MOHAMMED MUSTAQEEM Vs. SECRETARY

JUDGEMENT

(1.) Challenging judgment and decree dtd. 2/4/2018 passed in R.A.No.72/2013 by Prl. Senior Civil Judge & CJM, Mangalore, D.K. and also judgment and decree dtd. 5/4/2013 passed in O.S.No.225/2012 by II Additional Civil Judge and JMFC., Mangalore D.K., appellant has filed this appeal.

(2.) Appellant herein was plaintiff in original suit and appellant in first appeal. While respondents no.1 to 4 herein were defendants no.1 to 4 in suit and respondents no.1 to 4 in first appeal. For sake of convenience, parties shall hereinafter be referred to as per their rank before trial Court.

(3.) O.S.No.225/2012 was filed for directing all defendants to correct name of plaintiff by changing same from 'Mustaqeem M.' as 'Mohamed Mustaqeem' in SSLC marks card bearing register no.20100551129 dtd. 6/5/2010 and also direct them to correct name of plaintiff's mother changing it from 'Fazilat Banu' as 'Fazilat Hanif' in SSLC marks card bearing register no.20100551129 dtd. 6/5/2010 and also in school records of plaintiff etc. In plaint, it was stated that plaintiff completed his primary and high school education at institute of defendant no.4. He appeared for SSLC examination held during April 2010 and passed with II Class marks. Defendant no.1 issued marks card bearing register no.20100551129 dtd. 6/5/2010. After receiving same, he noticed that his name and that of his mother was incorrectly inscribed. He addressed a letter to defendant no.3 on 4/6/2010 for correction. In pursuance, defendant no.3 by letter dtd. 2/7/2010 permitted defendant no.4 to carry out necessary corrections in school records and to report same. Thereafter defendant no.4 made necessary corrections in school records.