AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 250 wordsA.Badharudeen, J
This is an original petition filed under Article 227 of the Constitution of India, seeking a direction to the Family Court, Ettumanoor to consider Ext.P3 (CMP No.230/2021) filed by the respondent before the Family Court, Ettumanoor to conduct DNA examination of the minor, the 1st petitioner herein.
Heard the learned counsel for the petitioner.
It is argued by the learned counsel for the petitioner that since no order has been passed in the above petition, the interim orders including maintenance is being stalled and, therefore, early disposal of the petition is necessary to protect the interest of the petitioners.
Since the prayer in this petition is only to direct the Family Court to consider and pass orders in CMP No.230/2021, notice to other side is dispensed with.
It is pointed out by the learned counsel for the petitioners that DNA examination will be effectively done in Rajiv Gandhi Centre for Biotechnology (RGCB), Thycaud, Thiruvananthapuram.
As far as the prayer to done the examination by the Rajiv Gandhi Centre for Biotechnology(RGCB),Thycaud, Thiruvananthapuram is concerned, the petitioners are given liberty to submit the same before the Family Court and the Family Court can appraise the same, based on the facts and circumstances of the case.
Accordingly, this petition stands allowed with direction to the Family Court, Ettumanoor to consider and pass orders in CMP No.230/2021, within a period of one month from the date of production or receipt of a copy of this judgment.