Page 1 REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 2250-2251 OF 2013

Arising out of SLP(C) Nos. 14172-14173 OF 2010

G.M. Siddeshwar ... Appellant

Versus

Prasanna Kumar ... Respondent

WITH

CIVIL APPEAL NOS. 2252-2255 OF 2013

Arising out of SLP (C) Nos. 24886-24889 OF 2010

J U D G M E N T

Madan B. Lokur, J.

1.Leave granted.

2.The principal question of law raised for our consideration is

whether, to maintain an election petition, it is imperative for

an election petitioner to file an affidavit in terms of Order VI

Rule 15(4) of the Code of Civil Procedure, 1908 in support of

the averments made in the election petition in addition to an

affidavit (in a case where resort to corrupt practices have

been alleged against the returned candidate) as required by

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Page 2 the proviso to Section 83(1) of the Representation of the

People Act, 1951. In our opinion, there is no such mandate

in the Representation of the People Act, 1951 and a reading

of P.A. Mohammed Riyas v. M.K. Raghavan & Ors.,

(2012) 5 SCC 511 which suggests to the contrary, does not

lay down correct law to this limited extent.

3.Another question that has arisen is that if an affidavit filed in

support of the allegations of corrupt practices of a returned

candidate is not in the statutory Form No. 25 prescribed by

the Conduct of Election Rules, 1961, whether the election

petition is liable to be summarily dismissed. In our opinion,

as long as there is substantial compliance with the statutory

form, there is no reason to summarily dismiss an election

petition on this ground. However, an opportunity must be

given to the election petitioner to cure the defect. Further,

merely because the affidavit may be defective, it cannot be

said that the petition filed is not an election petition as

understood by the Representation of the People Act, 1951.

The facts:

4.The challenge in these appeals is to a judgment and order

dated 24

th

February 2010 passed by a learned Single Judge

of the High Court of Karnataka in Miscellaneous Civil No.

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Page 3 386/2010 and Miscellaneous Civil No. 1431/2010 in Election

Petition No.2/2009. The decision is reported as Prasanna

Kumar v. G.M. Siddeshwar & Ors, 2010 (6) KarLJ 78 .

5.In Miscellaneous Civil No. 386/2010 the appellant

(Siddeshwar) sought the dismissal/rejection of the election

petition challenging his election to the 15

th

Lok Sabha from

13, Davangere Lok Sabha Constituency in the election held

on 13

th

April 2009. It was submitted in the application that

the provisions of Section 81(3) and Section 83 of the

Representation of the People Act, 1951 (hereinafter referred

to as the Act) had not been complied with and therefore, in

view of Section 86 of the Act read with Order VII Rule 11(a)

of the Code of Civil Procedure (hereinafter referred to as the

CPC), the election petition ought to be rejected/dismissed at

the threshold.

6.For the present purposes, we are concerned with Section 83

and Section 86 of the Act and to the extent they are

relevant, they read as follows:

“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

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Page 4 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; and

(c) shall be signed by the petitioner and verified in the

manner laid down in the Code of Civil Procedure,

1908 (5 of 1908) for the verification of pleadings:

Provided that where the 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 particulars thereof.

(2) Any schedule or annexure to the petition shall also

be signed by the petitioner and verified in the same

manner as the petition.”

“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.

Explanation.—An order of the High Court dismissing an

election petition under this sub-section shall be deemed to

be an order made under clause (a) of Section 98.

(2) to (7) xxx xxx xxx [presently not relevant]”

7.Among the grounds urged in the High Court and reiterated

before us were that the proviso to Section 83(1) of the Act

requires an affidavit to be filed in the prescribed form in

support of the allegations of corrupt practice and the

particulars thereof. Rule 94-A of the Conduct of Election

Rules, 1961 prescribes Form No. 25 as the format affidavit.

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Page 5 According to Siddeshwar, the affidavit filed by the election

petitioner (Prasanna Kumar) did not furnish the material

particulars on the basis of which allegations of corrupt

practice were made and also that it carried a defective

verification and therefore it was not an affidavit that ought to

be recognized as such.

8.On the issue of non-compliance with the format affidavit, the

High Court was of the view that though there was no

verbatim compliance, but the affidavit filed by Prasanna

Kumar was in substantial compliance with the prescribed

format. Consequently, this contention was rejected. The High

Court subsequently dealt with the absence of material

particulars in the affidavit along with the second application.

9.The High Court also considered the contention that the

verification in the affidavit in Form No.25 was defective but

concluded that it was a curable defect and therefore, an

opportunity should be given to Prasanna Kumar to cure the

defect. It was held that if the defect is not cured the election

petition is liable to be dismissed.

10. It was also contended that in view of Section 83(1)(c)

of the Act, an election petition is required to be verified in

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Page 6 the manner laid down in the CPC for the verification of

pleadings. Order VI Rule 15(4) of the CPC requires that the

person verifying the pleadings shall also furnish an affidavit

in support of the pleadings. In the election petition, such an

affidavit was not filed despite the affidavit being an integral

part of the election petition. For this reason also, the election

petition ought to be dismissed at the threshold.

11. In this regard, the High Court was of the view that

there was no necessity of the election petitioner filing any

other affidavit in support of the election petition and that the

affidavit filed by Prasanna Kumar in Form No.25 substantially

complied with the requirements of Rule 94-A of the Rules.

12. It was finally contended that Prasanna Kumar had

leveled allegations of corrupt practices against Siddeshwar

without any material particulars. As such, the election

petition did not disclose a complete cause of action and was

liable to be rejected under Order VII Rule 11(a) of the CPC.

This contention was considered with the second application.

13. In Miscellaneous Civil No. 1431/2010 Siddeshwar

invoked the provisions of Order VI Rule 16 of the CPC for

striking out some paragraphs of the election petition on the

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Page 7 ground that allegations of corrupt practice were scandalous

and vexatious. It was contended that on a deletion of the

offending paragraphs, the election petition would not

survive.

14. In regard to the objections raised, the High Court was

of the opinion that some of the allegations made against

Siddeshwar alleging corrupt practices did not contain

material particulars apart from being vague and deficient.

Consequently, a few paragraphs of the election petition were

struck off by the Court under Order VI Rule 16 of the CPC.

The remaining paragraphs were retained since the High

Court was of the view that they required trial and could not

be struck off at the initial stage. Consequently, the

objections regarding absence of material particulars and

absence of a cause of action were rejected.

15. Feeling aggrieved by the judgment and order passed

by the High Court, Siddeshwar has preferred these appeals.

Reference to a larger Bench:

16. These matters were earlier heard by a Bench of two

learned judges when it was contended by learned counsel for

Siddeshwar, relying upon P.A. Mohammed Riyas (decided

by a Bench of two learned judges) that since Prasanna

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Page 8 Kumar had not filed an ‘additional’ affidavit as required by

Order VI Rule 15(4) of the CPC in support of the election

petition, the High Court ought to have dismissed it at the

threshold. Learned counsel placed reliance on R.P.

Moidutty v. P.T. Kunju Mohammad and Another,

(2000) 1 SCC 481 in support of his contention that an

election petition could be dismissed at the threshold if it did

not disclose a cause of action.

17. On the other hand, learned counsel appearing for

Prasanna Kumar relied upon a larger Bench decision in F.A.

Sapa & Ors. v. Singora & Ors., (1991) 3 SCC 395 and

contended that Mohammed Riyas was not in consonance

with that decision. Reliance was also placed on G.

Mallikarjunappa & Anr. v. Shamanur

Shivashankarappa & Ors., (2001) 4 SCC 428 to contend

that an election petition is not liable to be dismissed at the

threshold under Section 86 of the Act for non-compliance

with the provisions of Section 83 of the Act. It was contended

that any defect in non-compliance with the provisions of

Section 83 of the Act is a curable defect which can be

removed and judged at the trial of the election petition.

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Page 9 18. After hearing learned counsel for the parties and

considering the view expressed in Mohammed Riyas which

apparently proceeded on the basis that in addition to an

affidavit in Form No.25, an election petitioner was also

required to furnish an ‘additional’ affidavit in support of the

election petition in terms of Order VI Rule 15(4) of the CPC, it

was felt that the issues raised ought be heard by a larger

Bench of at least three Judges.

19. It was also noted that in Mallikarjunappa, a Bench

of three judges of this Court held that an election petition

was not liable to be dismissed in limine under Section 86 of

the Act for non-compliance with the provisions of Section 83

thereof. It was observed that Mallikarjunappa had not

been referred to or considered in Mohammed Riyas.

20. Accordingly, by an order passed on 19

th

July 2012 the

issues raised were referred to a larger Bench of three judges.

It is under these circumstances that the Special Leave

Petitions were placed before us for consideration.

(i)Affidavit in terms of Order VI Rule 15(4) of the CPC:

21. The submission made by learned counsel is to the

effect that in addition to an affidavit required to be filed in

Form No.25 prescribed by Rule 94-A of the Rules in support

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Page 10 of allegations made of corrupt practices by the returned

candidate, an election petitioner is also required to file an

affidavit in support of the election petition keeping in mind

the requirement of Order VI Rule 15(4) of the CPC.

22. Order VI Rule 15 of the CPC reads as follows:

“15. Verification of pleadings.— (1) Save as otherwise

provided by any law for the time being in force, every

pleading shall be verified at the foot by the party or by

one of the parties pleading or by some other person

proved to the satisfaction of the Court to be acquainted

with the facts of the case.

(2) The 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 to be true.

(3) The verification shall be signed by the person

making it and shall state the date on which and the place

at which it was signed.

(4) The person verifying the pleading shall also furnish

an affidavit in support of his pleadings.”

23. A plain reading of Rule 15 suggests that a verification

of the plaint is necessary. In addition to the verification, the

person verifying the plaint is “also” required to file an

affidavit in support of the pleadings. Does this mean, as

suggested by learned counsel for Siddeshwar that Prasanna

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Page 11 Kumar was obliged to file two affidavits – one in support of

the allegations of corrupt practices and the other in support

of the pleadings?

24. A reading of Section 83(1)(c) of the Act makes it clear

that what is required of an election petitioner is only that the

verification should be carried out in the manner prescribed in

the CPC. That Order VI Rule 15 requires an affidavit “also” to

be filed does not mean that the verification of a plaint is

incomplete if an affidavit is not filed. The affidavit, in this

context, is a stand-alone document.

25. Mohammed Riyas dealt with the issue whether the

election petitioner is required to file two affidavits – one

affidavit in support of the allegations of corrupt practices and

the second affidavit in compliance with the requirements of

Order VI Rule 15(4) of the CPC. This is apparent from the

submissions advanced by learned counsel appearing in the

case.

26. It was contended by the election petitioner that two

affidavits would be necessary in an election petition only

where the election petitioner wanted the election of the

returned candidate to be set aside on the ground of

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C.A. No. of 2013

Page 12 commission of corrupt practices under Section 100(1)(b) of

the Act as well as on other grounds as set out in Section

100(1) of the Act. In other words, the argument was that two

affidavits were required to be filed by the election petitioner.

It is important to note that it was not argued (as in the

present case) that Order VI Rule 15(4) of the CPC does not

require the filing of an affidavit as a part of the requirement

of verifying the election petition. An alternative contention

was put forward that a single affidavit, satisfying the

requirement of the Act, could also be filed. The contention

put forward was as follows:

“The learned counsel submitted that two affidavits would

be necessary only where an election petitioner wanted the

election to be set aside both on grounds of commission of

one or more corrupt practices under 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 6 Rule 15(4) CPC and another in Form 25.

However, even in such a case, a single affidavit that satis-

fies the requirements of both the provisions could be filed.

In any event, when the election petition was based en -

tirely on allegations of corrupt practices, filing of two affi-

davits over the selfsame matter would render one of them

otiose, which proposition was found acceptable by the Kar-

nataka High Court in Prasanna Kumar v. G.M. Siddeshwar

[2010 (6) KarLJ 78].”

27.It was argued on behalf of the returned candidate that the

election petitioner is required to file an affidavit in support of

Page 12 of 35

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Page 13 the pleadings and another affidavit in support of the allegations

of corrupt practices by the returned candidate. In other words,

the election petitioner is required to file two affidavits. The con-

tention urged was as follows:

“Mr Rao contended that Section 83(1)(c) of the above Act

requires the election petition to be signed by the peti-

tioner and verified in the manner specified in CPC for the

verification of pleadings. Referring to Order 6 Rule 15 of

the Code, Mr Rao submitted that sub-rule (4) requires that

the person verifying the pleading shall also furnish an affi-

davit 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 man -

dated by the proviso to Section 83(1)(c) of the above Act.”

28. The conclusions of this Court are given in paragraphs 45

and 46 of the Report in the following words:

“45.Of course, it has been submitted and accepted that

the defect was curable and such a proposition has been

upheld in the various cases cited by Mr Venugopal, begin-

ning with the decision in Murarka Radhey Shyam Ram Ku -

mar case [AIR 1964 SC 1545] and subsequently followed

in F.A. Sapa case [(1991) 3 SCC 375], Sardar Harcharan

Singh Brar case [(2004) 11 SCC 196] and K.K. Ramachan-

dran Master case [(2010) 7 SCC 428], referred to herein-

before. In this context, we are unable to accept Mr Venu-

gopal’s submission that despite the fact that the proviso

to Section 83(1) of the 1951 Act provides that where cor-

rupt practices are alleged, the election petition shall also

be accompanied by an affidavit in the prescribed form, it

could not have been the intention of the legislature that

two affidavits would be required, one under Order 6 Rule

15(4) CPC and the other in Form 25. We are also unable to

accept Mr Venugopal’s submission that even in a case

where the proviso to Section 83(1) was attracted, a single

Page 13 of 35

C.A. No. of 2013

Page 14 affidavit would be sufficient to satisfy the requirements of

both the provisions.

46.Mr 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

selfsame matter, would render one of them redundant, is

also not acceptable. As far as the decision in F.A. Sapa

case is concerned, it has been clearly indicated that the

petition, which did not strictly comply with the require-

ments of Section 83 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 the pro-

viso to Section 83(1) of the Act rendered the election peti-

tion ineffective, as was held in Hardwari Lal case [(1972) 1

SCC 214] and the various other cases cited by Mr P.P.

Rao.”

29.Unfortunately, the submissions made by the election peti-

tioner were not discussed, but were simply rejected. No rea -

sons have, unfortunately, been given by this Court for arriving

at the conclusions that it did and rejecting the contentions of

learned counsel for the election petitioner.

30. It seems to us that a plain and simple reading of Section

83(1)(c) of the Act clearly indicates that the requirement of an

‘additional’ affidavit is not to be found therein. While the

requirement of “also” filing an affidavit in support of pleadings

filed under the CPC may be mandatory in terms of Order VI

Rule 15(4) of the CPC, the affidavit is not a part of the

verification of the pleadings – both are quite different. While

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Page 15 the Act does require a verification of the pleadings, the plain

language of Section 83(1)(c) of the Act does not require an

affidavit in support of the pleadings in an election petition. We

are being asked to read a requirement that does not exist in

Section 83(1)(c) of the Act.

Recommendation of the Law Commission:

31.To get over the difficulty posed by the plain language of

Section 83 of the Act, learned counsel for Siddeshwar referred

to the imperatives of an affidavit in support of statements of

fact made in a plaint, which would hopefully give some sanctity

to the averments made therein. Reliance was placed on

judgments of this Court as well as on the 163

rd

Report of the

Law Commission of India (LCI) on the Code of Civil Procedure

(Amendment) Bill, 1997.

32.In this context, in Dhananjay Sharma v. State of

Haryana, (1995) 3 SCC 757 it was held:

“The swearing of false affidavits in judicial proceedings not

only has the tendency of causing obstruction in the due

course of judicial proceedings but has also the tendency to

impede, obstruct and interfere with the administration of

justice. ……... The stream of justice has to be kept clean

and pure and anyone soiling its purity must be dealt with

sternly so that the message percolates loud and clear that

no one can be permitted to undermine the dignity of the

court and interfere with the due course of judicial

proceedings or the administration of justice.”

Page 15 of 35

C.A. No. of 2013

Page 16 A similar view was expressed in Mohan Singh v. Amar

Singh, (1998) 6 SCC 686 . The LCI referred to both these

decisions and proposed the insertion of sub-section (2) in

Section 26 of the CPC making it obligatory upon a plaintiff to

file an affidavit in support of facts stated in the plaint. A similar

provision was proposed in Order VI of the CPC by inserting sub-

Rule (4) in Rule 15 thereof. In this context, the LCI had this to

say:

“2.6.1. The response of members of the Bench as well

as the Bar has been uniformly against the above

proposals. The general view expressed by them is that

such a provision would only add to the delays in

disposal of suits. It was submitted that there are

enough provisions in the existing law to deal with false

and malicious averments in the pleadings and that this

additional requirement would not make any difference.

…..

“2.6.2. The Law Commission is, however, of the opinion

that the proposed amendments are salutary and may,

at least to some extent, check the tendency to make

false averments in the pleadings. ……. This tendency

has certainly to be checked. Even if the parties in two

to five per cent cases could be dealt with appropriately

for making false statements in the pleadings, it would

greatly help in arresting this tendency……”

33. While the necessity of an affidavit in support of facts

stated in a plaint may be beneficial and may have salutary

results, but we have to go by the law as it is enacted and not

go by the law as it ought to be. The CPC no doubt requires that

Page 16 of 35

C.A. No. of 2013

Page 17 pleadings be verified and an affidavit “also” be filed in support

thereof. However, Section 83(1)(c) of the Act merely requires

an election petitioner to sign and verify the contents of the

election petition in the manner prescribed by the CPC. There is

no requirement of the election petitioner “also” filing an

affidavit in support of the averments made in the election

petition except when allegations of corrupt practices have been

made.

34. In any event, as in the present case, the same result has

been achieved by the election petitioner filing a composite

affidavit, both in support of the averments made in the election

petition and with regard to the allegations of corrupt practices

by the returned candidate. This procedure is not contrary to law

and cannot be faulted. Such a composite affidavit would not

only be in substantial compliance with the requirements of the

Act but would actually be in full compliance thereof. The filing

of two affidavits is not warranted by the Act nor is it necessary,

especially when a composite affidavit can achieve the desired

result.

35. The Court must make a fine balance between the purity of

the election process and the avoidance of an election petition

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Page 18 being a source of annoyance to the returned candidate and his

constituents. In Azhar Hussain v. Rajiv Gandhi, 1986

(Supp) SCC 315 this Court observed (in the context of

summary dismissal of an election petition):

“So long as the sword of Damocles of the election petition

remains hanging an elected member of the legislature

would not feel sufficiently free to devote his whole-hearted

attention to matters of public importance which clamour

for his attention in his capacity as an elected

representative of the concerned constituency. The time

and attention demanded by his elected office will have to

be diverted to matters pertaining to the contest of the

election petition. Instead of being engaged in a campaign

to relieve the distress of the people in general and of the

residents of his constituency who voted him into office,

and instead of resolving their problems, he would be

engaged in campaign to establish that he has in fact been

duly elected.”

In light of the above, it is not possible to accept the view that

the salutary intention of the LCI to ensure purity in the litigation

process must extend to an election petition notwithstanding the

mandate of Parliament as expressed in Section 83 of the Act.

Legislation by reference:

36. The final contention urged under this subject was that in

view of the language used in Section 83(1)(c) of the Act, the

doctrine of legislation by reference would need to be invoked in

as much as any amendment to the CPC would be applicable to

the working of the Act. It was argued that since an amendment

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Page 19 was made to Rule 15(4) of Order VI of the CPC, that

amendment has been legislated by reference in the Act and so

the election petitioner would be bound by the terms thereof

and would, therefore, not only need to sign and verify the

contents of an election petition, but also file an affidavit in

support thereof. Reliance was placed on a Constitution Bench

decision in Girnar Traders (3) v. State of Maharashtra,

(2011) 3 SCC 1. In that case, after an analysis of the entire

case law on the subject, the Constitution Bench held:

“Having perused and analysed the various judgments

cited at the Bar we are of the considered view that this

rule [of legislation by reference] is bound to have

exceptions and it cannot be stated as an absolute

proposition of law that wherever legislation by reference

exists, subsequent amendments to the earlier law shall

stand implanted into the later law without analysing the

impact of such incorporation on the object and effectuality

of the later law. The later law being the principal law, its

object, legislative intent and effective implementation

shall always be of paramount consideration while

determining the compatibility of the amended prior law

with the later law as on relevant date.”

37. We are not inclined to debate the contention whether

Order VI Rule 15 of the CPC has been legislated by reference or

by incorporation into the Act for the reasons already indicated

above, namely, that on a plain reading of Section 83 of the Act,

only a verification and not an affidavit in support of the

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Page 20 averments in an election petition is required, except when

allegations of corrupt practices are made by the election

petitioner. Any amendment in the CPC is of no consequence in

this regard unless the meaning of ‘verification’ is amended to

include an affidavit.

Defective affidavit:

38. What exactly are the contents of an affidavit in Form

No.25 as prescribed by Rule 94-A of the Rules? The format

reads as follows:

“Form 25

(see Rule 94A)

AFFIDAVIT

I, ……………………., the petitioner in the accompanying

election petition calling in question the election of Shri/Shrimati

…………………. (respondent No……………….. in the said petition)

make solemn affirmation/oath and say-

(a)that the statements made in paragraphs …………. of

the accompanying election petition about the commis -

sion of the corrupt practice of* ……………… and the par -

ticulars of such corrupt practice mentioned in para -

graphs ……………….. of the same petition and in para -

graphs ……………… of the Schedule annexed thereto

are true to my knowledge;

(b)that the statements made in paragraphs

……………….. of the said petition about the commission

of the corrupt practice of* ……………… and the particu -

lars of such corrupt practice given in paragraphs

………………. of the said petition and in paragraphs

………………….. of the Schedule annexed thereto are

true to my information:

(c)

(d)

(e)

Page 20 of 35

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Page 21 (f)

etc.

Signature of deponent

Solemnly affirmed/sworn by Shri/ Shrimati ………………. at

………….this………. day of …………… 20…………..

Before me, Magistrate of the first class/

Notary/Commissioner of Oaths.

*Here specify the name of the corrupt practice.”

39. Prasanna Kumar’s affidavit accompanying the election

petition reads as follows:

“Form 25

(Rule 94-A)

In The High Court of Karnataka at Bangalore

(Original Jurisdiction)

Election Petition No. 2/2009

Between:

Prasanna Kumar .... Petitioner

And

Sri G.M. Siddeshwar and Ors .... Respondents

Affidavit

I, Prasanna Kumar, the petitioner in the accompanying Election

petition, catting in question the election of Sri G.M.

Siddeshwar (1

st

respondent in the said petition) make solemn

and affirmation on oath and say-

(a) That I am an elector in 13 Davanagere Lokasabha

Constituency in Harihar Assembly Segment and I am fully

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Page 22 aware and acquainted with the facts of the case and swear to

this affidavit,

(b) That the statements made in paragraphs 1, 2, 3, 5, 7, 8, 11,

12 and 13 & 14 of the accompanying Election Petition about the

violation of the law during the conduct of election and the

particulars mentioned in the above noted paragraphs are true

to my knowledge and contents of paras 18, 19, 20 and 21 are

based on legal advise;

(c) That the statements made in paragraphs 3, 4, 6, 8, 9, 10, 15

and 16 of the accompanying Election Petition about the

commission of electoral offence of corrupt practices and the

particulars mentioned in the said paragraphs of the petition are

true to my knowledge and partly on Information.

(d) That Annexures - 1 to 14 and 18, 19, 20, 22, 23, 24 are true

copies and 15, 16, 17, 21 are original copies.

Sd/-

Signature of the Deponent

Solemnly affirmed/sworn to by Sri Prasanna Kumar

at Bangalore, this the 18

th

day of June 2009.

Sd/- Identified by me

Sd/- corrections: (nil).

sworn to before me”

40. A perusal of the affidavit furnished by Prasanna Kumar ex

facie indicates that it was not in absolute compliance with the

format affidavit. However, we endorse the view of the High

Court that on a perusal of the affidavit, undoubtedly there was

substantial compliance with the prescribed format. It is correct

that the verification was also defective, but the defect is

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Page 23 curable and cannot be held fatal to the maintainability of the

election petition.

41. Recently, in Ponnala Lakshmaiah v. Kommuri Pratap

Reddy, (2012) 7 SCC 788 the issue of a failure to file an

affidavit in accordance with the prescribed format came up for

consideration. This is what this Court had to say:

“The format of the affidavit is at any rate not a matter of

substance. What is important and at the heart of the

requirement is whether the election petitioner has made

averments which are testified by him on oath, no matter in

a form other than the one that is stipulated in the Rules.

The absence of an affidavit or an affidavit in a form other

than the one stipulated by the Rules does not by itself

cause any prejudice to the successful candidate so long as

the deficiency is cured by the election petitioner by filing a

proper affidavit when directed to do so.”

We have no reason to take a different view. The contention

urged by Siddeshwar is rejected.

(ii)Summary dismissal under Section 86 of the Act:

42. Undoubtedly, Section 86 of the Act makes no reference to

Section 83 thereof and so, prima facie, an election petition

cannot be summarily dismissed under Section 86 of the Act for

non-compliance of the provisions of Section 83 thereof. This

was briefly adverted to in Hardwari Lal v. Kanwal Singh,

(1972) 1 SCC 214 but that was in the context of dismissal of

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Page 24 the election petition under the provisions of the CPC. The

contention urged in Hardwari Lal was to the effect that since

Section 83 of the Act does not find a mention in Section 86

thereof, an election petition could not be summarily dismissed

for non-compliance of Section 83. A three-judge Bench of this

Court held that since an election petition is required to be tried

as nearly as possible in accordance with the procedure

applicable under the CPC to the trial of suits, an election

petition could nevertheless be dismissed if it did not disclose a

cause of action.

43. The issue was, again, specifically raised in Azhar

Hussain. The question considered was:

“Since the Act does not provide for dismissal of an election

petition on the ground that material particulars necessary

to be supplied in the election petition as enjoined by

Section 83 of the Act are not incorporated in the election

petition inasmuch as Section 86 of the Act which provides

for summary dismissal of the petition does not advert to

Section 83 of the Act there is no power in the court trying

election petitions to dismiss the petition even in exercise

of powers under the Code of Civil Procedure.”

44. While answering this issue, this Court referred to

Hardwari Lal. It was held, relying on that decision that since

powers under the CPC could be exercised by the Court, an

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Page 25 election petition could be summarily dismissed if it did not

disclose a cause of action. This is what this Court had to say:

“In view of this pronouncement there is no escape from

the conclusion that an election petition can be summarily

dismissed if it does not furnish cause of action in exercise

of the powers under the Code of Civil Procedure. So also it

emerges from the aforesaid decision that appropriate

orders in exercise of powers under the Code of Civil

Procedure can be passed if the mandatory requirements

enjoined by Section 83 of the Act to incorporate the

material facts in the election petition are not complied

with.”

45.In Mallikarjunappa the issue was considered yet again

and it was held:

“An election petition is liable to be dismissed in limine

under Section 86(1) of the Act if the election petition does

not comply with either the provisions of “Section 81 or

Section 82 or Section 117 of the RP Act”. The requirement

of filing an affidavit along with an election petition, in the

prescribed form, in support of allegations of corrupt

practice is contained in Section 83(1) of the Act. Non-

compliance with the provisions of Section 83 of the Act,

however, does not attract the consequences envisaged by

Section 86(1) of the Act. Therefore, an election petition is

not liable to be dismissed in limine under Section 86 of the

Act, for alleged non-compliance with provisions of Section

83(1) or (2) of the Act or of its proviso.”

46. More recently, the issue was again considered in Ponnala

Lakshmaiah and relying upon Sardar Harcharan Singh

Brar v. Sukh Darshan Singh, (2004) 11 SCC 196 it was

held:

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Page 26 “Even otherwise the question whether non-compliance

with the proviso to Section 83(1) of the Act is fatal to the

election petition is no longer res integra in the light of a

three-Judge Bench decision of this Court in Sardar

Harcharan Singh Brar v. Sukh Darshan Singh. In that case

a plea based on a defective affidavit was raised before the

High Court resulting in the dismissal of the election

petition. In appeal against the said order, this Court held

that non-compliance with the proviso to Section 83 of the

Act did not attract an order of dismissal of an election

petition in terms of Section 86 thereof. Section 86 of the

Act does not provide for dismissal of an election petition

on the ground that the same does not comply with the

provisions of Section 83 of the Act. It sanctions dismissal

of an election petition for non-compliance with Sections

81, 82 and 117 of the Act only. Such being the position,

the defect if any in the verification of the affidavit filed in

support of the petition was not fatal, no matter the proviso

to Section 83(1) was couched in a mandatory form.”

47. The issue having been considered several times by this

Court must now be allowed to rest at that.

What is an election petition:

48. However, another aspect of this contention is that if the

provisions of Section 83 of the Act are not complied with, then

the election petition that has been filed cannot truly be

described as an election petition.

49. In Murarka Radhey Shyam Ram Kumar v. Roop

Singh Rathore & Ors. [1963] 3 SCR 573, the Constitution

Bench dealt with the issue whether non-compliance with the

proviso to Section 83(1) of the Act was fatal to the

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Page 27 maintainability of an election petition wherein allegations of

corrupt practices were made. It was urged that the affidavit in

respect of corrupt practices which accompanied the election

petition was neither properly made nor in the prescribed form.

A different facet of this argument was that an election petition

must comply with the provisions of Section 83 thereof and if it

did not, then it could not be called an election petition.

50. The Constitution Bench agreed with the Election Tribunal

that a defect in the verification of an affidavit “cannot be a

sufficient ground for dismissal of the petitioner's petition

summarily, as the provisions of Section 83 are not necessarily

to be complied with in order to make a petition valid and such

affidavit can be allowed to be filed at a later stage also.” In

other words, non-compliance with the proviso to Section 83(1)

of the Act was not ‘fatal’ to the maintainability of an election

petition and the defect could be remedied. It would follow that

if an election petition did not comply with the proviso to Section

83(1) of the Act, it would still be called an election petition.

51. 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

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Page 28 [1964] 6 SCR 213 . 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).”

52. In T.M. Jacob v. C. Poulose & Ors., (1999) 4 SCC 274

this Court reiterated the doctrine of substantial compliance as

mentioned in Murarka Radhey Shyam Ram Kumar and Ch.

Subba Rao and also introduced the doctrine of curability on

the principles contained in the CPC. It was held that the defect

in the affidavit in that case was curable and was not of such a

fatal nature as to attract dismissal of the election petition at the

threshold.

53. The doctrine of substantial compliance as well as the

doctrine of curability were followed in V. Narayanaswamy v.

C.P. Thirunavukkarasu, (2000) 2 SCC 294 . This Court held

that a defect in verification of an affidavit is not fatal to the

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Page 29 election petition and it could be cured. Following Moidutty it

was held that if the election petition falls foul of Order VI Rule

16 and Order VII Rule 11 of the CPC and does not disclose a

cause of action then it has to be rejected at the threshold.

54. Somewhat more recently, in Anil Vasudev Salgaonkar

v. Naresh Kushali Shigaonkar, (2009) 9 SCC 310 this

Court reiterated this position in law and held:

“The position is well settled that an election petition can

be summarily dismissed if it does not furnish the cause of

action in exercise of the power under the Code of Civil

Procedure. Appropriate orders in exercise of powers under

the Code can be passed if the mandatory requirements

enjoined by Section 83 of the Act to incorporate the

material facts in the election petition are not complied

with.”

55. 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.

Integral part of an election petition:

56. An issue arises whether an affidavit required to be filed

under the proviso to Section 83(1) of the Act is an integral part

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Page 30 of an election petition and, if so, whether the filing of a

defective affidavit would be fatal to the maintainability of an

election petition. This would, in a sense, be an exception to the

general rule mentioned above regarding a defect under Section

83 of the Act being curable.

57. In Sahodrabai Rai v. Ram Singh Aharwar [1968] 3

SCR 13 the question raised was as follows:

“Whether the election petition is liable to be dismissed for

contravention of Section 81 (3) of the Representation of

the People Act, 1951 as copy of Annexure ‘A' to the

petition was not given along with the petition for being

served on the respondents.”

58. It was noted that the contents of the pamphlet, in

translation, were incorporated in the election petition. It was

also noted that the trial of an election petition has to follow, as

far as may be, the provisions of the CPC. Therefore, this Court

approached the problem by looking at the CPC to ascertain

what would have been the case if what was under

consideration was a suit and not the trial of an election petition.

59. It was held that where the averments are too

compendious for being included in an election petition, they

may be set out in the schedules or annexures to the election

petition. In such an event, these schedules or annexures would

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Page 31 be an integral part of the election petition and must, therefore,

be served on the respondents. This is quite distinct from

documents which may be annexed to the election petition by

way of evidence and so do not form an integral part of the

averments of the election petition and may not, therefore, be

served on the respondents.

60. In M. Kamalam v. Dr. V.A. Syed Mohammed, (1978)

2 SCC 659 this Court followed Sahodrabai Rai and held that

a schedule or an annexure which is an integral part of an

election petition must comply with the provisions of Section

83(2) of the Act. Similarly, the affidavit referred to in the

proviso to Section 83(1) of the Act where the election petition

alleges corrupt practices by the returned candidate also forms

a part of the election petition. If the affidavit, at the end of the

election petition is attested as a true copy, then there is

sufficient compliance with the requirement of Section 81(3) of

the Act and would tantamount to attesting the election petition

itself.

61. F.A. Sapa and Others v. Singora and Others, (1991)

3 SCC 375 a three-judge Bench of this Court reviewed the

relevant provisions of the Act, Rule 94-A of the Rules, Form No.

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Page 32 25, the provisions of the CPC as well as the case law and

arrived at the following conclusions:

“28. From the text of the relevant provisions of the R.P.

Act, Rule 94-A and Form 25 as well as Order 6 Rule 15 and

Order 19 Rule 3 of the Code and the resume of the case

law discussed above it clearly emerges (i) a defect in the

verification, if any, can be cured (ii) it is not essential that

the verification clause at the foot of the petition or the

affidavit accompanying the same should disclose the

grounds or sources of information in regard to the

averments or allegations which are based on information

believed to be true (iii) if the respondent desires better

particulars in regard to such averments or allegations, he

may call for the same in which case the petitioner may be

required to supply the same and ( iv) 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

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.”

62. It was further laid down that even though a defective

affidavit may not be fatal to the maintainability of an election

petition, the High Court should ensure compliance before the

parties go to trial so that the returned candidate can meet the

allegations and is not taken by surprise at the trial.

63. What is the consequence of not curing the defect? In

Moidutty a defect in verification of the election petition was

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Page 33 pointed out by raising a plea in that regard in the written

statement. Notwithstanding this, the election petitioner did not

cure the defect. Under these circumstances it was held that

until the defect in the verification was rectified the petition

could not have been tried. Additionally, it was held that since

there was a lack of material particulars regarding the

allegations of corrupt practices, it was a case where the

election petition ought to have been rejected at the threshold

for non-compliance with the mandatory provisions of law as to

pleadings.

64. This issue was again discussed in Umesh Challiyill v.

K.P. Rajendran, (2008) 11 SCC 740 and this Court

suggested the following solution:

“However, in fairness whenever such defects are pointed

out then the proper course for the Court is not to dismiss

the petition at the threshold. In order to maintain the

sanctity of the election the Court should not take such a

technical attitude and dismiss the election petition at the

threshold. On the contrary after finding the defects, the

Court should give proper opportunity to cure the defects

and in case of failure to remove/cure the defects, it could

result into dismissal on account of Order 6 Rule 16 or

Order 7 Rule 11 CPC. Though technically it cannot be

dismissed under Section 86 of the Act of 1951 but it can

be rejected when the election petition is not properly

constituted as required under the provisions of CPC but in

the present case we regret to record that the defects

which have been pointed out in this election petition were

purely cosmetic and do not go to the root of the matter

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Page 34 and secondly even if the Court found them of serious

nature then at least the Court should have given an

opportunity to the petitioner to rectify such defects.”

65. Applying these principles to the facts of the present case, it

seems quite clear that the affidavit filed by Prasanna Kumar in

compliance with the requirements of the proviso to Section

83(1) of the Act was not an integral part of the election petition,

and no such case was set up. It also seems quite clear that the

affidavit was in substantial compliance with the requirements of

the law. Therefore, the High Court was quite right in coming to

the conclusion that the affidavit not being in the prescribed

format of Form No.25 and with a defective verification were

curable defects and that an opportunity ought to be granted to

Prasanna Kumar to cure the defects.

66. No submissions were made with regard to the striking out,

in accordance with Order VI rule 16 of the CPC, of specifically

objectionable paragraphs in the election petition. In any event

this is a matter for trial and we see no reason to take a view

different from that taken by the High Court.

Conclusion:

67. There is no merit in these appeals and they are,

accordingly dismissed, but without any costs.

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Page 35 ….…….…………………….. J.

(R.M. LODHA)

….…….…………………….. J.

(J. CHELAMESWAR)

….…….…………………….. J.

(MADAN B. LOKUR)

New Delhi,

March 08, 2013

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