SHIVAPPA FAKIRAPPA BADAVANNAVAR Vs. MANJUNATH

JUDGEMENT

(1.) The order dated 20.10.2014 in W.P.No.102919/2014 and connected matters is called in question in this appeal.

(2.) The short question to be decided in this appeal is as to whether examination-in-chief by way of affidavit shall be permitted, in the Election Petition arising out of election of Corporator/Councilor of Municipal Corporation ?

(3.) By the impugned order, the learned Single Judge has held that there is no bar for the Court below to permit the submission of affidavit instead of recording of examinationin- chief by the Court.