Adoption
Deed (Parents)
THIS
DEED OF ADOPTION is made at _____ this ___day of ___
BETWEEN
____,
s/o.______, ____ aged about __ years, residing at No: _____________, herein
after referred to as the FIRST PARTY.
AND
_____,
S/o.____, ___ aged about __ years, residing at __________, 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 approached the SECOND PARTY for taking in adoption to ____, a ____
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 ___ ward in adoption to the FIRST PARTY.
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 had approached the _______Court at ____ for permission to give his
ward in adoption to the FIRST PARTY.
NOW
THIS DEED WITNESSETH AS FOLLOWS
That
the SECOND PARTY has given in adoption his ____, ______, ____, 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
SECOND PARTY has received no consideration whatsoever for giving in adoption
the adopted child to the FIRST PARTY. Further, no future claim shall be made in
this regard by the SECOND 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.
