UMAKANT Vs. SHITAL

JUDGEMENT

(1.) Heard learned Counsel for petitioner and learned Counsel for respondent. By consent matter is taken up for final disposal at admission stage.

(2.) The petitioner is aggrieved by the order below exh. 15 dtd. 23/2/2024 passed by learned Joint Civil Judge, Senior Division, Wardha, in H.M.P. No. 260/2023, thereby rejecting the application filed by the petitioner to conduct a DNA test to decide the paternity of the child.

(3.) The facts of the case is as under:-