SHRI YAM PRASAD PRADHAN Vs. MR. SONAM PRADHAN

JUDGEMENT

(1.) The instant petition, preferred under Articles 226/227 of the Constitution of India, is directed against the order dated 15.06.2016 rendered in Title Suit No. 40 of 2013, wherein and where under the Civil Judge, South at Namchi directed the plaintiff, the defendant, against whom the paternity is claimed by the plaintiff and mother of the plaintiff for the Deoxyribonucleic acid test (for short, 'DNA test'). The defendant, as afore stated, has come up with this instant petition questioning the legality and validity of the impugned order on several grounds, inter alia, the direction to undergo DNA test for examining claim of paternity is per se illegal and violative of constitutional and legal rights of the defendant/ petitioner herein.

(2.) Mr. A.K. Upadhyaya, learned Senior Counsel appearing for the petitioner, would contend that the petitioner herein has a reputation in the society, undergoing a DNA test may undermine his reputation and name. Thus, undergoing a DNA test, as directed by the Civil Court, is violative of fundamental, constitutional, legal and natural rights. It is further contended that the Civil Court ought to have decided the Title Suit for declaration, on examination of other witnesses instead of directing the DNA test. It is lastly argued that the evidences adduced by both the parties are sufficient to decide the dispute raised in the suit.

(3.) On the other hand, Mr. Karma Thinlay, learned Senior Counsel, who was appointed by the Sikkim State Legal Services Authority, to help the plaintiff/respondent herein and assist the Court, submits that if the defendant undergoes the DNA test, the truth will come out and the claim of the respondent herein of being the son of the petitioner herein will be clearly examined with stronger and cogent reasons. In the facts of the case, other oral evidences adduced by the parties may not be substantial and conclusive. Mr. Thinlay relied on a decision of the Supreme Court in Narain Dutt Tiwari Vs. Rohit Shekhar and Another, (2012) 12 SCC 554.