R V KUMAR Vs. S S JAYEESHA

JUDGEMENT

(1.) THIS revision petition under Section 115 of the Code of Civil Procedure ('cpc' for short), is by the third respondent in E. P. No. 1 of 2000 before the Court of the Civil Judge (Junior Division), Somwarpet.

(2.) THE Trial Court having dismissed the application filed by the third respondent/revision petitioner which was under Section 17 (1) of the Karnataka Panchayat Raj Act ('the Act' for short) read with Section 151 of the CPC, the third respondent has come up in revision before this Court.

(3.) THE revision petitioner was the successful candidate in the elections held to the Shanivara Santhe Gram Panchayat on 27-2-2000. The election petition had been filed by one of the defeated candidates challenging the election on several grounds.