G.ETHIRAJ NAIDU Vs. E.SURESH

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the order passed by the learned Sub Judge, Arni, in I.A.No. 83 of 2016 in O.S.No.17 of 2012, in and by which, the revision petitioner/defendant has been directed to undergo DNA test.

(2.) The facts preceding the filing of the above petition by the respondent/plaintiff are as follows:

(3.) The revision petitioner/defendant assured the plaintiff's mother that he would give two acres of land and the thatched house to the plaintiff so that she would be taken care of, the offer was refused by Maniammai. In the year 1980, the plaintiff's mother died and thereafter, he was admitted into a hostel, where he studied up to 11th standard and thereafter he has been eking out his livelihood by working in a vegetable shop as a labourer. Whenever the first defendant used to come over to Sirumoor Village, the plaintiff used to question the revision petitioner/defendant about his desertion and betrayal and oflate, the revision petitioner had started avoiding the respondent/plaintiff.