SHRIMATI Vs. HEMLATA

JUDGEMENT

(1.) Heard on stay application.

(2.) The instant writ petition has been filed by the petitioner i.e. against the judgment dated 06.06.2017 passed by Senior Civil Judge, Bayana, District Bharatpur in Election Petition No.38/2015 whereby the learned trial court allowed the election petition filed by the respondent No.1 and further quashed the election of the present petitioner.

(3.) Learned Senior Counsel for the petitioner submitted that the finding given by the learned trial Court on issue No.1 is perverse. Counsel for the petitioner further submits that while considering issue No.1, the learned trial Court has not properly considered the evidence of AW-3 Nathasingh as well as AW-4 Rakesh Kumar. Counsel further submits that the enquiry report Exhibit-8 relied upon by the learned trial Court is based on no evidence, therefore, prays that the judgment passed by the learned trial Court may be stayed.