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Jeshma mohandas (20 Years Exp)
Authority for Advance Rulings (Show More)
View Answers by this Lawyer (6)
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Contact Details
Law Firm Name : Jeshma mohandas
Country : India
City : Kozhikode
Area : Calicut City
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Practicing Since : 2004
Qualification : LLM
About
Handles all types of legal issues deed agreements contracts and all cases
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 515/04 | Kerala | Kozhikode |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
Taxation
Tribunals
Languages
Subject : Need guidance in judgment matter. ?
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Answer by Jeshma mohandas : Pls send me the judgement by mail.it will be paid consulting
Subject : Need guidance in judgment matter. ?
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Answer by Jeshma mohandas : Pls send me the judgement by mail.it will be paid consulting
Subject : Need guidance in judgment matter.
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Answer by Jeshma mohandas : Send the judgement by mail
Subject : From whom should the damages be claimed after an accident?
Question : While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?
Answer by Jeshma mohandas : File a case by lodging fir and then file A mact case against the tempo owner and the insurance company
Subject : Gift deed
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Answer by Jeshma mohandas : Yes it can be challenged
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 Jeshma mohandas : You can issue a legal notice and then file a consumer complaint for deficiency of services and claim damages
