- (1.) HEARD Mr. Raghupathy, learned Counsel in support of this special leave petition and Mr. Rajesh Mahale, leaned Counsel for the Respondent.
(2.) LEAVE granted. Counsel have made their submissions. The Appellant claims to be the daughter of Shettappa and she had applied for the paternity test to be conducted which was opposed by the first Respondent Shettappa. That application having been allowed he filed a writ petition in the High Court of Karnataka, bearing No. 20510/2012 which has been allowed by the learned Single Judge of the High Court by his order dated 2.7.2012. The learned Single Judge has set aside the order directing DNA test.
(3.) MR . Raghupathy, learned Counsel for the Appellant submits that the Appellant has produced a document from the school record showing that the Appellant is the daughter of Respondent No. 1 Shettappa and to further this submission, she applied for this test to be done.;