K SADANANDAN Vs. MADHAVA MENON

JUDGEMENT

(1.) THIS is an appeal under Section 116-A of the Representation of the People Act, 1951. The appeal is directed against the order of the Election Tribunal, Trichur, dated the 28th February, 1961, in Election Petition No. 14 of 1960.

(2.) THE election was it fill three seats in the Council of States. There were seven candidates, the appellant (petitioner) and respondents 1 to 6. Of these, respondents 4, 5 and 6 did not secure any vote at all in the election. Respondents 1, 2' and 3 were declared elected.

(3.) THE petition is directed against the election of the 1st respondent. The contention of the appellant is that he and not the 1st respondent should have been declared elected. There is no attack as far as the election of respondents 2 and 3 is concerned