DEED OF ADOPTION

 

THIS DEED OF ADOPTION made at ………………… this day of …………. Between Shri…………………… an adult Indian Inhabitant hereinafter called ‘The Natural Mother of the first part AND Mr ……………………….. residing at …….……………. an adult Indian Inhabitant hereinafter called “The Adoptive” of the Second Part.
WHEREAS the party of the Second Part has no issue and on account of his advanced age has no excepting of having any issue.
AND WHEREAS Mr………………….. & his wife Smt…………………… had been anxious to adopt a suitable boy as their own.
AND WHEREAS Mr ….……………….. approached Smt ….……………… for giving her son ……………….. in adoption which she is as the Natural Mother have agreed to do so.
AND WHEREAS Smt ..…………………. wife of Mr ………………… has consented to the taking in adoptions of ……………….. aged about ………….
AND WHEREAS the parties hereto are desirous recording the terms & condition of the Adoption.

NOW THIS DEED WITNESSETH AS FOLLOW:

1. The party of the First part as the Natural Mother has this day given her son ………………. in adopting to the party hereto of the second part being the Adoptive father & he has take the said ……………………..in adoption. The said ……………. Has been transferred from the family of birth to the family of Advocate.
2. The said party of the First part being the Natural mother of the said ……………. Has full authority to give her son in Adoption as father of the said ……………. has been expired.
3. The ceremony of giving and taking in adoption has been duly performed and carried out in the presence of near relatives and the party hereto of the first part being Natural mother has handed over the said ……………… to the party hereto of the second part being the Adoptive father has accepted the said ……………….. as his son.
4. That the said …………………… will now be known as ……………….
5. The Party of the Second Part shall be responsible for the maintenance and education of the said …………..

IN WITNESS WHEREOF the parties has signed this Deed on the day and the year first hereinabove written.

1. SIGNED & DELIVERED by the with in named Natural Mother Smt………………………… In the presence of………….
2. SIGNED & DELIVERED by the with in named Adoptive father Mr………………. In the presence of…….

Dated :…………….