Contact Details
Law Firm Name : Jeshma mohandas
Country : India
City : Kozhikode
Area : Calicut City
Practicing Since : 2004
Qualification : LLM
About
Handles all types of legal issues deed agreements contracts and all cases
Enrolment No | Enrolment State | Enrolment BAR |
---|---|---|
515/04 | Kerala | Kozhikode |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
Taxation
Tribunals
Languages
Subject : Need guidance in judgment matter.
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases?
Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Answer by Jeshma mohandas : Send the judgement by mail
Subject : I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Question : I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same.
I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.
Answer by Jeshma mohandas : You can issue a legal notice and then file a consumer complaint for deficiency of services and claim damages