STEPHEN Vs. XXX

JUDGEMENT

(1.) Under challenge in this petition filed under Article 227 of the Constitution of India is the order dtd. 10/1/2024 in I.A No.1 of 2023 in O.P No.1530 of 2022 on the file of the Family Court, Kannur. By the aforesaid order, the application filed by the petitioner herein arraying his 8-year-old daughter as respondent with a prayer to pass an order under Sec. 151 of the CPC to undergo DNA test was rejected.

(2.) Short facts which led to the filing of the petition are as under:

(3.) The petitioner contended in the application that he reasonably doubts the paternity of the minor child. It is in the afore circumstances that he had approached the Family Court seeking a declaration that he is not the father of the child.