Andhra HC (Pre-Telangana)
B. Ravi Yadav vs Cherkula Uday Kumar And Others on 23 November, 2012
Equivalent citations: AIRONLINE 2012 AP 15
Bench: Ashutosh Mohunta, G.Krishna Mohan Reddy
HON'BLE SRI JUSTICE ASHUTOSH MOHUNTA AND HON'BLE SRI JUSTICE G.KRISHNA MOHAN REDDY C.M.A.No.1376 of 2011 23-11-2012 B. Ravi Yadav Cherkula Uday Kumar and others !Counsel for the Appellant Counsel for Respondents: Sri J. Prabhakar <Gist: >Head Note: ?Cases referred: 1. 2010 (9) SCC 209 2. AIR 1976 KARNATAKA 231 3. AIR 1988 SC 1796 4. (1999) 9 SCC 386 5. (2003) 8 SCC 745 6. AIR 1981 SC 361 (1) 7. (2003) 8 SCC 673 8. (2005) 12 SCC 121 9. 2009(9) SCALE 18 10. (1998) 7 SCC 337 JUDGMENT:
(per Hon'ble Sri Justice G.Krishna Mohan Reddy) In this appeal assailed order dated 28-11-2011 passed in E.O.P.No.638 of 2010 (O.P.) on the file of the Court of Chief Judge-cum-Election Tribunal, City Civil Courts, Hyderabad (for short 'Tribunal').
2. The appellant herein is the fourth respondent, the first respondent herein is the petitioner and the respondents 2 to 11 herein are the remaining respondents in the O.P. For the sake of convenience, we refer the parties as arrayed in the O.P.
3. The petitioner filed the O.P. under Sections 71 to 87 of the Greater Hyderabad Municipal Corporation Act, 1955 (for short 'GHMC Act') read with Andhra Pradesh Municipal Corporation (Conduct of Election of Members) Rules, 2005 (for short 'the Rules') seeking to declare the election of the fourth respondent as Member of Ward No.69, Langer House, Greater Hyderabad Municipal Corporation (for short 'the Ward') as void and consequently to set aside it, and to declare the fourth respondent as not entitled to continue in that post and further to declare the petitioner to have been duly elected as the Member of that Ward under Section 21-B of the GHMC Act.
4. Election notification for conducting elections to the Greater Hyderabad Municipal Corporation (GHMC) 2009 was issued by the State Election Commission vide Election Notification No.1107/SEC/F1/2009-1, dated 28-10-2009. The petitioner and the respondents 4 to 11 contested the election. In the election the fourth respondent secured 5069 votes while the petitioner secured 4862 votes whereas the other respondents secured far lesser number of votes. Consequently the fourth respondent was declared as the elected candidate i.e., as the Ward Member.
5. In this context it is pleaded and alleged against the fourth respondent as follows: He begot three children namely B. Uday born on 13-11-1995, B. Sai Pranay born on 25-09-1997 and Rohith born on 19-04-2000 by reason of which he was barred to contest the election under Section 21-B of the GHMC Act. But suppressing that fact, he filed his nomination papers.
The residential address at the time of birth of the said children was given as 9-1-333 or 9-1-333/F/21, Hyderabad which represents the actual house address of the fourth respondent.
It is also pleaded that all the three children of the fourth respondent are studying in New Horizon School at 9-1-365/1, Lakshmareddy Complex, Sangam Road, Langer House, Hyderabad in the records of which also their respective dates of birth were given accordingly. It is also specifically pleaded that the petitioner will take appropriate steps to summon relevant records from concerned authorities at appropriate time to prove his claim. Hence it is pleaded that the election of the fourth respondent should be declared as void and set aside and the petitioner be declared as the elected candidate for the post as he secured the second highest number of votes in the election.
6. The respondents 1, 2 and 5 to 11 remained ex parte.
7. The third respondent filed counter pleading that the fourth respondent submitted declaration in Form-B that he was having only two children. As no objection was raised at the time of scrutiny, the fourth respondent was qualified to contest the election. It is pleaded that he is not aware personally whether the fourth respondent got three children when he filed his declaration. It is also denied by him that in fact the fourth respondent got three children by the relevant date. He put the petitioner to strict proof of the averments made in the petition.
8. The fourth respondent filed counter specifically denying the pleas taken by the petitioner. According to him he got only two children when he submitted the declaration.
He also claimed that the election process was done as per the relevant Rules and norms as framed under law whereas as he secured the highest number of votes, he was elected for the post and had been discharging his duties. Therefore, he pleaded to dismiss the O.P.
9. For the petitioner he got himself examined as PW-1 and got marked Exs.A-1 to A-6. The third respondent reported that he got no oral or documentary evidence whereas the fourth respondent did not adduce any evidence.
10. For the disposal of the petition, the Tribunal framed and considered the following points:
1) Whether the petitioner is entitled to seek a declaration that the election of the 4th respondent to the post of Croporator/Member of Ward Number 69, Langer House, Greater Hyderabad Municipal Corporation is void? And if so, whether the petitioner is also entitled to further declaration that the said respondent is not entitled to continue as Corporator of the said Ward?
2) If the answer to the Point No.1 is in the positive, whether the petitioner being the candidate, who secured second highest number of votes, next to the 4th respondent is entitled to be declared as elected to the post of Corporator for Ward No.69, Langer House, Greater Hyderabad Municipal Corporation?
3) To what relief?
11. On the consideration of the material available, the Tribunal allowed the O.P. and upheld the claim of the petitioner. It is observed by the Tribunal to substantiate the result that there is no specific denial of the fact that the fourth respondent is having three children as mentioned in the petition which amounts to admission which is a strong circumstance which goes against him as per the settled law of construction and appreciation of the pleadings. On the other hand the petitioner as PW-1 got filed Exs.A-1 to A-3, birth certificates of the children of the fourth respondent, Ex.A-4 notification issued by the State Election Commission dated 28-10-2009, Ex.A-5, Annexure-32, Form No.30 and Ex.A-6, a copy of the details of the contested candidates of the Ward. Importantly the fourth respondent did not cross examine PW-1 inspite of giving several opportunities whereby the evidence of PW-1 remained unchallenged. Thus it is proved that by the relevant date the fourth respondent got three children by reason of which his election is invalid under law.
12. So aggrieved by the order of the Tribunal, this appeal has been preferred.
13. Learned counsel for the fourth respondent would contend that the adjudication of the election disputes is not to be conducted on the basis of probabilities. The election petitions are quasi criminal in nature as a result of which proof beyond reasonable doubt is expected from the petitioner because invalidation of an election is antidemocratic and it constitutes a lifetime ban on the contestant who has been returned by the will of the people. In the present case except filing Exs.A-1 to A-3 which are the extracts of birth certificates of the alleged children of the fourth respondent, though official documents, no other evidence was placed before the Court. He pleads that an extract of birth certificate is not conclusive proof and it should be corroborated by other evidence as laid down by the Apex Court in MADAN MOHAN SINGH v. RAJINI KANTH 1. He claims that a document may be admissible but as to whether the entry contained therein has any probative value may still be required to be examined in the facts and circumstances of a particular case and the authenticity of the entries made therein would depend upon as to on whose information such entries were recorded and also what was the source of information. According to him absolutely there is no evidence in that context in the case on hand. He asserts that even though the petitioner was not cross examined, the evidentiary value of his interested testimony cannot be sacrosanct. He pleads that the documents are just proof of giving the relevant information which does not mean that they are true entries. It is his specific plea that the name given as B. Ravi Yadav as father of B. Uday in Ex.A- 1 and resident of House No.9-1-333, Hyderabad cannot be equated with the relevant entries made in Exs.A-2 and A-3 respectively for the purpose of deciding the paternity and also the maternity of B. Uday as there has been sufficient difference. He also claims that the petitioner and the fourth respondent belong to same locality whereby in all probabilities the petitioner should have knowledge about the children of the fourth respondent by the date of filing the nominations as a result of which immediately he could have raised necessary objection which in fact was not done for which adverse inference is to be drawn against him. He claims further that the father's name given in Ex.A-1 birth certificate is not tallying with the father's name given in Exs.A-2 and A- 3 birth certificates in respect of which discrepancy there is no explanation. He also has pleaded that non-examination of the fourth respondent himself as a witness in support of his claim alone is not a ground to uphold the claim of the petitioner unless he places substantial evidence to uphold his claim at the outset. He further has pleaded that the Tribunal failed to appreciate the fundamental principles enumerated and also the evidence recorded properly by reason of which the ultimate findings given by the Tribunal are not tenable and hence are liable to be set aside.
He has very much emphasized that though the petitioner pleaded in the petition that he would take necessary steps for summoning the concerned authority or authorities and examine them with reference to the entries under consideration to prove the question on hand, he failed to take any measures to do so for which adverse inference is to be drawn. To substantiate these contentions, he has relied upon the decisions reported in H. SUBBA RAO v. LIFE INSURANCE CORPORATION OF INDIA 2, BIRAD MAL SINGHVI v. ANAND PUROHIT 3, JEET MOHINDER SINGH v. HARMINDER SINGH JASSI 4 and NARBADA DEVI GUPTA v. BIRENDRA KUMAR JAISWAL 5.
14. In reply learned counsel for the petitioner would contend that Ex.A-1 on one hand and Exs.A-2 and A-3 on the other hand contain mostly common entries. He pleads that the difference found with regards to the father's name mentioned therein is only minor in nature whereas on the overall examination of the matter, it is clear that all those entries are pertaining to only one person and one address. According to him Exs.A-1 to A-3 are public documents by reason of which the entries made therein shall be presumed to be true and correct unless that presumption is rebutted by placing necessary evidence which is not the case here. Therefore, he argues that to rebut the contents of Exs.A-1 to A-3, the fourth respondent should have taken necessary steps to examine himself and the concerned authority as witnesses which was not done for which adverse inference is to be drawn. In support of his plea he has placed reliance upon the decisions reported in HARPAL SINGH v. STATE OF H.P. 6, SUSHIL KUMAR v. RAKESH KUMAR 7, RAM BHUAL v. AMBIKA SINGH 8 and UTTAMRAO SHIVDAS JANKAR v. R.V. MOHITE- PATIL 9.
15. Therefore, it is to be seen as to -
1) Whether the petitioner placed sufficient evidence before the Tribunal to the effect that the fourth respondent got three children by the relevant date in order to accept his nomination for the post in question?
2) Whether the entries made in Ex.A-1 conclusively prove the paternity or parentage of the so called first child namely B. Uday? and
3) Whether the Tribunal properly examined the matter and its findings are not tenable?
Point Nos.1 to 3:
16. By virtue of Section 77 of the Indian Evidence Act, certified copies may be produced in proof of the contents of the public documents or parts of the public documents of which they purport to be copies. By virtue of Section 79 thereof, the Court shall presume to be genuine every document purporting to be a certificate, certified copy or other document, which is by law declared to be admissible as evidence of any particular fact and which purports to be duly certified by any officer of the Central Government or of a State Government, or by any officer in the State of Jammu and Kashmir who is duly authorized thereto by the Central Government, provided that such document is substantially in the form and purports to be executed in the manner directed by law in that behalf. Further the Court shall also presume that any officer by whom any such document purports to be signed or certified, held, when he signed it, the official character which he claims in such paper.
17. About the authenticity of the evidence of PW-1 importantly it is endorsed that inspite of giving number of adjournments, necessary steps were not taken to cross-examine him. So it cannot be invalidated as he was not cross-examined. There is no real dispute that Exs.A-1 to A-3 are the certified copies of corresponding public documents. As laid down in SURESH BUDHARMAL KALANI v. STATE OF MAHARASHTRA 10, ""Presumption" is an inference of a certain fact drawn from other proved facts. While inferring the existence of a fact from another, the Court is only applying a process of intelligent reasoning which the mind of a prudent man would do under similar circumstances. Presumption is not the final conclusion to be drawn from other facts. But it could as well be final if it remains undisturbed later. Presumption in law of evidence is a rule indicating the stage of shifting the burden of proof. From a certain fact of facts the Court can draw an inference and that would remain until such inference is either disapproved or dispelled. For the purposes of reaching one conclusion the Court can rely on a factual presumption. Unless the presumption is disapproved or dispelled or rebutted the Court can treat the presumption as tantamounting to proof. However, as a caution of prudence it may be observed that it may be unsafe to use that presumption to draw yet another discretionary presumption unless there is a statutory compulsion."
18. It is to be presumed thereby that necessary information or details containing in Exs.A-1 to A-3 were given by certain person or persons following which those entries were registered in the corresponding births and deaths register of the Corporation. Always that may not represent that in fact true details of birth and parentage were given whereas that only represents that such information was given to the concerned authority for the purpose of registering that information. Thereby additional evidence may be necessary to determine the question of genuineness of those details so given.
19. So far as this case is concerned, Exs.A-2 and A-3, which are not disputed, have been put forth to substantiate that the entries made in Ex.A-1 pertaining to the so called child of the fourth respondent namely B. Uday are genuine. What is important is that virtually the fourth respondent is not disputing Exs.A-2 and A-3 or the entries made therein. In order to draw the presumption of accepting the contents in Ex.A-1 as genuine, definitely the details given in Exs.A-2 and A-3 can be taken into consideration. The concept of drawing presumption is equally applicable to both criminal cases and also civil cases.
20. With regards to the question of proof or burden of proof in the present context, in JEET MOHINDER SINGH's case (4 supra), allegations of corrupt practices of bribery, incurring excess expenditure than authorized expenditure and also corrupt practices of undue influence as defined under clauses (1), (2) and (6) of Section 123 and Section 77 of the Representation of People Act were made against a returned candidate. It is observed by the Apex Court that the charge of corrupt practice is quasi-criminal in character. If substantiated it leads not only to the setting aside of the election of the successful candidate, but also of his being disqualified to contest an election for a certain period. It may entail extinction of a person's public life and political career. A trial of an election petition though within the realm of civil law is akin to trial on a criminal charge. Two consequences follow, firstly, the allegations relating to commission of a corrupt practice should be sufficiently clear and stated precisely so as to afford the person charged a full opportunity of meeting the same. Secondly, the charges when put to issue should be proved by clear, cogent and credible evidence. To prove the charge of corrupt practice a mere preponderance of probabilities would not be enough. There would be a presumption of innocence available to the person charged. The charge shall have to be proved to the hilt, the standard of proof being the same as in a criminal trial. It is further held by the Apex Court that the success of a candidate who has won at an election should not be lightly interfered with. Any petition seeking such interference must strictly conform to the requirements of the law. Though the purity of the election process has to be safeguarded and the Court shall be vigilant to see that people do not get elected by flagrant breaches of law or by committing corrupt practices, the setting aside of an election involves serious consequences not only for the returned candidate and the constituency, but also for the public at large inasmuch as re-election involves an enormous load on the public funds and administration.
21. In NARBADA DEVI GUPTA's case (5 supra), it is observed by the Apex Court "The legal position is not in dispute that mere production and marking of a document as exhibit by the Court cannot be held to be a due proof of its contents. Its execution has to be proved by admissible evidence, that is, by the "evidence of those persons who can vouchsafe for the truth of the facts in issue". The situation is, however, different where the documents are produced, they are admitted by the opposite party, signatures on them are also admitted and they are marked thereafter as exhibits by the Court."
22. As laid down in H. SUBBA RAO's case (2 supra), it is an accepted principle that an entry in the Register of Births is not conclusive evidence of the disputed date of birth. So also is an entry made pursuant to the direction of the Magistrate, under Section 13(3) of the Registration of Births and Deaths Act, 1969. The policy of law embodied in Section 13 is to avoid manipulation in the entries relating to the date of births and deaths. The section is just a constraint on the Registrar. It is not a provision whereby an aggrieved party could get an adjudication on his disputed date of birth. The order of the Magistrate binds only the Registrar and not others.
23. Further in BIRAD MAL SINGHVI's case (3 supra), it was observed by the Apex Court with reference to relevant factors "If the entry in scholar's register regarding date of birth is made on the basis of information given by parents, the entry would have evidentiary value but if it is given by a stranger or by someone else who had no special means of knowledge of the date of birth, such an entry will have no evidentiary value. Merely because the documents Exs.8, 9, 10, 11 and 12 were proved, it does not mean that the contents of the documents were also proved. Mere proof of the documents Exs.8, 9, 10, 11 and 12 would not tantamount to proof of all the contents or the correctness of date of birth stated in the documents. Since the truth of the fact namely, the date of birth of Hukmichand and Suraj Prakash Joshi was in issue, mere proof of the documents as produced by the aforesaid two witnesses does not furnish evidence of the truth of the facts or contents of the documents. The truth or otherwise of the facts in issue, namely, the date of birth of the two candidates as mentioned in the documents could be proved by admissible evidence i.e. by the evidence of those persons who could vouchsafe for the truth of the facts in issue. No evidence of any such kind was produced by the respondent to prove the truth of the facts, namely, the date of birth of Hukmi Chand and of Suraj Prakash Joshi. In the circumstances the dates of birth as mentioned in the aforesaid documents have no probative value and the dates of birth as mentioned therein could not be accepted."
24. On the other hand, in SUSHIL KUMAR's case (7 supra), it was observed by the Apex Court with reference to question of age of a returned candidate that the initial burden of proof is on the election petitioner to prove the allegations made by him whereas then the onus shifts to the returned candidate to prove the facts which are within his special knowledge. However where both the parties adduced evidence, the question of burden of proof becomes academic. It is also observed by the Apex Court that the admission made by a party would be binding on him and a presumption can be drawn that the same has been established. It is further observed that the age of the candidate has to be proved on the basis of the material on record as well as attending circumstances.
25. The principles laid down in the decisions cited above are to be adhered to while disposing of this appeal. The contents of Exs.A-1 to A-3 and the non- examination of the fourth respondent play crucial role in order to decide the matter in proper perspective. Significantly Exs.A-2 and A-3 are admitted by the fourth respondent which is very important here. It is necessary to extract the relevant entries made in Exs.A-1 to A-3 for proper appreciation of the matter, they are as follows:
Ex.A-1:
Name: B UDAY Date of Birth: 13-Nov-1995 Sex: MALE Place of Birth: VIJAY MARIE HOSPITAL Name of Father: B RAVI YADAV Name of Mother: B LAVANYA Registration Number: 6946 Date of Registration:18-Nov-1995 Address at the time of Birth: 9-1-333, HYD, 228/95 Ex.A-2: Name: B SAI PRANAY Date of Birth: 25-Sep-1997 Sex: MALE Place of Birth: VIJAY MARIE HOSPITAL Name of Father: B RAVI Name of Mother: B LAVANYA Registration Number: 5643 Date of Registration:1-Oct-1997 Address at the time of Birth: H.NO.9-1-333, HYD, 21/96 Ex.A-3 Name: ROHIT Date of Birth: 19-Apr-2000 Sex: MALE Place of Birth: AREA HOSPITAL GOLCONDA Name of Father: B RAVI Name of Mother: B LAVANYA Registration Number: 208 Date of Registration:19-Apr-2000
Address at the time of Birth: H.NO.9-1-333/F/21, LANGER HOUSE, HYD So far as Exs.A-2 and A-3 are concerned, there is no difference with regards to the name of the father given and also the house number given to the extent 9-1- 333 whereas the difference found is - in Ex.A-2, added to the house number "HYD, 21/36" and in Ex.A-3 added to the house number "/F/21, Lnager House, HYD"
whereas Langer House is a part of Hyderabad. On the other hand the difference between Ex.A-1 on one hand and Exs.A-2 and A-3 on the other hand is that in the first one the father's name was given as B. Ravi Yadav resident of 9-1-333, Hyd, 228/85, whereas father's name (B. Ravi) and house number were given in Exs.A-2 and A-3 with some difference as mentioned earlier. It is to be very much reckoned with that in all these documents the mother's name was given as B. Lavanya. There is no dispute about her name.
26. It is to be seen as to whether these discrepancies are sufficient to create any doubt about the paternity or parentage of the child Uday. If that is so, definitely additional evidence is required to dispel the doubt. There should be clarity about the paternity or parentage and house address. The additional informations given with regards to the house address cannot be said to be contradictory to each other because the main part of it given as 9-1- 333 has been same. Further there would not be any address as house number 9-1- 333, Hyderabad in any other parts of Hyderabad which can be taken judicial notice of. Apart from that the address given as house number 9-1-333, Hyderabad only represents one particular house whereas the remaining information given as 228/85, 21/36, /F/21 may represent certain area in the city. When the house address is clear, it cannot be said that they are pertaining to different areas. The difference of these informations given as 228/85, 21/36, /F/21 is not sufficient to disprove the main house address given.
27. That apart even though the fourth respondent is disputing the father's name given as B. Ravi Yadav in Ex.A-1, in the cause title of the memorandum of Appeal the same name has been given for him. Therefore, he is admitting one way that he has also been called as B. Ravi Yadav. When he admits the contents of Exs.A-2 and A-3 in which his name is given as B. Ravi and in the cause title of the appeal he has given his name as B. Ravi Yadav, which proves that the latter name given also represents him, he is estopped from taking a contrary plea in view of giving different father's name in Ex.A-1 compared to that given in Exs.A-2 and A-3. The admitted entries made in Exs.A-2 and A-3 including the entries relating to the question of maternity of the child Uday, the details given with regards to the house address and the cause title given in the appeal showing the father's name as B. Ravi Yadav are sufficient to prove that the fourth respondent got three children by the date of submitting his nomination papers unless there is evidence to the contrary to rebut that.
28. The non-examination of the fourth respondent as witness is to be taken very seriously in the circumstances of the case. It is quite strange that in such a serious matter the fourth respondent did not take measures for his examination before the Tribunal. Even though sufficient evidence was placed before the Tribunal by the petitioner to prove the allegations and set aside the election, still he had chosen to refrain from attending the Court for giving evidence and rebut the evidence adduced on behalf of the petitioner. This draws an inference that having been under the impression that he would not have any chance to disprove the claim of the petitioner if he was examined before the Tribunal and also to keep open his avenues to question the claim of the petitioner on the basis of the said differences found in Exs.A-1 to A-3, he refrained himself from doing so. His attitude in doing so is highly deprecated. In order to sustain the democratic norms every corresponding election should be conducted freely and fairly and only genuine candidates are to be allowed to contest the elections. The ultimate aim of each and every election should be to serve the people of the country in the best possible way. If the returned candidates are tainted with violating the law prescribed in that behalf, such people cannot be expected of serving the people at large in the best possible way. They can only remain in their posts as long as they serve the people upholding the concept of democracy only.
29. As sufficient material is there to uphold the claim of the petitioner, there is no need to adduce further evidence of any nature. Further simply because the fourth respondent and the petitioner used to live in the same locality that by itself may not be sufficient always to come to the conclusion that to the knowledge of the petitioner the fourth respondent got three children whereby the petitioner could have taken necessary measures at the time of filing the nomination papers itself.
30. For the reasons discussed above, we have no hesitation to hold that the question on hand has been proved beyond reasonable doubt as required to establish a charge in a criminal case. All the contentions raised by the learned counsel for the fourth respondent are not tenable. Ultimately we find no merits in the appeal which thereby deserves to be dismissed.
31. In the result, the Civil Miscellaneous Appeal is dismissed with costs.
____________________ ASHUTOSH MOHUNTA, J _________________________ G. KRISHNA MOHAN REDDY, J Date: 23-11-2012