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CVC & Associates (26 Years Exp)
Sexual Harassment at workplace (Show More)
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Contact Details
Law Firm Name : CVC & Associates
Country : India
City : Hyderabad
Area : Malakpet Colony
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Practicing Since : 1999
Qualification : B.COM., L.L.B.,
About
CVC & Associates - Lawyers & Solicitors deals with the various branch of laws and our clientele includes national and international corporates. We offer our services for different litigation cases like civil, criminal, corporate, labour, industrial, matrimonial/family, land, cyber, and consumer. We also offer our services for constitutional rights and remedies, intellectual property rights, and arbitration laws. We provide our facilities for the incorporation of companies and assisting corporate clients in handling various legal issues about the day to day affairs of their businesses. Our customers have adjudged us as the best legal service provider with regards to civil, criminal, constitutional, corporate, matrimonial, arbitration, copyright, trademarks, cyber, intellectual property rights, labour, and industrial laws. We give the best services to our clients in the form of excellent assistance in the said legal areas which include in-house soliciting and appearing before various courts and quasi-judicial authorities. We have experience in rendering expert legal service for every kind of legal issues. We are practising advocates in different tribunals, and quasi-judicial bodies. We are also members of the bar.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| AP3555/1999 | Andhra Pradesh | High Court |
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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 CVC & Associates : Dear DC,
Gift Deed can be executed only by the Donor of the Property to the Donee i.e., owner of the property only can gift his own self acquired property but not ancestral property. In your case property belongs to whom and who has gifted it is the question. Further, you said that in your query that member of the girls family after the death of the father, then I think in the present case if the owner of the property is your father then nobody on his behalf can gift his property after his death, as your father is only competent to give the gift. Further, your query conveys that the girl's signature was obtained on the said gift deed why it is obtained and in what capacity it is obtained need to be examined. I suggest take the copy of the gift to the local civil lawyer in your area then he will examine the issues involved as per the said gift deed and guide you porperly, I tried to understand your query and answered it. However, it is a fit case for challenging the said gift deed as it's execution itself is bad in law.
