Kerala High Court
Mary Thomas vs Sri. Anil Akkara on 10 May, 2016
Author: B.Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
WEDNESDAY, THE 22ND DAY OF FEBRUARY 2017/3RD PHALGUNA, 1938
El.Pet..No. 4 of 2016
---------------------------------
PETITIONER(S) :
-------------------------
MARY THOMAS, AGED 57 YEARS, WIFE OF THOMAS,
ACHAKKOTTIL HOUSE, MALAKKA, MANALITHARA P.O.- 680 589,
THALAPPILLY, THRISSUR DISTRICT.
BY SRI.M.K.DAMODARAN (SENIOR ADVOCATE)
ADVS. SRI.GILBERT GEORGE CORREYA
SRI.P.K.VIJAYAMOHANAN
SMT.VIDHYA T.N.
SRI.A.VELAPPAN NAIR
SRI.J.VIMAL
RESPONDENT(S) :
----------------------------
1. SRI. ANIL AKKARA, (M.L.A WADAKKANCHERY),
AKKARA PATTIYEKKAL HOUSE, PURANATTUKARA P.O.- 680 551,
ADAT, THRISSUR DISTRICT.
2. ADVOCATE ULLAS BABU,
THULUVANPARAMBIL HOUSE,
CHOORAKKATTUKARA P.O.- 680 551, THRISSUR DISTRICT.
3. SRI.P.K.SUBRAMANIAN,
PUTHIYEDATH HOUSE, KOLAZHI P.O.-680 010,
THRISSUR DISTRICT.
4. SRI.GADDAFI.A.K.,
PANDIYATTU HOUSE, PUNNAMPARAMBU,
THEKKUMKARA P.O.- 680 608, THRISSUR DISTRICT.
5. SRI.ANIL, SON OF AYYAPPAN,
PUNNAMPARAMBU COLONY, THEKKUMKARA P.O.- 680 608,
THRISSUR DISTRICT.
R1 BY SRI.K.RAMAKUMAR (SENIOR ADVOCATE)
ADVS. SRI.T.RAMPRASAD UNNI
SRI.S.M.PRASANTH
SMT.ASHA BABU
SMT.R.S.ASWINI SANKAR
SMT.S.PARVATHI
THIS ELECTION PETITION HAVING BEEN FINALLYHEARD
ON 22-02-2017, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
El.Pet..No. 4 of 2016
-------------------------------
APPENDIX
PETITIONER(S)' ANNEXURES :
ANNEXURE I: TRUE COPY OF THE PRESS RELEASE DATED 10.05.2016.
ANNEXURE I(A): TRUE ENGLISH TRANSLATION OF ANNEXURE-I.
ANNEXURE II: TRUE COPY OF THE ACKNOWLEDGEMENT OF
THE PETITION BY THE WADAKKANCHERY POLICE
STATION ON 15.05.2015 AS PER PETITION NO. 68652/2016.
ANNEXURE II(A): TRUE ENGLISH TRANSLATION OF ANNEXURE-II.
ANNEXURE III: TRUE COPY OF THE COMPLAINT DATED 15.05.2016 OF
SRI. K.RADHAKRISHNAN M.L.A., CONVENOR OF THE LDF
THRISSUR DISTRICT COMMITTEE.
ANNEXURE III(A): TRUE ENGLISH TRANSLATION OF ANNEXURE III.
ANNEXURE IV: TRUE COPY OF THE COMPLAINT PREFERRED BY
REF. FR. VARGHESE VALLIKKAT DATED 15.05.2016
SUBMITTED TO THE CIRCLE INSPECTOR OF POLICE,
PALARIVATTOM POLICE STATION.
ANNEXURE IV(A): TRUE ENGLISH TRANSLATION OF ANNEXURE IV.
ANNEXURE V: TRUE COPY OF THE PRESS RELEASE
NO. 434/KCBC/K-6/KPR/DS DATED 21.08.2014 OF
THE K.C.B.C.
ANNEXURE V(A): TRUE ENGLISH TRANSLATION OF ANNEXURE V.
ANNEXURE VI: TRUE COPY OF THE LIST OF VOTERS REMOVED FROM
THE VOTERS LIST IN RESPECT OF BOOTH NO. 073,
PANCHAYAT SAMSKARIKA NILAYAM, POOLAKKAL OF
THE CONSTITUENCY, PERTAINING TO WARD NO. 7 OF
THE MULAMKUNNATHUKAVU GRAMA PANCHAYAT, BUT
WERE ALLOWED TO VOTE.
ANNEXURE VI(A): TRUE ENGLISH TRANSLATION OF THE RELEVANT PORTION
OF ANNEXURE VI.
ANNEXURE VII: TRUE EXTRACT OF PARAGRAPH 15.28 OF THE HAND BOOK
FOR RETURNING OFFICER, 2016 PUBLISHED BY
THE ELECTION COMMISSION OF INDIA WITH
THE ANNEXURES.
ANNEXURE VIII: TRUE COPY OF THE COMPLAINT DATED 19.05.2016
SUBMITTED BY THE PETITIONER BEFORE THE RETURNING
OFFICER.
ANNEXURE VIII(A): TRUE ENGLISH TRANSLATION OF THE RELEVANT PORTION
OF ANNEXURE VIII.
El.Pet..No. 4 of 2016
---------------------------------
ANNEXURE IX: TRUE COPY OF THE LETTER ADDRESSED TO THE CHIEF
ELECTION COMMISSIONER.
RESPONDENT(S)' ANNEXURES :
NIL
//TRUE COPY//
P.S.TOJUDGE
Msd.
[CR]
B. KEMAL PASHA, J.
................................................................
Election Petition No. 4 of 2016
...............................................................
Dated this the 22nd day of February, 2017
J U D G M E N T
Challenging the election of the first respondent, who is the returned candidate to the Kerala Legislative Assembly from 065 - Wadakkanchery Constituency in the Kerala State Assembly Election, another candidate, who secured the second number of highest votes in the election, has come up with this election petition on the grounds under Sections 100(1)(b), 100(1)(d)(ii), (iii) and (iv) of the Representation of the People Act, 1951(hereinafter referred to as 'the R.P.Act').
2. The allegation of corrupt practice under Section 123(3) of the R.P. Act has been levelled against the first respondent mainly on the basis of Annexure-I appended with the election petition. Schedule-I showing the persons, Ele. Petition 4 of 2016 -: 2 :- including the first respondent who had allegedly distributed copies of Annexure-I among the inhabitants of the said assembly constituency, has also been appended with the election petition. In paragraph 12 of the election petition, it has been specifically prayed that the said "Schedule-I may please be treated as part of the pleadings of this election petition". Therefore, admittedly, Schedule-I is intended to be an integral part of the election petition.
3. The first respondent/returned candidate has come up with a preliminary objection raising serious questions regarding the maintainability of the election petition. In the preliminary objection, in paragraph 1 it has been contended as:
"This respondent respectfully submits that the above election petition cannot be called an election petition at all as it is submitted in grave violation of the relevant provisions of the Representation of People Act and in contravention of the same. The Ele. Petition 4 of 2016 -: 3 :- same therefore, does not merit consideration on the allegations made therein are liable to be rejected at the threshold in terms of the principles evolved by the Apex Court."
4. In paragraph 12 of the preliminary objections it has been contended:
"Schedule-I at page 64 is a schedule mentioned in para 12. However, Schedule-I is not verified at all as required under Section 83(2), which mandates that any Schedule or Annexure to the petition shall also be signed by the petitioner and verified in the same manner as the petition. In addition to that, the only verification found at page 67 is that it is the true copy of Schedule I produced in the election petition. Which is the Schedule I duly produced along with the required verification is significantly absent."
5. In paragraph 13 it has been specifically Ele. Petition 4 of 2016 -: 4 :- contended:
"In addition to that total absence of verification in an Annexure is fatal as violative of Section 83(2) of the Representation of the People Act. Without verifying the Annexure, no certification as true copy can be accepted as the original itself cannot be accepted as such for want of total verification. Total want of verification cannot be cured also."
6. Heard the learned Senior counsel Sri.K. Ramkumar for the first respondent and the learned Senior Counsel Sri.M.K. Damodaran for the election petitioner.
7. In the paper book placed by the Registry before this Court as the original of the paper book containing the election petition, affidavits, Schedule-I, Annexures etc., it could be seen that the election petition was verified from pages 27 to 29, which contain separate paragraphs from (1) to (4). The same was verified on 30.06.2016. Beneath the said verification, original signature of the petitioner is there Ele. Petition 4 of 2016 -: 5 :- and the signature of the counsel for the petitioner is also there with seal. Strangely enough, beneath that verification, another verification has been typed as follows:-
"Verification I, Mary Thomas, aged 57 years, wife of Thomas, residing at Achakkottil House, Malakka, Manalithara Village, Thalappilly Taluk, Thrissur District, the petitioner herein, do hereby verify that this is the true copy of the Election Petition."
8. Beneath that verification, date as 30.6.2016 with the original signature of the petitioner and the original signature of the counsel for the petitioner with seal has also been affixed. Evidently, from the said verification made at the bottom of the election petition, it could be seen that the said election petition contained in the paper book which was treated as original, was only a true copy of the election petition. When this discrepancy was pointed out to the learned Senior Counsel for the petitioner, it was vehemently Ele. Petition 4 of 2016 -: 6 :- pointed out that the same would not be the original paper book; whereas, two other paper books were also produced along with the same and one out of such paper books would be the original.
9. This Court called for the other two paper books also from the Registry. On a perusal of both the other paper books also, it has come out that the aforesaid verifications as shown in the other paper book are as such printed in the 'election petitions' contained in the other two paper books also. Therefore, at present, this Court is compelled to take a view that original of the election petition is not available before this Court.
10. Regarding the paper book which was placed by the Registry before this Court as the original, it seems that an original affidavit as contemplated under the proviso to Section 83(2) of the R.P. Act, attested by the Notary Public has also been appended with the 'election petition' in the said paper book. Therefore, the Registry cannot be blamed Ele. Petition 4 of 2016 -: 7 :- for placing the said paper book before this Court as the original paper book.
11. The learned Senior Counsel for the first respondent has pointed out various deficiencies, illegalities and irregularities crept in the papers contained in the paper book. Over and above it, it has been pointed out that in the copies furnished to the first respondent, there is no endorsement at the bottom of the affidavits that the same were true copies as mandated in Section 81(3) of the R.P.Act.
12. When the election petition contains a specific assertion in bold terms that it is the true copy of the election petition, at this stage, this Court cannot treat the election petition filed before this Court as the original election petition. Of course, the Registry ought not to have accepted the paper books containing such election petition, when it reflects that the same were only true copies and not the original. Had it been pointed out to the petitioner or her Ele. Petition 4 of 2016 -: 8 :- learned counsel then and there, the said error, if at all it was an error, could have been duly cured. It is a fact that law and rules do not permit the Registry to return an election petition; whereas it is trite law that Registry can bring that matter to the notice of the assigned Judge so that the Judge can call upon the parties and give them an opportunity. The same could not be done in this case, since such defects were not noted by the Registry. The Registry shall take care of such aspects in future.
13. It seems that the original affidavits find a place along with the election petition, in the paper book. The first affidavit in compliance with Order VI Rule 15(4) of the Code of Civil Procedure has been appended with the election petition and the said affidavit seems to be correct. Along with that, another affidavit as contemplated under the proviso to Section 83(2) of the R.P. Act in original has also been appended with the election petition. Even though the learned Senior Counsel for the first respondent has Ele. Petition 4 of 2016 -: 9 :- challenged the said affidavit as not one in Form 25, in compliance with Rule 94A of the Conduct of Elections Rules1961(hereinafter referred to as 'the Rules'), it seems that the corrupt practice has been pointed out in the said affidavit. At this juncture, this Court is not seriously harping upon those aspects, since this Court is dealing with the maintainability of the election petition.
14. Regarding Annexure-1, the verification on the bottom of Annexure-I is in the following terms:-
".........do hereby declare that this is the Annexure - I to the Election Petition and it is true and correct."
15. Schedule-I is appended with the election petition in the paper book at pages 64 to 67. Schedule-II is the list of witnesses appended with the paper book at page 68. In Schedule-II, it seems that the same has been verified by stating that, " ........do hereby verify that this is the witness list produced as Schedule II in Ele. Petition 4 of 2016 -: 10 :- the election petition."
At the same time, the verification at the bottom of Schedule- I at page 67 is curious. The same has been reproduced as follows:
" VERIFICATION "I, Mary Thomas, aged 57 years, wife of Thomas, residing at Achakkottil House, Malakka, Manalithara Village, Thalappilly Taluk, Thrissur District, the petitioner herein, do hereby verify that this is the true copy of the Schedule-I produced in the Election Petition." [underline supplied]. Even though the above said verification only is contained in Schedule-I appended with the paper book containing the original affidavit, in the other two paper books, along with the above said verification, a further verification as contained in a seal has been affixed, which says:
".........do hereby declare that this is the true copy of Schedule-I to the Election Petition and it is true and correct."
Ele. Petition 4 of 2016 -: 11 :- [underline supplied]
16. Even if Schedule-I appended with the other two paper books have been taken as the originals and the seal affixed in it is considered as its verification, that itself is not any verification at all. Those verifications are to the effect that the same are true copies of Schedule-I and the same are true and correct. Any of the paper books does not contain Schedule-I, which is properly verified. When such verification portion in all the three copies of Schedule-I available before this Court clearly show that they are true copies of Schedule-I, what has to be understood is that the original of Schedule-I has not been filed before this Court.
17. The learned Senior Counsel for the first respondent has pointed out that the aforesaid verifications allegedly made in Schedule-I do not reflect any error in the verification; whereas, it should be treated as absence of verification.
18. On that point the learned Senior Counsel for the Ele. Petition 4 of 2016 -: 12 :- petitioner has placed heavy reliance on the decision in CH. Subbarao v. Member, Election Tribunal, Hyderabad and others[AIR 1964 SC 1027] rendered by the Constitution Bench and argued that in cases wherein there is substantial compliance of Section 81(3) of the R.P. Act, such minor defects which do not seriously affect the contents of such documents cannot result in the dismissal of the election petition under Section 86(1) of the R.P. Act.
19. Section 86(1) of the R.P. Act says:
"86. Trial of election petitions.--(1) The High Court shall dismiss an election petition which does not comply with the provisions of section 81 or section 82 or section 117."
20. As per Section 81(1), an election petition shall be filed within forty-five days from, but not earlier than the date of election of the returned candidate. Section 81(3) says:
"(3) Every election petition shall be accompanied by as many copies thereof Ele. Petition 4 of 2016 -: 13 :- as there are respondents mentioned in the petition, and every such copy shall be attested by the petitioner under his own signature to be a true copy of the petition."
21. Section 83 of the R.P. Act deals with the contents of the election petition. Section 83(1) says that:
"83. Contents of petition.--(1) An election petition--
(a) shall contain a concise statement of the material facts on which the petitioner relies;"
(b)shall set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice"
22. Section 83(c) deals with the manner in which the election petition shall be signed and verified. It says that the same shall be signed by the petitioner and verified in the Ele. Petition 4 of 2016 -: 14 :- manner laid down in the Code of Civil Procedure 1908 for the verification of pleadings. Order VI Rule 15(2) says:
"A person verifying shall specify, by reference to the numbered paragraphs of the pleading, what he verifies of his own knowledge and what he verifies upon information received and believed tobe true."
23. When some matters are within the personal knowledge of the person verifying it, he shall state that the said facts are within his personal knowledge and in such case he need not further confirm that he believes the same to be true. But when some facts are derived on information, that shall also be specified and it should be confirmed that the person verifies the same believes the same to be true. The question to be decided here is whether the verification contained in the election petition as well as the verification contained in Schedule-I conform to the standard prescribed under Rule 15(2) of the CPC. Even on a birds' eye view, Ele. Petition 4 of 2016 -: 15 :- it is evident that the said verifications do not conform to the standards prescribed under Order VI Rule 15(2) CPC.
24. The learned Senior Counsel for the petitioner has argued that in case of such 'deficiencies', the same can be permitted to be corrected. It has also been argued that the deficiency in the affidavit under the proviso to Section 83(2) of the R.P. Act as well as any deficiencies in the Schedules or Annexures prescribed under Section 83(2) of the R.P. Act cannot be considered as grounds for dismissal coming under Section 86(1) of the R.P. Act and therefore, an election petition of this kind cannot be thrown out at the threshold through a dismissal under Section 86(1) of the R.P. Act.
25. At the same time, it has to be noted that in paragraph 12 of the election petition, the petitioner has clearly averred and prayed that Schedule-I may please be treated as part of the pleadings of the election petition. Therefore, much discussion is not required to conclude that even according to the petitioner Schedule-I forms an integral Ele. Petition 4 of 2016 -: 16 :- part of the election petition. When Schedule-I forms the integral part of the election petition, which has been filed for providing specific details in respect of the corrupt practice allegedly committed by the 1st respondent, it is evident that it is covered by Section 81(1) as well as Sections 83(1)(a) and 83(1)(b) of the R.P. Act.
26. In F.A. Sapa and others v. Singora and others [(1991) 3 SCC 375] the three Judges Bench of the Apex Court, by relying on Murarka Radhey Shyam Ram Kumar v. Roop Singh Rathore[AIR 1964 SC 1545] held that since Section 83 is not one of the three provisions mentioned in Section 86(1), ordinarily it cannot be construed as mandatory unless it is shown to be an integral part of the petition under Section 81. Therefore, when Schedule-I forms an integral part of the election petition, the same clearly comes under Section 81.
27. In Sahodrabai Raj v. Ram Singh Aharwar[AIR 1968 SC 1079] it was held that Schedule or Annexure which Ele. Petition 4 of 2016 -: 17 :- is an integral part of the election petition alone shall come within the scope of Section 81, and Section 81 cannot be extended to a Schedule or Annexure which is merely evidence in the case; but which is annexed to the election petition merely for the sake of adding strength to it. It was held therein:
"Similarly, and for the same reasons, the affidavit referred to in the proviso to Section 83, subsection (1) also forms part of the election petition. The election petition is in truth and reality one document consisting of two parts, one being the election petition proper and the other being the affidavit referred to in the proviso to Section 83, sub-section (1). The copy of the election petition required to be filed under the first part of sub-section (3) of Section 81 would, therefore, on a fair reading of that provision along with Section 83, include a copy of the affidavit."
28. In paragraph 29 of F.A. Sapa(supra) it was held:
Ele. Petition 4 of 2016 -: 18 :- "If, however, the affidavit or the schedule or annexure forms an integral part of the election petition itself, strict compliance would be insisted upon."
The said finding was rendered after discussing that in all other matters mere substantial compliance would suffice under Section 81(3) of the R.P. Act. It goes without saying that as far as Schedule-I is concerned, strict compliance should be insisted upon and mere substantial compliance will not serve the purpose.
29. It was held in paragraph 33 of F.A. Sapa(supra) :
"If it constitutes an integral part it must satisfy the requirements of Section 81(3) and failure in that behalf would be fatal. But if it does not constitute an integral part of the election petition, a copy thereof need not be served along with the petition to the opposite party. Much would, therefore, depend on whether the schedule or annexure was an integral part of the election petition or not; if the Ele. Petition 4 of 2016 -: 19 :- former, failure to serve it along with the petition to the returned candidate would be fatal but not so in the latter case."
30. In the case relating to F.A. Sapa(supra), there were some deficiencies in the verification of the election petition. The petitioner in that petition had failed to verify by specifying the numbers of some of the paragraphs. It was at that juncture, by relying on the decision in CH. Subbarao (supra) it was held in paragraph 34 of F.A. Sapa(supra), as follows:
"We would, therefore, request the High Court to issue directions to the election petitioner of each petition to remove the defects within such time as it may allow and if they or any of them fail to do so, pass appropriate consequential orders in accordance with law."
31. The the learned Senior Counsel for the petitioner has relied on G.M.Siddeshwar v. Prasanna Kumar[AIR 2013 SC 1549] wherein it was held in paragraph 51 as Ele. Petition 4 of 2016 -: 20 :- follows:
"The broad principle laid down in Murarka was somewhat restricted by another Constitution Bench decision rendered in Ch. Subba Rao v. Member, Election Tribunal, Hyderabad [1964] 6 SCR 213 :
(AIR 1964 SC 1027). In that case, the Constitution Bench introduced two clear principles: firstly, that "if there is a total and complete non-compliance with the provisions of Section 81(3), the election petition might not be "an election petition presented in accordance with the provisions of this part" within Section 80 of the Act" and secondly, that "if there is a substantial compliance with the requirement of Section 81(3), the election petition cannot be dismissed by the Tribunal under Section 90(3)."
32. In paragraph 53, the Apex Court has dealt with the doctrine of substantial compliance as well as the doctrine of curability by following the decision in V. Ele. Petition 4 of 2016 -: 21 :- Narayanaswamy v. C.P. Thirunavukkarasu[AIR 2000 SC 694] wherein it was held that a defect in verification of an affidavit is not fatal to the election petition and it could be cured.
33. In paragraph 55 it was held:
"The principles emerging from these
decisions are that although non-
compliance with the provisions of Section 83 of the Act is a curable defect, yet there must be substantial compliance with the provisions thereof. However, if there is total and complete non-compliance with the provisions of Section 83 of the Act, then the petition cannot be described as an election petition and may be dismissed at the threshold."
34. The learned Senior Counsel for the petitioner has strenuously contended that when there are mere inadvertent errors or inadvertent omissions in the matters covered by Section 83 of the R.P. Act, courts have to permit such Ele. Petition 4 of 2016 -: 22 :- corrections to be carried out in the election petition through proper amendments, and in case such an amendment is not carried out, then it will seriously affect the maintainability of the election petition.
35. On this point, the learned Senior Counsel for the first respondent has relied on the decision in G.M.Siddeshwar (supra) and argued that such defects have to be cured within the period of limitation prescribed under Section 81(1) of the R.P. Act. In this particular case the period of limitation is over and therefore, there is no point in harping upon a chance for the rectification or the curing of such mistakes, errors or like that. Based on F.A. Sapa(supra), in paragraph 61 of G.M.Siddeshwar(supra) it was held:
".......the defect in the affidavit in the prescribed Form 25 can be cured unless the affidavit forms an integral part of the petition, in which case the defect concerning material facts will have to be Ele. Petition 4 of 2016 -: 23 :- dealt with, subject to limitation, under Section 81(3) as indicated earlier. Similarly the court would have to decide in each individual case whether the schedule or annexure referred to in Section 83(2) constitutes an integral part of the election petition or not; different considerations will follow in the case of the former as compared to those in the case of the latter."(underline supplied)
36. Based on the aforesaid dictums laid down in F.A. Sapa(supra) and G.M.Siddeshwar(supra) the learned Senior Counsel for the first respondent has argued that on two grounds the present request forwarded by the learned Senior Counsel for the petitioner is not legally sustainable. The first ground is that any such rectification is not possible when Schedule-I forms an integral part of the election petition, and secondly, that such defects or errors can be cured or rectified even in case where Schedule-I does not form the integral part of the election petition, within the Ele. Petition 4 of 2016 -: 24 :- period of limitation specified under Section 81(1) only. It has been found that Schedule-I forms the integral part of the election petition, and the said fact has clearly been admitted by the petitioner in paragraph 12 of the election petition.
37. The next question to be decided is whether the aforesaid verification made by the petitioner in Schedule-I reflects a mere error or deficiency in verification or it reflects the total lack of verification. As rightly pointed out by the learned counsel for the 1st respondent, it can only be considered as a total lack of verification. When Schedule-I, which forms the integral part of the election petition suffers from total lack of verification, the same clearly comes within the mischief of Sections 81(1) and 83(2). Over and above it, the verification contained at the bottom of the election petition shows that there is no original election petition as well as original of Schedule-I in this case, before this Court. Even though the learned Senior Counsel for the petitioner has pointed out that the verification of the election petition Ele. Petition 4 of 2016 -: 25 :- can be corrected by merely scoring off the last verification contained in the election petition, now time is over as the period of limitation has already been already elapsed.
38. Learned Senior Counsel for the first respondent has invited the attention of this Court to the decision in Meethian v. Poulose [1997 (1) KLT 623], wherein it was held -
"But if the defect noted by the office at the inception is found to be fatal on a scrutiny by the assigned Judge and the Election Petition is seen represented after the period prescribed in S.81(1) of the Act, it is clear that the Election Petition represented after the period specified in S.81 of the Act will have to be rejected."
It was further held therein that the Registry of the High Court has no authority to return an election petition for curing defects.
39. The learned Senior Counsel for the first respondent has relied on the decision in Dr.Shipra and Ele. Petition 4 of 2016 -: 26 :- others v. Shanti Lal Khoiwal and others [(1996) 5 SCC 181], wherein it was held in paragraph 21 that-
"A mere look at the proviso to Section 83(1) along with Section 83(2) will show that the affidavit referred to in the proviso to Section 83 (1) also forms part of the election petition. The election petition is in truth and reality one document, consisting of two parts - one being the election petition proper and the other being the affidavit referred to in the proviso to Section 83 (1) of the Act. So, the copy of the election petition required to be filed under Section 81(3) read along with Section 83 will include a copy of the affidavit."
40. Even though it has been pointed out by the learned Senior Counsel for the 1st respondent that the copies of the affidavits tendered to the 1st respondent by the petitioner do not contain the terms "True Copy", the position is squarely covered by the decision in Ch. Subbarao (supra). It was held therein that when the original signature of the petitioner is found at the bottom of the copy, even Ele. Petition 4 of 2016 -: 27 :- though the term "True Copy" was not incorporated above it, it conforms to the standard of a true copy. At the same time, the learned Senior Counsel for the first respondent has pointed out that in the said copy of the affidavit filed under the proviso to Section 83(2) of the R.P. Act, not only that it does not contain the terms "True Copy", but also the signature shown at the bottom does not show whether the signature was that of the petitioner or whether the signature was that of the learned counsel for the petitioner. It is true that page 35 of the two paper books, which contain similar copies, two signatures are seen affixed at the bottom. At the same time, the term "True Copy" has not been noted and further that, beneath the signatures, it has not been shown as to whose signatures are there. Therefore, in that respect also, the petitioner cannot take shelter at present under the decision in Ch. Subbarao (supra).
41. From the discussions made above, it can clearly be concluded that this election petition does not conform to Ele. Petition 4 of 2016 -: 28 :- the standards of an Election Petition under Section 81(1) of the R.P. Act. Further, Schedule-I, which is admittedly an integral part of the election petition, does not contain any verification at all. Those defects cannot be cured when those documents form part of the integral part of the election petition. Over and above it, the verification found at the bottom of the election petition also clearly reveal that those are copies and not the original. The same also cannot be cured in view of the clear mandates contained in G.M.Siddeshwar (supra) and Meethian (supra). Matters being so, those violations, deficiencies and errors clearly come within the mischief of Section 81, which renders a situation wherein the election petition has to be dismissed under Section 86(1) of the R.P. Act.
In the result, this Election Petition is dismissed. Even though the learned Senior Counsel for the first respondent has pointed out several other aspects based on the merits leading to the question of maintainability of the election Ele. Petition 4 of 2016 -: 29 :- petition, those matters are not considered by this Court at present, when this Court has considered the aforesaid questions of law.
Sd/- B. KEMAL PASHA, JUDGE.
ul/aks/-
// true copy // P.S. to Judge.