MARK ALIAS MARKESH Vs. NAGERCOIL MUNICIPALITY

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and Decree, dtd. 24/3/2018, passed in A.S. No. 25 of 2016, on the file of the II Additional Subordinate Court, Kanyakumari District at Nagercoil, confirming the Judgment and Decree, dtd. 29/6/2016, passed in O.S. No. 647 of 2010, on the file of the Principal District Munsif Court, Kanyakumari District at Nagercoil.

(2.) The parties are referred to as per their rankings in the Trial Court for the sake of convenience.

(3.) The suit has been laid by the plaintiffs for the relief of declaration that the husband of the deceased Varampettal is the deceased Esack and also for the relief of mandatory injunction to rectify the particulars noted in the death register of Varampettal, in accordance with the particulars given in the application form presented by the second appellant / second plaintiff to the first respondent / first defendant on 6/10/2010.