MANIMEKALAI Vs. M. VANAJA,

JUDGEMENT

(1.) This Revision has been preferred under Article 227 of The Constitution of India challenging the order passed by the Additional District Court, and Election Tribunal, Nagapattinam in Election O.P.No.5 of 2001. By the said order, the Election Tribunal set aside the election of the petitioner herein and declared the first respondent herein as having been duly elected. Being aggrieved by the said order, the petitioner herein who is the 4th respondent in the Election O.P., has preferred this revision petition.

(2.) Mr. S.Doraisamy, learned counsel appearing for the petitioner made his submissions.

(3.) At the outset, this court holds that there are absolutely no merits in this revision petition in the light of the finding that the 4th respondent has secured more number of votes as against the revision petitioner and consequently, the declaration that the present revision petitioner has been declared elected has been rightly set aside. There is no escape from the findings recorded by the Learned Additional District Judge and Mr.Doraisamy, learned counsel for the revision petitioner is unable to point out any illegality or error of jurisdiction or material misdirection or misreading of the evidence warranting interference under Article 227.