Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Adithya Kumar HR (10 Years Exp)
Veteran Benefits (Show More)
View Answers by this Lawyer (3)
Profile Views : 21039
News : 0 Articles : 0
Contact Details
Law Firm Name : Adithya Kumar HR
Country : India
City : Bangalore
Area : Vasanthanagar
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2014
Qualification : BA. LLB
About
Dayanand S Patil & Associates
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 1824/2014 | Karnataka | Karnataka |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Employment, Labor & Service
Motor Vehicles
Tribunals
Banking & Finance
Insolvency and Bankruptcy
Constitutional & Government
Insurance
Languages
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 ....
