GURUVINAYAKA Vs. R.RAVINDRAKUMAR

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dated 09.04.2019 in Election Petition No.3/2018 passed by the Principal District & Sessions Judge, Mysuru. By the impugned judgment and order, the trial Court declared the election of the appellant as Councillor to Ward No.18 of Mysuru City Corporation held on 31.08.2018 as null and void and declared that respondent No.1 is elected Councillor to the said ward.

(2.) Respondent No.1 filed election petition No.3/2018 against the appellant and respondent Nos.2 to 5 herein under Section 33 of the Karnataka Municipal Corporations Act, 1976 for declaration of the election of the present appellant as null and void and to declare him as elected candidate.

(3.) For the purpose of convenience, the parties will be henceforth referred to with their ranks before the trial Court.