RAJENDRAN Vs. R PUSHPARAJ; PUSHPALATHA

JUDGEMENT

(1.) The petitioner has come up with the above revision petition challenging an order passed by the Principal Subordinate Court, Erode allowing an application filed by the first respondent herein, for producing the petitioner and his wife before a Medical Officer and to subject them to a DNA test.

(2.) Heard Mr.N.Manokaran, learned counsel for the petitioner.

(3.) The first respondent herein filed a suit against the petitioner and his wife, who is the second respondent herein, in O.S.No.319 of 2011 on the file of the Principal Subordinate Court, Erode, praying for a declaration that he is the legitimate child of the petitioner and the second respondent herein and for the relief of partition and separate possession of his half share in the suit schedule property.