VITTHAL RAMBHAU KULAT Vs. MATHURA BHAURAO WANKHEDE

JUDGEMENT

(1.) HEARD Shri Ghare, Advocate for the petitioner and Shri Thakkar, Advocate for respondent No. 2 Caveator.

(2.) RULE, by consent, rule is made returnable forthwith.

(3.) BY the impugned order dated 8-8-1996, the trial Court had rejected an interlocutory application filed by the petitioner plaintiff for subjecting the defendants to a D. N. A. test. Defendant No. 1 is the mother of defendant No. 2 and the contention of the petitioner is that he is not the father of defendant No. 2. It is the contention of defendant No. 1 that defendant No. 2 is illegitimate child of the plaintiff.