SANJEEV GANESH NAIK Vs. VIJAY LAXMAN CHOUGULE

JUDGEMENT

(1.) This application has been filed by the Applicant who is the original Respondent in Election Petition No.5 of 2009 and he has prayed that this Court may be pleased to reject the Election Petition under the provisions of Order VII Rule 11(a) of the Code of Civil Procedure, 1908 on the ground that the Election Petition does not disclose any cause of action and that, on that ground itself, it may be dismissed.

(2.) Brief facts are as under :-

(3.) Applicant contested the 15 th parliamentary elections from 25 th , Thane Constituency which was held on 30/5/2009 and he was elected and received about 55000 more votes than the Respondent herein.