1. The members of a sect are entitled, subject to the rules made by the duly constituted authorities of the sect, to take part in the public "worship of the sect, and if any one of them is wrongfully prevented from so doing, he is entitled to seek from the Civil Courts such remedies as they can afford him. If the Judge finds that on an occasion when public worship was being carried on the appellant was entitled to take part in it, but was wrongfully prevented from so doing, she would be entitled to some relief. We must set aside the decree of the Lower Appellate Court and direct a re-hearing of the appeal. The costs of this appeal will abide and follow the result.