PALANIRAJ Vs. VELLAICHAMY

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the fair and ex-order, dtd. 22/6/2017 in I.A.No.251 of 2016 in O.S.No.50 of 2014 passed by the learned Subordinate Judge, Virudhunagar.

(2.) The parties are referred to as per the rank mentioned before the Court below.

(3.) The plaintiffs has filed a suit in O.S.No.50 of 2014 against the defendants for partition. During the pendency of the suit, the defendants have filed a interlocutory petition in I.A.No.251 of 2016 in O.S.No.50 of 2014, under Order 26 Rule 10(A) of Civil Procedure Code, for DNA test of the defendant Nos.1 & 3 and the plaintiffs. The said petition was dismissed on 22/6/2017. Aggrieved over the same, the revision petitioners/defendant Nos.1 & 3 have filed this Civil Revision Petition.