SHOBHA ASHOK PATIL Vs. MAHANANDA RAJARAM NIKAM

JUDGEMENT

(1.) THE petitioner in this petition impugns the order dated 23rd June 1995 whereby the 2nd Joint Civil Judge, Junior Division at Madha dismissed the election petition being Election Petition No. 2 of 1995 filed by the petitioner herein.

(2.) THE elections were held to the Grampanchayat of village Ujani (Tahsil) Madha on 20th April 1995. The petitioner contested from Ward No. 3 which was a multi seats ward. There were three candidates to be elected of which one seat was reserved for woman. The petitioner had filed her nomination alongwith opponent No. 1 for the reserved seat meant for woman.

(3.) AT the elections held the votes secured by the candidates is as under :-The Returning Officer declared Smt. Mahananda Rajaram Nikam, The respondent No. 1 elected for the reserved seat for woman on the ground that she had secured the highest number of votes amongst the woman candidates. Thereafter the Returning Officer proceeded to declare elected the respondent No. 3 who had secured 134 votes and the last candidate from the said Ward elected was respondent No. 2 Haibatrao Nivruti Nikam securing 115 votes.