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Sharada H V (20 Years Exp)
Arbitration-Other (Show More)
View Answers by this Lawyer (9)
Profile Views : 21311
News : 1 Articles : 0
Contact Details
Law Firm Name : Sharada H V
Country : India
City : Bangalore
Area : Bannerghatta Road
News
| Heading | Courtesy | Date |
|---|---|---|
| RERA Timeline Extension - Rajasthan Highcourt issued Notice | By :Rajasthan Highcourt /Live law | 11 Jun 2020 |
Practicing Since : 2004
Qualification : B.A.LL.B.,
About
we are practicing lawyers having experience of 13 years in handling the civil cases,property cases, family cases, divorce cases, high court matters such as writ petitions, write appeals, Miscellaneous appeals, etc., we provide legal assistance to attend the court matters, legal advice, legal consultation, counselling in family matters, property documents verification, legal opinion, documentation and registration of documents. we provide assistance to the clients in filing and handling RERA cases.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| karnataka | Bangalore |
Civil
Arbitration & ADR
Contract & Drafting
Family & Divorce
High Courts (India)
RERA
Pre Negotiated Services
Languages
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Sharada H V : Dear Ravi,
You have a contract or agreement with the car rental company, you can provide us a copy so that we can go through the terms and conditions and accordingly can send a legal notice. later on we can proceed accordingly.
Regards
Sharada H V
Advocate
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Sharada H V : Dear ravi
You will have to send a legal notice to the company to return back the deposit amount.
For issuing legal noitce you will have to provie few information as to your agreement with the car rental company and if at all the company is withholding the amount on the basis of any dues or deductions under the terms of agreement.
For further calrifactions you can revert back to me.
Thanks
Subject : divorce after getting decree of judicial separation
Question : divorce after getting decree of judicial separation
Answer by Sharada H V : If you have apready taken a judicial separation from the court order and if there is no marital relationship even after that for a period of one year between husband and wife, if you have come to the conclusion that both of you cannot lead the life further you can apply for the divorce.
Subject : Reg mortgage
Question : How can a mortgage property to be registered in the name of the lender.
Answer by Sharada H V : you have to execute a regd. mortgage deed and thereby you register the property in the nameof the lender.
Subject : Can I file a case if some one has captured my house for more than 20 years
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Answer by Sharada H V : You can file a case for eviction by saying that they have encorached your property illegally.
But why no action is taken for past 20yrs. This question will arise for which you need to give strong reason which is acceptable by court
Subject : Family settlement
Question : Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?
Answer by Sharada H V : If all the family members agree for the same settlement terms. You can make a new MOU for settlement and register the same. As Mother has expired you cant register this document though it is signed by all.
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Answer by Sharada H V : No U cant give the wakf property for an individual's personal benefit. moreover you are holding the property on lease basis only and you can never be the owner of land/property for which you will not have absolute right, title & interest. Even if you are the caretaker of property you are taking care of it you will never have absolute right to sell or give it to anyone.
