GURPAL SINGH Vs. NARINDER KAUR

JUDGEMENT

(1.) NARINDER Kaur and Sarabjit Singh had filed an application against the petitioner for grant of maintenance to Sarabjit Singh, respondent No. 2, at the rate of Rs. 2,000/- per month. It was stated in the application that Sarabjit Singh is disabled and petitioner being his father is bound to maintain him. It was averred in the application that Sarabjit Singh, respondent No. 2, met with an accident; was seriously injured and remained hospitalized from 17.6.1995 till 8.8.1995. Sarabjit Singh, respondent No. 2, was discharged and declared permanently disabled to the extent of 100%.

(2.) ON the application filed, petitioner had denied that he is father of respondent No. 2 Sarabjit Singh. He took a categoric stand that Sarabjit Singh was not born from his loins. A specific issue to this effect being issue No. 1 was framed by the trial Court.

(3.) MR . Rajiv Giroti, Senior Scientific Assistant, Central Forensic Science Laboratory, had appeared as PW.1 and Dr. Deepak Bakshi, appeared as PW.2 before the trial Court.