CHURCH OF SOUTH INDIA Vs. FRANKLYN JAMES

JUDGEMENT

(1.) This Appeal is against the order of the learned Single Judge granting an order of interim injunction restraining the Respondents from implementing certain resolutions passed at the meeting of the Synod of Church of South India convened on 7th & 8th of March 2022 with regard to fixation of upper age limit for Bishops and the Terms of elected Members till the disposal of the Suit.

(2.) The Suit was filed for the following reliefs:

(3.) In the said Suit, Original Applications in O.A. Nos.114 and 115 of 2022 were filed for the following reliefs: