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Siddesh n (13 Years Exp)
Insurance Regulatory and Development Authorit (Show More)
View Answers by this Lawyer (2)
Profile Views : 10490
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Contact Details
Law Firm Name : Siddesh n
Country : India
City : Davangere
Area : Davanagere City
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Practicing Since : 2011
Qualification : BA LLB
About
SDM law chamber
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 1924/2011 | Karnataka | Davanagere |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Motor Vehicles
Tribunals
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 Siddesh n : Off course
Subject : Need guidance in judgment matter.
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Answer by Siddesh n : In some exeptional situation only
