R. ANANDAN Vs. S. ANANDAN

JUDGEMENT

(1.) This memorandum of civil revision petition has been directed against the fair and decretal orders dated 31.07.2013 and made in E.L.O.P. No. 126 of 2011, on the file of the learned Principal District Judge, Thanjavur. The revision petitioner is the first respondent in E.L.O.P. No. 126 of 2011, whereas the first respondent herein is the petitioner and the respondents 2 to 4 herein are the respondents 2 to 4 in the Election Original Petition.

(2.) The background facts in brief are as follows:

(3.) The learned Principal District Judge, Thanjavur had allowed the interlocutory application on 24.07.2013 directing recounting of votes and for this purpose he had nominated the Secretary, District Legal Services Authority (Senior Civil Judge). Accordingly, the recounting was held on 29.07.2013.