CHAIRMAN OF PASTORATE COMMITTEE Vs. R.PREMLEELA

JUDGEMENT

(1.) THE petitioner is the first defendant in O.S.No.836 of 2012 on the file of the Subordinate Court, Madurai. It is a suit filed by the first respondent/plaintiff for the relief of declaration declaring that the election conducted by the defendants for Whitin Memorial Church, Pasumalai, as null and void and illegal and also for consequential injunction.

(2.) THE first respondent/plaintiff also filed an Interlocutory Application in I.A.No.698 of 2012 along with the said suit and moved for interim injunction. After hearing the petitioner and perusing the documents on record, the learned Judge has passed the impugned order granting interim injunction till 5.9.2012. Aggrieved against the same, the first defendant/ petitioner has preferred this Civil Revision Petition invoking Article 227 of the Constitution of India.

(3.) ANOTHER celebrated decision on this point is the Full Bench Judgment of the Supreme Court consisting of 3 Judges with reference to the powers to be exercised by the High Courts under Article 227 of the Constitution of India. The following are the observations of the Full Bench:-