Practicing Since :  2007

Qualification : B. com., L.L.B

About

LEGAL CONSULTANT / LAWYER / ADVOCATE having my own office in the Name of “K. RAGHAVENDRA & ASSOCIATE” at Current Permanent Address, Belagavi Practicing as an Advocate independently at Belagavi District Court, Karnataka Administrative Tribunals, Wakf Tribunals, Karnataka High Court, Bengaluru,  and Dharwad Bench.
As  an Advocate/Lawyer
Diligent, seasoned, and highly accomplished lawyer/advocate, with academic foundation and comprehensive, more than 10 years of experience in transaction and litigation conducting cases inside and outside of the open Court - within insurance, general practice, Civil & Criminal matters, M.V.C & W.C Cases, Documentation, verification of Property, Title Deed, investigation of property history, Preparation of Notice,  Plaint, Complaint, Application. Expert in performing courtroom proceedings, hearing, arguments, case investigation, mediations, and arbitrations, as well as legal research and analyzing, preparation for conducting depositions, cross examination,. Possess impeccable ethics and integrity in acquiring and presenting pieces of evidence in adherence to law and established standards. Reputed as skilled negotiator and effective litigator, with proven adeptness in utilizing independent prospect of the cases, and creativity to identify and resolve contractual issues. Well-versed in analyzing, investigating, orchestrating, and handling high-volume case load. Adaptive and flexible to new and high-pressure legal environments, equipped with outstanding planning, organizational, and communication skills.
Areas of Expertise
•    Case Management and Execution
•    Trial Preparation and Litigation
•    Legal Documentation and Research
•    Complaints/ Plaints / Written Statements and Objections - Drafting and Modification
•    Preparation & Conducting Cross examination of Opponent
•    Strategic and Tactical Planning
•    Contract Negotiation and Creation
Matters relating to Civil in nature, Property, Family matters, Legal Opinions pertaining to Commercial & Agriculture Land, Residential Plots and Flats, Immovable and Movable properties, matters relating Banking, Loan personal and hypothecated, Mortgage and its documentation, verification of Instruments and Title Deed, verification and investigation cheque,  Deposits and matter relating N.I Act,  Banking - Money matters, Family matters like -  Domestic violence, Criminal cases,  M.V.C & W.C Cases etc.,  having more than 10 (Eight)  Years of Independent experience.

Enrolment Details