BABULAL Vs. BRIJNARAIN

JUDGEMENT

(1.) THIS petition under Articles 226 and 227 of the Constitution is directed, against an order passed by the, Election Tribunal, Gwalior in election -petition No. 287 of 1957 on 24th September 1957.

(2.) THE petitioner Babulal Sharma is a voter and he had fey the election petition challenged the election of the first respondent Brijnarain Brijesh. In the election -petition he had alleged in paragraph 6 as follows:

(3.) THE case for the petitioner was argued by Shri Shivdayal, and the case for Brijnarain Brijesh was submitted by Shri P. L. Dubey. We may say that the case on both sides was argued very well and fully.