P. RAMACHANDRA REDDY Vs. NARSIMHA REDDY AND ANR

JUDGEMENT

(1.) P. Ramchandra Reddy filed Election Petition No. 6 of 1967 against two respondents praying for relief as follows:

(2.) In the Election Petition, he alleged various corrupt practices committed by the first respondent and others. Among them were certain corrupt practices alleged to have been committed by one P. Veera Reddy in his capacity as Election Agent of the 1st respondent which are as follows:

(3.) Even before issues were framed, the 1st respondent filed Application No. 178 of 1967 praying for dismissal of the Election Petition No. 6 of 1967. In his affidavit filed in support of the application, the first respondent has referred to various allegations mentioned above as having been made by him against Veera Reddy and then stated as follows:-