(1.) The writ on hand has been filed to direct the respondent to issue the marriage certificate 32 of 1969 indicating the names of the petitioner as Mrs.Gnanalossany Valmy and that of her parents as (Father's Name) Mr.Zeganadin Valmy and (Mother's Name) Mrs.Virammalle Valmy.
(2.) The petitioner states that at the time of marriage the respondent had entered the name of her parents as "Jagannathan Vallmy" and "Anjalatsi Animal", instead of Zeganadin Valmya and Virammalle. The petitioner states that she is not conversant with English and had not noticed the error. She is a French citizen and the manner in which the names are spelt differs from the English. The father of the petitioner is also a French citizen. They have sought to apply citizenship for her daughter and at that time they had noticed error and accordingly, sought for rectification.
(3.) The petitioner approached the learned Additional Sub Judge, Pondicherry by filing E.C.O.P.No.23 of 2005 and sought for rectification. The petitioner states that the Court had verified the records and allowed the application which reads as follows: