Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Kul Bhan Punia (23 Years Exp)
State Consumer Matters (Show More)
View Answers by this Lawyer (6)
Profile Views : 10947
News : 0 Articles : 0
Contact Details
Law Firm Name : Kul Bhan Punia
Country : India
City : Jhujhunu
Area : Pilani
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2002
Qualification : B. A, LL.B
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| R/491/2001 | Rajasthan | R/491/2001 |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
Motor Vehicles
Child Laws
Languages
Subject : Need guidance in judgment matter. ?
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Answer by Kul Bhan Punia : no if the case is decided by the state consumer forum on the merit basis you should not have right to complaint second time.
But you may file criminal case against the doctor for medical negligence but it depends on the the time of limitation because every offence has the limitations to file the case first of all clear first of all make clear that it is within limitation.
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 Kul Bhan Punia : Yes,
According to the law free consent is necessary for every aggrement & in case of gift actual giving and receiving is mendetry. You may file a civil suit in the civil court of proper jurisdiction.
Subject : Want to know the meaning of section 226 and 227
Question : What is the section 226 and 227 .
Answer by Kul Bhan Punia : Please make it clear 226,227 section of which Act.
Subject : Name change
Question : I want to change my name from Ashok Kumar tanti to Ashok Tayal. I have passport also and working person. PL let me know the formalities.I am general category and do not want any govt. Benefits.
Answer by Kul Bhan Punia : You have to publish it in two newspaper and then in the gazzete notification of India or State gazzete notification for name change. It may take 2 to 3 months.
Subject : Name change
Question : I want to change my name from Ashok Kumar tanti to Ashok Tayal. I have passport also and working person. PL let me know the formalities.I am general category and do not want any govt. Benefits.
Answer by Kul Bhan Punia : You have to publish it in two newspaper and then in the gazzete notification of India or State gazzete notification for name change. It may take 2 to 3 months.
Subject : Name change
Question : I want to change my name from Ashok Kumar tanti to Ashok Tayal. I have passport also and working person. PL let me know the formalities.I am general category and do not want any govt. Benefits.
Answer by Kul Bhan Punia : You have to publish it in two newspaper and then in the gazzete notification of India or State gazzete notification for name change. It may take 2 to 3 months.
