D DINESH KUMAR Vs. M S SAMUEL

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 29.10.2009, made in I.A.No.344 of 2009, in O.S.No.134 of 2009, on the file of the District Munsif Court, Ambur.

(2.) The petitioners had filed a suit, in O.S.No.134 of 2009, on the file of the District Munsif Court, Ambur, praying for a decree of permanent injunction restraining the defendants, who are the respondents herein, and their men and agents from interfering with the petitioners, peaceful Sunday Service and prayers in the Church, described in the schedule to the plaint.

(3.) It had been stated that the petitioners are Lutheran Christians, who are residing in the Tamil Nadu Housing Board Colony at Ambur. They are members of Immanuel Lutheran Church, Ambur, established by the Indian Evangelical Lutheran Church. In the year, 1987, the petitioners and certain other members of the Christian community living in the locality had joined together and started an extension Ministry of Immanuel Lutheran Church, in the Tamil Nadu Housing Board Colony. The Pastors from the main Church have been conducting the Sunday Services, regularly, from the year, 1987. The Church, which was a small hut, in the beginning, had been built into a concrete structure and named as `Naether Memorial Lutheran Church' and it was dedicated, on 2.10.2008, by the President and the officials of the Indian Evangelical Lutheran Church.