SRIKUMAR TEXTILES (P) LTD. Vs. SUNDARAM FINANCE LTD.

JUDGEMENT

(1.) THE appeals are preferred against the orders, dismissing the petitions filed under Order 9 Rule 9 read with Section 151 of C.P.C., to restore the arbitration Original Petitions, which were dismissed for default, on 13.10.2004.

(2.) SINCE the appeals involve common question of law and facts, they are taken up together and disposed of by common judgment.

(3.) ON 13.10.2004 when the matters were posted, on the request of the respondent's counsel for filing written objections, the matters were passed over till afternoon. When the matters were taken up in the evening, learned Counsel for the appellants was absent, and therefore, the Arbitration Original Petitions were dismissed for default. Thereafter, the appellants filed applications under Order 9 Rule 9 r/w Section 151 C.P.C., to restore the Arbitration Original Petitions which were dismissed for default on 13.10.2004.