SANJAY KUMAR Vs. NAVNEET SINGH

JUDGEMENT

(1.) This Revisional Application is directed against the Order dtd. 13/4/2018 passed by the Ld. Civil Judge (Senior Divison), Jagadhri whereby the application moved by the Respondent No.1/Plaintiff to undergo DNA Test had been allowed.

(2.) Vide the impugned Order, the Ld. Court below had allowed the Application filed on behalf of Respondent No.1/Plaintiff in the original Suit directing the Petitioner to undergo DNA Testing to determine the Paternity of said Respondent, who in the Suit had claimed to be his biological son and had therefore, sought a Decree for declaration to that effect apart from a Permanent Injunction to restrain him from denying in public or otherwise that he is father of Plaintiff.

(3.) The Petitioner is aggrieved with the impugned Order and it has been contended from his side that he could not have been directed to undergo the DNA Testing, which should not have been ordered by the Ld. Court below for conducting a roving enquiry. A number of decisions on the point have been cited to support the Petitioner's contention, which are taken up for consideration in the following Paragraphs -