GUNDA NAIKA P.S. Vs. THE STATE OF KARNATAKA, REPRESENTED BY ITS SECRETARY, THE SECRETARY, KARNATAKA SECONDARY EDUCATION EXAMINATION BOARD, THE DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS, RAMANAGARA DIST AND THE HEAD MASTER, SRI RAMA HIGH SCHOOL

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree, dated 15.12.2012 passed by the Court of the XL Additional City Civil and Sessions Judge, Bangalore, (CCH - 41) in O.S. No. 5902/2012. The appellant filed the suit seeking the relief of declaration that his name be declared as Ganesh Nayak P.S. in the place of Gunda Nayak P.S. He has also sought the direction to the respondents to incorporate his name as Ganesh Nayak P.S. in the school records. The change of name is sought based on the advice given by the elders, family priest and astrologers.

(2.) THE respondent Nos. 1 to 3 remained ex -parte. The respondent No. 4 appeared, but did not file the written statement.

(3.) THE appellant got himself examined as PW 1, marking the documents at Exs. P1 to P8. The Trial Court answered the points against the appellant and dismissed the suit.