VAHITHA Vs. MAJITHA BEGUM AND ORS.

JUDGEMENT

(1.) INTRODUCTORY:

(2.) The petitioner filed the Election Original Petition in E.O.P.No.2 of 2011 before the Principal District Court, Ramanathapuram, challenging the election of the first respondent. Before the Election Tribunal, the petitioner prayed for an order to declare the election of the first respondent invalid and re-counting of votes. The Election Tribunal dismissed the Election Petition, by order dated 07 October, 2014.

(3.) The election for electing the President of Vaali Nokkam Panchayat was held on 19 October, 2011. The petitioner and respondents 1 and 2 were the contestants. The third respondent functioned as Election Officer.