Contact Details
Law Firm Name : Adv Dhiraj Joshi
Country : India
City : Amravati
Area : Rajapeth
Practicing Since : 1995
Qualification : llb
About
property matters matrimonial matters ni act rent consumer revenue high court nagpur
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| E/9327-9474/1998 | ??? ??? ???? ????? ?? ??? ??? ?? ???. ???? ?? | bombay and goa |
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Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Adv Dhiraj Joshi : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Adv Dhiraj Joshi : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Adv Dhiraj Joshi : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Adv Dhiraj Joshi : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
