KALPANABEN BHASKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) .. We are of the view that the question can be determined by applying the objective test, and both the learned Advocates for the contending parties also were agreeable. ...

(2.) It is agreed that the cost of H. L. A. tests of the petitioner Kalpanaben, her husband Bhaskerbhai and the child in dispute will be borne by Bhaskerbhai Patel of Anand; while the cost of carrying out the test in respect of Nazeembanu and Shokat Hussein will be borne by Shokat Hussein Gulam Hussein. It is also agreed that the costs of going to Jaslok Hospital at Bombay and returning back will be borne by the respective parties. Regarding the costs of travelling to and fro, and stay at Bombay, of the nurse and the paediatrician Dr. Pandya along with the child, shall be borne by the petitioners, for the present, The final order in this regard will be passed at the time of deciding the petition.

(3.) xxx xxx xxx