REGENT COMPUTRONICS PVT. LTD.

R. Sundarrajin Appellant

V/S

Dr. K. Krishnasamy Respondents

Referred Judgements :-

AZHAR HUSSAIN V. RAJIV GANDHI [REFERRED TO]
DEWAN JOYNAL ABEDIN V. ABDUL WAZED ALIAS ABDUL WAZAD MIAH [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
MOHAN RAWALE VS. DAMODAR TATYABA ALIAS DADASAHEB [REFERRED TO]
ASHWANI KUMAR SHARMA VS. YADUVANSHSINGH [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
BIDESH SINGH VS. MADHU SINGH [REFERRED TO]
M CHINNASAMY VS. K C PALANISAMY [REFERRED TO]
SRIKANT VS. VASANTRAO [REFERRED TO]
VIRENDER NATH GAUTAM VS. SATPAL SINGH [REFERRED TO]
RAM SUKH VS. DINESH AGGERWAL [REFERRED TO]
MARKIO TADO VS. TAKAM SORANG [REFERRED TO]
JITU PATNAIK VS. SANATAN MOHAKUD [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]

JUDGEMENT

(1.) The applicant in both these applications is the first respondent/Returned Candidate in the election petition. The first respondent herein as the election petitioner challenged the election of the applicant herein from No. 217 Ottapidaram (SC) Assembly Constitution (Tamilnadu) in the election held on 16.05.2016, as null and void and consequently to declare him as duly elected member of the said constituency.

(2.) The following are the grounds of challenge in the election petition:

(3.) The applicant/first respondent filed these two applications one for striking out the pleadings in paragraph 3 to 35 of the election petition and the other for rejecting the election petition itself as not maintainable.

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R. SUNDARRAJIN Vs. DR. K. KRISHNASAMY

Referred Judgements :-

JUDGEMENT

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