(1.) By this judgment IAs 5018/ 2002 and 5019/2002 are being decided. Vide IA 5018/2002 plaintiff seeks a direction to the defendant to undergo the DNA test along with plaintiff's mother, to establish the parentage of the plaintiff. By IA 5019/2002 direction to the defendant to pay interim maintenance of Rs. 5.000/- per month from the date of suit till disposal is sought.
(2.) These two applications are made in the suit filed by the minor through his next friend and mother, by which the plaintiff seeks maintenance of Rs. 5,000/- per month to be paid by the defendant. Plaintiff also seeks a declaration of defendant being the father of the plaintiff. Further declaration as to the entitlement of the plaintiff to all the rights and interest, as a son of the defendant is sought, due from the defendant as his father. A decree for mandatory injunction is also sought against the defendant to undergo DNA Test for establishing the parentage of the plaintiff.
(3.) Written statement had been filed. Replies to the above applications have also been filed by the defendant. It may also be noted that plaintiff had along with the suit also filed IA No. 6050/2001 seeking interim maintenance as IA 6051/2001 for a direction to the defendant to undergo DNA medical test. These applications were dismissed as withdrawn, reserving the plaintiffs right to file appropriate applications after the written statement has been filed. The present applications bearing LA Nos. 5018-19/2002 thus came to be filed.