Bangalore District Court
Master Mohammed Basil Ibrahim Sharieff vs ) The Chief Secretary on 28 March, 2022
IN THE COURT OF XIII ADDL. CITY CIVIL & SESSIONS JUDGE,
MAYOHALL UNIT, BENGALURU (CCH-22)
Present: Smt. Suvarna K. Mirji, B.Com., LL.B.(Spl).,
XIII ADDL. CITY CIVIL & SESSIONS JUDGE
BENGALURU.
OS No.25984/2019
Dated this 28th day of March 2022
Plaintiff:- Master Mohammed Basil Ibrahim Sharieff,
Aged about years,
Represented by his mother and
Natural Guardian
Mrs. Preethy Beulah J D/o Jonathan,
Aged about year, R/at No.12,
Bethel Colony, Banjara Layout,
Horamavu Post, Bangalore560 043.
(Rep by Sri. D. Murugan., Advocate)
V/S
Defendants: 1) The Chief Secretary,
Government of Karnataka,
Vidhana Soudha,
Bangalore.
2) The Deputy Director of Public Instructions,
Bangalore North District,
K.G.Road, Opp: to Cauvery Bhavan,
Bangalore560 002.
3) The Block Education Officer,
North Region No.2,
Kamaraj Road, Bangalore.
Judgment 2 OS.No.25984/2019
4) The Commissioner,
Bruhat Bangalore Mahanagara Palike
(BBMP), Bangalore.
5) The Principal,
Seventh Day Adventisit Higher Secondary
School, No.20, Spencer Road,
Frazer Town, Bangalore560 005.
(D4 by Sri KPY., Advocate, D1 to 3 & 5 - Exparte)
Date of Institution of the suit 24/07/2019
Nature of the (Suit or pro-note, suit Declaration and Injunction
for declaration and possession, suit
for injunction, etc.)
Date of the commencement of 30/01/2021
recording of the Evidence.
Date on which the Judgment was 28/03/2022
pronounced.
Year/s Month/s Day/s
Total duration 02 08 04
XIII ADDL.CITY CIVIL AND SESSIONS
JUDGE, BENGALURU.
:JUDGMENT:
The plaintiff filed suit against defendants for declaration and injunction.
Judgment 3 OS.No.25984/2019
2. The brief facts of plaint averments is as under:
The natural guardian of plaintiff submits that she is staying in the cause title address with her son, she got marriage with one M.D. Hidayathulla Sharieff S/o Mohammed Nasrulla Sharieff on 09/03/2006. She is by birth Christian and she never converted as Muslim at the time of marriage and her husband belonging to Muslim, hence their marriage was solemnized according with the Muslim rites and custom and from the wedlock. He mother gave birth to male child on 19/02/2007 by name as for the birth certificate Mohammed Basil Ibrahim Sharieff. The plaintiff further submits that, the her father filed OS.No.25/2013 for restitution of Conjugal Rights and G&WC.No.13120/2013 for custody of child before the 2nd Addl. Family Judge, Bangalore against his mother and the same was resolved their dispute before The Bangalore Mediation Center at Bangalore and the 2 nd Addl. Family Court Judge at Bangalore passed a Judgment and Decree in the above said case on 07/04/2016, on the basis of the Judgment 4 OS.No.25984/2019 mediation Report the Judgment and Decree passed in the above said case and disposed by the above said Family Court, the plaintiff's mother and his father dissolved their marriage by mutual divorce on 29/03/2016 as per the Muslim Rite and Customs. As per the mediation report the plaintiff's father given consent and agreed that there is no objection to changing her son name Mohammed Basil Ibrahim Sharieff to any other name of her choice in the manner known to law without calling upon her husband as per her choice and her son is under the permanent care and custody in future with her.
3. The natural guardian of plaintiff submits that during her delivery time, her husband without consulting with her and without intimating to her, the plaintiff's father entered the plaintiff name as Mohammed Basil Ibrahim Sharieff in the plaintiff birth certificate before defendant No.4 office i.e., BBMP, Bangalore. That the plaintiff is studying 7 th Standard at Seventh Day Adventist Higher Secondary School under the No.5th Person Judgment 5 OS.No.25984/2019 School and the plaintiff name was entered as per their record Basil, Father Name Sharieff mother name Preethy Beulah in the school record. The plaintiff father correct and full name is M.D. Hidyayathuylla Sharieff the same name in the Court records and in all his official records. The plaintiff further states that after the plaintiff birth his name was given by his father as Mohammed Basil Ibrahim Sharieff without consulting the plaintiff mother before the BBMP Office, Bangalore which was recently came to know the name of the plaintiff, given as Mohammed Basil Ibrahim Sharieff.
4. The natural guardian of plaintiff submits that plaintiff father name was commonly and by shortly called as Sharieff and the plaintiff mother was admitted in Hospital, the plaintiff grandmother given the plaintiff father name as Sharieff which the commonly, shortly calling name and but in birth certificate wrongly entered as Shareiff by the BBMP Register Center of Birth and Death at Bangalore on 26/02/2007 vide bearing Judgment 6 OS.No.25984/2019 registered No.262 Certificate Sl.No.A 182948 by BBMP Office. That due to religious purpose and also the plaintiff name is not tallied as per the numerological system. Hence the plaintiff mother intends to change her son name as Basil Kingston Jonathan for all his future purposes for his higher education and for his religious and numerology purpose. Hence the plaintiff mother changing her son old name Mohammed Basil Ibrahim Sharieff.
5. The natural guardian of plaintiff submits that the plaintiff mother by birth she was Christian and following Christianity from her birth and the plaintiff also growing in Christianity faith and also following Christian religion from their birth and the plaintiff is also dedication as per the Christian Religion on 18/02/2017 before the Seventh Day Adventist Church, Kannigham Road, At Bengaluru. The dedication certificate is issued by the Church, the plaintiff name as per dedication certificate his name as Basil Kingston Jonathan changed plaintiff Judgment 7 OS.No.25984/2019 name as per their custom. That the plaintiff mother sent legal notice to the defendants on 20/04/2019 the same was served to the defendants and not any replied to the legal notice.
6. The natural guardian of plaintiff submits that the cause of action for the suit arose on 18/02/2017 when plaintiff dedicated before the Seventh Day Adventist Church, at Bengaluru as per Christian custom and the dedication certificate is issued by the Church, the plaintiff name as per dedication certificate is named as Basil Kingston Jonathan changed as per their custom and issued legal notice on 20/04/2019 and subsequent dates. The plaintiff prays to decree the suit declaring that the true and correct name of the plaintiff is Basil Kingston Jonathan S/o M.D. Hidayathulla Sharieff and to delete his old name Mohammed Basil Ibrahim Sharieff and also to change the plaintiff's father name in his birth certificate name as M.D. Hidyayathulla Sharieff and to delete commonly calling name of the plaintiff in birth certificate Shareif and also directing the defendants to change the Judgment 8 OS.No.25984/2019 plaintiff's name as Basil Kingston Jonathan S/o M.D Hidyayathuylla Sharieff in the records maintained in pas name Mohammed Basil Ibrahim Sharieff.
7. The defendants No.1 to 3 and 5 not appeared inspite of service of summons and placed Exparte. The defendant No.4 filed written statement submitting that the suit filed by the plaintiff is not maintainable either in law or on facts and same is liable to be dismissed with exemplary costs. The averments of the plaintiff in para No.3 that the plaintiff stays in the address stated in the cause title with her son and that she got married to one M.D. Hidayathulla Sharieff S/o Mohammad Nasurulla Sharieff on 06/03/2006 and that plaintiff is by birth Cristian and she never converted as a Muslim at any time of Marriage and her husband belonged to Muslim and their marriage solemnized according to Muslim rites and custom and that out of wed lock the plaintiff's mother gave birth to male child on 19/02/2007 by name Mohammed Basil Ibrahim Sharieff are denied as false and Judgment 9 OS.No.25984/2019 the plaintiff shall prove with documentary evidence. The averments made in para 4 to 11, regarding details of the plaintiff that, his father filed OS.No.25/2013 for Restitution of Conjugal Rights and G&WC No.13/2013 for custody of child before the 2nd Additional Family Judge, Bangalore against his mother and the given same was resolved before Bangalore Mediation Center at Bangalore and that based on that mediation report the Court passed Judgment and Decree in the above said cases on 07/04/2016 and on both the father and mother got dissolved their marriage by mutual consent as per Muslim rites and customs and that, as per the mediation report the plaintiff's father has given consent that he has no objection to change her son name Mohammed Basil Ibrahim Sharieff to any other name of her choice in the manner known to law without calling upon her husband as per her choice and her son is under the permanent care and custody in future with her and that, during the plaintiff's mother's delivery time her husband without consulting the Judgment 10 OS.No.25984/2019 plaintiff's mother has entered the plaintiff name as Mohammed Basil Ibrahim Sharieff in the birth certificate before the defendant No.4 office and that the plaintiff is studying in 7 th standard at Seventh Day Adventist Higher Secondary School, Frazer Town Bangalore and his name is entered as BASIL in the record father's name is entered as Sharieff and mother's as Preethy Baulah and the plaintiff's father's correct name M.D. Hydayathulla Sharieff as per court records and all records and that, plaintiff's father has given plaintiff's name as Mohammed Basil Ibrahim Sharieff without consulting plaintiff's mother and the same is recently come to the knowledge and that, then plaintiff's father name is commonly and shortly called as Sharieff and when the mother of the plaintiff was admitted in the hospital, plaintiff's grand mother has given plaintiff's father name as Sharieff and it is wrongly entered as Sharief by defendant No.4 vide Certificate No.A 182948 and that due to religious purpose and also for the purpose of numerology the plaintiff's mother Judgment 11 OS.No.25984/2019 intends to change plaintiff's name as Basil Kingston Jonathan for all his future purposes and that, plaintiff's mother is by birth Christian and following Christianity from her birth and then plaintiff is growing in Christianity faith and plaintiff is also dedicated to Christianity as per Christian Religion on 18/02/2017 before Seventh Day Adventist Church, Cunningham Road Bangalore and further issue of notice dated: 20/04/2019, are not within the knowledge of this defendant and the plaintiff shall prove the same with proper documentary evidence.
8. The defendant No.4 further submits that in Para No.5 of the plaint the plaintiff has clearly stated that, the name of the child was given by her husband himself at the time of the birth of the child at Hospital. As such same thing is been forwarded. Further it has to be noted that admittedly the plaintiff's son has born in the year 2007 and the plaintiff and her husband got separated in the year 2016 and they were very much together at the time of the birth of the child. Hence the question of not taking Judgment 12 OS.No.25984/2019 consent of plaintiff by her husband does not arise at all. That, in para No.8 of the plaint it is clearly stated that plaintiff's mother (child's grand mother) has given plaintiff's husband name as Sharieff at the Hospital and same thing has been forwarded to the authority. Hence there is no mistake or negligence on the part of the Authority in issuing the birth certificate. Under registration of Birth and Death Act Section 15 of the Act provides for correction and cancellation of the entries made in the register of births. As per the section only clerical or formal error made can be corrected by following certain procedures. As such a major correction is not possible. Hence the entire name cannot be changed. On this ground itself the above matter is liable to be dismissed. That the plaintiff states he has issued the legal notice dated 20/04/2019, but she has not stated under which particular provision she has issued notice before filing of suit against B.B.M.P. and she is silent as to whether he has followed the subsequent procedures as contemplated under law.
Judgment 13 OS.No.25984/2019
9. The defendant No.4 further submits that the plaintiff states that her son was born on 19/02/2007 at Hospital, but she has not whispered as to the name of the Hospital and that hospital authority is not been made as party as such the suit is to be dismissed for non-joinder of proper and necessary parties. As regards to Para No.12 to 14 cause of action, non filing of any other suit on the same subject matter, jurisdiction, court fee, shall be decided by this Court as per law. That the name entered is only the name given by them and further plaintiff was born in the year 2007 and it is now that she has come for correction and that the delay is not satisfactorily explained. The defendant No.4 prays to dismiss the suit with costs.
10. On the basis of above pleadings following Issues are framed;
:ISSUES:
1) Whether the plaintiff proves that his correct name is Basil Kingston Jonathan S/o M.D. Judgment 14 OS.No.25984/2019 Hidyayathulla Sharieff, but in birth certificate and school records his name is wrongly entered as Mohammed Basil Ibrahim Sharieff?
2) Whether the plaintiff proves that in his birth certificate his father name wrongly mentioned as Mohammed Basil Ibrahim Sharieff instead of H.D. Hidyayathuylla Sharieff?
3) Whether the plaintiff proves that he is entitle for the relief of declaration and mandatory injunction as prayed in the plaint?
4) Whether the plaintiff proves that she is entitle for relief sought in the plaint?
5) What order or decree?
11. The natural guardian of plaintiff examined as PW.1 and marked ExP1 to ExP11. The defendant No.4 not examined and not marked any documents.
12. The plaintiff counsel agued. The defendant No.4 counsel not argued. Perused the records.
Judgment 15 OS.No.25984/2019
13. My findings to the above Issues are as under:-
Issue No.1: In Negative Issue No.2: In Negative Issue No.3: In Negative Issue No.4: In Negative Issue No.5: See final order for following :REASONS:
14. Issues No.1 to 4 :
The mother of plaintiff Preethy Beulah J D/o Jonathan filed her affidavit in lieu of examination in chief as PW.1 and deposed evidence that she is staying in the cause title address with her son and she got marriage with one M. D. Hidayathulla Sharieff S/o Mohammed Nasrulla Sharieff on 09/03/2006. She is Christian by birth and she never converted as a Muslim at the time of marriage and her husband belonging to Muslim, hence their marriage was solemnized according with the Muslim Rites and Custom and from the wedlock. She gave birth to male child on Judgment 16 OS.No.25984/2019 19/02/2007 by name as per the Birth Certificate MOHAMMED BASIL IBRAHIM SHARIEFF. That her husband filed OS.No.25/2013 for Restitution of Conjugal Right and G&WC No.13/2013 for custody of child before the II Addl. Family Judge, Bangalore against her and the same was resolved their dispute before The Bangalore Mediation Center, at Bangalore, and the Court passed a Judgment and Decree in the above said case on 07/04/2016, on the basis of the Mediation Report the Judgment and Decree passed in the above said case and disposed by the above said Family Court, she and her husband dissolved their marriage by mutual divorce on 29/03/2016 as per the Muslim Rite and Customs. As per the mediation report her husband i.e., (the plaintiff's father) given consent and agreed that there is no objection to changing her son name MQHAMMED BASIL 1BRAHIM SHARIEFF to any other name of her choice, in the manner known to law without calling upon her husband as Judgment 17 OS.No.25984/2019 per her choice and her son is under the permanent care and custody in future with her.
15. The PW.1 further deposed evidence that during her delivery time, her husband without consulting with her and without intimating to her, her husband i.e., the plaintiff's father entered the plaintiff name as MOHAMMED BASIL IBRAHIM SHARIEFF in the plaintiff birth certificate before the defendant No.4 office i.e., BBMP, Bangalore. That, the plaintiff is studying 8th Standard at Seventh Day Adventist Higher Secondary School under the defendant No.5 Person School and the plaintiff name was entered as per their record BASIL, Father Name Sharieff mother name Preethy Beulah in the school record. The plaintiff father correct and full name is M.D. Hidyayathulla Sharieff the same name in the Court records and in all his official records. That after the plaintiff birth his name was given by his father as MOHAMMED BASIL IBRAHIM SHARIEFF without consulting the plaintiff mother, before the BBMP Office Judgment 18 OS.No.25984/2019 Bangalore which was recently came to know the name of the plaintiff, given as MOHAMMED BASIL IBRAHIM SHARIEFF. That, the plaintiff father name was commonly and by shortly called as SHARIEFF and she was admitted in Hospital, the plaintiff grandmother given the plaintiff father name as SHARIEFF which the commonly, shortly calling name and but in birth certificate wrongly entered as SHAREIF by the BBMP Register Center of Birth and Death at Bangalore on 26/02/2007 by BBMP office. That, due to religious purpose and also the plaintiff name is not tallied as per the numerological system, hence she intends to change her son's name as BASIL KINGSTON JONATHAN for all his future purposes for his higher education and for his religious and numerology purpose. Hence she is changing her son's old name MOHAMMED BISAL IBRAHIM SHARIEFF. She is Christian by birth and following Christianity from her birth and the plaintiff also growing in Christianity faith and also following Christian Religion from his Judgment 19 OS.No.25984/2019 birth and the plaintiff is also dedication as per the Christian religion on 18/02/2017 before the Seventh-Day Adventist Church. Kannigam Road, At Bangalore. The dedication certificate is issued by the church, the plaintiff name as per dedication certificate his named as BASIL KINGSTON JONATHAN changed plaintiff name as per their custom.
16. The PW.1 further deposed evidence that she sent legal notice through her counsel to the defendants on 20/04/2019 the same was served to all the defendants and not any replied to the legal notice. The cause of action for the suit arose on 18/02/2017 when plaintiff dedicated before the Seventh-Day Adventist Church. At Bangalore as per Christian custom and the dedication certificate is issued by the Church, the plaintiff name as per dedication certificate his named as BASIL KINGSTON JONATHAN changed as per their custom and issued legal notice issued on 20/04/2019 and subsequently dates. The PW.1 prays to decree the suit declaring that the true and correct name of the Judgment 20 OS.No.25984/2019 plaintiff is Basil Kingston Jonathan S/o M.D. Hidyayathulla Sharieff and to delete his old name Mohmmed Basil Ibrahim Sharieff and also to change the plaintiff's father name in his birth certificate name as M.D. Hidayayathulla Sharieff, and to delete commonly calling name of the plaintiff in birth certificate Sharief and direct all the defendants to change plaintiff's name as Basil Kingston Jonathan S/o M.D. Hidyayathulla Sharieff in the records maintained in past name Mohammad Basil Ibrahim Sharieff. In support of oral evidence the PW.1 marked ExP1 to ExP11.
17. The ExP1 is Study Certificate of Basil S/o Sharieff Preethy Beulah. The ExP2 is Birth Certificate of Mohammerd Basil Ibrahim Sharieff S/o Sharieff and Preethi Beulah. The ExP3 is certified copy of Order Sheet in OS. No.25/2013 of IInd Addl. Family Court, Bengaluru filed by D. Hidayathulla Sharieff against Preethy @ Ayeesha Sharieff. The ExP4 is certified copy of the Order Sheet, ExP5 is certified copy of the petition in Judgment 21 OS.No.25984/2019 G&WC No.13/2013 of Prl. Family Court, Bengaluru filed by D. Hidayathulla Sharieff against Preethy @ Ayeesha Sharieff and the ExP6 is certified copy of objection and ExP7 is certified copy of IA No.4 in the above case. The ExP8 is certified copy of Child Dedication Certificate issued by Seventh Day Adventist Church, Cooke Town, Bangalore mentioning the name of child Basil Kingston Jonathan and mother name Preethy Beulah Jonathan and father's name Md. Hidayathulla Sharieff. The ExP9 is certified copy of objection in G&WC.No.13/2013 of IInd Addl. Family Court, Bengaluru. The ExP10 is Notarized copy of Aadhar Card of Basil S/o Sharieff and ExP11 is Notarized copy of Aadhar card of Preethy Beulah Jonathan.
18. That the plaintiff Mohammerd Basil Ibrahim Sharieff is a minor of aged 14 years and represented by his mother Preethy Beulah Jonathan and she filed the suit against the defendants who are the Chief Secretary, Government of Karnataka, Vidhana Souda, Bengaluru, The Deputy Director of Public Instructions, Judgment 22 OS.No.25984/2019 Bengaluru, The Block Education Officer, Kamaraj Road, Bengaluru, The Commissioner, BBMP, Bengaluru, The Principal, Seventh Day Adventist Higher Primary School, Fraser Town, Bengaluru. Out of the said five defendants, the defendant No.4 appeared and filed the written statement denying the allegations of the plaintiff contended in the plaint. Further the defendants No.1 to 3 & 5 were placed exparte. That in the plaint as well as in the oral evidence the natural guardian of the minor plaintiff Preethy Beulah Jonathan contended that she married with M.D. Hidasyathulla Sharieff S/o Mohammed Nasrulla Sharieff on 09/03/2006. She is by birth Christian and never converted as Muslim at the time of her marriage and her husband belonging to Muslim. Hence her marriage was performed according to Muslim Rites & Customs. Then she gave birth to male child on 19/02/2007 by name Mohammed Basil Ibrahim Sharieff. That her husband and father of the plaintiff filed OS.No.25/2013 for Restitution of Conjugal Right and G&WC.No.13/2013 for Judgment 23 OS.No.25984/2019 Custody of the Child before the 2nd Addl. Family Court, Bengaluru against her and same was resolved the dispute before the Bangalore Mediation Center and Judgment and Decree passed in the said case on 07/04/2016, on the basis of the Mediation Report the Judgment and Decree was passed. Her marriage with her husband dissolved by mutual consent of divorce on 29/03/2016 as per the Muslim Rights and Customs. That during the time of delivery of mother of the plaintiff, her husband without consulting her and without giving intimation to her entered the name of the plaintiff as Mohammed Basil Ibrahim Sharieff in the Birth Certificate before the defendant No.4 office. Now due to religious purpose and also name of the plaintiff is not tallied as per the numerological system, she (plaintiff's mother) intends to change the son's name as Basil Kingston Jonathan for all his future purposes for his higher education and for his religious and numerological purpose. Hence she (mother of the plaintiff) intends to change her son's name Mohammed Basil Judgment 24 OS.No.25984/2019 Ibrahim Sharieff as Basil Kingston Jonathan and in the plaint the natural guardian of the plaintiff prays for Declaration that true and correct name of the plaintiff is Basil Kingston Jonathan S/o M.D.Hidyayathulla Sharieff and delete the old name Mohammed Basil Ibrahim Sharieff and direct the defendants to change the name of the plaintiff has Basin Kingston Jonathan S/o M.D. Hidyayathulla Sharieff in the records maintained in past name Mohammed Basil Ibrahim Sharieff.
19. Therefore pleadings of the plaint as well as oral evidence of PW.1 discloses that there is no mistake on the part of the defendant No.4 in entering the name of the plaintiff in the Birth Register as Mohammed Basil Ibrahim Sharieff as the natural guardian of the plaintiff in her plaint itself contended that without her consent her son name was mentioned as Mohammed Basil Ibrahim Sharieff in the Birth Register. Further the ExP2 Birth Certificate discloses the name of plaintiff as Mohammed Basil S/o Ibrahim Sharieff. But the plaintiff has not objected such Judgment 25 OS.No.25984/2019 name of plaintiff Mohammed Basil Ibrahim Sharieff mentioned in the Birth Certificate at the initial stage i.e., immediately after entering the name of the plaintiff in the Birth Register. But she objected the same by filing the present suit on 24/07/2019 i.e., merely after 12 years from the date of birth of plaintiff. Hence merely on the ground that for religious purpose and also name of the plaintiff not tallying with numerological system the plaintiff's name has to be changed is not proper to accept. Hence there is no mistake on the part of the defendant No.4 in entering the name of the plaintiff in the Birth Register. Hence question of issuing direction to the defendants for changing the name of plaintiff as Basil Kingston Jonathan S/o M.D.Hidyayathulla Sharieff by deleting the present name Mohammed Basil Ibrahim Sharieff does not arise and P.W-1 failed to prove by way of documentary evidence that the name of the plaintiff is wrongly entered in the school register by producing the necessary documents. Hence the plaintiff failed to prove Issues No.1 to 3. Therefore plaintiff is Judgment 26 OS.No.25984/2019 not entitle for the relief of declaration and Injunction as prayed and failed to prove Issue No.4. Hence plaintiff failed to prove Issues No.1 to 4. Therefore I answer Issues No.1 to 4 in Negative.
20. Issue No.5 :
In view of above discussion I proceed to pass following:
:ORDER:
The suit of the plaintiff is hereby dismissed with costs.
Draw decree accordingly.
(Dictated to the Stenographer, typed by him. Corrected on line in computer, taken printout, then again corrected, signed and pronounced by me in the open court on this 28th day of March 2022).
(Smt.Suvarna K. Mirji)
XIII ADDL.CITY CIVIL AND SESSIONS JUDGE
MAYOHALL UNIT; BANGALORE
Judgment 27 OS.No.25984/2019
:ANNEXURE:
LIST OF WITNESSES EXAMINED FOR PLAINTIFF:
P.W.1 : Preethy Beulah J D/o Jonathan
LIST OF EXHIBITS MARKED FOR PLAINTIFF:
ExP1 : School Study Certificate of plaintiff
ExP2 : Birth certificate of plaintiff
ExP3 : Copy of plaint in OS.No.25/2013
ExP4 : Copy of Order Sheet in G&WC No.13/2013
ExP5 : Copy of petition in G&WC No.13/2013
ExP6 : Copy of objection in G&WC No.13/2013
ExP7 : Copy of order on I.A in G&WC No.13/2013
ExP8 : Dedication Certificate issued by Church
ExP9 : Settlement Deed in G&WC No.13/2013
ExP10 : Attested copy of Aadhar card of mother of plaintiff
ExP11 : Attested copy of Aadhar card of plaintiff
LIST OF WITNESSES EXAMINED FOR DEFENDANTS:
-Nil-
LIST OF EXHIBITS MARKED FOR DEFENDANTS:
-Nil-
XIII ADDL.CITY CIVIL AND SESSIONS JUDGE
MAYOHALL UNIT; BANGALORE.