UMESH SUKA NARVEKAR Vs. FARMEENA P KHAUNTE

JUDGEMENT

(1.) HEARD learned Counsel on behalf of both the parties.

(2.) THE Applicant herein is Respondent No.16 in an Election Petition filed by Smt. Fermina P. Khaunte, a defeated candidate, for declaring the election of Respondent No.1, the returned candidate, as void, on the allegation that the said Respondent No.1 had indulged in certain corrupt practices.

(3.) NEEDLESS to observe, sub-section (2) of Section 83 provides that any schedule or annexure to the petition is required to be signed by the Petitioner and verified in the same manner as the petition. Sub-Section (3) of Section 81 provides that every election petition shall be accompanied by as many copies thereof as there are Respondents mentioned in the petition and every such copy shall be attested by the Petitioner to be true copy of the petition. Rules 9 and 10 refer to the manner in which the service is required to be done.