Jagannadhadas, J. - (1.) This appeal by Special Leave arises out of a suit filed in the District Court of Kottayam as far back as in 1938. This suit was concerned with the disputes that had arisen between two rival sections of the Malankara Jacobite Syrian Christian community regarding the fundamental tenets of their church and the possession and administration of the church properties. In order to fully appreciate the rival contentions carefully formulated and elaborately argued by learned advocates for both parties appearing before us, it is necessary to know the genesis of the controversy between the parties which has behind it a fairly long history and which must accordingly be stated at the very outset.
(2.) In Malabar there is a Christian community commonly known as the Malakara Jacobite Syrian Christians. That community traces its origin to 52 A. D. when St. Thomas, one of the disciples of Jesus Christ came to Malabar and established the church there. In 1599 A. D. under the influence of the Portuguese political power on the West Coast of India the community accepted the Roman Catholic faith This affiliation, however, did not last long. At a meeting known as Mattancheri meeting held in 1654 the Roman Catholic Supremacy was thrown off and the Church in Malabar came under the authority of the Patriarch of Antoich who began to depute Metropolitans (Bishop) from Persia and Syria for ordaining Mrtropolitans in Malabar. This continued up to 1800 A. D. Between 1800 A. D. and 1842 A. D. the local Metropolitan ordained his successor. The last of the Metropolitans so ordained was Mar Cheppat Dionysius. In 1840 one Mar Mathew Athanasius went to Syria and got himself orained as Metropolitan by the then reigning Partiarch of Antioch. This is said to be the first instance of a Metropolitan being ordained by the Patriach himself.
(3.) There were dispute between the Church Mission Society and the Malankara Jacobite Syrin Church over properties held jointly by them. These disputes were settled by what is known as the Cochin Award made in 1840. This award divided the properties between the two bodies and so far as the properties allotted to the Malankara Jacobite Syrian Cochin were concerned it provided that they should be administered by three Trustees, namely, (i) the Malankara Metropolitan, (ii) a Kathanar (i. e., priestly) trustee and (iii) a lay trustee.;