G. VASANTHI Vs. M. MUNEESHWARAN

JUDGEMENT

(1.) The petitioner and the respondent got married to each other on 12.03.2014 at Batlagundu. A girl child was born to the petitioner on 22.01.2015. Complaining that the petitioner had treated him with cruelty, the respondent filed H.M.O.P No.138 of 2015, on the file of the Principal Sub Court, Dindigul, seeking dissolution of his marriage with the petitioner. The respondent filed I.A. No. 5 of 2017, for subjecting the petitioner herein to undergo DNA test for testing the paternity of the child. According to the averments set out in the petition, the petitioner herein herself had denied that the respondent was the father of the child born to her. The Court below allowed the said Interlocutory Application vide order dated 26.04.2018. Questioning the same, this Civil Revision Petition has been filed.

(2.) Heard the learned Counsel appearing for the revision petitioner.

(3.) Since the revision petitioner had anchored her case on the strength of the decision of the Kerala High Court, rendered in Mathew Vs. Annamma Mathew on 17.11.1993 and that of the Honourable Supreme Court rendered in Goutam Kundu Vs. State of West Bengal, reported in AIR (1993) SC 2295, this Court appointed Thiru.Srinivasa Raghavan as amicus curiae, to place before this Court, the subsequent march of law. The amicus curiae filed detailed written notes, exhaustively setting out the latest position. I place on record my gratitude to the learned amicus curiae.