Deed
of Adoption of a Son
THIS
DEED OF ADOPTION made at ......... on this ..... day of ......... between Mr. A
residing at ......... a Hindu by religion, age about ....... Hereinafter
referred to as the party of the First Part and Mr. B residing at .......... A
Hindu by religion age about ...... hereinafter referred to as the party of the
Second Part, Mr. C a Hindu by religion, age about ......... residing at
............ hereinafter referred to as the Party of the Third Part, and Mrs. D
........ a Hindu by religion, age about ............ hereinafter referred to as
the Party of the Fourth Part;
WHEREAS:
1. The parties of the
First and Second part are husband and wife and so also parties of the Third
part and Fourth parts hereto.
2. The parties of the
first and Second part have no son but only one daughter and now there is no
possibility of their having any issue as per medical advice.
3. The parties of the
first and Second part requested the parties of the Third and fourth part to
give their youngest son by name Master ........ aged 10 years in adoption to
the party of the First Part and the party of the Third part with the consent of
the fourth part agreed to do so.
4. Accordingly, a formal
adoption ceremony was performed this day at about .......... A.M./P.M. at the
place of ............ when the party of the Third part actually delivered to
the party of the First Part and the said Master .............. with intention
to give him in adoption to the party of the First Part in the presence of
several persons two of whom have attested this deed.
NOW
IT IS PROPOSED TO RECORD THE SAID ADOPTION IN THE MANNER FOLLOWING:
1. The party of the
First Part with the consent of the party of the Second part has taken in
adoption and the party of the Third part with the consent of the party of the
fourth part has given in adoption the said Master ............. as the adoptive
son of the party of the First Part and of the party of the Second part, on the
day and place hereinbefore recited.
2. It is declared that
the said adoption has been made out of the free will of the parties hereto and
with a clear intention that the said Master........... shall be treated as the
adoptive son of the parties of the First Part and Second part with all legal
consequences thereof and he will cease to be a member of the family of the
parties of the Third part and fourth part with all legal consequences thereof.
3. The said adopted son
will be hereafter known by name of............
IN
WITNESS WHEREOF the parties have put their respective hands the day and year first
hereinabove written.
Signed
by the with in named)
A
party of the First Part)
in
the presence of ........)
Signed
by the with in named)
B
party of the Second part)
in
the presence of ......)
Signed
by the with in named)
C
party of the Third part)
in
the presence of ........)
Signed
by the with in named)
D
party of the Fourth part)
in
the presence of ......)
