MANJEET KAUR Vs. SUKHWINDER KAUR AND ORS.

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dated 24.05.2016 passed by the Civil Judge (Jr. Divn.) Malerkotla, vide which the application filed by the petitioner under Section 45 of the Evidence Act for directing the defendants to give blood samples for DNA test with blood sample of the plaintiff/petitioner was dismissed.

(2.) Brief facts are that plaintiff/petitioner filed a suit for declaration and permanent injunction against the defendants/respondents claiming herself to be daughter of Jeet Singh. Plaintiff claimed 1/6th share in the total land. Defendants No.2 to 5 are brothers and sister of the plaintiff. After the death of Jeet Singh, the entire property was inherited by the parties in equal shares to the extent of 1/6th share each.

(3.) In the written statement filed by the defendants, relationship of the plaintiff with Jeet Singh was denied, rather she was pleaded to be the daughter of Didar Singh son of Udham Singh, resident of village Jandauli, Tehsil and District Hoshiarpur and her entitlement in the property of Jeet Singh was denied.