GURMAIL KAUR Vs. PARAMJEET KAUR

JUDGEMENT

(1.) CIVIL Misc. No.22180-CII of 2004 In view of averments made in this application, which is accompanied by an affidavit, it is allowed and 36 days delay in filing the appeal stands condoned. FAO No.5178 of 2004 Vide order, under challenge, election petition, filed by the appellant was dismissed. In an election to the post of village Sarpanch, on 29.6.2003, the appellant was declared defeated. She laid challenge to that FAO No.5178 of 2004 -2- election, by stating that the respondent No.1 was only 20 years of age, whereas as per provisions of law, a voter less then 21 years of age, was not eligible to contest the election. Further it was stated that despite getting the higher votes, the appellant was declared defeated, in an arbitrary manner, by the Presiding Officer.

(2.) PERUSAL of records reveal that to say that the respondent was 20 years of age, except bringing on record voters list, wherein it was so mentioned, no other evidence has been brought on record. As against this, respondent has placed on record his School Leaving Certificate and also led oral evidence to show that she was more than 21 years of age, at the time when elections were held. Regarding wrong counting of votes also, there existed no evidence on record. It is very surprising that if the appellant had won the election and was allegedly declared defeated, why she had not moved any application, immediately thereafter, to the higher authorities. It is apparent from the records that the appellant had signed the result sheet without any objection. No case is made out for interference. Dismissed.