“It’s like the beginning of the beginning of the beginning,” said Noory Bechor, CEO of LawGeex, a leading AI-powered platform for legal contract review. While he addressed Artificial Intelligence as the beginning of the beginning, it might be the beginning of a new way of practicing things but not an end to the work of the professionals. Artificial Intelligence tailored for legal work has driven a few legal practitioners to stress that they are calling it to be Silicon Valley’s next casualty.
From Aryabhatta to Sundar Pichai, from inventing 0 to declaring Artificial Intelligence the future of Google, India, in its recent years have been a mother to various start-ups, inviting investments from a vast arena of individuals who still trust in the blood of creativity and innovation that runs in every Indian. Our country has been so drastically moving ahead with changing times bringing technology for augmenting the day to day activities of the individuals. One area which needs this change the most but lacks behind is the legal field. Law in itself is the arduous rock which is an enviable knack of some, that cannot be climbed by every man. For making it simpler, technology comes to the rescue to simplify it to every bit for a better and clear understanding. One such place where technology meets law in its most beautiful manner to accelerate the pace of research in the field of law is Legitquest.
Legitquest brings right in front of you that information which you wish you had ten years back, right on your screen with just a click of the button. It helps all the diverse forms of legal practitioners to integrate their research and find what’s relevant and save time, all under one roof. It is that revolution which will bring a change in the whole approach to legal research. The momentum that the Artificial Intelligence holds in our life, not to replace human force, but to make tasks easier cannot be denied.
Artificial Intelligence, complementing Legitquest’ revolutionary step, tackles the issue of finding pertinent case laws or another auxiliary source to concoct the most progressive web crawler. Case citation, party name, judge name or free text can be used to help discover any High Courts and Supreme Court Judgments online with their most advanced Legal Search Engine, called iSearch. It can save ample of time for the students to write assignments, for legal practitioners to search case references and for anybody who is seeking for a wider and in-depth knowledge of topics relating to any case. It helps to enhance client’s work forms, decrease costs and eventually create a more significant outcome for clients, building their trust to save their interests on lawyers even more.
One usually experiences considerable difficulties handling unstructured and complex data. With the assistance of machine learning, Legitquest has additionally changed raw and crude information into an easy to use form to help legal stakeholders. Legitquest has a feature called as iDraf that furnishes the user Decision, Reasoning, Arguments, and Findings of all Supreme Court of India’s case laws with only a click.
Specialists have demonstrated that visuals positively affect the human personality for learning and remembering. Legitquest has iGraphics that gather the treatment of Indian case laws in pertinent figures and diagrams making information into a single canvas for simple reference and comprehension.
Legitquest is contriving different product features for its clients. Some of them are in the pipeline which incorporates iAlert. At this moment, attorneys and defendants invest significant energy in checking the cause list on a regular premise to get themselves aware of their case hearings. iAlert will notify about the updated information of the cases in different High Courts and Supreme Court of India. The notification will be sent through SMS, Email and later on through Mobile App.
It is an impossible scenario to have a legal world without lawyers. A lawyer is one such person who has to strike a perfect balance between intellect and emotion, and understanding both the aspects helps serve the client. Artificial Intelligence might deconstruct legal work and make it efficient in the least amount of time but to have state of mind that this profession need seems a far-fetched thought at the moment. There have been specific claims that most of the mainstream professions will be taken over by robots run through technology as Artificial Intelligence. However, when a human can do wonders by creating such robust systems, it also can think beyond these and make the work done by these systems look less important. Machines can undertake routine work, but humans will always be needed for the tricky stuff that calls for judgment, creativity, and empathy. There has been a shift to systematization wherein the use of technology to automate and sometimes transform the way that professional work is done is visible. Though there have been indicators of a fundamental shift in the professional stream, computers are incapable of exercising judgment or being creative or empathetic, and that these capabilities are indispensable in the delivery of professional service.
Artificial intelligence currently serves as a supporter in the field of Legal Research. It is used for purposes like data entry and data analysis. However, it has not entirely replaced lawyers, nor will it in the near future. It might take a decade or two for it to be of substantial importance in this field. Technology, no matter how advanced, cannot take away one’s profession.