N RAJA BABU Vs. NAKKA PRASANNA

JUDGEMENT

(1.) Heard Ms. M.Anusha, learned counsel representing on behalf of Sri Venkat Challa, learned counsel for the revision- petitioner and Sri T.V.Jaggi Reddy, learned counsel representing for the respondents.

(2.) This revision-petition is directed against the Order, dtd. 18/9/2015 in I.A.No.465 of 2015 in O.S.No.498 of 2013 on the file of IV Additional Junior Civil Judge, Rajahmundry.

(3.) The revision-petition is filed by the revision-petitioner/ plaintiff/husband in the suit questioning the Order delivered by the Trial Court under Sec. 45 of the Indian Evidence Act, 1872 (for brevity "the Act"), wherein the request of the mother and son, who are the defendants in the suit, was "Allowed" for conducting Deoxyribonucleic Acid (DNA) Test, as the revision-petitioner/ plaintiff filed the suit for declaration that the respondents/ defendants in the suit are not his wife and son and to grant Mandatory Injunction restraining the respondents/defendants from claiming as "wife" and "son" of the revision-petitioner/ plaintiff using his surname.