BHAVYARANGANATH Vs. R.SARASWATHIRAMANJIAPPA

JUDGEMENT

(1.) The undisputed facts leading to filing of this appeal are as follows:

(2.) In the said election, Smt. Bhavya Ranganath, (appellant herein, who shall, hereinafter be referred to as the Returned Candidate ) contested on a Bharatiya Janatha Party (BJP) ticket to the Nagaragere constituency and was declared to be elected by a margin of 218 votes.

(3.) This election was challenged by Smt. R.Saraswathi Ramanjinappa, (1st respondent herein, who shall, hereinafter be referred to as the Election Petitioner) who had also contested the election on a Congress ticket, but had however, lost the elections by the aforesaid margin of 218 votes and as a result, had filed an Election Petition No.1/2016 under Section 15 read with Section 171 of the Karnataka Gram Swaraj and Panchayat Raj Act 1993 (for short, hereinafter referred to as the Act ) challenging the election of the Returned Candidate.