JOHN BOSCO Vs. EZHILRANI; MINOR ARTHI ANANDHI

JUDGEMENT

(1.) Though the 1st respondent/wife has been served, and her name is also shown in the cause list, there is no appearance, either in person or through pleader.

(2.) In the abovesaid circumstances, this Court deems it fit to dispose of the Criminal Revision Case, after hearing the submissions of the learned counsel for the petitioner and considering the material available on record.

(3.) Revision Case is filed against the dismissal of CrlMP.No.4047 of 2014 in MC No.29 of 2013 dated 16.07.2014, filed by the husband, for a direction to the respondent/wife to undergo DNA Test.