M KALAVATHY Vs. K CHITRA

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against an order passed by the Principal District Judge, Virudhunagar, in Election O.P.No.5 of 2006, ordering a recount of the votes polled in the election held on 13.10.2006 for the post of President of Viswanatham Panchayat.

(2.) I have heard Mr.AR.L.Sundaresan, learned Senior Counsel appearing for the petitioner, Mr.S.Parthasarathy, learned Senior Counsel appearing for the first respondent and Mr.K.M.Vijayakumar, learned Government Advocate appearing for the second respondent.

(3.) THE learned District Judge was constrained to order a recount primarily for two reasons viz.,:-