J.V. Gupta,J. - (1.) This revision petition is directed against the order of the executing Court dated October 3,1987, whereby in execution proceedings the executing Court allowed the decretal amount to be paid in installment at the rate of Rs. 1500/ - per month and the first installment was to be paid on or before November 15,1987. The decree was for a sum of Rs.69870/ - with costs.
(2.) Learned counsel for the petitioner submitted that there was no occasion for the executing Court to allow the installments, nor any such case was made out. In any case argued the learned counsel, even the installments as determined by the executing Court were not paid by the judgment debtor.
(3.) On the other hand, learned counsel for the judgment -debtor submitted that the installments were not paid in view of the stay order passed by this Court on March 11, 1989.;