P R CHANDRAN Vs. SMT K KAMALAM

JUDGEMENT

(1.) THE petitioners are appellants in SA. No. 1221 of 1998, which was disposed of by this Court, by order dated 28.10.1998, in the light of a memo of compromise dated 26.10.1998, entered into between the petitioners and the respondents herein.

(2.) FOR the purpose of convenience, the parties are referred to as per their rank in the Second Appeal.

(3.) SECTION 148 of the Code of Civil Procedure reads as follows: SECTION 148, C.P.C.: "Where any period is fixed or granted tjy the Court for the doing of any act prescribed or allowed by this Code, the Court may, in its discretion, from time to time, enlarge such period even though the period originally fixed or granted may have expired."