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S.balaji (10 Years Exp)
Insurance Regulatory and Development Authorit (Show More)
Coimbatore Courts , Coimbatore
View Answers by this Lawyer (3)
Profile Views : 35674
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Contact Details
Law Firm Name : S.balaji
Country : India
City : Coimbatore
Area : Coimbatore Courts
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Practicing Since : 2014
Qualification : LLb
About
Practice in civil, criminals, matrimonial,cases,etc
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| Ms.no.2660/2014 | Tamil nadu | Tamil nadu |
Civil
Arbitration & ADR
Corporate & Regulatory
Family & Divorce
High Courts (India)
IT, Media & Telecom
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Supreme Court (India)
Taxation
Tribunals
Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Languages
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Answer by S.balaji : Minor female child will be given custody to her mother but traits of mother not good.if mother not in a position to maintain her child both financially and proper care is missing father can claim custody
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer by S.balaji : Need not be taken immediately . Should appear before the concerned court and contest case.can also go quash in high court
Subject : Blood stained pills
Question : I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??
Answer by S.balaji : Absolutely can file suit for damages or can approach consumer court
