DIPPALA SURI DORA Vs. V V GIRI

JUDGEMENT

(1.) IN the 1957 General Elections, the following persons, (1) Shri R. Satyanarayana Dora, (2) Shri D. Suri Dora, (3) Shri V. V. Giri and (4) Shri V. Krishnamoorthy Naidu, contested the elections for the Parliamentary Constituency of Parvatipur in the State of Andhra, a double -member constituency, one seat of which was reserved for the scheduled tribes, the other seat being general. Of the four, numbers 1 and 3 were the candidates of the Congress Party and numbers 2 and 4 were of the Socialist Party.

(2.) SHRI D. Suri Dora....1,24,604

(3.) SHRI V. Krishnamoorthy Naidu....1,18,968 The result of the elections was declared on 19 -3 -1957, whereby Shri B. Satyanarayana Dora was declared elected for the reserved seat and Shri D. Suri Dora for the general seat. Shri V. V. Giri respondent 1 herein, filed an election petition before the Election Commission, New Delhi on 16 -4 -1957, challenging the election of Shri D. Suri Dora on the ground that the election of the aforesaid candidate was materially affected by non -compliance with the provisions of the Representation of the People Act, 1951 and the rules framed thereunder, in that: