PUSHPENDRA SINGH HAZARI Vs. LAKHAN LAL

JUDGEMENT

(1.) THIS order shall govern disposal of I.A. Nos. 45/ 2014,46/2014 and 48/2014.

(2.) I . A. No. 46/2014 has been filed by the. respondent under Section 87(1) of the Act of 1951 read with Order 6 Rule 16 of the CPC on the ground that pleadings made in Paragraph Nos. 1,2,9,11,12,13 and 14 of the election petition are vague, unnecessary and frivolous, therefore, same are liable to struck off

(3.) THE petitioner in the reply of the aforesaid application has denied the contentions raised by the respondent and has submitted that the pleadings of the election petition cannot be termed as scandalous or vexatious. It is further denied that the aforesaid pleadings of the election petition do not disclose any cause of action. It is submitted that the pleadings of the aforesaid paragraphs have nexus and are relevant to resolve the issues involved in the case, therefore, this application is liable to be dismissed.