Indian Kanoon - Search engine for Indian Law

Delhi District Court

Suit For Declaration Regrarding Name Of vs . on 16 July, 2016

Civil Suit no. 184/15

           IN THE COURT OF Ms. TANVI KHURANA, CIVIL JUDGE­01 (South)
                     SAKET COURTS NEW DELHI

In the Matter of:
Civil Suit No. 184/15

Mr. BHUPENDER 
S/O SH. GAJANAND,
R/O B­155­A, TIGRI EXTN.,
NEW DELHI­62

                                                        Versus.

C.B.S.E. DELHI
R. O. DELHICTET UNIT/ FOREIGN SCHOOLS,
PS­1­2, INSTITUTIONAL AREA,
NEAR VICTOR PUBLIC SCHOOL,
PATPARGANJ, DELHI­110092

      SUIT FOR DECLARATION REGRARDING NAME OF PLAINTIFF
              Re: Application under Order I Rule 10, CPC, 1908.

Present:                None.
ORDER:

By this order, this court shall proceed to decide the application filed by the plaintiff seeking the change of his name through the application under Order I Rule 10 Code of Civil Procedure, 1908. It is prayed that the plaintiff has now   changed   his   name   to  Mr.   Avinash   Paridwal  from  Mr.   Bhupender  and therefore, he wants to amend the memorandum of parties to substitute his correct name i.e. Mr. Avinash Paridwal in place of Mr. Bhupender. 

2. Submissions heard. Record perused. 

3. There is no provision in law to change the name though under Order I Rule 10 (2) CPC allows the deletion or substitution of the name in case it is inadvertently mentioned incorrectly. However, as in this matter, the plaintiff is seeking the change in his name hence, owing to the peculiarity, the application is allowed and for further reference, his name may be referred as Mr. Bhupender @ Mr. Avinash Paridwal. Application is accordingly allowed. 

                                        (TANVI KHURANA)     Civil Judge­01 (South) Saket Courts/New Delhi 16.07.2016.

Note: All the two pages of this order have been checked and signed.

                               (TANVI KHURANA)     Civil Judge­01 (South) Saket Courts/New Delhi   16.07.2016.

IN THE COURT OF Ms. TANVI KHURANA, CIVIL JUDGE­01 (South)  SAKET COURTS NEW DELHI In the Matter of:

Mr. BHUPENDER  S/O SH. GAJANAND, R/O B­155­A, TIGRI EXTN., NEW DELHI­62 Versus.

C.B.S.E. DELHI R. O. DELHICTET UNIT/ FOREIGN SCHOOLS, PS­1­2, INSTITUTIONAL AREA, NEAR VICTOR PUBLIC SCHOOL, PATPARGANJ, DELHI­110092 SUIT FOR DECLARATION REGRARDING NAME OF PLAINTIFF  Re: Application under Order VI Rule 17, CPC, 1908.

Present:                None.
ORDER:

By this order, this court shall proceed to decide the application filed under Order VI Rule 17, Code of Civil Procedure 1908 by the plaintiff seeking amendment in the plaint to incorporate the subsequent facts. 

2. It is submitted that the applicant/ plaintiff has filed the present suit seeking mandatory injunction and declaration. Now that the applicant has got the publication of the change in name effected in the Gazette of India on September 5­11, 2015 and therefore, at all places the plaintiff seeks his name to be mentioned Mr. Bhupender Vs. C.B.S.E, Delhi & Ors.                                                                                       Page 3 of 5 Civil Suit no. 184/15 as Mr. Avinash Paridwal instead of Mr. Bhupender. He also wishes to incorporate the fact that the publication has been duly published in the Gazette of India. It is also   mentioned   through   this   application   that   the   plaintiff   had   approached defendant no.1 in month of October, 2014 to change his name and this fact is also sought   to   be   incorporated   in   the   plaint.   Necessary   changes   in   the   valuation paragraph are also sought.

3. Reply  was  not   filed   but  oral  arguments  contesting  the  application were advanced. Defendant no.1 contested the application filed on the ground that the plaintiff was already aware about all these changes and they are not relevant for disposal of the present application.

4. I   have   heard   the   submissions   advanced   by   both   the   counsel   for plaintiff and defendant no.1. I have also gone through the relevant case record for disposal of the present application.

5. This is the second application for amendment filed by the plaintiff within short duration. The plaintiff was always aware about the fact that he wishes to change his name to Mr. Avinash Paridwal and should have taken appropriate steps at the time of filing the plant itself.

6. Be that as it may, the issues have already been framed in the present matter   rather   as   the   maintainability   of   the   matter   was   under   challenge,   the arguments   on   preliminary   issue   were   scheduled   in   the   date   fixed   when   the application   was   filed.   Though   the   fact   that   the   plaintiff   had   approached   the defendant   no.1   in   November,   2014   is   important   for   the   disposal   of   the   real controversy and to bring to it to the forefront but the other amendments sought of changing the name is highly uncalled for. Be that as it may, the subsequent events Mr. Bhupender Vs. C.B.S.E, Delhi & Ors.                                                                                       Page 4 of 5 Civil Suit no. 184/15 of publication in the schedule is also important and needs to be incorporated in the plaint. In interest of justice, the application seeking amendment is hereby allowed.

The amended plaint is taken on record.                                         (TANVI KHURANA)     Civil Judge­01 (South) Saket Courts/New Delhi 16.07.2016.

Note: All the three pages of this orderhave been checked and signed.

                               (TANVI KHURANA)     Civil Judge­01 (South) Saket Courts/New Delhi   16.07.2016.