FAZAL ALI, J.

1. By Order dated November 29, 1983 we had allowed the appeal. We now proceed to give t he reasons for the said Order.

2. This election appeal is directed against an interlocutory Order dated January 7, 1983 passed by the Patna High Court overruling a preliminary objection taken by the appellant (elected candidate) that the election petition of the respondent (election petitioner) should be dismissed straightaway under the provisions of s.86 of the Representation of the People Act. 1951-as amended upto date (hereinafter referred to as the Act)

3. The appellants case is that in the general election held in June 1980 he fought as a Congress (I) candidate from Harlakhi Assembly constituency in Bihar in which he was declared elected, defeating the respondent who filed the election petition in the High Court. He further submitted that the copy of the election petition served on him contained a large number of mistakes in respect of persons through whom corrupt practices were alleged to have been practised by the appellant during the e lection, He contended that in view of the very large number of mistakes, which were of a very vital character, the mandatory provisions of s.81(3) of the were not complied with at all, which infirmity by itself would be sufficient to dis miss the election petition in limine without going into the merits of the case.

4. The stand taken by the respondent was that the mistakes were undoubtedly there but they were of a minor and significant nature and did not affect his case on mer it.

5. The learned Judge of the High Court found as a fact that a large number of mistakes were there in the copy of the election petition supplied to the appellant but as they were of a superficial and insignificant nature bordering on clerical or typing mistakes, on the whole there was a substantial compliance of the provisions of s.81(3) of the. The learned Judge has entered into a detailed discussion of the various decisions of this Court and also of High Courts an d has correctly held that the provisions of s.81(3) are mandatory and if the court finds that they have not been complied with it has no alternative but to dismiss the election petition straightaway. Unfortunately, however, in the process o f applying the principles laid down by this Court he has completely glossed over the nature of the mistakes by describing them as merely clerical or typing ones. On a perusal of the aforesaid mistakes (listed at pp. 64-65 of the Paperbook) they do not appear to be so. Section 81(3) of thethus:"81. Presentation of petitions

(3) Every election petition shall be accompanied by as many copies thereof as there are respondents mentioned in the petition, and ever y such copy shall be attested by the petitioner under his own signature to be a true copy of the petition."

The consequence of non-compliance of this section has been mentioned in s.86(3) which may be extracted thus:

"86. Trial of e lection 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."

6. A perusal of the above reveals that the statute intended that before an election petition can be entertained, the copy sent to the elected candidate must be a true copy, failing which there would be a serious disobedience of the mandate contained in s.81(3) which would be fatal to the maintainability of the said petition.

7. It is now well settled by a large catena of authorities of this Court that the electoral process by which the verdict of the people has been given is a sacrosanct one and cannot be lightly set at naught unless the grounds mentioned in the for setting aside an election are held to be proved. In these circumstances, it is manifest that the provisions of s.81(3) of the should be construed to the letter and spirit of the law because if the election petitioner does not give full and complete notice of the allegations made against the returned candidate, he runs the risk of his petition being dismissed in limine.

8. In the instant case, it is the admitted case of the parties that the mistakes in the copy supplied to the appellant related to corrupt practices indulged in by him through various persons who have been named at pages 64-65 of the Paperbook. In Muraka Radhey Shyam Ram Kumar v. Roop Singh Rathore &Ors.( 1) this Court made the following observations:-

"Having regard to the provisions of Part VI of the we are of the view that the word "copy" does not mean an absolutely exact copy. It means a copy so true that nobody ca n by any possibility misunderstand it. The test whether the copy is a true one is whether any variation from the original is calculated to mislead an ordinary person."

9. In other, words, this Court merely meant to indicate that where the variation is so minimal and insignificant that it is incapable of misleading any person as to the true purport of the allegation, it would be a substantial compliance of the provisions of s.81(3) of the. The High Court has largely re lied on the ratio of this particular case.

10. There can be no dispute regarding the principle laid down by this Court but the main difficulty arises when we approach the facts of a particular case in order to find out whether the copy supplied to the returned candidate is really a true copy or not.

11. In Jagat Kishore Prasad Narain Singh v. Rajendra KUmar Poddar &Ors.(2) the same principle was laid down. In this case, the mistake was that in the election petition it was stated that money was offered to on Jetha Kisku by Munshi Hansda but in the copy served on the returned candidate instead of Munshi Hansda the name of Paul Hansda was mentioned. Apparently, the mistake was a verbal one but this court held that it was sufficient to prejudice the defence and accordingly came to the conclusion that the petition was liable to be dismissed under s.86 of the.

12. We shall presently show that in the instant case the mistakes were of a greater nature than those with which this Court was dealing with in the aforesaid case. In Satya Narain v. Dhuja Ram &Ors.(1) this Court clearly pointed out that where the first part of s.81(3) was not complied with, the provision being a peremptory one, total noncompliance wit h the same would entail dismissal of the election petition under s.86 of the. In a later case in Sharif-ud-Din v. Abdul Gani Lone(2) this Court observed thus:

"It is true that section 89(3) of theis purely procedural in character and that ordinarily procedural law should not be given that primacy by courts as would defeat the ends of justice. But if a law even though it may be procedural in character insists that an act must be done in a particular manner and further provides that certain consequences should follow if the act is not done in that manner, courts have no option but to enforce the law as it is."

13. In a latest decision of the Court in M. Karunanidhi etc. etc. v. H. V. Hande &Ors. etc. etc., (3) the following observations were made:

"It is obvious that the photograph was a part of the averment contained in paragraph 18(b). In the absence of the photograph the averment contained in paragraph 18(b) would be incomplete. The photograph referred to in paragraph 18(b) was therefore an integral part of the election petition. It follows that there was total non-compliance with the requirements of sub-s.(3) of s.81 of the by failure to serve the appellant with a copy of the election petition."

14. On a careful consideration and scrutiny of the law on the subject, the following principles are well established ;

1) that w here the copy of the election petition served on the returned candidate contains only clerical or typographical mistakes which are of no consequence, the petition cannot be dismissed straightaway under s.86 of the,

2) A true copy means a copy which is wholly and substantially the same as the original and where there are insignificant or minimal mistakes, the court may not take notice thereof,

3 ) where the copy contains important omissions or discrepancies of a vital nature, which are likely to cause prejudice to the defence of the returned candidate, it cannot be said that there has been a substantial compliance of the provisions of s.81(3) of the.

4) Prima facie, the statute uses the words "true copy" and the concept of substantial compliance cannot be extended too far to include serious or vital mistakes which shed the character of a true copy so that the copy furnished to the returned candidate cannot be said to be a true copy within the meaning of s. 81(3) of the, and

5) As s.81(3) is meant to protect and safeguard the sacrosanct electoral process so as not to disturb the verdict of the voters, there is no room for giving a liberal or broad interpretation to the provisions of the said section.

We might mention here that in the instant case the mistakes in the copy supplied to the returned candidate related to corrupt practices which, as has been held by this Court in a large number of cases, have to be proved to the hilt just like a criminal charge and any mistake which contains an element of vagueness would immediately vitiate the election petition and merit its dismissal under s.86 of the.

15. In the view that we take, it is not necessary for us to wade through a detailed discussion of the mistakes because a few mistakes pointed out by the Judge himself clearly reveal that they were of a very vital and material nature so as to mislead the returned candidate and prejudice him in his defence. Schedule I to the election petition contained the list of persons through whom the corrupt practices were alleged to have been committed. An analysis of these mistakes may be placed in three categories-(1) where there is complete omission of some names which have been mentioned in the election petition but not in the copy supplied to the returned candidate, (2) giving absolutely wrong names which are bound to mislead the appellant in his defence as the persons bearing the wrong names could not be traced out, and (3) some names given in the petition appear to be males but in the copy given to the appellant they appear to be females.Coming to the first category, a few examples will suffice to illustrate our point

S l. No. in Name in the Name in the

Schedule I original petition copy

17 Yogendra Jha Omitted

37 Bulari Devi Omitted

188 Bal Bhogia Omitted

445 Ramdeo Paswan Omitted

486 Jugeshwari Devi Omitted

16. The omission of names cannot be said to be a typing mistake but a very vital and serious one which is sufficient to entail the dismissal of the election petition. Under the second category (giving wrong names), the following names may be mentioned

Sl. No. in Name in original Name in copy

Schedule I

42 Nanpuran Mitra Mahpuran Mitra

62 Bilas Jha Biml Jha

105 Dukhi Devi Sudama Devi

179 Bhekai Paswan Mokai Paswan

385 Mauki Tetri

440 Kalasiya Kalya

466 Kalish Jandra Jha Kali Janwa Jha

479 Gayatri Devi Sati Devi

498 Udit Mishra Udit Mitra

579 Yashodara Mishra Yash oda Devi

679 Jhularia Devi Kaushilya Devi

Third Category

29 Kiran Jha Kiran Devi

(May be a male or a female) (Must be a female)

444 Dulaira Ramdeo Paswan

675 Rajsunair Yadav Rajsunari Yadav

17. There are many more mistakes given in schedule I but we have selected only those which are vital and may seriously prejudice the defence of the appellant because it will be very difficult for him to find out the persons, named in the copy supplied to him, who are said to have indulged in corrupt practices at his instance.

18. Thus, on an overall consideration of the facts and circumstances of this case, we are unable to agree with the High Court that the mistakes in the copy were either verbal, typographical or clerical. The present case appears to be a much worse case than Murarka Radhey Shyam Ram Kumars case (supra) where only a slight difference in the title led this Court to hold that the mistake was a vital one.We are, therefore, of the opinion that the High Court committed a serious error of law in holding that there had been a substantial compliance of the provisions of s.81(3) of the so as to exclude the application of s.86 of the.

19. For the reasons given above, we allow the appeal and dismiss the election petition filed in the High Court but in the circumstances without any order as to costs. As a result of our judgment, nothing now survives in the High Court.

20. Appeal allowed.