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Adv. Megha Mary Thomas (5 Years Exp)
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Contact Details
Law Firm Name : Adv. Megha Mary Thomas
Country : India
City : West Delhi
Area : Tagore Garden
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Practicing Since : 2019
Qualification : BBA LL.B
About
Advocate Megha Mary Thomas had been practicing and handling cases independently with a result oriented approach, both professionally and ethically. she has acquired professional experience in providing legal consultancy and advisory services. We are a Team of 4 Advocates few having an experience of about 37 years in this legal profession. we deal in all sorts of Criminal , Civil, Matrimonial, Corporate , NCLT, Motor Accident, Domestic Violence, Consumer Court, Cheque Bounce , Recovery, contract & Drafting ,Labour and Service matters and complaints in all District Courts and as well as in High Court and Supreme Court
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/7626/19 | Delhi | Delhi High court |
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Subject : Want to get separate from Parents.
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Answer by Adv. Megha Mary Thomas : Hey Niyati, I went through your query. As per our law a person after attaining an age of majority is independent to take his/her own decision which, you are of-course. since you are independent working woman, you can separate from your parents. But your rights on the self acquired properties of your parents would come to an end.
Ethically, i would ask you to re consider your thoughts, as it is wrong to leave your parents behind, who had spend their entire life for your well being.
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Question : If an FIR is registered on me in police station should I take bail compulsory?
Answer by Adv. Megha Mary Thomas : Hello uday, firstly it is important to know which sections of ipc are applied against you. That is you need to have a knowledge of the complaint filed against you.
Subject : Fake allegations against NRI Husband and his family
Question : My wife launched fake allegations under these sections 498a, 496 nd 120b and i have all the evidence to backup my statement and i send my statement with all evidence , when i get email from NRI WING POLICE OFFICER still they registered FIR against me, mom, dad and my uncle-aunt. Now, i got another email to appear in local police office in 15days. They didn’t even consider my evidence earlier. I am living in CANADA with my family. I am permanent residence and my parents on temporary visa. I got AB for my uncle and aunt. I don’t know what to do next now. Her family said they can only give divorce if i sponsor her otherwise they gonna ruin me and my family publicly with any possible way. How can i write a letter to NRI minister to open a investigation on this FIR by senior police officer. I don’t wanna send my parents back, we all know how system works nobody gonna believe us.
Answer by Adv. Megha Mary Thomas : Hello Rupinder, you can file a divorce on grounds of cruelty, also file a case on harrassment and defamation. Meanwhile get the FIR quashed from the High Court. Hope this was helpful.
