SURINDER PAL Vs. GURPREET SINGH KANGAR

JUDGEMENT

(1.) Surinder Pal-petitioner, in this Election Petition is a voter in Rampura Phul (No.113) constituency of Vldhan Sabha Six issues were framed out of which issues Nos. 1 and 2 were treated as preliminary issues. These preliminary issues read as under :-

(2.) When the file was coming up for arguments on preliminary issues, the petitioner filed an application for amendment in the Election Petition under Section 86 (5) of the Representation of the People Act, 1951 It was contested by respondent No.1.

(3.) The arguments have been heard on the preliminary issues reproduced above and also on the application for amendment of the Election Petition.