JOGAYA Vs. BETI JOGA

JUDGEMENT

(1.) This election petition under Ss. 80 and 81 of the Representation of the People Act, 1951 calls into question the election of the respondent Beti Joga to the Legislative Assembly of Madhya Pradesh from the Konta Constituency in the General Elections held in March 1972. This constituency is reserved for Scheduled Tribes.

(2.) Is the correct name of the respondent Beti Joga and not Beti alias Joga ?

(3.) Is the name of the respondent's father Beti Hadma or simply Hadma ?