SANTOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/plaintiff filed the above revision petition against the order dated 02.08.2014 made in O.S.No.17/2013 on the file of the Principal Civil Judge, Gokak, dismissing the application filed under Section 152 read with Section 151 and 153 of Code of Civil Procedure to correct the cause title of the judgment and decree.

(2.) It is the case of the petitioner that he had filed O.S.No.137/2011 against the respondents for declaration declaring that the caste of the plaintiff is 'Hindu Navi' instead of 'Hindu Lingayat Navi' and to direct the respondents/defendants to correct the entry regarding caste of the plaintiff in the school records as 'Hindu Navi' instead of 'Hindu Lingayat Navi'.

(3.) It is contended that the plaintiff is the permanent resident of Gokak and he has completed his primary and higher education at the 4th defendant school and also completed his Pre-University Course at 5th defendant College and he completed his degree course from the 6th defendant college. It is further contended that the plaintiff and his family members belong to 'Hindu Navi' caste and community. The relatives of plaintiff also belong to 'Hindu Navi' caste and community and also the family members of the plaintiff are identified and recognised by the public at large that they belong to 'Hindu Navi' caste and they are performing the customs of 'Hindu Navi' caste and community.