GOVINDULA SATHAIAH Vs. GOVINDULA MANJULA

JUDGEMENT

(1.) The unsuccessful petitioner/husband filed this civil revision petition under Article 227 of the Constitution of India assailing the orders dated 21.09.2011 of the learned Senior Civil Judge at Jagtial passed in IA. No. 378 of 2011 in OP. No. 18 of 2008 filed under Sec. 45 of the Indian Evidence Act requesting to refer the petitioner, the respondent/his wife and her son Shiva Kumar for DNA test at Centre for Cellular and Molecular Biology, Habsiguda, Hyderabad for determination of parentage of the said male child Shiva Kumar by the Centre.

(2.) I have heard the submissions of the learned counsel for the petitioner and the learned counsel for the respondent. I have perused the material record.

(3.) The facts, which are necessary for consideration, in brief, are as follows: