EXECUTIVE COMMITTEE OF THE SYNOD CHURCH OF SOUTH INDIA Vs. V DEVASAHAYAM BISHOP IN MADRAS CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) THESE appeals challenge a common order of the learned Single Judge of this Court made in O.A.No.492 of 2009, an application for interim injunction restraining the defendants from interfering with the plaintiff's holding the office and discharging the functions of the Bishop in Madras, Madras Diocese, and in Application No.2171/2009, an application for stay of the operation of the letter dated 30.4.2009 of the Moderator to the plaintiff.

(2.) THE Court heard the learned Senior Counsel on either side.

(3.) CONTRARY to the above, the learned Senior Counsel Mr.R.Thiagarajan for the first respondent in his sincere attempt of sustaining the order of the learned Single Judge put forth his submissions.