Contact Details
Law Firm Name : Ncr law assocites
Country : India
City : South Delhi
Area : Jamia Nagar
Practicing Since : 1992
Qualification : LL.M
About
We are in legal profession since 1992,well equipped chamber,library etc.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/92/1992 | Delhi | Karkare room court delhi |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
Employment, Labor & Service
Motor Vehicles
Supreme Court (India)
Tribunals
Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Admiralty & Maritime Law
Antitrust & Trade Regulation
Aviation & Space
Banking & Finance
Insolvency and Bankruptcy
Commercial, Business & Industry
Child Laws
Estate Planning
Entertainment, TV & Movies
Environmental
Constitutional & Government
Medical, Pharma & Healthcare
Immigration
Insurance
International Law
Real Estate & Construction
Leisure & Tourism
Markets & Investments
Languages
Subject : From whom should the damages be claimed after an accident?
Question : While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?
Answer by Ncr law assocites : Insurance company
