M SESHAGIRI RAO Vs. K PRABHAKARA RAO

JUDGEMENT

(1.) By our Order dated 9/04/1980, we had ordered the reopening to be done by the Registrar with the help of tellers appointed by us and officers of the court.

(2.) The Registrar has submitted his Report and according to the re-count, it appears that respondent 1 has won by 162 votes. In these circumstances therefore, as the appellant had agreed to abide by the result of the report, we dismiss Civil No. 2043 of 1979. There will however be only one set of hearing fee in both the appeals (C. As. Nos. 1321 and 2043 of 1979).

(3.) Since respondent 1 has succeeded, he will be entitled to his allowances from the date of the judgment in the High court up-to-date.