S. IMMANUEL DEVAKADATCHAM Vs. M. M. RAJENDRAN

JUDGEMENT

(1.) The first defendant in C.S.No.634 of 2015, is the review applicant in Review Application Nos.117 to 120 of 2020. The plaintiffs in C.S.No.634 of 2015 are the petitioners in Contempt Petition Nos.1135 of 2019. The plaintiffs are the Trustees of the St.George's Cathedral Trust and the defendants are the Presbyter-in-charge, Bishop and Presbyter-in-charge, respectively.

(2.) Since both the Review Applications and Contempt Petition are interlinked, they are taken up for final disposal by this common order.

(3.) Originally, the petitioners, as plaintiffs instituted the suit in O.S.No.731 of 2012 against the defendants / respondents 1 to 3 in Contempt Petition No.1135 of 2019 for declaration and permanent injunction. Pending O.S.No.731 of 2012, the petitioners / plaintiffs were suspended from the primary membership of St. George's Cathedral Church on 28.06.2013. Subsequently, the petitioners have filed another suit in C.S.No.634 of 2015 against the defendants / respondents 1 to 3 in Contempt Petition No.1135 of 2019.