Karnataka High Court
Mrs M C Conquest @ M.C.D Souza vs Mrs.Alma Conquest on 18 April, 2011
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
E
{N THE HIGH C{}EJR:T OF KARNA'I'AKA ;~'Y." BANC;AL€}RE
f)A'TED THIS THE 381" {DAY 0}?' APRIL 20} 2'
BEFORE
THE HONTBLE MR, JUSTICE S'N.S1§3W'¥§&h?AfiI§Qflf¥{'%?$TA4' "
MISCELLANEJOUS FIRST APPEAL:VNQ,43S3 /20 1 er (C.:3c1V
BETWEEN
Mm, MC. Conquest: :
Alias M.C.D's0uza . '
Aged 69 years _
W/0 late A..J'D's<:>:.12i§21 _ _ .
Residing at .132, ;'139i~ '
Indian Austin Town T}.
Viveknagar P0s'1':"' - T. " _
Bangalore: ~ $360 * - Appeilant
(By: M/sw Adiaffiiffartnérg' f?§r=EQP3.;I;I.VHidayat_hu1}a, Advs.,)
E
1.Mr;~3..A1r:1a.C.Qf1r;\uest 'W }'Q_ Aiwjr:f_1 Cénzfiggxegi Agésd-5'? §,rc2'3;:_s--;',';= "
No.8, E) 21;1ci 'E~' BIOCK.
_ A1"1g1()u I?'/1€Lg:l.f:Va,1f:E Quarters,
-. iv ' ~ . 2 3§J._:Sting *7};f;';%wr2, ' , %.A'i*é;'é£qI3agar Peat, _E3~a1r2g:a_.i<}re ~ 560 04?.
4" hiéfidfflliéinyt the firsgt E:'i'(}I"§ of F'.H,{3{3:nqL:;ss3t. nameéy L-atéz Aitxsgn C-(}I}{}'L1t;',E~§"E. Etzlvirtg died, hi§s_fx.§.rtf€ Smt..A_1.ma Ctmquest is ctcimtittxizig to t"eEs:id€ . property along with her br(:ther~_i:1.:],21w ezfiéit fét:1'i1E.1y;t-v_ 'V as ccmtmvrzers of the said pr<)perty. 1'_'_'W"hei1.tiité steed thus? the daugghter seeking permanent injttnct:it:rn----uV§ige1'i'n.§§t, .t}ie'vvdef{;:1dant:s stating that she residett along with her father this Hfetime.
Subsequentt' to iive 1171 the said prirgjpertjf' has right to continue to live in the saidV_;5rog3erty"t:%3;s 'heir of her father. ;f_"'); t §{t 2'us~.sV<'3ie.t1 initiaily in the said $uit, an t filed by the plaintiff for gm erder '1{')"ffi~%,:t"i_§':?:1?1€T'{iOf}' S11bS€3C1U€}f1{Z1y, it ztppeam that _ cief@i*:--daz*t:3";':1tfsA.1 and. 2 er:t.er'ed appearance on service on tctttié tiieti written statsmetit: and théz Cmtrt be§.(>W . "'.e'-31,.'fi'f.'E%'I""h§"3'2'iI"iI'i§§ aciefenttaniz I'}{}¥<5\ei and p:°<){:€2e::Ied ta» E', "LEE 5 2 6 having any independant or SE,"£bE§iSEi1'£g righi in {kg suit schedula pmpertfg as daughter of Late F.H.C0nqfi:é$t"~:g sack permanent injunction as against the--A4"{i€fef1d:'?a'11i:.S; ' wha are cwownera of the Suit: "S€h¢dti:€ Thereforeg the question of admit£i.:1g--. t}iis 'a§p»'3:a}; considering her prayer far irljuriiiticn éocas' :1g0_"€_; éii?i$é"'fbr consideration.
Accordingly, the appeéjifstarggis JJ