M DHANANAJAIAH GOUD Vs. MOGUDAMALLY CHANDRAIAH

JUDGEMENT

(1.) HEARD both the counsel.

(2.) AGGRIEVED by the order dated 27-11-2007 passed by the court of Senior civil Judge, Medak, Medak District, in allowing the I. A. and thereby summoning the witnesses sought for by the election petitioner, the 1st respondent in the election o. P. , filed the present revision.

(3.) FROM the material on record it could be seen that the 1st respondent herein, filed election petition to declare the election of the revision petitioner as void and along with the election petition, he filed bona fide certificates of the children of the revision petitioner, obtained from the Head Master of Z. P. H. S. , turkalakanapur and Head Master of Vidya bharathi Talent School, Doulthabad Mandal, hathnoora and further he also filed true copy of house hold information issued by the tahsildar of Hathnoora Mandal and to prove the said documents, which were marked, he sought for summons of the authorities and the court below by the impugned order allowed the petition and directed the issuance of summons on payment of necessary process fee. Aggrieved by the same, the present revision is filed by the V respondent in the election petition.