- (1.) This Second Appeal is filed being aggrieved by a Judgment and Decree daied 6-11-2000 made in A. S. No, 73 of 1999 on the file of the learned District Judge, East Godavari, Rajahmundry, wherein the Judgment and Decree dated 8-9-1997 made in O. S. No. 46 of 1991 on the file of the learned I Additional District Munsif, Rajahmundry, decreeing the suit, has been partly reversed.
(2.) The appellant is the plaintiff. Respondents are the defendants. The parties are hereinafter referred to as they are arrayed in the suit.
(3.) It is the case of the plaintiff that she passed SSLC Examination from Town High School, Rajahmundry in March, 1964. Thereafter, she studied PUC, B. Sc., and M. Sc. After completion of her studies, she joined as Lecturer in the 4th defendant's College in the year 1983. Her date of birth was mistakenly reported by her parents as 10-3-1948, The said incorrect date of birth was mentioned in the SSLC register. In October, 1989 she came to know that her date of birth was wrongly mentioned as 10-3-1948 instead of 24-4-1949. She was born at Rajahmundry and her date of birth was entered in the Municipal records as 24-4-1949. As her date of birth was incorrectly recorded in SSLC register as 10-3-1948, she has to retire prematurely by about one year. Before filing the suit, she had made all efforts with the authorities for correcting the date of birth, but they were of no avail. Hence, the suit.;