SUNIDHI ADIGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the plaintiff under Sec. 96 of Civil Procedure Code challenging the judgment and decree dtd. 8/2/2023 passed by the 7th Additional City Civil and Sessions Judge, Bengaluru in O.S.No.6782/2022, whereby the suit has been dismissed.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the trial court.

(3.) The brief facts of the case are that the plaintiff is a citizen of India and ordinary resident residing at No.M 14, 26th Main, 1st Phase, J.P.Nagar, Bengaluru. The plaintiff was born on 11/11/1997. The name of her father is Vasudeva Adiga and mother's name Anita Adiga. She has done her schooling and Pre-University Education also at Bengaluru and she joined Engineering in Visveswaraiah Technological University, Belgaum and completed her B.E. Course in the year 2019. In all her educational records, her name has been shown as only 'Sunidhi'. In the year 2022, she had intended to do her MBA and she had applied for various universities. One of the universities is the University of Toranto, School of Graduate Studies at Canada. Then only she came to know that to study in the said University, her name has to be followed by a surname. Therefore, immediately she has given a notice to the State Government, Secretary, Indian Certificate of Secondary Education Board, New Delhi, concerned educational institution on 3/6/2022 to change her name, adding surname in the education records as 'Sunidhi Adiga'. Since they have not effected the same pursuant to the legal notice, the plaintiff has filed a suit on 20/10/2022 seeking declaration that the plaintiff has assumed her name as 'Sunidhi Adiga' and has abandoned her earlier name 'Sunidhi'. The trial court has dismissed the suit by judgment and decree dtd. 8/2/2023. Being aggrieved by the same the plaintiff is before this Court.