Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Veerendra kumar Awasthi (9 Years Exp)
Anticipatory Bail (Show More)
Kidwai Nagar (Kanpur Nagar), Kanpur
View Answers by this Lawyer (2)
Profile Views : 19304
News : 0 Articles : 0
Contact Details
Law Firm Name : Veerendra kumar Awasthi
Country : India
City : Kanpur
Area : Kidwai Nagar (Kanpur Nagar)
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2015
Qualification : LL.b.
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP07461/15 | Uttar Pradesh | Kanpur bar |
Civil
Arbitration & ADR
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
High Courts (India)
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Tribunals
Miscellaneous
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 Veerendra kumar Awasthi : Hello sir,
That your questions which case filed by your sister in law (bhabhi) that case difend you proper and other that costody of 6 year child so I tell you that my opinion costody will be handover to father because father is more than helpful than mother for well education and well guardianship
Subject : What should
Question : What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.
Answer by Veerendra kumar Awasthi : Hello sir if your wife threat you about fake domestic violence case than you don't give chance to her you think what are you want an do proper . Otherwise after her filing fake case you protest / difend that case
