Adoption
Deed (Guardian)
THIS
DEED OF ADOPTION is made at ________ this ____ day of 200_____
BETWEEN
Mrs.
_____, ___ of the late Mr. ___, ____, aged about ___ years, residing at
________, hereinafter referred to as the FIRST PARTY.
And
Mr.
____, S/o. ___, _____ aged about ___ years, residing at ________, hereinafter
referred to as the SECOND PARTY.
WHEREAS
The
FIRST PARTY is a has no issue, and is desirous of taking in adoption a ____.
The
first party's husband is dead.
The
SECOND PARTY is the court appointed GUARDIAN of _______, Hindu, aged about
___years, residing at _______.
The
FIRST PARTY approached the SECOND PARTY to give his ward ______ aged about ___
years in adoption to ____hear in after referred to the "ADOPTED
CHILD".
The
SECOND PARTY is competent to give his ward in adoption to the FIRST PARTY.
The
SECOND PARTY agreed to give ____ in adoption.
The
Honorable District court / principal city civil court /High Court, by an order
dated 12.03.2001 in O.P. No. 213/2001 has permitted the SECOND PARTY to give
the Adopted child.]
The
parties hereto are desirous of executing a deed of adoption to record the
factum of adoption.
NOW
THIS DEED WITNESSETH AS FOLLOWS
That
the SECOND PARTY has given in adoption his ward, ___, aged about __years, to
the FIRST PARTY on ____ in ____. The physical act of giving and taking has been
completed along with other customary religious ceremonies on the said date.
IN
WITNESS WHEREOF, the parties hereto have affixed their signature on the day,
month and year hereinabove written.
FIRST
PARTY
SECOND
PARTY
WITNESSES
1.
2.
