ANGEL ROSE Vs. MARADU MUNICIPALITY

JUDGEMENT

(1.) Heard Sri.N.Narendra Kumar, the learned counsel for the appellant. Also heard Smt.Sreekala.T.N., the learned Standing Counsel appearing for the Maradu Municipality and their Secretary. The learned Government Pleader appears for the third respondent.

(2.) The appellant is the writ petitioner and she challenges the judgment dated 25.11.2016, whereby the writ petitioner's prayer for omitting her former name (Omanakunjamma) in the Birth Certificate of her children, after she converted into Christianity and adopted the new name as Angel Rose, was found to be unmerited and accordingly, the said prayer was declined.

(3.) The writ petitioner as a married lady, had a relationship outside the marriage with the 4th respondent and out of the said relationship, two children were born to her. The paternity of the 4 th respondent was proved through DNA analysis and, therefore, it is not in dispute that the children were born to the petitioner and the 4th respondent. As regards the maintenance claim, the matter had moved to the Supreme Court and was eventually resolved through Mediation.