P.A.MOHAMMED RIYAS vs. M.K.RAGHAVAN .

REPORTABL E IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10262 OF 2010 P.A. Mohammed Riyas … Appellant Vs. M.K. Raghavan & Ors. … Respondents JUDGMENT J U D G M E N T ALTAMAS KABIR, J. 1. The appellant herein, who contested the th parliamentary elections held on 16 April, 2009 for Page 1 2 the No.05 – Kozhikode Constituency of the Lok Sabha, challenged the election of the Respondent,

Petition filed under Section 81 read with Sections 100, 101 and 123 of the Representation of the People Act, 1951, hereinafter referred to as the “1951 Act”. The Appellant contested the election as the official candidate of the Communist Party of India (Marxist), hereinafter referred to as the “CPI(M)” led by the Left Democratic Front, hereinafter referred to as the “LDF”, whereas the Respondent No.1 was a candidate of the Indian JUDGMENT National Congress and he contested the election as the candidate of the United Democratic Front, hereinafter referred to as the “UDF”. 2. The ground on which the election of the Respondent No.1 was challenged was that he had published false statements with regard to the Page 2 3 Appellant and thereby committed corrupt practice within the meaning of Section 123(4) of the 1951

the consent of a candidate or his election agent, of any statement of fact which is false in relation to the personal character, conduct of any candidate, shall be deemed to be guilty of corrupt practice within the meaning of Section 123 of the 1951 Act. The details of the publications have been set out in paragraph 4 of the impugned judgment and are as follows : JUDGMENT “”A. “Corrupt practice” by the publication of allegedly false statements in the form of – 1) Annexure A (“Jagratha” (“Be careful”) Newsletter bearing no date) allegedly published on 14-4-2009 and distributed on 15-4-2009 2) Annexure H (Anonymous notice allegedly published on 14-4-2009 and 15-4-2009 Page 3 4 3) Annexure K (Report in the Mathrubhumi daily dated 31-3-2009 of the speech of M.P. Veerendra Kumar

5) Annexure M Wall poster allegedly published on 14-4-2009 & 15-4-2009 6) Annexure N Wall poster -do- -do- AND B. Fielding of other candidates having similarity in names.” 3. The highlights of the six publications have also been shown in a tabular chart in paragraph 5 of the impugned judgment and speak for themselves. JUDGMENT 4. During the hearing of the petition, a question was raised with regard to the maintainability of the petition for want of a complete cause of action. After considering the submissions made on such ground, the High Court accepted the objection taken with regard to the maintainability of the Election Petition and dismissed the same. Page 4 5 5. Appearing for the Appellant, Mr. Krishnan

dismissed the Election Petition on two grounds : (i) The Election Petition did not make out a complete cause of action in so far as it did not contain averments regarding the knowledge of the Respondent No.1 about the falsity of the statements in relation to each of the publications; and (ii) The false statements did not relate to the JUDGMENT personal character or candidature of the candidate within the meaning of false statements in section 123(4) of the Act. 6. On behalf of the Respondent No.1, a preliminary objection was raised at the time of hearing that the Election Petition was incomplete and was liable to be dismissed as it did not contain the requisite Page 5 6 affidavit in Form 25, as required under the proviso to Section 83(1) of the 1951 Act read with Rule 94A

Petition was a quasi-criminal proceeding which entailed that the statutory requirements for an Election Petition had to be strictly construed. Of course, it is also necessary to protect the purity and sobriety of elections by ensuring that the candidates did not secure vote by undue influence, fraud, communal propaganda, bribery or other corrupt practices, as mentioned in the 1951 Act. Mr.Venugopal submitted that the importance of JUDGMENT Section 123(4) of the above Act lies in the fact that voters should not be misled at the time of casting of their votes by a vicious and defamatory campaign against candidates. Mr.Venugopal submitted that the common refrain in all these various decisions is that while the requirements of the election laws are strictly followed, at the same Page 6 7 time, the purity of the election process had to be maintained at all costs.

that the argument which had not been advanced earlier and had been orally raised for the first time before this Court, should not be taken into consideration. The preliminary objection taken at the time of final hearing that the Election Petition was not supported by an affidavit in Form 25, ought not to have been taken by the Respondent No.1 either in his Written Statement or in the Additional Written Statement filed in the High JUDGMENT Court, or even in the reply to the Election Appeal before this Court. Accordingly, such an objection ought not to have been entertained and is liable to be ignored. Apart from the above, the learned Single Judge had already taken the Appellant’s th affidavit on record on 15 December, 2009, wherein it was expressly noted that the Respondent No.1 did Page 7 8 not oppose the same being taken on record. Mr. Venugopal submitted that once the affidavit had

Petition was defective on the ground of absence of affidavit in support thereof. Mr. Venugopal submitted that the affidavit was in substantial compliance with the requirements of Order VI Rule 15(4) read with Order XIX of the Code of Civil Procedure, 1908, hereinafter referred to as “CPC” , and with Form 25 appended to the Conduct of Election Rules, 1961. JUDGMENT 8. Mr. Venugopal urged that an Election Petition could not be dismissed in limine on the ground of non-compliance with the requirements of Section 83(1) thereof. It was also pointed out that Section 86(1) of the Act requires dismissal of an Election Petition only when it did not satisfy the requirements of Sections 81, 92 and 117. Section Page 8 9 83 has not been included in the said provision. Mr. Venugopal submitted that this Court has

verification under Section 83(1)(c), is a “curable” defect. In support of the said proposition, Mr. Venugopal referred to the decisions of this Court in (i) Murarka Radhey Shyam Ram Kumar Vs. Roop Singh Rathore & Others [AIR 1964 SC 1545]; (ii) F.A. Sapa & Ors. Vs. Singora & Ors. [(1991) 3 SCC 375]; (iii) Sardar Harcharan Singh Brar Vs. Sukh Darshan Singh & Ors. [(2004) 11 SCC 196] and K.K. Ramachandran Master Vs. M.V. Sreyamakumar & Ors. JUDGMENT [(2010) 7 SCC 428]. Mr. Venugopal submitted that the submission made on behalf of the Respondent No.1 that an affidavit in Form 25 is an integral part of an Election Petition has been considered and rejected by a Bench of three learned Judges of this Court in F.A. Sapa ’s case (supra). Learned counsel submitted that as a general proposition, Page 9 10 this Court has held that the affidavit of an Election Petition is not an integral part of a petition. 9. Mr. Venugopal next urged that it had been contended on behalf of the Respondent No.1 that the Election Petitioner/Appellant had filed only one affidavit under Order VI Rule 15(4) of the CPC and had not filed a separate and second affidavit in Form 25, as provided under Section 94A of the Conduct of Election Rules, 1961, which is also required to be filed under the proviso to Section 83(1) of the Act in support of an allegation of a JUDGMENT corrupt practice. Referring to the provisions of Section 83(1)(c) of the 1951 Act and Order VI Rule 15(4) CPC, Mr. Venugopal drew our attention to the Proviso to Section 83(1) which states that where the petitioner alleges a corrupt practice, the Election Petition shall “also be accompanied by an affidavit in the prescribed form”. Learned counsel Page 10 11 submitted that two affidavits would be necessary only where an Election Petitioner wanted the

Section 100(1)(b) of the Act and other grounds as set out in Section 100(1). In such a case, two affidavits could possibly be required, one under Order VI Rule 15(4) CPC and another in Form 25. However, even in such a case, a single affidavit that satisfies the requirements of both the provisions could be filed. In any event, when the Election Petition was based entirely on allegations of corrupt practices, filing of two affidavits over JUDGMENT the self-same matter would render one of them otiose, which proposition was found acceptable by the Karnataka High Court in Prasanna Kumar Vs. G.M. Siddeshwar [AIR 2010 Karnataka 113]. Learned counsel urged that even non-mentioning and wrong mentioning of a provision in an application is not a ground to reject the application. Page 11 12 10. Mr. Venugopal submitted that the object of the

allegations. Referring to the decision of this Court in the case of F.A. Sapa (supra), Mr. Venugopal pointed out that this Court had held that while there is sufficient justification for the law to be harsh who indulged in such practices, there is also the need to ensure that such allegations are made with the sense of responsibility and concern and not merely to vex the returned candidate. JUDGMENT 11. Mr. Venugopal also urged that it has been held by this Court in Narayanaswamy V. Vs. C.P. Thirunavukkarasu [(2000) 2 SCC 294], that a petition levelling a charge of corrupt practice is required by law to be supported by an affidavit and the Election Petitioner is obliged to disclose his source of information in respect of the commission Page 12 13 of the corrupt practice. He has to indicate that which of the allegations were true to his knowledge

observed that it was not the form of the affidavit but the substance that matters. Mr. Venugopal submitted that in the instant case, contrary to what had been argued on behalf of the Respondent No.1, read as a whole, the affidavit is in substantial compliance with the requirements of Form 25 because it clearly specifies the source of information, personal knowledge as well as the names of the person from whom information was JUDGMENT received by the Appellant in respect of each of the paragraphs and schedules annexed to the Election Petition. 12. On the question of finding of learned Single Judge that the Election Petitioner failed to state that a complete cause of action was incorrect, Page 13 14 since the information sought for was available in different parts of the Election Petition. Mr.

isolation but must be read as a whole and construed reasonably to determine whether they did state a cause of action. Learned counsel submitted that it is now well-settled that material particulars, as opposed to material facts, need not be set out in the Election Petition and may be supplied at a later date. In this regard, learned counsel referred to the decision of this Court in Ashwani Kumar Sharma Vs. Yaduvansh Singh & Ors. [(1998) 1 JUDGMENT SCC 416], and certain other decisions which only served to multiply the decisions rendered on the said subject. Further submission was made that a “clumsy drafting” of an Election Petition should not result in its dismissal so long as the petition could make out a charge of a head of corrupt practice when it is read as a whole and construed Page 14 15 reasonably, as was observed in the case of Raj Narain Vs. Indira Nehru Gandhi & Anr. [(1972) 3 SCC 850]. 13. Mr. Venugopal submitted that in the present Election Appeal the requirements of a proper pleading have been fully met but the learned Single Judge failed to appreciate that there is just one single head of corrupt practice alleged under Section 123(4) of the 1951 Act, relating to the publication of false statements about the personal character and candidature of the Appellant that were calculated to prejudice his election. Learned JUDGMENT counsel submitted that the onus of proving a particular ingredient of Section 123(4) of the 1951 Act was not very onerous, since the Appellant is only required to plead and prove that the statements made by the Respondent No.1 or his election agent or any person acting with the consent of either the Respondent No.1 or his agent Page 15 16 are false. Once such statement is made on oath, the onus shifts to Respondent No.1 to demonstrate that

such submission, to which reference may be made, if required, at the later stage of the judgment. The learned counsel submitted that the learned Single Judge had erred in concluding that the allegations in various publications were not against the personal character or candidature of the Appellant. It was submitted that the statement published in the newspapers was certainly sufficient to effect the private or personal character of the candidate. JUDGMENT Mr. Venugopal submitted that the order of the Hon’ble High Court was required to be set aside with the direction to expedite the appeal of the Election Petitioner and to render its verdict at an early date. Page 16 17 14. The submissions of Mr. P.P. Rao, learned Senior Advocate, appearing for the Respondent No.1, were

Court that the Proviso to Section 83(1)(c) of the 1951 Act, requires a separate affidavit to be filed in Form 25 in support of each allegation of corrupt practice made in the Election Petition. Mr. Rao submitted that in the instant case, no such affidavit had been filed at all. He also urged that it was settled law that the affidavit required to be filed, by the Proviso to Section 83(1)(c), is an integral part of the Election Petition and in JUDGMENT the absence thereof, such petition did not disclose a cause of action and could not, therefore, be regarded as an Election Petition, as contemplated under Section 81 of the aforesaid Act. Mr. Rao urged that the Election Petition filed by the Appellant was, therefore, liable to be dismissed under Section 86(1) of the 1951 Act read with Order Page 17 18 VII Rule 11(a) CPC. Reference was made to the decision of this Court in M. Kamalam Vs. Dr. V.A.

not comply with Section 81 of the 1951 Act, the High Court was required to dismiss the same under Section 86(1) thereof. Learned counsel then referred to the decision of this Court rendered in R.P. Moidutty Vs. P.T. Kunju Mohammad & Anr. [(2000) 1 SCC 481], wherein also the provision of verification of an election petition fell for consideration and it was held that for non- compliance with the requirements of the Proviso to JUDGMENT Section 83(1) of the 1951 Act and Form 25 appended to the Rules, the election petition was liable to be dismissed at the threshold. It was also held that the defect in verification was curable, but failure to cure the defects would be fatal. It was further held that the object of requiring verification of an election petition is to clearly Page 18 19 fix the responsibility for the averments and allegations in the petition on the person signing

unsupported by facts. 15. In regard to his aforesaid submission that the Election Petition must disclose the cause of action and that in respect of allegations in relation to corrupt practice, the same had to be supported by affidavit disclosing source of information and stating that the allegations are true to the petitioner’s knowledge and belief by him to be JUDGMENT true, Mr. Rao also referred to two other decisions of this Court in : (i) V. Narayanaswamy Vs. C.P. Thirunavukkarasu [(2000) 2 SCC 294] and (ii) Ravinder Singh Vs. Janmeja Singh & Ors. [(2000) 8 SCC 191]. 16. Mr. Rao contended that Section 83(1)(c) of the above Act requires the Election Petition to be Page 19 20 signed by the petitioner and verified in the manner specified in the CPC for the verification of

that the person verifying the pleading shall also furnish an affidavit in support of his pleadings, which was a requirement independent of the requirement of a separate affidavit with respect to each corrupt practice alleged, as mandated by the Proviso to Section 83(1)(c) of the above Act. Mr. Rao submitted that in the body of the Election Petition, there is no averment that the Respondent No.1 believed the statements made in the JUDGMENT publications to be false and did not believe them to be true, which, Mr. Rao submitted, was an essential ingredient of the corrupt practice alleged under Section 123(4) of the 1951 Act. Mr. Rao, however, admitted that in ground A of the Election Petition there is a submission based on the advice of the petitioner’s counsel as per the Page 20 21 verification made in the affidavit filed under Order VI Rule 15(4) CPC, which stands incorporated

foundation laid for the alleged corrupt practice and the Election Petition was, therefore, liable to be dismissed. 17. Learned senior counsel further contended that omission to state a single material fact would lead to an incomplete cause of action and an Election Petition without material facts relating to a corrupt practice was not an Election Petition at JUDGMENT all and such omission would amount to non- compliance of the mandate of Section 83(1)(a) of the above Act, which rendered the Election Petition ineffective. Beginning with the decision of this Court in Hardwari Lal Vs. Kanwal Singh [(1972) 1 SCC 214], Mr. Rao also referred to various other decisions on the same lines, including that of Page 21 22 Azhar Hussain Vs. Rajiv Gandhi [1986 Supp SCC 315], which had relied on the decision in Samant N. Balkrishna & Anr. Vs. George Fernandez & Ors. [(1969) 3 SCC 238], Dhartipakar Madan Lal Agarwal Vs. Rajiv Gandhi [(1987) Supp SCC 93] and Anil Vasudev Salgaonkar Vs. Naresh Kushali Shigaonkar [(2009) 9 SCC 310], to which reference may be made, if required, at a later stage. 18. Mr. Rao also urged that no corrupt practice could be made out in terms of Section 123(4) of the 1951 Act, if the allegations did not relate to the personal character, conduct or candidature of the JUDGMENT concerned candidate and in support thereof, he relied on the decision of this Court in the case of Kanta Dev Barooah Vs. Golok Chandra Baruah & Ors. [(1970) 1 SCC 392] and several other cases, to which reference, if required, may be made at a later stage. Page 22 23 19. Attempting to distinguish the decisions cited by Mr. Venugopal, Mr. Rao submitted that all the

case. In fact, Mr. Rao submitted that in F.A. Sapa’s case (supra), it has been clearly indicated that the petition which did not strictly comply with the requirements of Section 83 of the 1951 Act, could not be said to be an Election Petition in contemplation of Section 81 and attract dismissal under Section 86(1) of the said Act. 20. Mr. Rao submitted that the Appellant had not JUDGMENT been able to refute the findings of fact recorded by the High Court, which had elaborately considered the decisions of this Court and correctly applied to the facts of the present case. Mr. Rao submitted that the present appeal has no merit and is liable to be dismissed with costs. Page 23 24 21. Although, during the hearing of the Petition, a question was raised regarding the maintainability

which dismissed the Election Petition, the learned Single Judge of the High Court took the view that the Election Petition did not make out a complete cause of action as it was not in conformity with Form 25 annexed to the Rules. 22. This brings us to the next question that in order to protect the purity of elections in the manner indicated, it was the duty of the State to JUDGMENT ensure that the candidates in the elections did not secure votes either by way of an undue influence, fraud, communal propaganda, bribe or other types of corrupt practices, as specified in the 1951 Act. 23. The provisions of Chapter II of the 1951 Act relate to the presentation of election petitions to the High Court and Section 83 which forms part of Page 24 25 Chapter II deals with the contents of the Election Petition to be filed. For the purpose of reference,

Page 25 26 As will be seen from the Section itself, the Election Petitioner is required to set forth full particulars of any corrupt practice that he alleges and the names of the parties involved therein and it further provides that the same is to be signed by the Petitioner and verified in the manner laid down in the Code of Civil Procedure for the verification of proceedings. What is important is the proviso which makes it clear that where the Election Petitioner alleges any corrupt practice, the Petition shall also be accompanied by an affidavit in the prescribed form in support of the allegation of such corrupt practice and the JUDGMENT particulars thereof and the schedule or annexures to the Petition shall also be signed by the Petitioner and verified in the same manner as the Petition. In other words, when corrupt practices are alleged in an Election Petition, the source of such allegations has to be disclosed and the same Page 26 27 has to be supported by an affidavit in support thereof. 24. In the present case, although allegations as to corrupt practices alleged to have been employed by the Respondent had been mentioned in the body of the Petition, the Petition itself had not been verified in the manner specified in Order VI Rule 15 of the Code of Civil Procedure. Sub-Section (4) of Section 123 of the 1951 Act defines “corrupt practice” and the publication of various statements against the Respondent which were not supported by affidavit, could not, therefore, have been taken JUDGMENT into consideration by the High Court while considering the Election Petition. In the absence of proper verification, it has to be accepted that the Election Petition was incomplete as it did not contain a complete cause of action. 25. Of course, it has been submitted and accepted that the defect was curable and such a proposition Page 27 28

Page 28 29 Venugopal’s submission that, in any event, since the Election Petition was based entirely on allegations of corrupt practices, filing of two affidavits in respect of the self-same matter, would render one of them redundant, is also not acceptable. As far as the decision in F.A. Sapa ’s case (supra) is concerned, it has been clearly indicated that the Petition, which did not strictly comply with the requirements of Section 86(1) of the 1951 Act, could not be said to be an Election Petition as contemplated in Section 81 and would attract dismissal under Section 86(1) of the 1951 Act. On the other hand, the failure to comply with JUDGMENT the proviso to Section 83(1) of the Act rendered the Election Petition ineffective, as was held in Hardwari Lal ’s case (supra) and the various other cases cited by Mr. P.P. Rao. 26. In our view, the objections taken by Mr. P.P. Rao must succeed, since in the absence of proper Page 29 30 verification as contemplated in Section 83, it cannot be said that the cause of action was complete. The consequences of Section 86 of the 1951 Act come into play immediately in view of Sub- Section (1) which relates to trial of Election Petitions and provides that the High Court shall dismiss the Election Petition which does not comply with the provisions of Section 81 or Section 82 or Section 117 of the 1951 Act. Although, Section 83 has not been mentioned in Sub-Section (1) of Section 86, in the absence of proper verification, it must be held that the provisions of Section 81 had also not been fulfilled and the cause of action JUDGMENT for the Election Petition remained incomplete. The Petitioner had the opportunity of curing the defect, but it chose not to do so. 27. In such circumstances, we have no other option, but to dismiss the appeal. Page 30 31 28. The Appeal is, accordingly, dismissed, but there will be no order as to costs. ……………………………………………………… J. (ALTAMAS KABIR) ………………………………………………………J. (J. CHELAMESWAR) New Delhi Date: 27.04.2012 JUDGMENT Page 31