M.AARTHI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) After hearing learned counsel for the petitioner and learned counsel for the respondent, this Writ Petition is taken up and is being disposed of.

(2.) The petitioner has filed this writ petition, seeking for issuance of a Mandamus, to direct the 1st respondent and 2nd respondent to make correction in the birthD. Maharajan and to change the initial from A.K. Theekshana to A.M. Theekshana. certificate of petitioner's minor daughter A.K. Theekshana bearing Registration No. 2015/10/135/000696/0 dtd. 31/8/2015 issued by the 2nd respondent by changing the father's name from N. Kannan to

(3.) The specific case of the petitioner is that the petitioner was married to one N. Kannan on 30/8/2009 and that the relationship between the petitioner and her husband (since divorced) was strained and that they had estranged from each other. The petitioner moved away from her matrimonial home and started living separately with her parents. It is further case of the petitioner that the petitioner was in a live-in relationship with one D. Maharajan to whom she later got married on 16/2/2017. It is submitted that the marriage between the petitioner and her first husband Kannan was dissolved by the Principal Family Court, Chennai on 9/11/2016 in O.P. No. 653/2016 filed by the petitioner.