PUSPHA RAJAMANI Vs. ANCHANEYAN

JUDGEMENT

(1.) THIS Criminal Revision Case is preferred by the Revision petitioners viz. , wife and minor child against the dismissal of the petition filed under Section 125 Cr. P. C. , The respondent therein disputed the relationship with the first petitioner and also paternity of the second petitioner. According to the first petitioner, apart from the second petitioner another child by name Immanuel was also born through the respondent. The respondent denies the paternity of both the children.

(2.) LEARNED counsel appearing on either side submits that a DNA Test will be a conclusive proof about the paternity of the children. In the above circumstances as requested by both the learned counsel and also as averred by the respondent who is present in the Court, the Dean, Government General Hospital, Chennai-3 is directed to arrange for a DNA Test for Mr. M. Anchaneyan @ M. A. Neyan @ Arul Neyan and also for the two children viz. , 1. Philomena Arul Rani and 2. Immanuel and send the result of the DNA Test, within three weeks from the date of receipt of a copy of this order.

(3.) THE parties are directed to appear before the Dean, Government General Hospital, Chennai on 12. 9. 2006 in this respect. Post the matter after three weeks along with the report from the Dean, Government General Hospital, Chennai.