APPOJI GOWDA Vs. G GEETHA

JUDGEMENT

(1.) In this case, the petitioner has called in question the validity of the order on IA No.5 in Crl.Misc.(F.C.) No.91/2013 dated 17.07.2014, on the file of the Principal Judge, Family Court, Kolar, whereby the Court below has rejected the application filed by the petitioner for holding the DNA test of the second respondent - child and the petitioner.

(2.) The first respondent has filed a memo dated 24.01.2015 as under:

(3.) It is clear from the aforesaid memo that the first respondent has no objection for conducting the DNA test of the child - second respondent herein and that of the petitioner, subject to the petitioner paying arrears of interim maintenance. It is also not disputed that after filing of the memo, the petitioner has paid the entire arrears of interim maintenance.