Execution of decree - All questions between the parties can be decided by the executing court - But the important aspect to remember is that these questions are limited to the "execution of the decree" - Executing court can never go behind the decree - Under Section 47, CPC the executing court cannot examine the validity of the order of the court which had allowed the execution of the decree in 2013, unless the court's order is itself without jurisdiction. - Supreme Court of India Judgements