(1.) Though service on the respondent is awaited in CMA.No.1716 of 2002, Mr.P.Peppin Fernando, learned counsel appearing for the same respondent in CMA.No.266 of 2001 has agreed to take notice. Further, Mr.Peppin Fernando, learned counsel undertakes to file vakalat for the respondent in CMA.No.1716 of 2002 and he will file it in the course of the day. Hence, the appeals are taken up for joint final disposal.
(2.) The defendants in O.S.No.134 of 1996 on the file of the Subordinate Judge, Sankarankoil are the appellants herein.
(3.) The respondent herein filed the said suit against the appellants for recovery of a sum of Rs.3,18,800/-. The appellants allowed the suit to be decreed ex parte on 17.2.1999. Thereafter, the appellants in CMA.No.266 of 2001 filed I.A.No.28 of 2000 for setting aside the said ex parte decree. The appellants in CMA.No.1716 of 2002 also filed a separate application in I.A.No.29 of 2000 for setting aside the exparte decree. The learned Subordinate Judge, Sankarankoil, by his order dated 24.4.2001, dismissed the said applications. Aggrieved by the same, the present appeals have been filed.