AAISH NAWWAR Vs. HASHIN K. SALAM

JUDGEMENT

(1.) This is an original petition filed under Article 227 of the Constitution of India, seeking a direction to the Family Court, Ettumanoor to consider Ext.P3 (CMP No.230/2021) filed by the Respondent before the Family Court, Ettumanoor to conduct DNA examination of the minor, the 1st petitioner herein.

(2.) Heard the learned counsel for the petitioner.

(3.) It is argued by the learned counsel for the petitioner that since no order has been passed in the above petition, the interim orders including maintenance is being stalled and, therefore, early disposal of the petition is necessary to protect the interest of the petitioners.