JETTI LAKSHMI Vs. VYKUNTA PADMA SREE

JUDGEMENT

(1.) The present Civil Revision Petitions are filed against the common order dtd. 18/5/2023 passed in I.A No.369 of 2023 & I.A.No.368 of 2023 in E.P.No.01 of 2021 on the file of the Special Officer (Election Tribunal)-cum-Principal Junior Civil Judge, Ongole (for short "the Election Tribunal").

(2.) As the issue involved in both the civil revision petitions is one and the same, these matters are taken up together for disposal by this Common Order.

(3.) The present impugned I.A.No.368 of 2023 and I.A No.369 of 2023 were filed by the petitioner before the Election Tribunal against the respondents under Sec. 151 of Civil Procedure Code, 1908 seeking to reopen the matter and to grant permission to open the box which contains the Election material which is under the custody of the Tribunal in the presence of both the parties and their respective counsels to recount in order to ascertain about double casting of the votes, about the casting of the vote belonging to the person who is residing in Foreign country on the date of Election and other malpractices done by the 1st respondent with the support of respondents no.2 to 4.