PUTTI VENKATA SUBBAIAH Vs. SMT. B.K. RADHABAI

JUDGEMENT

(1.) This election petition and application coming on for hearing on Thursday the 10th, Monday the 21st days of August, 1967 and this day and upon hearing the arguments of Mr. P.A. Chowdary, advocate for the petitioner in the election petition and application No. 197 and 198 of 1967 and the respondent in application No. 166 of 1967 and of Mr. Balamkonda Reddy advocate for the petitioner in application No. 166 of 1967 and respondents in E.P. 5 of 67 and application No. 197 and 198 of 1967 the court made the following Order:-

(2.) The respondent filed a written statement contesting, the petition. Various issues were framed and the case was posted for trial. Subsequently the sole respondent filed application No. 166 of 1967, praying for dismissing the election petition with costs. In it, she has urged the ground that the petition is bad for non-joinder of one Smt. Vani Ramanarao, who according to the respondent is a candidate, within the meaning of section 79(b) of the representation of the People Act, 43 of 1951 (Hereinafter referred to as the Act), and on the ground that the election petition discloses allegations of corrupt practices against her, falling under section 123(1)(B)(a) of the Act.

(3.) The election petitioner contested the petition.