KORU RAMESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The date of birth of the appellant is in issue in the second appeal.

(2.) The appellant filed O.S.No.492 of 2004 before the learned Principal Junior Civil Judge, Nandigama seeking for declaration that he was born on 15/10/1965 and that was recorded in the birth records of Gram Panchayat, Nandigama to declare that as the correct date of birth and pass such other orders as the Courts deems it proper. Five defendants are shown. On settling issues and on recording oral and documentary evidence the learned trial Court dismissed the suit.

(3.) Aggrieved of it, the plaintiff argued his first appeal in A.S.No.72 of 2013 and the learned XVI Additional District Judge, Nandigama by judgment dtd. 24/2/2014 dismissed the appeal.