BHOLA NATH VIJ Vs. KANWAR KARAN SINGH

JUDGEMENT

(1.) By way of this application filed under Section 151 of the Code of Civil Procedure, the respondent prays for striking out of certain additional facts and particulars which are added in paragraphs 6(a) and 6(d) of the rejoinder of the petitioner, and that the additional documents filed in support thereof may not be taken on the record.

(2.) A brief background, leading to the filing of the above application, is necessary. The petitioner has filed an Election Petition under Sections 80A and 81A read with Sections 100 and 101 of the Representation of the People Act, 1951 challenging the election of the respondent, Shri Kanwar Karan Singh to the Delhi Legislative Assembly, from Single Member Constituency No.AC 18, Model Town, NCT of Delhi, the result of which was declared on 08.12.2008. Paragraphs 6(a) of the petition, upon which the controversy in the present application, revolves read as under: "6. That the nomination papers of Respondent No.1 were liable to be rejected on account of following lapses and not meeting the requirements of law:-

(3.) I give herein below the details of my liabilities/overdue to public Financial Institutions and Govt. dues (page 6) [Please give separate details of each item]