INACIO LOBO Vs. MARINA LOBO

JUDGEMENT

(1.) By this petition, the petitioners, who are interested party nos.3(a), 3(b), 4(a) and 4(b) are challenging the order dated 14/08/2015 passed by the Inventory Court, in Regular Inventory Proceedings No.6/2015/C. These Inventory Proceedings have been initiated by the first respondent herein, upon the death of Mr. Thomas Filipe Conceicao Lobo alias Filipe Conceicao Lobo alias Tomas Filipe Conceicao Lobo.

(2.) The petitioners filed their reply-cum-objection (Exh.8). It was denied that Isabela Lobo and her husband, Mr. Manuel Pereira and their daughter 1(a)(i) Marina Lobo and her husband 1(a)(ii) Francis Dias, are the legal heirs of the deceased Estate Leaver. It was also denied that the first respondent is the daughter of Isabela Lobo. It was next contended that Thomas Lobo died on 02/10/1996 leaving behind only his wife and the interested party nos.2(a) and 2(b), 3(a) and 3(b) and 4(a) and 4(b) as sole and universal heirs.

(3.) The first respondent filed a rejoinder, opposing the objection, as raised on behalf of the petitioners.