S P K DHAMODHAR Vs. NARAYANASAMY

JUDGEMENT

(1.) Heard Mr. S. Subramaniam Balaji, the learned Counsel appearing for the petitioner and Mr. G. Masilamani, the Senior Counsel for Mr. Mani Sundargopal, the learned Counsel appearing for the first respondent, as well as Mr. G. Rajagopalan, the learned Senior Counsel for M/s. G.R. Associates appearing for the second respondent.

(2.) This election petition had been filed by the petitioner, who is said to be a registered voter at the Puducherry Parliamentary Constituency.

(3.) The petitioner had stated that he had functioned as the Chief Election Agent for Mr. Vishweswaran, a candidate nominated by the Bharatiya Janata Party, to contest as a candidate in the Parliamentary Elections, concluded in the year, 2009. The first respondent was the candidate nominated by the Indian National Congress party, to contest the said elections. At the said elections, the first respondent had been declared as the winning candidate, by the second respondent/Returning officer, on 16.5.2009.