RAJWINDER KAUR Vs. INDERPAL SINGH

JUDGEMENT

(1.) Petitioners have approached this Court assailing order dtd. 25/9/2024, Annexure P-5, P 5, whereby an application for conducting DNA test of respondent No.1/plaintiff, No.1 has been rejected.

(2.) Counsel for the petitioners states that there is a property dispute between the parties and a respondent No.1/plaintiff has filed a suit for declaration to the effect that he is a joint owner in the agricultural land left behind by Narinder Nar Singh,, deceased, on the basis of inheritance. He submits that the paternity of respondent No.1 has bbeen en disputed by the petitioner in the written statement.

(3.) Despite service, there is no appearance on behalf of respondent No.1.