RAM SINGH Vs. COLLECTOR RAM SINGH

JUDGEMENT

(1.) THE election process in our country has become anextremely complex and complicated system and indeed a very difficult anddelicate affair. Sometimes, the election-petitioner, who has lost the election from a particular constituency, makes out on the surface such a probable<PG>616</PG>feature and presents falsehood dextrously dressed in such a fashion as thetruth being buried somewhere deep into the roots of the case so as to beinvisible, looks like falsehood which is depicted in the garb of an attractive, imposing and charming dress as a result of which some courts are prone to fall into the trap and hold as true what is downright false. If, however, the lid is carefully opened, and the veil is lifted, the face of falsehood disappears and truth comes out victorious.

(2.) IN such cases the judicial process and the judicial approach has to be both pragmatic and progressive so that the deepest possible probe is made to get at the real truth out of a heap of dust and cloud. This is indeed a herculean task and unless the court is extremely careful and vigilant, the truth may be so completely camouflaged that falsehood may look like real truth.

(3.) IT is not necessary for us to dwell on or narrate the facts of the case of the parties which have been detailed by the High court in very clear and unambiguous terms. To repeat the same all over again might frustrate the very object of deciding election petitions with utmost expedition. Even so, it may be necessary for us to give a bird's-eye view and a grotesque picture of the important and dominant elements of the controversy between the parties in order to understand which of the two cases presented before us is true.