Bhargava, J. - (1.) There were three candidates for election to the Gujarat State Legislative Assembly from Ankleshwar Constituency No. 144. Respondent No. 1 in the appeal was one of the candidates, who, on being unsuccessful, flied the election petition against the appellant who, as a rival candidate, succeeded in the election Respondent No. 2 was another defeated candidate in the General Elections. The last date for nomination was 20th January, 1967. The nomination papers were scrutinised on 21st January, 1967 23rd January, 1967 was the date for withdrawals and the actual polling took place on 18th February, 1967. The result was declared on 22nd February, 1967.The election of the appellant was challenged by the election petitioner on the ground that the appellant was not qualified to be chosen to fill the seat in the State Legislature on the date of nomination, because he was born on 19th February, 1943 and was less than 25 years of age. The appellant contested this assertion and pleaded that he was born on 15th January, 1942, so that he had attained the age of 25 years even before the date of nomination. The High Court of Gujarat, after taking evidence of both parties, arrived at the finding that the appellant's date of birth was 25th January, 1942, and set aside the election of the appellant on the ground that his nomination paper was wrongly accepted when it should have been rejected under Section 36 (2) (a) of the Representation of the People Act, 1951 (hereinafter referred to as "the Act") . The appellant has challenged this decision of the High Court in this appeal under S. 116-A of the Act on two grounds. The first ground is that the High Court has wrongly arrived at the finding that the date of birth of the appellant was 25th January, 1842 and should have held that the appellant was actually born on 15th January, 1942. The second ground urged in the alternative is that, in any case, even if the appellant was born on 25th January, l942, he was more than 25 years of age on the 18th February, 1967 when the election took place, so that his election could not be set aside on the ground that he was disqualified from being chosen as a member of the State Legislature.
(2.) The first ground raises only a question of fact on which the High Court has recorded a finding against the appellant, even though the finding does not fully accept the case put forward by the Section petitioner. The election petitioner had pleaded that the date of birth of the appellant was 19th February, 1943. During the course of hearing of this appeal before us, no attempt was made on behalf of the election petitioner to persuade us to accept the original case put forward on his behalf that the appellant was born on February 19, 1943 and, consequently, it is not at all necessary to discuss the evidence which was put forward on behalf of the election petitioner in support of that case. We need only deal with the evidence given on behalf of the appellant to prove that his date of birth was 15th January, 1942, and the evidence on the basis of which the High Court has arrived at the finding that the correct date of birth is 25th January, 1942. The evidence which is decisive on this question is the entry in the birth register in which the birth of the appellant was recorded when he was born. The original birth register was summoned in the High Court and it showed the date of birth as at present entered as 15th January, 1942. Reliance was placed on this entry on behalf of the appellant to urge that the High Court has wrongly found the date of birth to be 25th January, 1942.
(3.) The entry in the register was found by the High Court to be highly suspicious and containing alterations. The learned Judge, who tried the election petition, himself examined this entry in the register and found that the figure "l" in the figure "15" was an alteration, indicating that the original date, which was "25" was changed to "15" by changing the figure "2" into figure "1". This observation of the reamed Judge was fully borne out by our own examination of the entry in the register under a magnifying glass. It appears that, in order to make the alteration, an attempt was made to partially rub out the original figure "2", with the result that there is thinning of the paper at that place. This thinning of the paper is clearly visible when the paper is held against bright light. Further, when the figure is examined with the aid of a magnifying glass, the figure "2" earlier written becomes visible. It is also significant that in the entries relating to the birth of the appellant in various columns, the writing is not in uniform ink. Different shades of ink have been used indicating subsequent alteration.;