Justice G.S. Kulkarni passed an order in case titled as St. Catherine’s Home v. Dinesh Ganpatrao Mohite and others.
Facts of the case were that 7-month-old Geetika was born on 09.06.2019 and 4 days later was surrendered by her biological mother before the Child Welfare Committee. The Indian Adoption Petition is filed under sections 56 and 58 of the Juvenile Justice (Care & Protection of Children) Act, 2015.
The adoptive parents are married for the past 18 years with one biological daughter named ‘Kripa’ aged 14 years.
The High Court of Bombay appreciated that despite the fact they have a biological girl child, they decided to adopt another girl child. This is the approach which needs to be cultivated in a society which is mostly said to be dominated by patriarchy.
The High Court of Bombay stated that,
“It appears that the adoptive parents were quite determined right from the beginning to have another child in adoption. They had accordingly visited several adoption homes and had studied on their future plans to take another child in adoption. They were also motivated by a book titled as “Bal Anand (Umang)”, which was received by them from Bal Anand Ashram. The positive approach of the adoptive parents is also required to be commended, they have been celebrating the birthday of their biological daughter and other family celebrations in different adoption homes, which clearly indicate their thinking on such children, culminating into a desire to have a child in adoption.”
The High Court of Bombay stated that the adoptive parents have a settled family business and financially they are in a sound condition to take care of the adoptive daughter.
The High Court allowed the parents to change the name of the adoptive daughter.
Read the Order:
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