UMA Vs. TULSI RAM

JUDGEMENT

(1.) This Civil Revision has been preferred under Sec. 115 of the Code of Civil Procedure, 1908, against the order dtd. 5/11/2020, passed by the Civil Judge (Senior Division), Roorkee, District Haridwar in Original Suit No.125 of 2019, "Smt. Uma alias Kela Rani Verma vs. Tulsi Ram and Others", whereby, the application of the respondent no.1-defendant no.1, for conducting the D.N.A. test of the revisionist-plaintiff, has been allowed in a suit, filed by the revisionist-plaintiff, for partition of 1/2 share and declaration of a gift deed as void, which was alleged to have been executed by the respondent no.1 in favour of the respondent nos. 2 and 3.

(2.) The factual matrix that may be relevant for considering the challenge of the revisionist-plaintiff, is as follows "

(3.) Heard Mr. T.A. Khan, the learned Senior Advocate assisted by Ms. Divya Jaiswal, learned counsel holding brief of Mr. Vinay Bhatt, the learned counsel for the revisionist and Mr. Anshu Kumar, the learned counsel for the respondents.