ANIL KAPOOR Vs. DIPIKA CHAUHAN

JUDGEMENT

(1.) In the divorce proceedings pending between the petitioner (husband) and the respondent (wife) under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, the husband moved an application for conducting Deoxyribonucleic Acid (DNA) test of the child and the parties. This application was dismissed by the learned District Judge (Family Court), Shimla, H.P. on 7/4/2022.

(2.) Relevant facts:-

(3.) Submissions:-