(1.) Heard learned Counsel Mr. Godinho for the Applicants and Mr. Gaonkar, learned Counsel appearing for Respondent Nos. 1,
(2.) (a), 2(b) and 2(c). 2. The rest of the Respondents, though served, failed to appear and contest the present Revision. It is submitted that the parties whom Mr. Gaonkar represents are the only contesting parties in the present matter.
(3.) The Applicants/Decree Holders filed execution proceedings No. 3 of 2013 praying that possession of the suit property be handed over to them as per the decree which became final. Some of the Judgment Debtors i.e. Judgment Debtor Nos. 1, 2(a), 2(b) and 2(c) filed objections to the execution of the decree on the ground that the Decree Holders do not have any locus to execute the decree due to subsequent events.