As per the case facts this appeal challenges a High Court decision that deemed an older decree inexecutable and overturned an Executing Court's order The Executing Court had previously rejected ... objections to this decree The reason for the appeal to the Supreme Court was to challenge the High Court's finding that the decree was invalid and to reinstate the Executing Court's decision The question arose whether the High Court was correct in setting aside the Executing Court's order and declaring the decree inexecutable Finally the Supreme Court found the appellant's argument valid ruling that the Executing Court had rightly dismissed the objections The Supreme Court allowed the appeal and set aside the High Court's judgment thereby upholding the original Executing Court's order