Jharkhand HC: Mother Cannot Consent to a Major Son's DNA Test During a Pending Matrimonial Case - (01 Jul 2026)
LAW OF EVIDENCE
Jharkhand High Court held that once a child attains majority during pending matrimonial proceedings, the mother cannot consent to a DNA test on his behalf, and an adult child cannot be compelled to undergo such testing, nor can adverse inference be drawn if he refuses.
Tags : MOTHER; CONSENT; DNA TEST
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