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 Details

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

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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