BHANUBEN BHAGVANJEEBHAI KAMANI Vs. LABHUBEN BACHERBHAI KASUNDRA

JUDGEMENT

(1.) The present petition has been preferred against the order dated 23rd January, 2007, passed by the learned 2nd Additional Senior Civil Judge, Rajkot, below Exh.25, in Election Petition No.2 of 2006 whereby amendment application preferred by original plaintiff was allowed. Against this order, present petition is filed by the present petitioner (original defendant).

(2.) Having heard the learned counsel for both the sides and looking to the facts of the present case, I see no reason

(3.) It appears, from the facts of the case, that there was Taluka Panchayat election for Padadhari Taluka, District Rajkot. Election was held on 10th December, 2006 and the result was declared on 12th December, 2006. The original defendant was declared as successful candidate and therefore, the present respondent had preferred an election petition wherein he had wrongly mentioned date of the result of the election as 12th October, 2006 and therefore, realising this mistake and application below Exh.25 was preferred in election petition no.2 of 2006 for amending the memo of election petition to the effect that the result was declared on 12th December, 2006, and, therefore, wrongly date was given as 12th October, 2006 in the memo of election petition.