K.S.SIVADAS Vs. KUMARI ARYA

JUDGEMENT

(1.) This writ petition is filed by the husband challenging the rejection of his application requesting the Court to subject the respondent to a DNA examination.

(2.) The respondent herein had filed a petition seeking for maintenance contending that she was the petitioner's daughter.

(3.) The Trial Court has rejected the application on the ground that a similar request made by the petitioner in MC.No.17/2011 and MC.No.18/20211, which were proceedings for divorce by the husband and for restitution of conjugal rights by the wife had already been rejected.