AVIRA Vs. MAR BASSELIOS GHEEVARGHESE

JUDGEMENT

(1.) This petition is the latest addition to a long array and O.S. No. 111 of 1113 is itself one of a series of suits in which the dissensions among the Jacobite Syrian Christians have come up before the Civil Courts for adjudication. The wealth of historical material available in these cases makes a fascinating study but for the undertones of tragedy implicit in one of the most progressive communities of this State being unable to compose its differences.

(2.) The petitioner is the third plaintiff in O. S. No. 111 of 1113 and the 1st counter petitioner, the first defendant. The second counter petitioner is the vicar of the Mar Elia Chapel item I of the plaint B schedule who has been brought on record in pursuance of his application, C. M. P. No. 431 of 1953 from A. S. No. 1 of 1119 of Travancore High Court from O.S. No. 111 of 1113 of Kottayam District Court.

(3.) The provocation for the petition is the proposal to ordain some new bishops and the prayer is that orders should be passed :-