SUKHDEV SINGH Vs. JASWINDER KAUR

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India challenging the order dtd. 8/12/2018 (Annexure P-9) whereby the Trial Court has dismissed the application filed by the defendant-petitioners for issuing a direction to the plaintiff-respondent to supply her blood sample for getting her DNA test conducted and getting the same compared with the blood samples of the defendant-petitioners for ascertaining the parentage of the plaintiff-respondent.

(2.) The brief facts relevant to the present lis, as available from the paperbook and from the website of the District Court, are that the plaintiff-respondent filed a suit for declaration that she is owner to the extent of 1/4th share out of the land of Jeet Kaur w/o Sukhdev Singh and also for joint possession of the 1/4th share and for permanent injunction. The plaintiff-respondent averred that she was the daughter of Sukhdev Singh and Jeet Kaur while Jeet Kaur had expired on 19/10/1983. The defendants in this suit were Sukhdev Singh and the defendant-petitioners (sons of Sukhdev Singh). In their written statement dtd. 8/11/2013, Sukhdev Singh and the defendant-petitioners inter-alia denied that the plaintiff-respondent was the daughter of Sukhdev Singh and Jeet Kaur.

(3.) On 12/3/2014 the Trial Court framed the following issues :