DEEPAK SONI Vs. ANAMIKA

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:

(2.) Brief facts of the case as placed before this Court by Dr.Sachin Acharya, learned Senior Counsel assisted by Mr. Jitendra Choudhary, appearing on behalf of the petitioner-husband, are that the petitioner-husband filed an application (registered as Case no.83/2019) under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'Act of 1955'), seeking a divorce decree, before the learned Family Court, Bhilwara, against respondent-wife; the same was further transferred to the learned Family Court No.1, Udaipur, and registered as Case No.757/2019 in the said Court.

(3.) Learned Senior Counsel for the petitioner-husband submitted that the DNA Paternity Test Report dtd. 11/9/2019 clearly reveals that the petitioner-husband is not the father of the child (son), and that, the requisite test has been conducted at DDC, an ISO/IEC 17025:2005, ICLA and Cap Accredited Laboratory.