Free Legal Advice from Top Lawyers in India
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : You can file criminal case Sct 420 OF IPC AND CIVIL CASE ALSO TO RECOVERY
Pavananjaya
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : you can file cheating case and civil case
Gunturi Chandra Mouli
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : Hi,
What is the fraud done is important and you can take up the matter in civil and criminal cases against the said persons. You can see if the sale deed or agreement executed is having indemnify clause which is important. call us if needed assistance
mohd abdul quadeer
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : You may file a criminal suit under IPC 420.
Recovery suit for amount paid by you.
Rajendra Nath Dikshit
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : 1. you can file suit for cancellation of sale deed and refund of the amount so gave to the seller plus interest and litigation cost.
2. file fraud case against culprit in the concerned police station.
3. file the suit for stay against that property so that no third party interest in the said property created.
Anand Prakash
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : How exactly you have been cheated in to be known... Papers were fake or seller was not owner?? Or how ???
Adv.Sayed Zain Inamdar Sadat
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : First of all kindly give full information regarding the same. on what basis you are putting these allegations.
MANISH KUMAR
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : register F.I.R.
M/s. LEGAL TYCOON
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : File criminal case against him in the court.
RAJEEV
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : File complaint with Police and if police not taken any cognizance you may file an application u/sec.156 (3) of Cr.P.C., 1973 for issuing directions to police to register FIR Crime against culprit who cheated you . You can also file compensate / damages suit against culprit.
Advocate Ajay S. Jondhale
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : Dear Sir,
You will have to file FIR against cheating case
ABUL HASAN
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : U can file a civil suit under Order 37 for recovery.
U can also file criminal case against the seller and property dealer.
VR Legal
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : U can file a civil suit under Order 37 for recovery.
U can also file criminal case against the seller and property dealer.
VR Legal
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : You may approach the SHO area concerned with written complaint
Arvind Aggarwal
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : File cheating complaint and civil suit for damages.
if it's immovable property then file suit for declaration of sale deed as illegal, null and void and institute.
Maninderjit Singh
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : File fir against them in sec 420 ipc
Shubham mishra
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : File a criminal case
Deeja C G
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : you can file cheating case under section 200 Cr.Pc with 156(3) application for registration of FIR
Pranesh
Question : Property sold to me by cheating and fraud?
Subject : Civil
Answer By Lawyer : Would need further details
