A MOSSES THAMBI 4 PILLAI Vs. J DURAISINGAM

JUDGEMENT

(1.) BOTH these Revisions arise from the same suit, namely O.S. No. 6688 of 1998, on the file of the VIII Assistant Judge, City Civil Court, Madras.

(2.) REFERENCE to parties herein will be according to their rank in the suit.

(3.) THE trial Court, as per Order dated 24.12.1998, allowed the injunction petition holding that the prima facie case and balance of convenience are in favour of petitioners/plaintiffs. First defendant was, therefore, restrained from holding the post of the Secretary of the Church Council and also the post of Correspondent of ELM Fabricious Higher Secondary School till the disposal of the suit.