ADOPTION BY UNMARRIED WOMEN OF A DAUGHTER 

Date: ________________ 

_______________ (1^st party)

And

_______________ (2^nd party)

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 Second Part and her three daughters 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 within named

 

Party of the First Part

Smt. in the presence of

____________________                                                              

Party of the Second Part

Smt. in the presence of                                                         

_____________________