DEED OF ADOPTION OF MALE CHILD

 

This deed of adoption is made on this………. 20…. between …… son of …….. by caste ……., by religion Hindu residing at ……………….(Name of Place)(hereinafter called the first party) and …….. son of ……… by caste ……., by religion Hindu residing at ………………….(Name of Place) (hereinafter called the second party).

Whereas …….. the first party has no issue, male or female, and on account of his advanced age has no expectation of having any issue.

And whereas ……. and his wife ……. have been anxious to adopt a suitable boy as their son.

And whereas the second party has seven sons and.........approached the second party for giving in adoption his son.........to which the second party agreed.

And whereas ……. the wife of.........has consented to the taking in adoption of ………, aged …….. years, by …….

And whereas the mother of.........and wife of …….., ……… has also consented to her son being given in adoption to …….

And whereas.........has on this day ……. 20… in the forenoon taken in adoption.........son of the second party as his son.

And whereas on this day the physical act of giving and taking of.........in adoption and other customary ceremonies including the dattaka homam were performed in the presence of gathering of friends and relations of the parties, besides the attesting witnesses.

And whereas the parties considered it expedient and necessary that a proper deed of adoption be executed as an authentic record of adoption.

NOW THIS DEED WITNESSES as follows:

1. Both the parties do hereby declare and confirm that the said.........has duly adopted the said.........as his son.

2. The said ……… has and shall have from the date of adoption all the legal rights of an adopted son.

3. …….. the first party shall be responsible for the maintenance and education of the said.........and he agrees to bring up his adopted son according to his status in life.

4. …………. the second party shall have no claim and responsibility hereinafter as to the custody of or any other right against …...

In witness whereof the parties hereto have signed this deed on the day, month and year above-written.
Signed and delivered by ………. and …….. in the presence of:
1…………………………………………….
2…………………………………………….

Signed by ……..as a token of her giving consent to adoption of………….
……………………………………………………………..

Signed by ….. as a token of her consent to give…….. in adoption to ……..
…………………………………………………………….

All in presence of friends and relations of the parties herein including.