S NAGAVALLI Vs. ELECTION OFFICER AND COMMISSIONER

JUDGEMENT

(1.) This civil revision petition arises out of the dismissal of an Election Petition filed by the petitioner, challenging the election of the fourth respondent herein to the post of President of Kuravapulam Panchayat Union in Nagapattinam District.

(2.) I have heard Mr.S.Jayakumar, learned counsel for the petitioner, Mr.M.L.Mahendran, learned Government Advocate for respondents 1 to 3 and Mr.Srinath Sridevan, learned counsel for the fourth respondent.

(3.) In the elections held on 15.10.2006 to the post of President of Kuravapulam Panchayat Union, the petitioner as well as the fourth respondent herein contested. The petitioner secured 1,041 votes and the fourth respondent secured 1,238 votes. Consequently, the fourth respondent was declared elected.