KOTHURI VENKATESWARLU Vs. BRAHMANAND REDDY

JUDGEMENT

(1.) The short point that falls for determination at this stage is whether there has been non-compliance with the provision of Section 117 of the Representation of the People Act, 1951, to warrant dismissal of the election petition in limine under Section 86 of the said Act.

(2.) Section 117 relates to deposit of security for costs and sub-section (1) reads thus

(3.) This sub-section with which we are really concerned enjoins on the petitioner to deposit a sum of Rs. 2,000 as security for costs in the High Court in accordance with the rules of that Court at the time of the presentation of the election petition. That is a requirement which must necessarily be complied with on pain of penalty prescribed in Section 86.