Pavananjaya (18 Years Exp)
Banking Matters (Show More)
Kodiyalbail , Dakshina Kannada
View Answers by this Lawyer (18)
Contact Details
Law Firm Name : Pavananjaya
Country : India
City : Dakshina Kannada
Area : Kodiyalbail
Practicing Since : 2006
Qualification : B.A. LLB.
About
I am prcticing as advocate and Notary public since 2006 I am handle the cases Civil, Familly Court revenue work, Registration Work Consumer court cases Etc.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 2509/2006 | Karnataka | Mangalore |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
Human Rights
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Tribunals
Miscellaneous
RERA
Pre Negotiated Services
Languages
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Pavananjaya : You have any agreement and the said agreement arbitration clause is their?
who is the arbitrates in that agreement?
please show the if the agreement is their?
or you can got civil court to recovery?
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Pavananjaya : You have any agreement and the said agreement arbitration clause is their?
who is the arbitrates in that agreement?
please show the if the agreement is their?
or you can got civil court to recovery?
Subject : What is arbitration
Question : What is arbitration and action under arbitration
Answer by Pavananjaya : Arbitration means if you have with an agreement some one and in that agreement arbitration clause is there then one arbitrator can appoint (he is like a Judge) after hearing of both the side he is giving order then parties can follow the order or you can callenge the order in District Court.
Subject : Civil
Question : Property sold to me by cheating and fraud?
Answer by Pavananjaya : You can file criminal case Sct 420 OF IPC AND CIVIL CASE ALSO TO RECOVERY
Subject : Arbitration
Question : I have a claim involving an auto and a home/building, do I file it in Auto or Property?
Answer by Pavananjaya : i WANT CLARIFICATION?
Subject : Things to see while executing leasse agreement
Question : Hi,,, we want to hire an office space for approximate 03 years period time,,, please guide about the documents/things/formalities to keep in mind while executing Lease Agreement
Answer by Pavananjaya : Hi you can take a shop on Lease monthly tenant then you can register the Lease deed for 3 years
Subject : Will Deed Schedule
Question : How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?
Answer by Pavananjaya : Yes you have show schedule as per sale deed S. NO. EXTENT , AREA , Undivided right and all
Subject : Child visitation rights
Question : My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation
Answer by Pavananjaya : Plz give a one letter to her and then you can find out whether she is ready to show you or not then you go to court only..
thank you
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Answer by Pavananjaya : You first give a legal notice then you can file suit for specific pefermance ok
then cour can order to give a Banglow or Money
Subject : Problem in getting refund of land purchase
Question : In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.
Answer by Pavananjaya : You can file civil case for refund it is called specific perfermence then you can get throug court decree or you can file 420 criminal case agaist him
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 Pavananjaya : Did you have bill and other documents?
Subject : Court fees cost in N. I case
Question : What is the structure of court fee to be filed with cheque bounce case
Answer by Pavananjaya : No court fee
Subject : CHEQUE DISHONOURED PRESENTED BY THIRD PARTY
Question : NEGOTIABLE INSTRUMENT. A BANK CHEQUE HAS BEEN ISSUED IN FAVOUR X BY Y (ORIGINAL OWNER OF THE FIRM). IN TURN X ENDORSED THE CHEQUE FOR PAYMENT TO Z. NOW Z IS THE OWNER FOR THE PAYMENT. AT THIS POINT, CHEQUE WAS PRESENTED BY Z AND WHICH WAS DISHONORED DUE TO INSUFFICIENT FUNDS. IS IT POSSIBLE TO SEEK JUSTICE FROM THE COURT THROUGH FILING A SUIT BY Z ON Y (OGINIAL ISSUER OF THE CHEQUE) TO GET PAYMENT ORDERS.
Answer by Pavananjaya : U can file a 138 NI Act
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 Pavananjaya : Ya you can file case for possession and you should have all documents regarding your title
Subject : valuation of property
Question : Is Circle rate to be considered the market rate of property ?
Answer by Pavananjaya : where is your property
Subject : valuation of property
Question : Is Circle rate to be considered the market rate of property ?
Answer by Pavananjaya : where is your property
