VEMULA SRIMATHI Vs. BAIRI SRIVANI

JUDGEMENT

(1.) THIS revision petition is filed questioning the order dated 13.10.2014 in I.A. No. 316 of 2014 in O.P.No. 3 of 2013 on the file of the Junior Civil Judge, Sirsilla, Karimnagar district. The revision petitioner is first respondent in O.P.3 of 2013. Respondents 1 and 2 herein are petitioners in O.P. No. 3 of 2013. For the sake of convenience, the parties are referred to as arrayed in O.P. No. 3 of 2014.

(2.) O .P. No. 3 of 2014 was filed challenging the election of respondent no.1 as Sarpanch on the ground that she has three children and thus earned disqualification to contest the election to the office of Sarpanch.

(3.) PURSUANT to notification dated 9.7.2013, elections were conducted for Sarpanch and Ward Members of Gram Panchayat and results were declared on 27.7.2013 wherein respondent no.1 was elected. Challenging the election of the first respondent, election petition in O.P.No.3 of 2013 was filed under Section 233 of A.P. Panchayath Raj Act and Rule 3 of A.P. Panchayath Raj (Election Tribunals in respect of the Grama Panchayaths, Mandal Praja Parishads and Zilla Praja Parishad) Rules, 1995. One of the contentions urged to set aside the election of first respondent was that first respondent suffered disqualification as provided under Section 19 (3) of the Panchayat Raj Act, 1994, as she was having more that two children.