KUKKI SINGH Vs. RANI

JUDGEMENT

(1.) Defendant is in revision petition against the order directing the plaintiff and the defendant to appear before the FSL Chandigarh to give their blood samples for DNA profiling test.

(2.) Plaintiff filed a suit along with an application for permission to file the suit as an indigent person. Plaintiff-respondent claims herself to be daughter of the defendant.

(3.) During the pendency of the suit, an application was filed by the plaintiff for DNA profiling test of the plaintiff and defendant, as the defendant had denied that the plaintiff is his daughter.