GEETHA SHETTY Vs. PREMALATHA

JUDGEMENT

(1.) The petitioner a successful candidate in the election held under the Kerala Panchayat Raj Act, has come before this Court for the second time in an attempt to ensure premature termination of the Election Petition filed against her by the 1st respondent an unsuccessful candidate. The present attempt is to contend that there is no proper verification of the Election Petition and therefore the petition is liable to be dismissed.

(2.) It will be advantageous, first of all, to refer to S.91 of the Kerala

(3.) That takes us to the next question as to how pleadings have to be verified under the C. P. C. O.4, R.15 of the C. P. C. prescribes the manner in which the pleadings are to be verified. I extract the same below. The emphasis must be on sub-r.(4). There is no contention that any other sub-rule has not been complied with: