DEED OF ADOPTION OF FEMALE CHILD WHERE GETTING CONSENT OF WIFE IS IMPOSSIBLE
This deed of adoption is made this …………. 20…. between …….., son of ……. aged ……. years by religion Hindu, residing at ……………….(Name of Place) (hereinafter referred to as the adoptive father) of the one part and ….., son of …….. aged about ……. years, by religion Hindu, residing at ……………(Name of Place) (hereinafter referred to as the natural father) of the other part.
Whereas the adoptive father has neither any son or daughter and whereas the adoptive father is desirous of adopting a daughter to look after the adoptive father inasmuch as the adoptive father's wife is dead and there is no other relative to look after the household.
And whereas the natural father has 5 daughters all unmarried aged between …. and ….. years of age.
And whereas the adoptive father approached the natural father for taking in adoption one of the daughters of the natural father.
And whereas the natural father cannot maintain properly all his daughters and his wife is invalid and of unsound mind and in consideration thereof has agreed to give in adoption his second daughter........aged … years to the adoptive father.
And whereas the said daughter,........is not married and consent of the wife of adoptive father cannot be obtained as she is dead and the consent of the wife of the natural father is impossible to obtain inasmuch as she is of unsound mind.
And whereas the difference in age between the adoptive father and the daughter to be taken in adoption is more than twenty one years and there is no impediment in giving the said daughter........in adoption to the adoptive FATHER.
Now this deed WITNESSETH and the parties hereby record and agree as follows:
The natural father in the circumstances, has this day before a gathering of friends and relatives of both the parties held at the natural father's residence at …. p.m. given the said........his second daughter in adoption to the ADOPTIVE FATHER.
The adoptive father has taken the said........in adoption as his daughter.
The said daughter........shall have all the legal rights of a Hindu daughter of the adoptive father as if........were the adoptive father's Natural Daughter.
In witness whereof the adoptive father and the natural father have executed these presents in the presence of the friends and relatives after the ceremony was over and two of the friends and relatives have hereunto signed as attesting witnesses on the day, month and year first above written.
Witnesses:
1……………………….
2……………………….
Signature of:
AB (adoptive father) ……………………………..
CD (natural father)……………………………….
