M. VASANTHA KUMAR Vs. M. GOPI STEPHEN

JUDGEMENT

(1.) This revision petition is filed under Article 227 of the Constitution of India, challenging the order dtd. 16/2/2022 dismissing the I.A. No.390 of 2021 in O.S. No.88 of 2018 on the file of the Court of the Junior Civil Judge, Guntakal, filed by the defendants 1 to 4 under Order VII Rule 14 of the Code of Civil Procedure, 1908, to receive the following list of documents.

(2.) The parties will hereinafter be referred to as they were arrayed in the suit.

(3.) The plaintiff filed a suit against the defendants for permanent injunction restraining the defendants from making any illegal attacks on the administration over the plaint schedule church or on the plaintiff, who claimed to have been discharging his duties as a God servant (Pastor) of the plaint schedule church. According to the plaintiff, he was appointed as a God servant (pastor) vide letter dtd. 29/6/2015 issued by the Chairman of Indigenous Churches of India Trust, Hyderabad, by confirming his earlier temporary appointment dtd. 7/7/2014 in the same capacity, however, the defendants have been interfering with his duties and further on 7/10/2018 also the 1st defendant, with the aid of defendants 2 to 4, once again tried to interfere with the administration and as such, a complaint was also lodged before the police.