UDAYANITHI STALIN Vs. R. PREMALATHA

JUDGEMENT

(1.) This application, has been filed under Order VII Rule 11 of the Code of Civil Procedure, 1908, (hereinafter referred to as 'CPC'), to reject the Election Petition in E.L.P.No.12 of 2021. For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Election Petition.

(2.) This application has been filed by the fourth respondent / returned candidate, from Chepauk - Thiruvallekeni Legislative Assembly constituency.

(3.) The election petitioner claiming herself as an eligible elector from Chepauk - Thiruvallekeni Legislative Assembly constituency, has filed this election petition, (i) to declare the acceptance of nomination of the fourth respondent, namely the petitioner in O.A.No.40 of 2022, to the Chepauk - .inivallekeni Legislative Assembly constituency, is not in accordance with law, illegal and consequently the result declared is null and void and (ii) to declare the election held in Chepauk - Thiruvallekeni constituency is of undue influence and not free and fair election.