DAYANIDHI MARAN Vs. M. L. RAVI

JUDGEMENT

(1.) This is an application filed by the applicant under Order VI Rule 16 of the Civil Procedure Code (CPC) seeking to strike off the pleadings from paragraphs 6 to 23 and 27 in the main election petition.

(2.) Heard both.

(3.) The first respondent/election petitioner filed the main election petition seeking to (a) declare that the election held in Chennai Central Loksabha Parliament Constituency was not free and fair and was vitiated by undue influence; (b) declare that the accounts submitted were suppressed and exceeded the limit prescribed and were of corrupt practice; (c) declare that the accounts submitted were violative of Sec. 77 of the Representation of the People Act, 1951 (for short, the Act) and disqualify the applicant under Sec. 10-A of the Act; and (d) declare the election to the Chennai Central Loksabha Parliament Constituency as null and void.