Contact Details
Law Firm Name : Ajay Singh
Country : India
City : Jaipur
Area : Ajmer Road
Practicing Since : 2015
Qualification : B.com.+LL.B.
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 1768/15 | Rajasthan |
Civil
Consumer,Product&Service Liability
Criminal Law
Family & Divorce
High Courts (India)
Employment, Labor & Service
Motor Vehicles
Miscellaneous
Non Resident Indian (NRIs)
Pre Negotiated Services
Insolvency and Bankruptcy
Child Laws
Estate Planning
Insurance
Real Estate & Construction
Leisure & Tourism
Languages
Subject : Basic inquiry required
Question : what is dowry ? and what we can do for dowry harassment ? (Hindu Religion)
Answer by Ajay Singh : In this act, `dowry’ means any property or valuable security given or agreed to be given either directly or indirectly:
by one party to a marriage to the other party to the marriage; or
by the parents of either party to a marriage or by any other person, to either party to the marriage or to any other person;at or before or any time after the marriage in connection with the marriage of said parties but does not include dower or mahr in the case of persons to whom the Muslim Personal Law (Shariat) applies.And you can lodge a fir against them
