SALIM PATHUVANA Vs. ALIKUNJU M.

JUDGEMENT

(1.) THE election of the petitioner from Ward No. 41 of Kalamassery Municipality was called in question by the first respondent on the ground of double voting and impersonation. THE first respondent in the election petition filed under the provisions of the Kerala Panchayath Raj Act contended that there was double voting by 15 voters and impersonation by 2 voters. THE petitioner had secured 439 votes and the first respondent had secured 433 votes as per the declaration of results in the election.

(2.) THE first respondent filed a recrimination petition contending that six voters had indulged in double voting. THE election court compared the signatures found in the following documents for the purpose of determination of the dispute:

(3.) THE Supreme Court in I. Vikheshe Sema v. Hokishe Sema [1996 (4) SCC 53] directed as follows: