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P.Selvam (26 Years Exp)
Insurance Claims (Show More)
View Answers by this Lawyer (5)
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Contact Details
Law Firm Name : P.Selvam
Country : India
City : Pondicherry
Area : Ariyankuppam
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Practicing Since : 1998
Qualification : B.Com., LL.B.,
About
www.teamselva.in
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 190 | Pondicherry | Tamil Nadu & Puducherry |
Civil
Arbitration & ADR
Consumer,Product&Service Liability
Contract & Drafting
Family & Divorce
Languages
Subject : regarding 2005 amendment in hindu succession act
Question : sir, I am a hindu and i want to know women born before and married before can also lawfully claim for partition in joint family property.
Answer by P.Selvam : According to your query the women was born before marriage as such she may be comes under the category of "illegitimate daughter" as such she cannot claim partition in a joint family property but she can claim partition in the self-acquired property of her parents.
Subject : Injuction order for the agriculture land
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Answer by P.Selvam : According to your Query, the neighborhood is disturbing your possession but at the same time he is not disputed your title/ownership towards your property as such it is enough to sought for "bare injunction suit" thereby value your case under Section 26(c) of Karnataka Court-fees and Suits Valuation Act, 1958 and paid court fees of Rs.50/- is enough.
Subject : RIGHT TO INFORMATION
Question : CAN PERSONAL INFORMATION OF A LEADER LIKE INCOME TAX RETURNS BE OBTAINED UNDER RIGHT TO INFORMATION?
Answer by P.Selvam : No. It cannot be asked. It is comes under the purview of "personal information" under Section 11 of the Right to Information Act and moreover under the Income Tax Act seeking personal information of an assesse is not prohibited.
Subject : RIGHT TO INFORMATION
Question : CAN PERSONAL INFORMATION OF A LEADER LIKE INCOME TAX RETURNS BE OBTAINED UNDER RIGHT TO INFORMATION?
Answer by P.Selvam : No. It cannot be asked. It is comes under the purview of "personal information" under Section 11 of the Right to Information Act and moreover under the Income Tax Act seeking personal information of an assesse is strictly prohibited.
Subject : how to vacant the shop
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Answer by P.Selvam : Till date MC is issuing Rent Slips only in your name. So as per the MC records you are the tenant to MC. So except you everybody disturbing your possession be treated as "trespasser". So you can lodge a complaint to MC against the trespasser and they will vacate them and handover the possession to you.
