LAWS(HPH)-2019-4-209

RAMESH CHAND Vs. MAHENDER SINGH

Decided On April 25, 2019
RAMESH CHAND Appellant
V/S
MAHENDER SINGH Respondents

JUDGEMENT

(1.) Two prayers have been made in this application filed under Order 7 Rule 11 of the Code of Civil Procedure (for short the 'Code'), for rejection of the Election Petition.

(2.) It is averred in the application that the petitioner has violated Sec. 82 of the Representation of the People Act, 1951, as such the petition is liable to be dismissed under Sec. 86 of the Act.

(3.) It is averred that the copy supplied to respondent No. 1 is not true copy of the original petition, which has been filed before this Court and pages 49 to 242 of the election petition and pages pages 51 to 59 of the Index Form B have not been supplied to the replying respondent and, therefore, the petition deserves to be rejected as these documents are integral part of the election petition. The election petition is in violation of Ss. 81 and 82 of the Act and is, therefore, liable to be rejected under Sec. 86 of the Act.