ADIMALI ST PAULS YAKKOBAYA SURIYANI CHURCH Vs. ITHAPPIRI

JUDGEMENT

(1.) The C.M. Appeal was disposed of by this Court by judgment dated 21st June, 1971. The present petitioner who was the appellant in the C.M. Appeal, now prays for leave for filing a further appeal before the Division Bench. I do not see any reason for granting leave for appeal to the Division Bench. Appeal to the Division Bench from a decision of the Single Judge is governed by the provisions of S.5 of the High Court Act 5 of 1959. Appeals are provided from the decision of the Single Judge under three contingencies, and they are: