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MAHADEVI & ASSOCIATES (Sr. Partner: Dhananjay (7 Years Exp)
Securities and Exchange Board of India (SEBI) (Show More)
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Law Firm Name : MAHADEVI & ASSOCIATES (Sr. Partner: Dhananjay
Country : India
City : East Delhi
Area : Mayur Vihar Ph-I
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Practicing Since : 2017
Qualification : B.Com, LL.B
About
Our law firm has good professionals dealing in all kind of litigation matters. We also give corporate compliance services like company incorporation, GST Registeration, filing of different returns including epfo & ESIC, ROC compliance and many more.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/5551/2017 | Delhi | High Court |
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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 MAHADEVI & ASSOCIATES (Sr. Partner: Dhananjay : FIR must have been lodged by the police, you can file a compensation claim petition before Motor accident claim tribunal. You will get the compensation for sure as per your brief.
