ASHOK Vs. SUNITA AND ORS.

JUDGEMENT

(1.) This petition is filed impugning the order dated 04.12.2017 in Criminal Miscellaneous No.580/2014 on the file of Principal Judge, Family Court, Vijaypura (for short "the Trial Court"?).

(2.) The material facts are that:-

(3.) The respondents, upon service of the petition, appeared through their counsel and contested the petition reiterating their case in Crl.Misc.No.481/2011. The respondents took up specific contention that the Court could order a Paternity Test-DNA test to establish paternity of respondent No.2.