D RAJESH Vs. ANBUSELVI

JUDGEMENT

(1.) Challenging the fair and decreetal order passed in I.A.No.10 of 2013 in H.M.O.P.No.66 of 2011 on the file of the Subordinate Court, Rasipuram, the petitioner, who is the husband of the respondent has filed the above Civil Revision Petition.

(2.) The petitioner filed the Original Petition in H.M.O.P.No.66 of 2011 on the file of the Subordinate Judge, Rasipuram to declare the marriage held between the petitioner and respondent as nullity. The respondent filed her counter and is contesting the Original Petition.

(3.) The respondent took out and application in I.A.No.10 of 2013 in H.M.O.P.No.66 of 2011 for conducting DNA test by taking blood samples of the petitioner, respondent and her daughter Nehrika. In the affidavit filed in support of the petition, the respondent has stated that the petitioner husband has taken a stand that her daughter Nehrika is not born to him and therefore, undergoing DNA test is necessary to prove the paternity of the child. The petitioner filed his counter disputing the averments stated in the affidavit filed in support of the petition. The trial Court, after taking into consideration the case of both parties, allowed the application. Aggrieved over the same, the petitioner husband has filed the above Civil Revision Petition.