Girijan vs Registrar of Births and Deaths

C.N. Ramachandran Nair, J.—The petitioners are parents of a child whose name is registered in the birth registry of the Calicut Corporation as "Bhagyalakshmi''. According to the petitioners, the name of the child is ''Bhagyasree'' and the petitioners are entitled to change the name as sought for. The application submitted by the petitioners is seen rejected on the ground that there is no provision for change of name in the birth register. I do not think, this proposition is correct. The child is born only on 2.3.1999 and it has not reached the age to go to school to have the name entered in the school record. If the parents want to change the name of the child, they are free to do the same. So long as the second respondent is satisfied that the petitioners are the parents of the child whose birth is registered under Ext.P1,. he is bound to make correction of name in the birth register maintained by the Corporation. The Original Petition is disposed of vacating Ext.P5 order and directing the first respondent to change the name of the petitioners'' child from ''Bhagyalakshmi'' to ''Bhagyasree'' in the birth register and issue a birth certificate in the changed name.

Original Petition is disposed of as above.