Adoption
Deed (Orphanage)
THIS
DEED OF ADOPTION is made at _____ this ___day of _____
BETWEEN
Mrs._________,
w/o of _________, ____, ____, aged about __ years, residing at _________, here in
after referred to as the FIRST PARTY.
AND
___,
son of ___ aged about __ years by religion ___, residing at _____working as
_______ of ____Orphanage which is giving shelter and maintaining orphan
children abandoned by their parents, having its registered office at _______and
Court Guardian of ______ aged __ years, one of the orphans, hereinafter
referred to as the SECOND PARTY.
WHEREAS
The
FIRST PARTY is a _________and has_____, no ____ and is desirous of taking in
adoption a ____.
The
FIRST PARTY''S husband is dead
The
SECOND PARTY is the court appointed GUARDIAN of _________, ___, aged about __
years, residing at _______.
The
FIRST PARTY approached the SECOND PARTY for taking in adoption to ___, the ward
the SECOND PARTY.
The
SECOND PARTY agreed to give ______ in adoption.
The
said SECOND PARTY being satisfied about the bona fide intention of the FIRST
PARTY and also being satisfied that such adoption will be for the welfare and
benefit of the child _____.
The
SECOND PARTY is competent to give his ward in adoption to the FIRST PARTY.
The
SECOND PARTY had approached the ______ at ___ for permission to give his ward
in adoption to the FIRST PARTY.
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.
The
said __, the SECOND PARTY as the Superintendent of ___ Orphanage being fully
satisfied after enquiries being made and reports obtained from reliable sources
about the bona fide intentions of the FIRST PARTY and that such adoption would
be for the benefit and welfare of ________
The
Adopted child has been transferred from the orphanage of the SECOND PARTY to
the family of the FIRST PARTY and shall be known as the ______ of the FIRST
PARTY.
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.
