(1.) This is a petition to allow the petitioner to give evidence in the Court. It is the case of the petitioner that on account of illness he could not be examined in the election petition on 23-9-1987. He has produced a medical certificate to show that the doctor bad advised him to take complete rest during the period 20-9-1987 to 25-9-1987. In the affidavit it is stated that as his witnesses including the District Collector, Alleppey, appeared before the Court on summons his Advocate did not want to cause any inconvenience to the Court and the witnesses coming from distant places by seeking adjournment. It is averred that he could not appear in the Court on 23-9-1987 not due to any laches or negligence on his part. Petitioner asserts that for effective determination of the election petition he has necessarily to testify.
(2.) Respondent filed counter statement opposing the petition. The allegation that the petitioner was laid up en 23-9-1987 is denied. It is also pointed out that the respondent's counsel raised specific objection in the open Court that the petitioner should be examined as the first witness and if not be should not be allowed to be examined at a later stage. It is also contended that the petitioner's witnesses were examined on various subsequent dates viz. 12-10-1987, 13-10-1987, 10-11-1987 and 11-11-1987 and on none of these occasions any effort was made to examine the petitioner.
(3.) S.86 of the Representation of the People Act, 1951 has made C.P.C. applicable to election petitions. O.18 R.3A of the C.P.C. reads: "Where a party himself wishes to appear as a witness, he shall so appear before any other witness on his behalf has been examined, unless the Court, for reasons to be recorded, permits him to appear as his own witness at a later stage." R.3A was inserted by the C.P.C. Amendment Act 104 of 1976. The Law Commission found it necessary to incorporate R.3A in view of the wide spread practice of the parties in the litigations being examined at the fag end. By examining the parties at the fag end they are able to plug holes in the evidence of their witnesses. Aa it was found to be not a fair practice and not conducive to fair and proper trial the necessity to include R.3A in the C.P.C. was very much felt. R.3A clearly states that a party who wants to give evidence should do so before any other witness on his behalf has been examined. Of course, it gives discretion to the Court for reasons to be recorded to permit a party to be exercised at a later stage. In certain situations it may become necessary to examine e party after the examination of his witnesses. There may develop particular situations or circumstances whereby a party could not be examined before his witnesses were examined. In such situations it is always open to the Court to permit a party to be examined at a later stage. R.3A makes the position very clear that as a general rule the party is to examine himself before his witnesses are examined before the Court. Of course if is always within the discretion of the Court to allow a party to appear as a witness at a later stage, for reasons to be recorded by it. The imperative mandate that a party shall always be examined before any other witness of his has been examined is subject to the discretion of the Court in appropriate cases to allow his examination subsequently.