Adoption of a Daughter by an Unmarried Woman

DEED OF ADOPTION is made at ...... this ...... day of....... Between Smt. A s a Hindu by religion, aged about .......... 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 is unmarried and of the age of........ And does not desire to marry.

2.      The party of the Second part is a widow and has three unmarried daughters and she offered, at the suggestion of some friends to give her youngest daughter Miss ......... of the age of 4 years in adoption to the party of the First Part and the party of the First Part approved the girl and agreed to take her in adoption.

3.      A private function was held at the premises of the party of the First Part at ....... on the ....... day of ...... when the party of the First Part, the party of the Second part and her three daughter and two witnesses being the well wishers of the family who have attested this deed, were present.

4.      No religious ceremonies were held but the party of the Second part delivered her youngest daughter the said Miss. ............ to the party of the First Part with intention to give her in adoption to the party of the First Part and the party of the First Part took the said child in her lap with intention to take her in adoption as her daughter.

5.      It is now proposed to record the said adoption in the manner following

NOW IT IS HEREBY DECLARED AND RECORDED AS FOLLOWS:

1.      That on the said ....... day of ....... the party of the First Part took custody of the said Miss. ......... from the party of the Second part with intention to adopt and treat the said child as her adoptive daughter and the party of the Second part handed over custody of the said child Miss. .......... to the party of the First Part to give her in adoption to the party of the First Part.

2.      It is declared that the said child has now ceased to be a member of the family of the party of the Second part and the latter has no legal claim over her.

3.      The said child will be hereafter known by the name of ............

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

Signed by the with in named)

Party of the First Part)

Smt. ...... in the presence of )

1.

2.

Signed by the with in named )

Party of the Second part )

Smt. ...... in the presence of )

1.

2.