Report No. 59
8.13. Section 21B (New).-
The need for amending the Hindu Marriage Act and eliminating unnecessary and long waiting periods laid down in respect of judicial separation and subsequent divorce has been emphasised by a Member of Parliament, who has stated1-
"I know personally many young men and women, specially women, whose lives have been ruined because of the law's proverbially long delays."
1. Suggestion dated 19th December, 1970 from Shri Madhu Limaye, M.P. Legislative Department file No. 14(4)68-Leg. 2.
8.14. Similar views have been expressed in suggestions made by private individuals.
8.15. We are of the view that in order to expedite the proceedings, the following provisions are required (compare the provision in the election law).1
(i) A petition should be disposed of within six months of service of notice.
(ii) An appeal should be disposed of within three months of service of notice.
1. Cf. sections 269(6) and (7), Representation of the People Act, 1951.
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