MINOR SIVAKUMAR Vs. CHANDRASEKARAN

JUDGEMENT

(1.) This revision has been filed against the order of the learned District Munsif, Pollachi dated 11.04.2011 made in I.A.No. 619/2011 in O.S.No. 422/2005 on the file of the said court.

(2.) The above said petition was filed by the respondent herein, who figures as the second defendant in the original suit praying for an order to subject the minor petitioner and his guardian/mother Meenakumari for DNA Test to ascertain the maternity of the child, based on his contention that the guardian of the revision petitioner who was, according to the respondent herein, aged about 52 years, could not have given birth to a child at such an age. The said application was opposed by the revision petitioner.

(3.) The learned District Munsif, Pollachi, after hearing, by the impugned order dated 11.04.2011 allowed the said petition and directed the revision petitioner and his guardian Meenakumari to undergo DNA test to confirm the maternity of the revision petitioner. Aggrieved by and challenging the said order, the present revision has been filed by the revision petitioner under Article 227 of the Constitution of India.