SUHAS L. Vs. CHIEF REGISTRAR BIRTHS AND DEATHS

JUDGEMENT

(1.) This captioned appeal is filed by the unsuccessful plaintiff assailing the judgment and decree dtd. 1/10/2022 passed in O.S.No.1935/2022 on the file of the VII Additional City Civil and Sessions Judge at Bengaluru (CCH-19) at Bengaluru.

(2.) For the sake of brevity, the parties are referred to as they are ranked before the Trial Court.

(3.) The plaintiff, Suhas L., has instituted a suit in O.S.No.1935/2022 seeking a direction against the Chief Registrar, Births and Deaths, to rectify the name of his mother as recorded in the Death Certificate issued by the concerned authorities. It is the case of the plaintiff that his mother's name has been erroneously recorded in the certificate, and he has therefore sought a declaration to that effect.