CHITRA Vs. MARAPPAN

JUDGEMENT

(1.) Plaintiffs in OS.No.387 of 2008 on the file of the learned District Munsif-cum-Judicial Magistrate, Pappireddipatti are the petitioners in the above civil revision petition.

(2.) The plaintiffs have filed the said suit seeking a declaration that the first plaintiff is the wife and the second plaintiff is the daughter of the first defendant/first respondent herein and for a consequential injunction restraining the third respondent from paying the retirement benefits to the first respondent herein.

(3.) Pending suit, the petitioners herein filed IA.No.715 of 2009 to subject the petitioners and the first respondent to DNA test. The said application was opposed by the first respondent herein. The Court below, on consideration of rival contentions, dismissed the said application and being aggrieved by that, the above civil revision petition has been filed.