D.S.Paul Raj vs The Church Of South India Synod
2022 Latest Caselaw 17266 Mad

                                                                           C.S(DR).No.21852 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.11.2022

                                                      CORAM

                                  THE HON'BLE MR. JUSTICE C.V.KARTHIKEYAN

                                         Civil Suit (Diary) No.21852 of 2022
                                                          and
                                            Application No.3694 of 2022

                      1.D.S.Paul Raj
                      2.Solomon Rajesh                                         ... Plaintiffs

                                                         versus


                      1.The Church of South India SYNOD
                        CSI Cemtre, No.5, Whites Road,
                        Royapettah, Chennai – 600 014.

                      2.The Church of South India Diocese – Madurai Ramnad,
                        No.162, AVH Building 1st Floor,
                        East Veli Street, Madurai – 625 001.

                      3.The General Secretary,
                        The CSI SYNOD,
                        CSI Centre, No.5, Whites Road,
                        Royapettah, Chennai – 600 014.

                      4.The Moderator,
                        The CSI SYNOD,
                        CSI Centre, No.5, Whites Road,
                        Royapettah, Chennai – 600 014.
                      5.The Secretary,

                      1/4


https://www.mhc.tn.gov.in/judis
                                                                             C.S(DR).No.21852 of 2022


                         The CSI Madurai and Ramnad Diocese,
                         No.162, AVH Building 1st Floor,
                         East Veli Street, Madurai – 625 001.

                      6.The Executive Committee,
                        The CSI Madurai and Ramnad Diocese,
                        No.162, AVH Building 1st Floor,
                        East Veli Street, Madurai – 625 001.

                      7.Mr.C.Stanly Manoharan,
                        The Chairperson – Lay Committee (Election for the Bishopric Panel)
                        The CSI Madurai and Ramnad Diocese,
                        No.162, AVH Building 1st Floor,
                        East Veli Street, Madurai – 625 001.

                      8.Rev.D.Jeyasingh Prince Prabhakaran
                      9.Rev.I.Jestler Roy
                      10.Rev.T.Samuel Ravindra Victor Singh
                      11.Rev.Hepzibah Soundaravalli Ellilarasi                   ... Defendants

                      Prayer:       The Civil Suit filed under Order IV Rule 1 of the Madras High
                      Court Original Side Rules read with Order VII Rule 1 of CPC., seeking
                      declaration declaring the election held on 11.06.2022 at CSI Dental
                      College, Madurai and the consequential appointment of the 8th defendant as
                      the Bishop of the 2nd defendant Diocese as null and void and granting for
                      mandatory injunction directing the defendants 1 to 6 to commence the
                      election process afresh in accordance with Chapter VI of the CSI
                      Constitution and conduct fresh election in accordance with law and also for
                      the costs of the suit.

                                  For Plaintiffs     : Mr.K.V.Babu
                                                       For Mr.S.Gunasekaran

                                                    JUDGMENT

https://www.mhc.tn.gov.in/judis C.S(DR).No.21852 of 2022

The learned counsel for the plaintiffs made the following

endorsement in the plaint.

“ The plaintiff may be permitted to withdraw the suit the suit as not pressed. In lieu of the same,the entire court fee paid under the plaint may be refunded.

Sd/. ...........

3/11/22 Counsel for the Plaintiff”

2. In view of the same, the suit is dismissed as withdrawn. No costs.

Consequently, the connected application stands closed.

3. If the plaintiffs are entitled for the refund of Court Fees, the

registry may examine and refund the Court fees to the learned counsel for

the plaintiffs on proper authorization given by the plaintiffs and on

necessary undertaken given by the learned counsel for the plaintiffs and on

proper identification and in accordance with rules.

03.11.2022 Index:Yes/No Speaking Order : Yes/No ssi

C.V.KARTHIKEYAN,J.,

https://www.mhc.tn.gov.in/judis C.S(DR).No.21852 of 2022

ssi

C.S(DR).No.21852 of 2022

03.11.2022

https://www.mhc.tn.gov.in/judis