Report No. 59
Section 21B, H.M.A. (New).- The following new section should be inserted in the Hindu Marriage Act:
"21B. (1) The trial of a petition under the Act shall, so far as is practicable consistently with the interests of justice in respect of the trial, be continued from day to day until its conclusion, unless the Court finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded.
(2) Every such petition shall be tried as expeditiously as possible and endeavour shall be made to conclude the trial within six months from the date on which the notice of the petition is served on the respondent.
(3) Every appeal under this Act shall be heard as expeditiously as possible, and endeavour shall be made to conclude the hearing within three months from the date on which the notice of the appeal is served on the respondent."1
1. Para. 8.16.
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