P KUNJU RAMAN Vs. V R KRISHNA IYER

JUDGEMENT

(1.) The writ petitioner is the elected member of the Kerala Legislature from the Tellicherry Constituency, in the elections held in the State on 1st February 1960. The votes polled in favour of the petitioner were 28,380 and in favout of the 1st respondent, the defeated candidate, 28,357. It will be seen that the 1st respondent lost by 23 votes and in consequence, the 1st respondent was declared to have lost the election by a margin of 23 votes.

(2.) The 1st respondent has filed an Election Petition No. 9/60 challenging the election of the writ petitioner- and it is pending enquiry and adjudication by the Election Tribunal, Tellicherry.

(3.) In the said Election Petition, the 1st respondent prays for a declaration that the election of the writ petitioner from the Tellicherry Constituency, is void and also asks for a further declaration that the 1st respondent has been duly elected from the Tellicherry Constituency.