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 Details

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

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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 ....