N SUDHAKARKAR Vs. HEBRON CHURCH

JUDGEMENT

(1.) This appeal is by the defendants in O.S.No.1368/1997 on the file of 31st Addl. City Civil Judge, Bengaluru. By judgment and decree dated 27.08.2003, the trial court decreed the suit of the respondents and hence this appeal.

(2.) By referring to the parties with respect to their positions in the trial court the pleadings in brief are as follows:

(3.) When Rathnaiah left for his native place, the 1st defendant approached the Board of Trustees with a request for job of doing holy services at the church. In fact Rathnaiah introduced the 1st defendant to the trust. Therefore the board of trustees appointed the 1st defendant temporarily for a month or two for performing the religious ceremonies or observances. The services of the 1st defendant was not continued as he lacked the pastoral qualities of humility and meekness and that he also did not possess pastoral experience or qualification in theological education. Therefore his services was not continued. After the 1st defendant was discontinued, one P.D. Jesudhas was also an author and founder member of the trust started performing holy services of the church till October, 1996 and then he died on 2.11.1996. Therefore the chairman of the trust started performing the holy services of the church.