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Free Legal Advice from Top Lawyers in India
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Get an power of attorney executed in your favour by your father, then you can fight the case on behalf of your father.
Rajendra Nath Dikshit
Gurgaon Sector 45 , Gurgaon
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Dear Sir,
Take Special Power of Attorney of your father in your name and attend the court. If not allowed go to appellate Court.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : You can represent your father by producing the power of attorney executed by your father in your name to conduct the case on his behalf.
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : The nature of your case is civil, and you can definately be a witness if your lawyer does not know then change your lawyer. bring the medical record also on court file.
Pratik Duhan
Panipat City , Panipat
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Thanks For the query
If your father is able to use his hands than get a special power of attorney executed in your favor and yes you can attend the court hearing on behalf of your father by filing his medical records in court.
For more clarification please Contact. 9891940589 adv Swati Sharma
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Obtain a Power of Attorney from your father on your name and you have to file an application in the court under the provisions of Civil Procedure Code appointing you as a GPA holder of your father to appear on his behalf.
Abhishek Bhutada
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Make power of attorney in your name on behalf of your father and stated all above reverent fact in said power of attorney.
MANMOHAN BHUTADA
Chandur Bazar , Amravati
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Move application to the court with actual facts and current position of your father. Enclose treatment documents and get power of attorney to represent your father in the court.
Upadhyay & Associates
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Submit a petition to the court with a valid Successor certificate and make power of attorney in your name on behalf of your father and stated all above reverent fact in said power of attorney.
Lawyer V. K. ARYA (ARYA Professional)
Samastipur , Samastipur
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Your father may execute a special power of attorney in this regard in your favor to proceed with the case in the court by mentioning his medical status in the SPOA. Court ll allow u
Sax
Sachin Sharma, Advocate
Contact no :9023805885
Sachin Sharma
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : yes certainly.
take a full consultation.
SUPRATIC ROY
Baranagar , Kolkata
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Yes you can be allowed to appear if your father will issue power of attorney in your favour.
Abhinav Thapar
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Get a power of attorney executed..
Deeja C G
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Take a Power of Attorney authoriging you to conduct case before court on behalf of your father
Soumya Kundu
Esplanade , Kolkata
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Take a Power of Attorney authoriging you to conduct case before court on behalf of your father
Soumya Kundu
Esplanade , Kolkata
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : You can file an application to represent his case if court allow then only you can represent on your father behalf. you can call me on 9213389446
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Subject : How to represent father in court he is a paralysis patient now
Answer By Lawyer : Yes as a legal representative. Please contact me for further details
