THOKCHOM LOKESHWAR SINGH Vs. THANGJAM MOHENDRO SINGH

JUDGEMENT

(1.) This petition has been filed by the petitioner under Order XV, Rules 1 and 3 CPC praying to dismiss Election Petition No.3 of 2017, as there is no triable cause of action against the petitioner.

(2.) The petitioner herein is the respondent in Elec. P.No.3 of 2017. The reliefs sought for in Elec. P.No.3 of 2017 reads thus:

(3.) The petitioner has filed M.C. (EP) No.13 of 2019 mainly on the ground that the petitioner has falsely deposed at Para 10 of the Affidavit dated 13.02.2017 filed before the Returning Officer that his educational qualification is Master of Arts in History, Manipur University, 2003 though there is no such person by name "Thokchom Lokeswar Singh" who obtained degree of Master of Arts in History, Manipur University, 2003. According to the respondent/election petitioner, the petitioner has concealed his real identity by furnishing false information as to his surname and as such the nomination of the petitioner has been improperly accepted by the Returning Officer.