A Woman’s request to adjust the timings of virtual proceedings in the marital dispute & guardianship cases before a Trial Court has been accepted by the High Court Delhi which took note that the electronic gadget used for the purpose is also required for online School classes of her children.
The HC directed the Trial Court to try & adjust the timing of the video conferencing hearing accordingly.
The woman submitted before the HC that she has no objection if the petitions before the Trial Court, related to guardianship of children & under the Hindu Marriage Act for restitution of conjugal rights between an estranged couple, are taken up through video conferencing.
However, since her children have to connect to School using the same video conferencing system, the Trial Court proceedings be taken up after lunch.
Acceding to the request, Justice Sanjeev Sachdeva said: “the trial court shall take due cognisance of the submission of the respondent (woman) & appropriately try & adjust the time for hearing of the petitions.” The high court was hearing a man’s plea seeking a direction to the trial court concerned to take up the petition filed under Section 9 of the Hindu Marriage Act for restitution of conjugal rights through video conferencing along with his guardianship petition.
The woman, who gave no objection to virtual hearing, submitted that she doesn't have any Lawyer & can't afford a Lawyer.
The high court allowed the man’s petition & directed the trial court to take up the pleas under the Hindu Marriage Act & for guardianship through video conferencing.
It also said in case a request is made by the woman, the Trial Court shall ensure that a legal aid counsel is provided to her to defend her cases.
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