VELLAIAMMAL AND OTHERS Vs. ANNAMALAI AND OTHERS

JUDGEMENT

(1.) The petitioners, who are plaintiffs in O.S.No.103 of 2013, on the file of the Subordinate Court, Kulithalai, have filed the above Civil Revision Petition, challenging the fair and decreetal order made in I.A.No.439 of 2015 in O.S.No.103 of 2013, dated 06.01.2017.

(2.) The plaintiffs have filed the suit in O.S.No.103 of 2013, seeking maintenance, partition and future measne profits.

(3.) During the pendency of the suit, the first defendant in the suit filed an application in I.A.No.439 of 2015 seeking an order for collection of blood samples of the first defendant and the second plaintiff for the scientific study of D.N.A., to find out the paternity of the second plaintiff and send such samples to the appropriate authority by way of appointing an Advocate Commissioner by the trial Court.