SANGRAN SINGH Vs. ELECTION TRIBUNI KOTAH

JUDGEMENT

(1.) Respondent 2, Bhurey Lal filed an election. petition under S. 100, Representation of the People Act against the appellant Sangram Singh and two others for setting aside Sangram Singh's election.

(2.) The proceedings commenced at Kotah and after some hearings the Tribunal made an order on 11-12-1952 that the further sittings would be at Udaipur from the 16th to the 21st March, 1953. It was discovered later that the 16th was a public holiday, so on 5-1-1953 the dates were changed to "from the 17th March onwards" and the parties were duly notified.

(3.) On the 17th the appellant did not appear nor did any of the three counsel whom he had engaged, so the Tribunal proceeded 'ex parte' after waiting till 1-15- P. M.