S CHINNADURAI Vs. K ALAGUVELU AND ORS

JUDGEMENT

(1.) The election petition has been filed by the election petitioner to declare the election of the first respondent from Kallakurichi (Reserved) Constituency in the election held on 13.4.2011 as null and void.

(2.) For the sake of convenience, the petitioner in the election petition is called as 'election petitioner', the first respondent in the election petition is referred as the 'returned candidate' and the other respondents are referred as per their nomenclature in the election petition.

(3.) In the election petition, the following facts have been set out by the election petitioner:-