VINOD K.SHARMA, J. - (1.) THE present revision petition has been filed against the order dated 24.12.2004 passed by the learned Civil Judge, (Sr. Division), Bathinda vide which the application for stay moved under Section 151 CPC has been allowed subject to the condition that the respondent judgment -debtor will deposit a sum of Rs. One Lac, in a period of 20 days from 24.12.2004. Further direction has been issued to conclude the evidence in the application under Order 9 Rule 13 CPC in three opportunities.
(2.) LEARNED counsel for the petitioner contends that the security amount is too meager. In fact the court below should have taken sufficient amount of security. The grant of stay was within the discretion of the court and there is no error in exercise of discretionary power by the court below which may call for interference by this Court. The revision petition is dismissed. Petition dismissed.;