MISS. ROSEANN RAJAN Vs. CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) The suit in C.S.Diary No.10685 of 2017 filed for the following reliefs:

(2.) Application No.3655 of 2017 in C.S.Diary No.10685 of 2017 is filed by the plaintiffs to grant permission under Sec. 92 of the Code of Civil Procedure (for short, 'CPC') to institute the suit before this Court, and in the affidavit filed in support of the said application, which is sworn to by the second plaintiff on behalf of himself and also on behalf of the first plaintiff, it is stated as follows:

(3.) Application No.3656 of 2017 in C.S.Diary No.10685 of 2017 is filed to grant leave to sue the defendants 5, 7, and 8 to 13 who are outside the Jurisdiction of this Court, as defendants before this Court and in the affidavit filed in support of the said application, is sworn to by the second plaintiff, stating as follows: