GETTEM ISRAIL Vs. M SIROMANI

JUDGEMENT

(1.) Since both the C.M.As. arise out of the same Judgment and since the parties to both the C.M.As. are one and the same, they are being disposed of by a common Judgment.

(2.) For the sake of convenience the parties would hereinafter be referred to as they are arrayed in the trial Court.

(3.) Plaintiff filed the suit for a declaration that she is the legally wedded wife of the 1st defendant and consequently to direct the 2nd defendant to incorporate her name as the wife of the 1st defendant in its records in place of G.Koteswaramma, whose name is recorded as his wife in their records.