Israeli gay couple's case | Need for Legislation to Regulate assisted Reproductive Technology Clinics as well as Rights and Obligations of Parties to Surrogacy | Law Commission of India Reports | Law Library

Follow @SCJudgments

Report No. 228

Israeli gay couple's case

1.17 Thereafter was in the news the Israeli gay couple's case1. The gay couple Yonathan and Omer could not in Israel adopt or have a surrogate mother. They came to Mumbai. Yonathan donated his sperm. They selected a surrogate. Baby Evyatar was born. The gay couple took son Evyatar to Israel. Israeli government had required them to do a DNA test to prove their paternity before the baby's passport and other documents were prepared.

1. The Times of India Mumbai, 18-11-2008.

Need for Legislation to Regulate assisted Reproductive Technology Clinics as well as Rights and Obligations of Parties to Surrogacy

Back

Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement.