KAMLA Vs. RADHA VISHNOI

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dt. 12.12.2015 passed by Senior Civil Judge, Jodhpur District ('the Judge'), whereby, the application filed by the petitioner under Rules 85, 86 and 87 of the Rajasthan Panchayati Raj (Election) Rules, 1994 ('the Rules') and Ss. 63, 64 and 79 of the Evidence Act, 1872 ('the Act') and Sec. 151 CPC has been rejected. The respondent filed an election petition under Rule 80 of the Rules calling in question the election of the petitioner as Sarpanch of Gram Panchayat Ramdawas Kala and seeking a declaration in her favour.

(2.) The petitioner filed reply to the election petition and contested the same.

(3.) The Judge framed two issues; whereafter the respondent filed an affidavit as her examination in chief; in the affidavit, besides other things, the respondent marked seven exhibits; Exhibit -1, which was collectively marked, contained nomination form alongwith the annexures filed with it; Exhibit -2 pertained to Family Ration Card; Exhibit -3 pertained to the documents relating to petitioner's daughter's admission to School record; Exhibit -4 pertained to the inquiry report by S.D.O.; Exhibit -5 pertained to the result of election; Exhibit -6 pertained to the tender receipt and Exhibit -7 pertained to postal receipts of sending election petition to the Returning Officer.