LAWS(KER)-2010-7-194

JAYACHANDRA BABU AND Vs. STATE OF KERALA AND

Decided On July 29, 2010
Jayachandra Babu And Appellant
V/S
State Of Kerala And Respondents

JUDGEMENT

(1.) The petitioners are the parents of Prijith J. The child was born on 20.08.1996 at V.V. Clinic, Attingal. The 2nd respondent registered the birth of the child on 30.08.1996. When the Birth Certificate is obtained by the grandfather, the name was shown as 'APPU'. In the school register, the name is shown as 'PRIJITH J'. Accordingly, a correction is now sought in the Birth Register. Evidently, the plea raised is that the name 'APPU' is only a nick name and the real name was not included in the Birth Register. It is in these circumstances, the petitioners have filed this writ petition.

(2.) Reliance is placed on the decisions of this Court in Girijan v. Registrar of Births and Deaths, 2003 2 KerLT 22 and Varghese v. Director of Panchayats,2008 2 KerLT 278. The decision of the Division Bench of this Court in Chalakkudy Municipality v. Malavika,2009 4 Ker 713 is also brought to my notice. Section 15 of the Registration of Births and Deaths Act, 1969 confers ample power on the authority to effect the correction as sought for.