CENTRAL BOARD OF SECONDARY EDUCATION Vs. TANYA LUTHRA

JUDGEMENT

(1.) This appeal has been filed against the judgment of reversal dated 01.10.2019 passed by the District Judge, Ambala, whereby appeal filed by Tanya Luthra-plaintiff (respondent No.1 herein) against the judgment and decree dated 12.10.2017 passed by the Civil Judge (Junior Division), Ambala, has been accepted and suit of plaintiff (Tanya Luthra) has been decreed.

(2.) Plaintiff-Tanya Luthra (respondent No.1) filed a suit for declaration to the effect that her correct date of birth is 30.12.1995 and name of her mother is Rachna Luthra as per birth certificate issued by the Sub Registrar (Birth and Death), Municipal Corporation, Ambala (City Zone) on 03.04.1996 with consequential relief of Mandatory Injunction directing the defendants to correct the date of birth of plaintiff as 30.12.1995 instead of 01.11.1995 and her mother's name as "Rachna Luthra" instead of "Madhvi Luthra" in her education record maintained by defendant No.1- CBSE (appellant herein), especially in her Secondary Examination Certificate of June, 2011.

(3.) Upon notice, defendants filed separate written statements controverting the stand taken by the plaintiff in her plaint and prayed for dismissal of the suit.