Bangalore District Court
Madhukiran M R vs The Secretary, Kseeb on 18 October, 2025
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O S No.483/2023
KABC010017762023
C.R.P.67 Govt. of Karnataka
Form No.9 (Civil)
Title Sheet for
Judgments in Suits
(R.P.91)
TITLE SHEET FOR JUDGMENTS IN SUITS
IN THE COURT OF THE XIX ADDL. CITY CIVIL &
SESSIONS JUDGE AT BENGALURU CITY : (CCH-18)
::Present::
Smt. Gomati Raghavendra, LL.M., DIPR, DCL.,
XIX Addl. City Civil & Sessions Judge,
Bengaluru City.
Dated this the 18th day of October, 2025.
O.S. No.483/2023
PLAINTIFF :: Madhukiran M.R., S/o. Ravi,
Aged about 27 years, Residing at 7 th
Cross, Chowdeshwari Nagar,
Laggere, Bengaluru 560 058
(By Sri H.B.M., Advocate)
V/s.
DEFENDANTS :: 1. The Secretary, Karnataka
Secondary Education Examination
Board, 6th Cross, Malleshwaram,
Bangalore, Karnataka 560 003
2. The Principal, Rajajinagar
Composite Pre-University College,
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O S No.483/2023
Opp. to Rama Mandira Ground, 10th
Main Road, 5th Block, Rajajinagar,
Bangalore 560 010
3. The Secretary, Adhaar
Department, UIDAI Regional Office,
Race Course Road, Racecourse,
Gandhi Nagar, Bengaluru 560 009
4. The Administrator, Food Civil
Supplies and Consumer Affairs
Department, Vidhana Soudha,
Room No.141/142, Bengaluru,
Karnataka 560 001
5. Tahsildar, BBMP North, #9/1, 19th
Main Road, 2nd Stage, Nagapura,
Bengaluru, Karnataka
6. The Commissioner, Public
Instructions, Nrupatunga Road, K.R.
Circle, Bengaluru 560 001
7. The Chief Secretary, Government
of Karnataka, Ambedkar Veedi,
Vidhana Soudha, Bengaluru 560
001
(By DGP for D-1, 4, 6 & 7, D-2, 3 & 5
ex-parte)
Date of Institution of the Suit :: 18-01-2023
Nature of the Suit :: Declaration
Date of commencement of
recording of evidence :: 06-01-2025
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O S No.483/2023
Date on which the Judgment
was pronounced. :: 18-10-2025
Year/s Month/s Day/s
Total Duration :: 02 09 --
( Smt. Gomati Raghavendra),
XIX Addl. City Civil & Sessions Judge,
Bengaluru City.
JUDGEMENT
Plaintiff has filed present suit seeking the relief of declaration.
2. Case of the plaintiff in brief is as under; Plaintiff was born on 02-12-1995. As per Hindu Religion plaintiff was named as Madhukiran M.R. by his parents and same was continued with his childhood and in his school life including S.S.L.C. marks card. He joined with M/s. Rajajinagar Composite Pre-University College i.e., defendant No.2 and thereafter he discontinued his education. Mean time, Central Government had conducted the new 4 O S No.483/2023 scheme of Adhaar to a one citizen and defendant No.3 Adhaar Department / Authority issued Adhaar Card to the plaintiff. Plaintiff and his family requested the defendant No.4 authority to issue BPL Card to the plaintiff as the plaintiff's name was reflecting as Madhukiran.M.R. in the BPL card and same is continuing as on today and the plaintiff had applied for caste and income certificate with defendant No.5. Defendant No.5 has issued the certificate to the plaintiff.
3. Now a days plaintiff got some personal problems, for which he is mentally upset. For resolving all these issues approached the Astrologer to get solution, for which the astrologer has suggested that plaintiff's name was not proper asper the details and suggestions given in the astrology report and asked to change his name as per Astrology to resolve all his issues and has to change his name as Chirag.M.R. instead of Madhukiran.M.R. By changing his name plaintiff got improvement in his future life. Plaintiff approached the defendants to change his name, but same 5 O S No.483/2023 went in vain. Hence plaintiff issued legal notice calling upon the defendants to consider his request, but same is not done.
4. The cause of action arose when legal notice was issued to the defendants on 04-07-2023 and subsequently and same is within the jurisdiction of this court. Hence present suit.
5. Inter-alia defendants No.2, 3 & 5 despite service of suit summons failed to appear before the Court and placed ex-parte. Defendants No.1, 4, 6 & 7 appeared through learned D.G.P. and contested the suit by filing written statement where in it is contended that the suit is not maintainable either in law or on facts. The suit is liable to be dismissed for non-joinder of proper and necessary parties. As per the circular issued by the Commissioner of Education Department there is no provision for change of plaintiff's name. On this ground alone the suit is liable to be dismissed. Thus denying the plaint averments, these defendants have sought for dismissal of suit.
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O S No.483/2023
6. On the basis of rival pleadings and materials on record, following issues have been framed.
1. Whether the plaintiff is entitled for the relief as being sought for ?
2. What order or decree ?
7. In support of plaint averments, plaintiff led evidence as PW-1 and got marked documents at Ex.P-1 to P-14. Defendants have not led evidence.
8. Heard. Perused the pleadings, evidence and materials on record.
9. For the reasons assigned below, the aforesaid issues are answered as follows:
ISSUE No.1 :: In the Affirmative
ISSUE No.2 :: As per final order for the
following;
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REASONS
10. ISSUE NO.1 :: As per the case of the plaintiff he was named as Madhukiran.M.R. by his parents which continued till his schooling life, but he went through some hard days, came across some personal problems, due to which he was mentally upset. When he approached the astrologer he was suggested to change his name in order to resolve his issues and as such he is willing to change his name from Madhukiran.M.R. to Chirag M.R.
11. In order to substantiate these aspects, plaintiff entered into the witness box, led evidence as PW-1, who in his affidavit evidence has reiterated similar to plaint averments. In addition to oral evidence, PW-1 has placed reliance of documentary evidence at Ex.P-1 to P-14.
12. The birth certificate of plaintiff is marked at Ex.P-1 as per which he was born 02-12-1995. Ex.P-2 is his S.S.L.C. marks card which shows his name as Madhukiran.M.R. and 8 O S No.483/2023 parents name as Pushpa M.R. and Ravi. The Adhaar Card, Ration Card and Caste & Income Certificate at Ex.P-3 to P-5 reflect his name as Madhukiran.M.R. Plaintiff has also relied upon the Affidavit dated 21-02-2025 sworn to by him at Ex.P-11 under which he has stated that he wholly renounced / relinquished and abandoned the use of his former name Madhukiran M.R. and in its place he assumes his name as Chirag Mandangada. Plaintiff has also taken newspaper publications with respect to his name change in New Indian Express and Kannada Prabha as per Ex.P-12 and P-13 respectively. He has produced the astrologer report as per Ex.P-14 dated 28-05-2022 which discloses that it is feasible and convenience for the plaintiff to name himself commencing with the letter ಚ, ಚಿ such as ಚರಣ್, ಚಿರಾಗ್, ಚಿರಂತ್.
13. Plaintiff has caused legal notice to the defendants as per Ex.P-6 dated 04-07-2022 asking them to make necessary changes in his name in the school records and 9 O S No.483/2023 other documents. Postal receipts are collectively marked at Ex.P-7. Postal acknowledgement is marked at Ex.P-8. The reply given by Adhaar Authority is marked at Ex.P-10.
14. The Hon'ble High Court of Karnataka in R.F.A. No.947/2013 (DEC) in the case of Shreenidhi M.A. Vs. Government of Karnataka and others held that there is no necessity for the plaintiff to furnish the report of the Astrologer and even the evidence of Astrologer is not necessary, which he has done in this case.
15. In the case of Smt. Dorasanamma Vs. State of Karnataka and Others in RFA No.284/2014 the Hon'ble High Court of Karnataka held that the party, who wants to change his name, he must comply the provisions of Change of Names Act at least by way of an affidavit on stamp paper before the notary public and also publishing into two leading newspapers.
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16. In the instant case, plaintiff has although been cross-examined by defendants, but nothing worth material has been elicited from him to disbelieve the plaint averments or to discard the evidence led by him both oral and documentary. No contra materials have been produced by defendants to show that the present suit is filed by the plaintiff to make wrongful gain or to cause loss to the defendants. Having regard to the Notary Affidavit/declaration, paper publication and astrologer report at Ex.P-11, P-12, P-13 and Ex.P-14 respectively, so also taking into consideration the evidence led by PW-1, facts and circumstances and materials on record, at this stage, it appears that if the prayer sought by the plaintiff is allowed it would meet the ends of justice. Hence Issue No.1 is answered in the Affirmative.
17. ISSUE NO.2 :: In the light of foregoing discussion, I proceed to pass the following;
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O S No.483/2023 ORDER Suit of the plaintiff is decreed.
It is declared that the name of the plaintiff is CHIRAG M.R. instead of Madhukiran. M.R. Issue direction to the defendants to change the name of the plaintiff in all his educational certificates and other government authority records.
No order as to costs.
Draw decree accordingly.
(Dictated to the Stenographer, transcribed by her, transcription corrected and then pronounced by me in the open Court on this the 18th day of October, 2025.) (Smt. GOMATI RAGHAVENDRA), XIX ADDL. CITY CIVIL & SESSIONS JUDGE, BENGALURU CITY.
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O S No.483/2023 ANNEXURE I. LIST OF WITNESSES EXAMINED ON BEHALF OF :
(a) PLAINTIFF'S SIDE ::
PW-1 :: Madhukiran M.R.
(B) DEFENDANTS SIDE :: NIL
II. LIST OF DOCUMENTS EXHIBITED ON BEHALF OF:
(a) PLAINTIFF'S SIDE :
Ex.P-1 :: Original Birth Certificate of plaintiff Ex.P-2 :: Original S.S.L.C. marks card of plaintiff Ex.P-3 :: Original Adhaar Card of plaintiff Ex.P-4 :: Notarised copy of Ration Card Ex.P-5 :: Original Caste and Income Certificate Ex.P-6 :: Copy of Legal Notice dated 04-07-2022 Ex.P-7 :: Postal Receipt Ex.P-8 :: Postal acknowledgement Ex.P-9 :: Returned RPAD cover Ex.P-10 :: Reply notice of defendant No.3 dated 29-08-2022 Ex.P-11 :: Notary Affidavit Ex.P-12 & 13 O S No.483/2023 Ex.P-13 :: Paper Publication notice column in Kannada and English newspapers Ex.P-14 :: Astrologer's report (B) DEFENDANTS SIDE : NIL (Smt. GOMATI RAGHAVENDRA), XIX ADDL. CITY CIVIL & SESSIONS JUDGE, BENGALURU CITY.14
O S No.483/2023 Judgment pronounced in the open Court (vide separate order) ORDER Suit of the plaintiff is decreed.
It is declared that the name of the plaintiff is CHIRAG M.R. instead of Madhukiran. M.R. Issue direction to the defendants to change the name of the plaintiff in all his educational certificates and other government authority records.
No order as to costs.
Draw decree accordingly.
15 O S No.483/2023 XIX Addl. City Civil & Sessions Judge, Bengaluru City.