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Adithya Kumar HR (10 Years Exp)
Motor Vehicles Insurance Claims (Show More)
View Answers by this Lawyer (3)
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Contact Details
Law Firm Name : Adithya Kumar HR
Country : India
City : Bangalore
Area : Vasanthanagar
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Practicing Since : 2014
Qualification : BA. LLB
About
Dayanand S Patil & Associates
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 1824/2014 | Karnataka | Karnataka |
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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 Adithya Kumar HR : Before claiming damages you must lodge a complaint in jurisdictional police station...den confirm whether offending vehicle has a insurance or not.. Den you have to file a claim petition before the jurisdictional court...
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 Adithya Kumar HR : Before claiming damages you must lodge a complaint in jurisdictional police station...den confirm whether offending vehicle has a insurance or not.. Den you have to file a claim petition before the jurisdictional court...
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 Adithya Kumar HR : Yes you can challenge it by filling a suit for partition & cancellation of gift deed on the ground of misusing of signatures or misrepresentation ....
