SUKUMARAN Vs. MOHANAN

JUDGEMENT

(1.) The Civil Revision Petition was heard and dismissed by me on 13.6.2001. Thereafter the revision petitioner filed E. P . 5.5/2003 for reviewing the order passed in the C.R.P. The Review petition was allowed and the Civil Revision Petition was reheard at once.

(2.) The petitioner is the petitioner in the Election Petition filed before the Munsiff's Court, Nedumangad. The petitioner, Ist respondent and others contested from the Uriakkode Constituency of Vellanadu Grama Panchayat. The Ist respondent was declared elected. The petitioner filed the election petition for a declaration that the election of the Ist respondent as void and for other reliefs.

(3.) The Ist respondent filed a recrimination petition in which he had raised a contention that the Original Petition is not maintainable.