REGENT COMPUTRONICS PVT. LTD.

Manjudari Neerada Appellant

V/S

M.P. Narasimha Rao Respondents

Referred Judgements :-

CHILUKURI VENKATESWARLU VS. CHILUKURI VENKATANARAYANA [REFERRED TO]
PRAHLAD SINGH VS. COLLECTOR SUKHDEV SINGH [REFERRED TO]
GOUTAM KUNDU VS. STATE OF WEST BENGAL [REFERRED TO]
DHANWANTI JOSHI VS. MADHAV UNDE [REFERRED TO]
BHANU KUMAR JAIN VS. ARCHANA KUMAR [REFERRED TO]
BANARSI DASS VS. TEEKU DUTTA [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
BHABANI PRASAD JENA VS. CONVENOR SECRETARY [REFERRED TO]
RABINDRA KUMAR VS. USHA DEVI [REFERRED TO]

JUDGEMENT

(1.) THIS revision is against order dated 15 -7 -2014 in I.A. No. 191 of 2013 in O.S. No. 15 of 2011 on the file of Senior Civil Judge, Rajam whereunder he allowed petition filed under Section 45 of Indian Evidence Act directing the revision petitioner herein for scientific examination of D.N.A. Test along with her mother Tulasi.

(2.) BRIEF facts leading to this revision are as follows:

(3.) HEARD both sides.

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MANJUDARI NEERADA Vs. M.P. NARASIMHA RAO

Referred Judgements :-

JUDGEMENT

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