HARIKRISHNAN Vs. G SUMATHY; STELLA; SAMUEL

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records and set aside the docket order dated 30.04.2014 passed in M.P. No.674 of 2013 in M.P. (sic) M.C. No.287 of 2006 on the file of the III Additional Family Court, Chennai (for brevity "the Trial Court").

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) It is the case of G. Sumathy that she got married to Harikrishnan on 15.06.1989 and through the wedlock, they have two children, viz., Stella and Samuel. It is alleged by Sumathy that Harikrishnan failed and neglected to maintain her and her children and hence, she filed M.C. No.287 of 2006 before the Trial Court, under Section 125, Cr.P.C. for maintenance. Harikrishnan denied the very factum of marriage and in those circumstances, Sumathy was forced to file a petition in M.P. No.674 of 2013 in M.C. No.287 of 2006 before the Trial Court, for a direction to Harikrishnan to submit himself for DNA profiling, in order to determine the paternity of the two children. After hearing the objections of Harikrishnan, the Trial Court allowed M.P. No.674 of of 2013 by order dated 30.04.2014, challenging which Harikrishnan is before this Court now, in the year 2016.