S. JEEVA Vs. K. JOTHI

JUDGEMENT

(1.) This civil revision petition has been filed against order dated 04.11.2017 made in I.A.No.35 of 2017 in H.M.O.P.No.71 of 2015 by the learned Subordinate Judge, Vellore.

(2.) The petitioner is husbad and respondent is wife. The respondent/wife filed a petition in H.M.O.P.No.71 of 2015 for divorce on the ground of cruelty and desertion before the learned Subordinate Judge, Vellore, Vellore District. Earlier the respondent/wife filed revision before this Court in C.R.P.No.1923 of 2017 for speedy disposal of the H.M.O.P.No.71 of 2015 and by order dated 21.06.2017 this Court directed the Subordinate Judge to dispose of the above petition within a period of six months. Thereafter the petitioner/husband had filed interlocutory application in I.A.No.35 of 2017 in H.M.O.P.No.71 of 2015 to direct the respondent/wife to undergo DNA test to ascertain the paternity of the third child along with the respondent/wife and petitioner/husband before the doctor concerned either the Vellore Medical College Hospital, Adukkambarai or CMC Hospital, Vellore, through Court, which came to be dismissed by order dated 04.11.2017 by mentioning the order of this Court dated 21.06.2018.

(3.) Aggireved against the above said order dated 04.11.2017, the petitioner/husband is before this Court with the present civil revision petition.