K C PALANISAMY Vs. M CHINNASAMY

JUDGEMENT

(1.) THESE applications are filed by the petitioner to permit Thiru S.Iyer the then District Collector, Karur and the Returning Officer for the election to No. 26, Karur Parliamentary Constituency held on 5.9.1999 to be examined as a court witness, to permit screening of the video taken by the videographers appointed and mark then in the case and to permit the petitioner to cross examine Thiru S.Iyer on all points relating to the election.

(2.) THE case in brief for disposal of all the applications-is as follows:-

(3.) POINTS: