KARUPAYEE; PETCHI Vs. P KANNAN

JUDGEMENT

(1.) The Family Court, by the order dated 04.03.2008, passed in C.M.P.No.14 of 2008 in M.C.No.76 of 2004, dismissed the petition filed under Section 14 of the Family Court Act with a prayer to send the revision petitioners and the respondent for DNA test for the purpose of proving the paternity of the 2nd petitioner. This order is under challenge in this revision petition.

(2.) It is a case where status of the 1st petitioner as wife and the 2nd petitioner as daughter of the respondent is disputed.

(3.) It is a case where during cross examination of the respondent (RW1), he has given a consent for subjecting himself for DNA test. Later, it was contended by the respondent that without knowing the consequences of DNA test, he gave consent and he was not willing to subject himself for DNA test.