDIA, DIOCESAN HEAD OFFICE,
BISHOP HOUSE, MOUNT SINAI, PARASUVAIKKAL, NEYYATTINKARA,
THIRUVANANTHAPURAM-695 508.
BY ADV LIJU. M.P
RESPONDENTS/PLAINTIFFS AND DEFENDANTS 2 TO 5:
1 BIBLE FAITH MISSION INDIA
DIOCESAN HEAD OFFICE, MOUNT SINAI, PARASUVAIKKAL,
NEYYATTINKARA, THIRUVANANTHAPURAM-695 508 REPRESENTED BY ITS
ARCH BISHOP MOST REV. DR. MOSES SWAMI DAS, BISHOP HOUSE,
DIOCESAN HEAD OFFICE, MOUNT SINAI, PARASUVAIKKAL,
NEYYATTINKARA TALUK, THIRUVANANTHAPURAM-695 508.
2 MOST REV.DR.MOSES SWAMI DAS
AGED 71 YEARS
S/O. MANUEL MOSES, ARCH BISHOP, BIBLE FAITH MISSION INDIA,
DIOCESAN HEAD OFFICE, BISHOP HOUSE, MOUNT SINAI,
PARASUVAIKKAL, NEYYATTINKARA, THIRUVANANTHAPURAM-695 508.
3 ROYSTER
SECRETARY OF THE ADVISORY BOARD OF BIBLE FAITH MISSION
INDIA, MOUNT SINAI, PARASUVAIKKAL, NEYYATTINKARA,
THIRUVANANTHAPURAM-695 508.
4 REV.REJI EDWIN RAJ
ERSTWHILE PASTORAL BOARD SECRETARY AND MEMBER OF ADVISOR
BOARD OF BIBLE FAITH MISSION INDIA, MOUNT SINAI,
PARASUVAIKKAL, NEYYATIINKARA, THIRUVANANTHAPURAM-695 508.
5 REV.ANIL KUMAR
TREASURER, ADVISORY BOARD OF BIBLE FAITH MISSION OF INDIA,
MOUNT SINAI, PARASUVAIKKAL, NEYYATTINKARA,
THIRUVANANTHAPURAM-695 508.
OP(C) NO. 1719 OF 2021
2
6 REV.JUSTIN RAJ
PASTOR, BFM INDIA CHURCH, MANALOOR, NEYYATTINKARA,
THIRUVANANTHAPURAM-695 121.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.10.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 1719 OF 2021
3
JUDGMENT
Dated this the 29th day of October, 2021
Learned Counsel for the petitioner submitted
that, based on the direction dated 05.10.2021,
orders were passed on I.A.Nos.2, 3 and 5 of
2021 in O.S.No.639 of 2021.
2. It is submitted that the orders being
against the petitioner and copy application as
C.A.No.1921 of 2021 has been filed on
21.10.2021, but petitioner is yet to be issued
with the certified copies of the orders.
The trial court having decided the
interlocutory applications in compliance of the
direction of this Court, nothing survives for
consideration in the Original Petition and
accordingly, the Original Petition is closed. The
petitioner having submitted copy application on
21.10.2021, the trial court shall issue copies of
OP(C) NO. 1719 OF 2021
the orders in I.A.Nos.2, 3, and 5 of 2021 at the
earliest.
Sd/-
V.G.ARUN
JUDGE
NB/29-10
OP(C) NO. 1719 OF 2021
APPENDIX OF OPC 1719/2021
PETITIONER'S EXHIBITS:
EXHIBIT 1 TRUE COPY OF THE PLAINT IN O.S.NO.639/2021 ON
THE FILE OF II ADDITIONAL MUNSIFF'S COURT,
NEYYATTINKARA, THIRUVANANTHAPURM
EXHIBIT 2 TRUE COPY OF THE ORDER OF INJUNCTION DATED
13.09.2021 PASSED IN I.A.NO.2/2021 IN
O.S.NO.639/2021 ON THE FILE OF II ADDITIONAL
MUNSIFF'S COURT, NEYYATTINKARA,
THIRUVANANTHAPURM
EXHIBIT 3 TRUE COPY OF THE REGISTRATION CERTIFICATE
NO.1114/89 DATED 30.12.1989
EXHIBIT 4 TRUE COPY OF THE AFFIDAVIT AND PETITION IN
I.A.NO.5/2021 IN O.S.NO.639/2021 ON THE FILE OF
II ADDITIONAL MUNSIFF'S COURT, NEYYATTINKARA,
THIRUVANANTHAPURM
EXHIBIT 5 TRUE COPY OF THE GENERAL COUNSEL MEETING REPORT
OF 2019-20 DATED 28.11.2020
RESPONDENT'S EXHIBITS: NIL
True Copy
P.A to Judge
