REV.K.VICTOR Vs. JONES PRASANNA DOSS

JUDGEMENT

(1.) These appeals have been preferred by the appellant aggrieved over the order passed by the learned Single Judge in A.Nos.8281 and 8282 of 2019 in Tr.C.S.No.741 of 2017, by which, the following directions have been issued:-

(2.) The learned counsel appearing for the appellant would submit that the said order has got civil consequences. The consequential order passed by the learned Administrator would also impact the appellant. The learned Administrator does not have power to act independently without the approval of the C.E.O. Therefore, the order passed by the learned Single Judge would require interference.

(3.) The learned Senior Counsel appearing for the first respondent would submit that the direction is only for removal of the office bearers of the Ambur Synod Registration No.11/14 alone. Secondly, the learned Administrator has acted independently de hors the order passed by the learned Single Judge. This issue is also the subject matter of the suit. Hence, no interference is required.