Contact Details

Law Firm Name : Shridhara Murthy

Country : India

City : Bangalore

Area : J P Nagar


Practicing Since :  1990

Qualification : B.Sc. LL.B

About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
KAR928/89 Karnataka Bangalore Bar Association

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Family & Divorce

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Miscellaneous

 Pre Negotiated Services

 Commercial, Business & Industry

Languages

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 Shridhara Murthy :  You can file a Consumer Complaint before the Jurisdictional Court.

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 Shridhara Murthy :  You can file a Consumer Complaint before the Jurisdictional Court.

Subject :  forgery attempt
Question :  I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.

Answer by Shridhara Murthy :  You can file forgery case against them and also you can file Injunction suit before the Jurisdictional Court