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Adithya Kumar HR (10 Years Exp)
Central Administrative Tribunal (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 : 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 ....
