S PRASANNA KUMAR Vs. Y NAGAPPA

JUDGEMENT

(1.) THIS Election Petition is filed by the Election Agent of 2nd respondent with the following prayers:-

(2.) THE relevant brief facts of the case are mentioned as under:-

(3.) THE 1st respondent resisted the Election Petition by filing objections denying the allegations made in the petition and traversed the averments regarding discrepancies and prayed to dismiss the election Petition. Respondents 3, 6 and 9 are placed ex-parte. Respondents 4, 5, 7 and 8 neither filed written statement nor led evidence. Respondents 9 and 10 have filed their objection statement denying the petition averments and the allegations made against them and have prayed for dismissal of the election petition.