LAYMENS EVANGELICAL FELLOWSHIP SOCIETY Vs. MANDE DANIEL PAUL

JUDGEMENT

(1.) Vide the present petition, petitioner has challenged the order dated 6th Feb. 2018, passed in I.A.No.1017 of 2017 in I.A.No.879 of 2017 in O.S.No.271 of 2017.

(2.) The petitioner/plaintiff filed the aforesaid suit to declare that the transfer order of 1st defendant dated 10th June 2017, passed by the plaintiff-Society-Church and the subsequent dismissal order dated 1st Oct. 2017 passed by it, are true, valid and are binding upon the 1st defendant, and for consequential permanent injunction restraining the 1st defendant and his followers/agents i.e. defendants 2 to 6 from attending and interfering with the day-to-day activities of the plaintiff-Society-Church pertaining to the plaint schedule property.

(3.) On filing the aforesaid suit, vide order dated 24th Nov. 2017, interim order was passed in I.A.No.879 of 2017, restraining the respondents/defendants and their men from attending and interfering with the day-to-day activities of the petitioner/plaintiff-Society-Church, pertaining to plaint schedule property till disposal of the suit. The aforesaid order was made absolute vide order dated 20th Dec. 2017. Thereafter, since the respondents/defendants were alleged interfering with the day-to-day affairs of the plaintiff-Society-Church, the petitioner filed I.A.No.1017 of 2017 to grant necessary Police aid to the petitioner to implement the order of the trial Court granted in I.A.No.879 of 2017, dated 20th Dec. 2017. On filing the aforesaid I.A., the respondents/defendants filed counter affidavit whereby, stated that in fact, the respondents locked the premises i.e. plaint schedule property after completion of prayer at nights. Even a day earlier to order in I.A.No.879 of 2017 in O.S.No.271 of 2017, as usual course, the respondents locked the said plaint schedule property inside and outside. While so, after obtaining the interim injunction in I.A.No.879 of 2017 in