VEERAN Vs. VEERAVARMALLE

JUDGEMENT

(1.) THIS revision is directed against the order of the learned Judge of the Family Court at Puducherry, dated 07. 03. 2007 made in I. A. No. 59 of 2007 in o. S. No. 14 of 2006.

(2.) THE first defendant in the above referred suit is the petitioner herein, plaintiff thereon is the first respondent and the second defendant being the second respondent in this revision.

(3.) THE first respondent herein had laid the suit against the petitioner and the second respondent herein before the Family court at Puducherry for declaration that she is the legitimate child born to her parents, viz. , the petitioner and the second respondent herein. In the said suit, the first respondent has taken out an application in i. A. No. 59 of 2007 for directing the petitioner herein to cause appearance and admission with the petition specified institute for the purpose of D. N. A. examination and test or any other medical examination and test and to further direct the said institute to cause the said test and to file consequent report to the Court. The said application was allowed by the learned Judge of the Family court, Puducherry, by his order dated 07. 03. 2007 and the present revision is directed against the said order.