RAMCHANDRA PANDURANG PATIL Vs. VASANTRAO TATOBA HARUGADE

JUDGEMENT

(1.) (Only part delivered at this stage)

(2.) Facts :---The facts are simple. Question relates to the election of Sangli Municipal Council and we are concerned with Ward No. 15 of the said Council's territory. The voting took place on 5th November, 1985. There were, in all, 2038 voters; the votes polled were 1,114. There were 8 votes which were admittedly invalid About one vote, there was some difficulty because one voter who went to exercise his franchise was informed that in his name some other person had already cast a vote. There is no dispute that voter satisfied the Returning Officer ---

(3.) For the sake a of convenience, parties will be referred to hereinafter with reference to their first names. In the lower Court, the present respondent No. 1 Vasantrao was the petitioner and Ramchandra was respondent No. 1. They will, therefore, be referred to hereinafter as Vasantrao and Ramchandra, respectively. Mr. Vaze appears for Ramchandra who declared to have lost to Vasantrao .