WOPANSAO Vs. N L ODYUO

JUDGEMENT

(1.) This is an appeal from the judgment dated 17 July, 1970 of the High Court of Assam and Nagaland dismissing the appellant's election petition.

(2.) The appellant, respondent No. 1 Odyuo and respondents Nos. 2 and 3 were candidates at 37-Wokha Constituency at the election held in the month of February, 1969 for the purpose of constituting a new Legislative Assembly of the State of Nagaland.

(3.) The respondent Odyuo was declared elected. Odyuo obtained 1517 votes and the appellant 1485 votes. Odyuo secured 32 votes more than the appellant,