K. PANDURANGAN Vs. C. PARIMALA

JUDGEMENT

(1.) There are two batches of litigation. They are separately tried. However, given the factual matrix and evidentiary significance that one throws on the others, this Court has chosen to consolidate them for pronouncing judgment.

(2.) A broad opening statement may be made :

(3.) The connecting cord that prompted this Court to consolidate both these batch of cases is fundamentally founded on the strategy that Pandurangan and his wife Vijayakumari have evolved in trying to telescope certain fact pertaining to Bolla Arunakumari to non suit Sudhakar Reddy. This is possible only if the evidence in both the batch of suits are considered conjointly and not separately.