Adoption by a Widow of a Son

THIS DEED OF ADOPTION is made at ......... this....... Day of .......... between Smt. A aged ....... years a Hindu by religion, residing at ......... hereinafter referred to as the party of the First Part, Mr. B residing at .......... A Hindu by religion, aged about........ Here in after referred to as the party of the Second part.

WHEREAS:

1.      The party of the First Part's husband........ Died intestate on or about leaving the party of the First Part as his only heir and also a large estate.

2.      The party of the First Part has no issue and she, therefore, proposes to adopt a son so that he can look after her in old age and inherit her property.

3.      The party of the Second part who is a widower has two sons and offered to give his youngest son by name.......... Of the age 5 years in adoption to the party of the First Part.

4.      The party of the First Part approved the boy and agreed to take him in adoption.

5.      A ceremony was held on the ....... day of ....... at ......... when several persons were invited and present and in the presence of all, the party of the Second part put his son the said ......... on the lap of the party of the First Part with intention on the part of the party of the First Part to take him in adoption as her son and on the part of the party of the Second part to give him in adoption to the party of the First Part.

6.      It is now proposed to record the said factum of adoption in the manner following:

NOW THEREFORE IT IS DECLARED AND RECORDED BY THE PARTIES HERETO AS FOLLOWS:

1.      The party of the First Part confirms that the said child by name son of the party of the Second part was taken by her in adoption as her son and the party of the Second part confirms that he handed over custody of the said child to the party of the First Part in the manner aforesaid with intention to give the child in adoption to the party of the First Part.

2.      The child will be hereafter known by the name of........

3.      Three of the persons who were present on the said occasion have signed this deed as attesting witnesses to the signatures of the parties of the First Part and Second part.

IN WITNESS WHEREOF the parties have put their respective hands the day and year first hereinabove written.

Signed by the with in named Smt. A. ......... in the presence of

1.       

2.       

3.       

Signed by the with in named Mr. B In the presence of

1.       

2.       

3.