FARIDA BEGAM Vs. ACHARYA NARAYAN JANARDHAN

JUDGEMENT

(1.) Heard Shri. Dani, learned senior counsel appearing for the Petitioner-original Defendant no. 2/Judgment debtor and Advocate Shri. Wagle for Respondent nos. 1, 3 & 5 i.e. original Plaintiff/Decree holders.

(2.) Impugned in the present petition are orders dated 08/06/2020 passed by the learned Appellant bench of Small Causes Court, Mumbai and order dated 10/02/2020 passed in Execution Application No. 484 of 2019 passed by the Judge, Small Cause Court, Mumbai.

(3.) The facts necessary for deciding the issue raised in the petition are as under: