GAGANDEEP SINGH Vs. BHUMIKA

JUDGEMENT

(1.) At the outset, we must state that, even according to the appellant/husband, there is a delay of 195 days in filing the appeal. However, we intend to deal with the matter on merits as we expect that the point in issue could also be agitated in other cases.

(2.) Via the instant appeal, the appellant/husband seeks to assail the order dtd. 8/6/2023 passed by the learned Judge, Family Court-01, South Saket, Delhi [hereafter referred to as "Family Court"], whereby, the Family Court rejected his application seeking issuance of a direction to the respondent/wife and the minor child birthed by the respondent/wife to give their blood samples for conducting a paternity test. The apparent purpose behind the appellant/husband seeking such direction is to establish the respondent's/wife's adulterous conduct, the child being the pawn.

(3.) Against the backdrop of this central issue, the following dates and events, which are not in dispute, must be noticed.