KUMARI VARALAKSHMI Vs. DEPUTY DIRECTOR DEPARTMENT OF PUBLIC

JUDGEMENT

(1.) THE appellants herein are the plaintiffs in O.S. No. 2669/2011. The suit in question was filed seeking for a declaration and injunction. 2. The brief facts are that, the 1st plaintiff claims that her correct name is R.M. Varalakshmi and the same has been wrongly mentioned as T.P. Varalakshmi in the Birth certificate, which has thereafter been carried out in the educational certificates as well. The

(2.) ND plaintiff is the father of the 1st plaintiff and therefore the 2nd plaintiff also testifies to this fact. It is in that context, the plaintiffs had filed the suit seeking for declaration and for mandatory injunction to carryout the correction with regard to the name of the plaintiff. The Court below after considering the matter has dismissed the suit. The plaintiffs are therefore before this Court in this appeal.

(3.) ACCORDINGLY, the appeal is disposed of.