ADAN SINGH Vs. SUKH EARN

JUDGEMENT

(1.) Election for the 2 -Mandi Parliamentary constituency was held on April 27 and May 7, 1996 The petitioner was a candidate of the Bhartiya Janta Party and contested the said election in that capacity. This petition has been filed laying challenge to the election of the respondent on a number of grounds.

(2.) Respondent Sukh Ram contested this election on the Congress ticket and was declared elected to the Lok Sabha on May 12, 1996 As many as 14 candidates in all contested the election The petitioner secured 1,74,963 votes as against the respondent who secured 3, 28,186 votes.

(3.) The respondent filed written statement on February 24, 1997 whereafter he filed a miscellaneous petition E.M.P. No. of 1997 under Order 6, Rule 16 of the Civil Procedure Code read with section 86 (1) of the Representation of People Act, 1951. Reply and rejoinder to this application have also been filed and in view of the preliminary objections raised, this miscellaneous petition was listed for arguments.