RAMKANYA BAI Vs. BHARATRAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the Judgment and order dated 26 of June, 2008 passed by the High Court of Madhya Pradesh at Indore Bench in IA No. 803 of 2007, which arose in a pending first appeal, which has been filed against the Judgment and order dated 7 of December, 2006 passed by the Additional District and Session Judge, District Mandsor, Madhya Pradesh. In the impugned order in the pending first appeal, the High Court had directed DNA test of the child of the parties to be performed.

(3.) The facts leading to the filing of this appeal in this Court are as follows: